High Courts19 Dec 2007
Pramod Kumar Nayak Vs Sadananda Jena
Orissa High Court · (2008) CLT 325 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Orissa High Court judgments, 2007
786 judgments · page 2 of 40
High Courts17 Dec 2007
Project Director, IDCWD Project Vs Sri Kallash Chandra Jena
Orissa High Court · (2008) 1 OLR 405 Supp
Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 10(1), 2, 25B, 25F
High Courts17 Dec 2007
Kasinath Sahoo Vs State of Orissa and Others
Orissa High Court · (2008) 105 CLT 440 : (2008) 1 OLR 438
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 226
High Courts14 Dec 2007Allowed
Classic Super Construction Vs State of Orissa and Others
Orissa High Court · (2007) 12 OHC CK 0048
Constitution of India, 1950 — Article 14, 226
High Courts14 Dec 2007
Ch. Simanchal Patra Vs State of Orissa and Others
Orissa High Court · (2007) 12 OHC CK 0047
Explosive Substances Act, 1908 — Section 4National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 399, 402
High Courts14 Dec 2007
Sanat @ Chaku Jena and Another Vs State of Orissa
Orissa High Court · (2008) CLT 242 (Suppl Crl) : (2008) 1 OLR 224 : (2008) OLR 242 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 148, 302, 304, 323, 34
High Courts14 Dec 2007
Bhushan Power and Steel Ltd. (formerly known as Bhushan Ltd.) and Others Vs State of Orissa and Another
Orissa High Court · (2008) CLT 1 Supp
Mineral Concession Rules, 1960 — Rule 22, 22(3), 26(1), 26(1)(3), 26(3)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10(3), 11(5), 13, 5(1), 5(2)
High Courts14 Dec 2007Dismissed
Nira alias Niranjan Jena and Another Vs State of Orissa
Orissa High Court · (2008) 2 ALT(Cri) 26 : (2008) CLT 256 Supp : (2008) CriLJ 1315 : (2008) 1 OLR 120 Supp : (2008) OLR 256 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts13 Dec 2007
New India Assurance Co. Ltd. Vs Kunika Ojha and Others
Orissa High Court · (2008) 105 CLT 418 : (2008) 1 OLR 493
Motor Vehicles Act, 1988 — Section 170, 173Penal Code, 1860 (IPC) — Section 279, 304A
High Courts13 Dec 2007Allowed
Prasana Kumar Das Vs State of Orissa
Orissa High Court · (2008) CLT 289 (Suppl Crl) : (2008) 1 OLR 341 : (2008) OLR 289 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439
High Courts13 Dec 2007Allowed
Prahallad Budek Vs State of Orissa
Orissa High Court · (2008) CLT 304 (Suppl Crl) : (2008) 1 OLR 243
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2, 4Evidence Act, 1872 — Section 113B
High Courts13 Dec 2007Allowed
Jaganmaya Mishra Vs State of Orissa
Orissa High Court · (2008) 105 CLT 484 : (2008) 1 OLR 249
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Prevention of Corruption Act, 1988 — Section 13, 7
High Courts13 Dec 2007Dismissed
State of Orissa Vs Nilamani Behera and Others
Orissa High Court · (2008) 1 OLR 116 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2ACriminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 379, 427
High Courts12 Dec 2007
Smitaranjan Patnaik and Others Vs State of Orissa and Others
Orissa High Court · (2008) CLT 321 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 427
High Courts11 Dec 2007Dismissed
Indira English Medium School and Another Vs Regional Provident Fund Commissioner and Another
Orissa High Court · (2008) 1 OLR 375 Supp
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
High Courts11 Dec 2007Dismissed
Sabyasachi Pradhan Vs The New India Assurance Co. Ltd.
Orissa High Court · (2008) 1 OLR 825
High Courts11 Dec 2007
Shyam Sundar Jhanwar and Others Vs State of Orissa
Orissa High Court · (2008) 39 OCR 897 : (2008) 1 OLR 746
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts07 Dec 2007Dismissed
Umakanta Mohanty Vs Dhira Sahoo and Others
Orissa High Court · (2008) 1 OLR 114 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 379
High Courts07 Dec 2007
Puspalata Behera Vs State of Orissa and Others
Orissa High Court · (2008) 1 OLR 370 Supp
Orissa Education Act, 1969 — Section 3(b)
High Courts06 Dec 2007Dismissed
Bikram Mahali Vs State of Orissa
Orissa High Court · (2008) CLT 593 (Suppl Crl) : (2008) 2 OLR 23 : (2008) OLR 593 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 203, 302