High Courts18 Jun 2007Dismissed
Lokanath Sahoo Vs Thuri Bewa
Orissa High Court · (2007) CLT 604 (Suppl Crl) : (2007) 1 OLR 1037 Supp
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
COURT ARCHIVE
Orissa High Court judgments, 2007
786 judgments · page 23 of 40
High Courts18 Jun 2007Dismissed
Harihar Panigrahi and Others Vs Commissioner, Consolidation and Others
Orissa High Court · (2007) 2 OLR 334 Supp
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 41, 9
High Courts18 Jun 2007
Pramod Kumar Rath Vs Aditya Steel Industries Ltd.
Orissa High Court · (2007) CLT 1013 (Suppl Crl) : (2007) CriLJ 3440 : (2007) 2 OLR 227
Criminal Procedure Code, 1973 (CrPC) — Section 202, 205, 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Jun 2007
Jyotsnarani Mishra alias Mohapatra Vs Purna Chandra Misra
Orissa High Court · (2007) 104 CLT 160 : (2007) 2 OLR 120
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts18 Jun 2007
Kamalakanta Giri and Others Vs Atula Kumar Giri
Orissa High Court · (2007) 2 OLR 259
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 482
High Courts18 Jun 2007
Union of India (UOI) Vs Hari Mangaraj
Orissa High Court · (2007) CLT 1035 (Suppl Crl) : (2007) 1 OLR 1068 Supp : (2007) OLR 1035 (Suppl Crl)
Railway Claims Tribunal Act, 1987 — Section 23
High Courts18 Jun 2007Dismissed
Doki Surya Prakash Rao Vs Gopal Krishna Dolai
Orissa High Court · AIR 2007 Ori 168
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 52
High Courts18 Jun 2007
Smt. Suprava Mohanty Vs Sanat Kumar Das
Orissa High Court · (2007) 2 OLR 243
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13
High Courts18 Jun 2007
Ramahari Acharya Vs Krupasindhu Acharya and Others
Orissa High Court · (2007) 104 CLT 473 : (2007) 2 OLR 255
High Courts18 Jun 2007
Tahasildar Vs Sri Madhusudan Parida and Another
Orissa High Court · (2007) CLT 83 Supp : (2007) 2 OLR 348
Orissa Estates Abolition Act, 1951 — Section 38B, 8(1)
High Courts18 Jun 2007Allowed
Steel Authority of India Ltd. Vs Presiding Officer, Industrial Tribunal and Another
Orissa High Court · (2007) CLT 732 Supp : (2007) 115 FLR 52 : (2007) 2 OLR 245
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33A
High Courts18 Jun 2007Dismissed
Md. Ayub Khan alias Yunus Khan Vs State of Orissa
Orissa High Court · (2007) CLT 1004 (Suppl Crl) : (2007) CriLJ 3914 : (2007) 1 OLR 1065 Supp : (2007) OLR 1004 (Suppl Crl)
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 227, 397, 482Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 364A
High Courts18 Jun 2007Dismissed
Ram Chandra Muduli Vs Union of India (UOI) and Others
Orissa High Court · AIR 2007 Ori 177 : (2007) 1 OLR 1012 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 87
High Courts18 Jun 2007
Jatindranath Nayak Vs Presiding Officer, Labour Court Orissa and Others
Orissa High Court · (2007) 1 OLR 1057 Supp
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes Act, 1947 — Section 10
High Courts18 Jun 2007
Smt. Padmabati Sahoo Vs Jadumani Behera and Others Oriental Insurance Co. Ltd. and Another Vs Smt. Padmabati Sahoo and Others
Orissa High Court · (2007) 1 OLR 1049 Supp
Motor Vehicles Act, 1988 — Section 170, 171
High Courts18 Jun 2007
P. Pandu Ranga Rao Vs Presiding Officer, Labour Court and Another
Orissa High Court · (2007) 2 OLR 340 Supp
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts18 Jun 2007Dismissed
Arakhita Naik and Others Vs Narasingh Naik
Orissa High Court · AIR 2007 Ori 175 : (2007) 2 OLR 337 Supp
Civil Procedure Code, 1908 (CPC) — Section 151, 47, 48
High Courts18 Jun 2007
Gulei @ Golap Samal Vs Shaikh Saffiqueuddin and Others
Orissa High Court · (2007) 1 OLR 1066 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Orissa Hindu Religious Endowments Act, 1951 — Section 69
High Courts18 Jun 2007
New India Assurance Co. Vs Sri Tulu Jena and Another
Orissa High Court · (2007) CLT 1009 (Suppl Crl)
Motor Vehicles Act, 1988 — Section 147, 173
High Courts18 Jun 2007
Kasinath Behera Vs Commissioner of Consolidation and Others
Orissa High Court · (2007) 1 OLR 1033 Supp
Constitution of India, 1950 — Article 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 9(3)Orissa Tenancy Act, 1913 — Section 228(2)