High Courts27 Jul 2007
Manas Ranjan Tripath Vs State of Orissa
Orissa High Court · (2007) CLT 1249 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 438(3)Penal Code, 1860 (IPC) — Section 127, 147, 148, 149, 186
COURT ARCHIVE
Orissa High Court judgments, 2007
786 judgments · page 17 of 40
High Courts25 Jul 2007Dismissed
Prasanta Kumar Nayak Vs Mrs. Harapriya Barik ' Tarai and Others
Orissa High Court · (2007) CLT 179 Supp : (2007) 2 OLR 335
Constitution of India, 1950 — Article 32Contempt of Courts Act, 1971 — Section 15, 20Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 391
High Courts25 Jul 2007Dismissed
Suresh Barik Vs Purna Chandra Rout and Others
Orissa High Court · (2007) 104 CLT 639 : (2007) 2 OLR 537 Supp
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 50
High Courts25 Jul 2007Dismissed
Baishnab Charan Moharana Vs O.S.R.T.C. and Others
Orissa High Court · (2007) CLT 157 Supp
Industrial Disputes Act, 1947 — Section 25G, 25N
High Courts23 Jul 2007Dismissed
A. Rama Rao and Others Vs Raghunath Patnaik and Others
Orissa High Court · (2007) 07 OHC CK 0035
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Specific Relief Act, 1963 — Section 19
High Courts20 Jul 2007
Sankar Gouda Vs Union of India (UOI) and Others
Orissa High Court · (2007) CLT 1247 (Suppl Crl) : (2007) 2 OLR 606 : (2007) 1 OLR 92 Supp
National Security Act, 1980 — Section 3
High Courts20 Jul 2007
Paramananda Sahu and Bhagban Sahu Vs Ramachandra Sahu
Orissa High Court · (2007) 104 CLT 376
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Jul 2007Dismissed
Muralidhar Naik Vs State of Orissa and Others
Orissa High Court · (2007) 07 OHC CK 0034
High Courts19 Jul 2007Dismissed
Keshab Patra Vs State of Orissa
Orissa High Court · (2007) 104 CLT 790 : (2007) CriLJ 4117 : (2007) 2 OLR 359
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Prevention of Corruption Act, 1988 — Section 13
High Courts18 Jul 2007
Sunil Kumar Khetan Vs State of Orissa
Orissa High Court · (2007) CLT 992 (Suppl Crl) : (2008) CriLJ 536
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 438, 82, 83Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304, 304B, 34, 406
High Courts18 Jul 2007Dismissed
The Managing Committee of Ambika Girls' High School Vs State of Orissa
Orissa High Court · AIR 2008 Ori 15 : (2007) 104 CLT 775 : (2007) 2 OLR 512 Supp
ORISSA EDUCATION ACT, 1969 — Section 11(3), 6B, 7D
High Courts18 Jul 2007Allowed
State Vs Subrat Bala Subrat Bala Vs State of Orissa
Orissa High Court · (2008) CLT 94 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 313, 366Penal Code, 1860 (IPC) — Section 302A, 304B, 34, 498A
High Courts18 Jul 2007
Smt. Basanta Kumari Mohapatra Vs Kuni Devi and Others
Orissa High Court · (2007) 2 OLR 285
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Jul 2007
Managobinda Kishan Vs The State of Orissa
Orissa High Court · (2007) CLT 194 Supp : (2007) 2 OLR 363 : (2007) OLR 194 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 376, 493, 506, 90
High Courts18 Jul 2007Allowed
State Vs Subrat Mandal Subrata Bala Vs State of Orissa
Orissa High Court · (2007) 2 OLR 151 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 313, 313(1), 313(4)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts18 Jul 2007Dismissed
State of Orissa Vs Banchanidhi Sahu and Others
Orissa High Court · (2007) CLT 1225 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts17 Jul 2007Allowed
Dibakar Daleya Vs State of Orissa
Orissa High Court · (2007) 2 OLR 143 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 294, 302, 304, 307, 323
High Courts17 Jul 2007Allowed
Khira Sahuani Vs Baji Sahu and Others
Orissa High Court · (2007) 2 OLR 1072 Supp
Evidence Act, 1872 — Section 91
High Courts17 Jul 2007Allowed
State of Orissa Vs Laba Lohara
Orissa High Court · (2007) 38 OCR 513
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 363, 376
High Courts17 Jul 2007Allowed
Dibakar Daleya and Others Vs State of Orissa
Orissa High Court · (2008) CLT 164 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 294, 302, 304, 307, 324