High Courts21 Mar 2007Dismissed
Biswanath Das Vs Smt. Debikarani Misra
Orissa High Court · (2007) 104 CLT 130 : (2007) 1 OLR 647
Civil Procedure Code, 1908 (CPC) — Section 21, 47Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 2007
786 judgments · page 32 of 40
High Courts21 Mar 2007Dismissed
Santosh Kumar Mohanty and Others Vs Revenue Divisional Commissioner, Central Division and Others
Orissa High Court · (2007) 104 CLT 65 : (2007) 1 OLR 595
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
High Courts21 Mar 2007
The New India Assurance Company Vs Kalia Behera and Others
Orissa High Court · (2008) ACJ 1536 : (2007) 104 CLT 262 : (2007) 1 OLR 637
Motor Vehicles Act, 1988 — Section 149, 166, 170, 173
High Courts21 Mar 2007Dismissed
Karunakar Lenka and Others Vs Babaji Charan Lenka and Others
Orissa High Court · (2007) 104 CLT 73 : (2007) 1 OLR 629
High Courts21 Mar 2007Allowed
Biswarup Kar and Another Vs Smt. Asharanai Mishra
Orissa High Court · (2007) CLT 483 (Suppl Crl) : (2007) 1 OLR 526 : (2007) OLR 483 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 506
High Courts20 Mar 2007Dismissed
Radhu Mishra Vs Akura Apata
Orissa High Court · (2007) 2 OLR 1047 Supp
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(3)Constitution of India, 1950 — Article 227
High Courts20 Mar 2007
Jaga Das and Others Vs State of Orissa State of Orissa Vs Jaga Das and Others
Orissa High Court · (2007) CLT 784 (Suppl Crl) : (2007) 1 OLR 222 Supp : (2007) OLR 784 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts16 Mar 2007Dismissed
Yudhistir Samantaray Vs State of Orissa
Orissa High Court · (2007) 03 OHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 319, 390, 401Penal Code, 1860 (IPC) — Section 279, 302, 325, 338, 34
High Courts16 Mar 2007
Sukanta Kumar Mallick Vs State of Orissa
Orissa High Court · (2007) CLT 599 (Suppl Crl) : (2007) 1 OLR 725 : (2007) OLR 599 (Suppl Crl)
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 342, 395
High Courts16 Mar 2007Dismissed
Orient Paper Mills Vs Orissa State Electricity Board
Orissa High Court · (2007) 03 OHC CK 0007
Constitution of India, 1950 — Article 226, 32
High Courts15 Mar 2007Allowed
Bhimsen Gochhayat Vs Regional Manager, Bank of India and Others
Orissa High Court · (2007) 103 CLT 605 : (2007) 114 FLR 195 : (2007) 3 LLJ 205 : (2007) 1 OLR 501
Penal Code, 1860 (IPC) — Section 420, 468, 490
High Courts15 Mar 2007
Jyoti Prakash Nayak Vs Union Bank of India and Others
Orissa High Court · (2007) 104 CLT 35 : (2007) 1 OLR 573
Constitution of India, 1950 — Article 226
High Courts15 Mar 2007Dismissed
Smt. Baisakhi Mohanta Vs Sri Manglu Naik
Orissa High Court · (2007) 103 CLT 537 : (2007) CriLJ 1724 : (2007) 1 OLR 714 Supp
Civil Procedure Code, 1908 (CPC) — Section 100, 104, 115, 96
High Courts15 Mar 2007Allowed
Balakrushna Parida Vs State of Orissa and Others
Orissa High Court · (2007) 103 CLT 767 : (2007) 114 FLR 580 : (2007) 1 OLR 770 Supp
High Courts15 Mar 2007
Malati @ Malaprabha Sahoo and Others Vs Haraparbati Thakur and Others
Orissa High Court · (2007) CLT 708 Supp : (2007) 1 OLR 677 : (2007) OLR 708 Supp
ORISSA HINDU RELIGIOUS ENDOWMENTS Act, 1951 — Section 41
High Courts15 Mar 2007Allowed
Nakul Sahu Vs State of Orissa
Orissa High Court · (2007) CLT 662 (Suppl Crl) : (2007) 2 OLR 155 : (2007) OLR 662 (Suppl Crl)
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302
High Courts14 Mar 2007
Sri B. Jagga Rao Vs GRIDCO and Others
Orissa High Court · (2007) 1 OLR 829 Supp
High Courts14 Mar 2007Dismissed
Managing Director, Transport Corporation of India Ltd. and Others Vs Smt. Haimabati Sarangi and Another
Orissa High Court · (2007) 03 OHC CK 0061
Civil Procedure Code, 1908 (CPC) — Section 115, 19, 20
High Courts14 Mar 2007Dismissed
Union of India (UOI) and Others Vs Dharmendra Sahu and Another
Orissa High Court · (2007) 103 CLT 602 : (2007) 114 FLR 177 : (2007) 1 OLR 711 Supp
Constitution of India, 1950 — Article 226, 227
High Courts14 Mar 2007Dismissed
Sri Dulal Chandra Barik and Another Vs Sri. P.R.S. Oberoi and Another
Orissa High Court · (2007) 03 OHC CK 0056
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 115, 151