COURT ARCHIVE

Orissa High Court judgments, 2007

786 judgments · page 25 of 40

High Courts18 May 2007Allowed

Rama Krishna Sahu and Manoranjan Purohit Vs State of Orissa

Orissa High Court · (2007) CLT 911 (Suppl Crl) : (2007) 2 OLR 104

Penal Code, 1860 (IPC) — Section 109, 161, 409, 467Prevention of Corruption Act, 1988 — Section 5

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High Courts18 May 2007

Arun Dua, Surendra Kumar Dua and Smt. Surakshya Dua Vs Union of India (UOI) and Others

Orissa High Court · (2007) 104 CLT 475 : (2007) 115 FLR 717 : (2008) 1 LLJ 148 : (2007) 1 OLR 983 Supp

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts18 May 2007

Gethal Bhoi Vs State of Orissa and Others

Orissa High Court · (2007) 104 CLT 405 : (2007) 1 OLR 985 Supp

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High Courts18 May 2007

Sima Mayee Gurubala and Others Vs Golakha Chandra Sahoo and Others

Orissa High Court · (2007) 104 CLT 393 : (2007) 1 OLR 974 Supp

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 12Registration Act, 1908 — Section 23, 24, 25, 26, 47

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High Courts18 May 2007Dismissed

Ajit Patnaik Vs Samarendra Samanta

Orissa High Court · (2007) 104 CLT 386 : (2007) 1 OLR 972 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts18 May 2007Dismissed

Siba Prasad Jena Vs Puspanjali Jena and Another

Orissa High Court · (2007) 104 CLT 410

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 74, 76Orissa Registration of Births and Deaths Rules, 1970 — Rule 13

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High Courts18 May 2007Dismissed

Kamal Lochan Das Vs State of Orissa and Others

Orissa High Court · (2007) 1 OLR 939 Supp

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Section 5

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High Courts18 May 2007Dismissed

Suvendu Pradhan Vs State of Orissa and Another Bishnu Prasad Dash Vs State of Orissa and Others

Orissa High Court · (2007) CLT 86 Supp

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High Courts17 May 2007Dismissed

Sushree Builders Pvt. Ltd. and Another Vs Recovery Officer, Debts Recovery Tribunal and Another

Orissa High Court · AIR 2007 Ori 115 : (2007) 104 CLT 197 : (2007) 1 OLR 920 Supp

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 28, 29

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High Courts16 May 2007Dismissed

Naba @ Nabakishore Behera and Others Vs Harihar Behera and Others

Orissa High Court · (2007) 1 OLR 762 Supp

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Evidence Act, 1872 — Section 50Transfer of Property Act, 1882 — Section 44

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High Courts16 May 2007Dismissed

Saubhagya Ranjan Kanungo Vs Smt. Prafulata Mohapatra

Orissa High Court · (2007) CLT 90 Supp

Contract Act, 1872 — Section 10, 7, 8, 9

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High Courts16 May 2007Allowed

Mahamaya Samal and Another Vs Droupadi Samal and Others

Orissa High Court · (2007) 2 OLR 319 Supp

Hindu Succession Act, 1956 — Section 6, 8

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High Courts16 May 2007

Kalandi Mallick and Another Vs State of Orissa

Orissa High Court · (2007) 104 CLT 441 : (2007) CLT 927 (Suppl Crl) : (2007) 2 OLR 150 : (2007) OLR 927 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 366, 376

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High Courts16 May 2007

Sri Taranisen Pradhan Vs State of Orissa and Others

Orissa High Court · (2007) 2 OLR 109 Supp

Penal Code, 1860 (IPC) — Section 307, 328, 364, 365

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High Courts16 May 2007

Dasarathi Sahukar Vs State of Orissa

Orissa High Court · (2007) CLT 689 (Suppl Crl) : (2007) CriLJ 3445 : (2007) 1 OLR 649 Supp : (2007) OLR 689 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 376

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High Courts15 May 2007Allowed

Bira @ Birabara Naik and Another Vs Smt. Shantilata Pradhan

Orissa High Court · (2007) CLT 821 Supp : (2007) 2 OLR 87 : (2007) OLR 821 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts15 May 2007

Tikeram Luha Vs The District and Sessions Judge and Others

Orissa High Court · (2007) CLT 739 Supp : (2007) 2 OLR 254 : (2007) OLR 739 Supp

Civil Procedure Code, 1908 (CPC) — Section 137

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High Courts15 May 2007Dismissed

Sri. Yaseen Khan Vs Executive Engineer and Others

Orissa High Court · (2007) CLT 416 Supp

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High Courts15 May 2007Allowed

Dr. Tapan Kumar Mohanty Vs Chairman, Paradeep Port Trust, Paradeep and Another

Orissa High Court · (2007) 104 CLT 302 : (2007) 2 OLR 66

Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 23, 24

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High Courts14 May 2007Allowed

Keshab Sahu and Others Vs Nakula Sahu and Others

Orissa High Court · (2007) 104 CLT 604 : (2007) 2 OLR 82

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25

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