High Courts31 Aug 2007Dismissed
Narayan Mallick Vs Union of India (UOI) and Others
Orissa High Court · AIR 2008 Ori 54 : (2007) 104 CLT 715
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Orissa High Court judgments, 2007
786 judgments · page 13 of 40
High Courts31 Aug 2007Dismissed
Smt. Sabitri Sahu Vs Collector and District Magistrate and Others
Orissa High Court · (2007) 104 CLT 710
Constitution of India, 1950 — Article 226
High Courts31 Aug 2007Dismissed
Radha Krishna Sahu Vs Union of India (UOI) and Others
Orissa High Court · (2007) 104 CLT 680 : (2007) 2 OLR 733 Supp
Constitution of India, 1950 — Article 226
High Courts31 Aug 2007Dismissed
Natabar Majhi and Others Vs Bata Majhi and Others
Orissa High Court · (2007) 104 CLT 792 : (2007) 2 OLR 736 Supp
Civil Procedure Code, 1908 (CPC) — Section 11, 115, 151
High Courts31 Aug 2007Dismissed
Premananda Mohapatra Vs Bharat Petroleum Corporation Ltd. and Others
Orissa High Court · (2007) 104 CLT 822 : (2007) 2 OLR 730 Supp
Constitution of India, 1950 — Article 226
High Courts31 Aug 2007Dismissed
Satyabhama Nayak and Others Vs V. Laxminarayan Ray and Another United India Insurance Co. Ltd. Vs Satyabhama Nayak and Others
Orissa High Court · (2007) CLT 328 Supp
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Motor Vehicles Act, 1988 — Section 149, 166, 173
High Courts31 Aug 2007Dismissed
Mewa Lal Bhagat Vs Vice-Chairman, Cuttack Development Authority and Another
Orissa High Court · (2007) 2 OLR 741 Supp
High Courts31 Aug 2007
Himansu Bhusan Sekhar Sahoo Vs Smt. Satyabhama Nayak
Orissa High Court · (2008) CLT 72 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 62, 64, 67Penal Code, 1860 (IPC) — Section 294, 34, 341, 353, 427
High Courts31 Aug 2007Dismissed
Paradip Port Trust Vs General Secretary, Utkal Port and Dock Workers Union, Paradip Port and Others
Orissa High Court · (2007) 104 CLT 763 : (2008) 1 LLJ 452 : (2007) 2 OLR 719 Supp
Constitution of India, 1950 — Article 12, 14, 16, 21, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts31 Aug 2007Dismissed
Gangadhar Behera and Another Vs State of Orissa and Another
Orissa High Court · (2008) 2 BC 682 : (2008) CLT 79 (Suppl Crl) : (2008) CLT 58 (Suppl Crl) : (2008) CriLJ 839 : (2007) 2 OLR 223 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 190, 200, 202
High Courts30 Aug 2007Dismissed
Special Secretary to Govt. in General Administration Deptt. and Another Vs Shri Bansidhar Naik
Orissa High Court · (2007) CLT 278 Supp : (2007) 2 OLR 557
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 90
High Courts30 Aug 2007Dismissed
State of Orissa Vs Sachindra Kumar Behera and Others
Orissa High Court · (2007) CLT 1215 (Suppl Crl) : (2007) CriLJ 4792 : (2008) 1 DMC 491 : (2007) 2 OLR 212 Supp : (2007) OLR 1215 (Suppl Crl)
Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts30 Aug 2007
Land Acquisition Zone Officer, Talcher-Sambalpur Rail Link Vs Buta Behera
Orissa High Court · (2007) CLT 231 Supp : (2007) 2 OLR 766 : (2007) OLR 231 Supp
Land Acquisition Act, 1894 — Section 18
High Courts30 Aug 2007Dismissed
Raghunath Khadenga (since dead) represented by his legal heirs Vs Sri. Krushna Chandra Dash (since dead) represented by his legal heirs and Others
Orissa High Court · (2008) CLT 263 Supp : (2008) OLR 263 Supp : (2007) 2 OLR 708 Supp
Civil Procedure Code, 1908 (CPC) — Section 47, 9Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts29 Aug 2007Dismissed
Sapa Simadri Patro (dead), after him Sapa Mahalaxmi Vs State of Orissa and Another
Orissa High Court · (2007) CLT 273 Supp : (2007) 2 OLR 722
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts29 Aug 2007Allowed
State of Orissa Vs Trinath Palai and Another
Orissa High Court · (2007) 2 OLR 204 Supp
Penal Code, 1860 (IPC) — Section 201, 302, 303, 34
High Courts24 Aug 2007Dismissed
State of Orissa Vs Madhab Chandra Dehury @ Naik
Orissa High Court · (2007) 2 OLR 197 Supp
Penal Code, 1860 (IPC) — Section 307, 324, 34Probation of Offenders Act, 1958 — Section 4(3)
High Courts24 Aug 2007Dismissed
Snehalata Parija Vs Gour Raj Gouri and Another
Orissa High Court · (2007) 104 CLT 686 : (2007) 2 OLR 493
Transfer of Property Act, 1882 — Section 52
High Courts24 Aug 2007Dismissed
Pradeep Kumar Sharma and Another Vs State of Orissa
Orissa High Court · (2008) CriLJ 257 : (2007) 2 OLR 199 Supp
Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120A, 120B, 34, 379, 411