High Courts06 Nov 2007Dismissed
Disari Sanyasi (having died) Rama Chandra Disari and Others Vs Matam Chilpa (having died) Dhana Matham
Orissa High Court · (2008) 1 OLR 335
Hindu Succession Act, 1956 — Section 2, 24, 25
COURT ARCHIVE
Orissa High Court judgments, 2007
786 judgments · page 6 of 40
High Courts06 Nov 2007Allowed
Pankajbasini Debi, Hemanta Kumar Mishra and Shishir Kumar Mishra Vs Collector, Tahasildar, S.D.M. and Chitra Dibya @ Satpathy
Orissa High Court · (2008) 105 CLT 53 : (2008) 1 OLR 78
Criminal Procedure Code, 1973 (CrPC) — Section 133, 136
High Courts06 Nov 2007Allowed
Debendranath Kar (since deceased) and after him his L.Rs. Smt. Bharati Kar and Others Vs State of Orissa and Others
Orissa High Court · (2008) 105 CLT 377 : (2008) 1 OLR 87
ORISSA TOWN PLANNING AND IMPROVEMENT TRUST ACT, 1956 — Section 78, 78(2)(b)
High Courts06 Nov 2007Dismissed
Premananda Das Vs Tahasildar Sadar and Others
Orissa High Court · (2008) 106 CLT 277 : (2008) 1 OLR 291 Supp
Orissa Estates Abolition Act, 1951 — Section 38(B), 8(1)
High Courts05 Nov 2007Dismissed
Ramamani Dei Vs Tahasildar and Others
Orissa High Court · (2008) 105 CLT 101
Constitution of India, 1950 — Article 227
High Courts05 Nov 2007Allowed
Debendranath Kar (since deceased) and after him L.Rs. Smt. Bharati Kar and Others Vs State of Orissa and Others
Orissa High Court · (2007) 11 OHC CK 0005
Orissa Development Authorities Act, 1982 — Section 128Orissa Town Planning and Improvement Trust Act, 1956 — Section 34(2), 37, 78, 78(2), 79
High Courts02 Nov 2007Dismissed
State of Orissa Vs Kulamani Pradhan
Orissa High Court · (2008) 1 OLR 205
Penal Code, 1860 (IPC) — Section 376
High Courts02 Nov 2007Dismissed
Managobinda Sahoo and Others Vs State of Orissa
Orissa High Court · (2008) 105 CLT 79 : (2008) 1 OLR 96
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 201, 302, 34, 420
High Courts01 Nov 2007
Paradeep Phosphates Limited Vs Chief Commissioner and Others
Orissa High Court · (2008) 105 CLT 567
Customs Act, 1962 — Section 129E
High Courts01 Nov 2007
State of Orissa Vs Karunakar Sahu (dead) after him Lokanath Sahu and Others
Orissa High Court · (2008) 1 OLR 294
Land Acquisition Act, 1894 — Section 18, 23, 28, 4
High Courts31 Oct 2007
Gouranga Charan Sethy and Ganeswar Sethy Vs State of Orissa
Orissa High Court · (2008) CLT 174 (Suppl Crl) : (2008) 1 OLR 93 : (2008) OLR 174 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 109, 354, 376, 511Probation of Offenders Act, 1958 — Section 3
High Courts31 Oct 2007
Pramod Chandra Rath Vs State of Orissa and Others
Orissa High Court · (2007) 10 OHC CK 0030
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 161, 173, 482
High Courts31 Oct 2007
Sunil Sahu @ Sunil Kumar Sahu Vs State of Orissa
Orissa High Court · (2007) 104 CLT 820
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts31 Oct 2007Allowed
State Vs Charan Ho Charan Ho Vs State of Orissa
Orissa High Court · (2008) CLT 197 (Suppl Crl) : (2008) 1 OLR 96 Supp : (2008) OLR 197 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts30 Oct 2007Dismissed
State of Orissa Vs Kambhupani Pradhan
Orissa High Court · (2007) 2 OLR 299 Supp
Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 201, 304B, 304B(1), 306, 498A
High Courts30 Oct 2007Allowed
Purna Chandra @ Purna Behera and Others and Sudarsan Behera and Another Vs State of Orissa
Orissa High Court · (2008) 105 CLT 132 : (2007) 2 OLR 768
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts30 Oct 2007
Basanta Kumar Swain Vs Presiding Officer, State Education Tribunal and Others
Orissa High Court · (2008) 105 CLT 17 : (2008) 1 OLR 84
Constitution of India, 1950 — Article 227
High Courts30 Oct 2007
Mesco Kalinga Steel Limited Vs Orissa Industrial Infrastructure Development Corporation and Others
Orissa High Court · (2008) 105 CLT 149 : (2007) 2 OLR 1021 Supp
Constitution of India, 1950 — Article 226
High Courts29 Oct 2007
Utkal Chemists and Druggists' Association and Others Vs Cuttack District Chemists and Druggists Assn. Ors.
Orissa High Court · (2007) 2 OLR 1101 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151
High Courts29 Oct 2007Dismissed
Smt. Rukmini Mishra Vs Sri. Radha Krushna Mahaprabhu and Others
Orissa High Court · (2007) 2 OLR 1109 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 145Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41, 44(2)