High Courts26 Nov 2007Dismissed
Lala Bhagat Charan Ray and Others Vs Lala Prafulla Kumar Ray and Others
Orissa High Court · (2007) CLT 419 Supp : (2007) 2 OLR 665 Supp : (2007) OLR 419 Supp
Evidence Act, 1872 — Section 50
COURT ARCHIVE
Orissa High Court judgments, 2007
786 judgments · page 4 of 40
High Courts23 Nov 2007Dismissed
Nibedita Rout Vs Mitarani Bhutia
Orissa High Court · (2008) 105 CLT 374 : (2008) 1 OLR 80
High Courts23 Nov 2007Dismissed
Sri. Ganesh Pasupalak and Another Vs Smt. Lakmeswari Devi and Others
Orissa High Court · (2007) CLT 435 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Orissa Estates Abolition Act, 1951 — Section 39, 7Penal Code, 1860 (IPC) — Section 379
High Courts23 Nov 2007Dismissed
Dibakar Behera and Another Vs Padmabati Behera and Another
Orissa High Court · AIR 2008 Ori 92 : (2007) CLT 445 Supp : (2007) 2 OLR 649 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts22 Nov 2007Dismissed
Divisional Manager, The New India Assurance Co. Ltd. Vs State of Orissa and Others
Orissa High Court · (2009) ACJ 435 : (2008) 1 OLR 11
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 173
High Courts21 Nov 2007Allowed
Trans Oceanic Agro Tech Ltd. and Others Vs Narendra Nath Bihari
Orissa High Court · (2008) CLT 296 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts21 Nov 2007Dismissed
Sri Braja Bhai Vs State of Orissa
Orissa High Court · (2008) CLT 258 (Suppl Crl) : (2008) 1 OLR 56
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 81, 82, 83Penal Code, 1860 (IPC) — Section 120B, 406, 408, 420, 467
High Courts21 Nov 2007
Kasel Das and Another Vs State of Orissa
Orissa High Court · (2008) CLT 254 Supp : (2008) 1 OLR 110 Supp : (2008) OLR 254 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 482Penal Code, 1860 (IPC) — Section 34, 402, 405, 406
High Courts20 Nov 2007
Shri Bibekananda Mishra and Others Vs State of Orissa and Others
Orissa High Court · (2008) 105 CLT 106 : (2008) 1 OLR 302 Supp
Constitution of India, 1950 — Article 16
High Courts20 Nov 2007Dismissed
K.C. Pradhan Vs Arun Kumar Dutta
Orissa High Court · AIR 2008 Ori 109 : (2007) CLT 448 Supp : (2007) 2 OLR 641 Supp : (2007) OLR 448 Supp
Civil Procedure Code, 1908 (CPC) — Section 34, 80Sales of Goods Act, 1930 — Section 61
High Courts20 Nov 2007
Srikanta Sundar Patra and Others Vs State of Orissa
Orissa High Court · (2008) 1 OLR 311
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts20 Nov 2007
Manu Kumar Deb Vs State of Orissa
Orissa High Court · (2008) CLT 184 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 457Explosive Substances Act, 1908 — Section 5
High Courts19 Nov 2007
Gobinda Dadia @ Dhana Vs State of Orissa
Orissa High Court · (2008) CLT 595 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304(11)
High Courts19 Nov 2007Dismissed
Raghunath Sahoo Vs Collector and District Magistrate and Others
Orissa High Court · (2008) 1 OLR 230
Orissa Grama Panchayat Act, 1964 — Section 25(2), 26, 30
High Courts19 Nov 2007Allowed
Subeda Nayak (since dead, represented by his L.Rs.) Vs Government of Orissa and Others
Orissa High Court · (2008) 105 CLT 109
High Courts19 Nov 2007
Sushanta Patra Vs State of Orissa
Orissa High Court · (2008) 2 DMC 110 : (2008) 1 OLR 310
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 9
High Courts19 Nov 2007Dismissed
Sri. Jagannath Nayak Vs Laxminarayan Thakur and Others
Orissa High Court · (2007) CLT 427 Supp
Orissa Estates Abolition Act, 1951 — Section 6, 7, 8
High Courts16 Nov 2007
Mosheb Ahemed Sidik Vs Regional Transport Authority and Others
Orissa High Court · (2008) 1 OLR 9
High Courts16 Nov 2007Allowed
Manoj Kumar Panda Vs Orissa Air Products Ltd.
Orissa High Court · (2008) 105 CLT 142 : (2008) 116 FLR 1005 : (2008) 2 LLJ 800 : (2008) 1 OLR 287
Constitution of India, 1950 — Article 21Industrial Disputes Act, 1947 — Section 33C
High Courts16 Nov 2007
Kanka Singh Vs State of Orissa
Orissa High Court · (2008) 105 CLT 422 : (2008) 1 OLR 102 Supp
Penal Code, 1860 (IPC) — Section 302, 304, 307, 334