High Courts18 Jan 2008Dismissed
Niranjan Prusty Vs State of Orissa
Orissa High Court · (2008) CLT 391 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 216, 227, 228, 232Penal Code, 1860 (IPC) — Section 306, 376, 376(1), 417, 419
COURT ARCHIVE
Orissa High Court judgments, 2008
1,099 judgments · page 53 of 55
High Courts18 Jan 2008Dismissed
Susanta Kumar Bisoi @ Tuna @ Susant Bisoi Vs State of Orissa
Orissa High Court · (2008) CLT 362 (Suppl Crl) : (2008) 1 OLR 155 Supp : (2008) OLR 362 (Suppl Crl)
Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts17 Jan 2008
Janmajay Panda Vs Lochani Panda and Others
Orissa High Court · (2008) 105 CLT 749 : (2008) 1 OLR 483 Supp
Partition Act, 1893 — Section 4
High Courts17 Jan 2008
Patitapaban Mohapatra Vs S.E. Eastern Circle and Others
Orissa High Court · AIR 2008 Ori 80 : (2008) 3 ARBLR 136 : (2008) 105 CLT 636 : (2008) 1 OLR 493 Supp
Arbitration and Conciliation Act, 1996 — Section 11, 16, 2, 7
High Courts17 Jan 2008Dismissed
Mangaraj Paspupalak and Others Vs Krushna Chandra Pasupalak and Others
Orissa High Court · (2008) 1 OLR 507 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, 151
High Courts17 Jan 2008
National Aluminium Company Limited and Others Vs State of Orissa and Others
Orissa High Court · (2008) 1 OLR 443 : (2008) 15 VST 296
Constitution of India, 1950 — Article 255, 301, 302, 303, 304
High Courts16 Jan 2008
Payan Raju ' Raju Behera Vs State of Orissa and Others
Orissa High Court · (2008) 01 OHC CK 0090
Arms Act, 1959 — Section 27National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 294, 307, 323, 324, 34
High Courts16 Jan 2008Dismissed
Nitei Ranjan Swain and Others Vs Krushna Swain (after his death) Suni Dei and Others
Orissa High Court · (2008) 105 CLT 734 : (2008) 1 OLR 477 Supp
Evidence Act, 1872 — Section 65Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 120
High Courts16 Jan 2008
United Traders and Another Vs State Bank of India and Another
Orissa High Court · (2008) 1 OLR 371
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13
High Courts15 Jan 2008Allowed
Sukuria Naik Vs State of Orissa
Orissa High Court · (2008) CLT 368 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 201, 302
High Courts15 Jan 2008Dismissed
State of Orissa Vs Rajkishore Subudhi and Others
Orissa High Court · (2008) 01 OHC CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Jan 2008Allowed
Laxman Das Vs State of Orissa
Orissa High Court · (2008) CLT 486 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304(2)
High Courts15 Jan 2008
Giridhari Nayak and Others Vs State of Orissa
Orissa High Court · (2008) CLT 428 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 341
High Courts15 Jan 2008Allowed
Arta Bhujabal and Others Vs State of Orissa
Orissa High Court · (2008) CLT 417 (Suppl Crl) : (2008) 1 OLR 581
Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 120B, 302, 307, 326, 34
High Courts15 Jan 2008
Principal, Ghanteswar Mahavidyalaya Vs Council of Higher Secondary Education and seven Ors.
Orissa High Court · (2008) 2 OLR 302
High Courts15 Jan 2008
Bharat Petroleum Corpn. Ltd. Vs Hemanta Kumar Sahu
Orissa High Court · (2008) 105 CLT 688 : (2008) CLT 458 (Suppl Crl) : (2008) 1 OLR 487 Supp : (2008) OLR 458 (Suppl Crl)
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 12Transfer of Property Act, 1882 — Section 106, 107
High Courts15 Jan 2008
Kalyan Raj Pandit @ Kalyan Pandit Vs State of Orissa
Orissa High Court · (2008) CLT 407 (Suppl Crl) : (2008) 1 OLR 428 : (2008) OLR 407 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 438Penal Code, 1860 (IPC) — Section 381
High Courts15 Jan 2008
Principal, Ghanteswar Mahavidyalaya Vs Council of Higher Secondary Education
Orissa High Court · (2008) 2 OLR 302
High Courts15 Jan 2008Allowed
Sukuria Naik Vs The State
Orissa High Court · (2008) CLT 368 (Suppl Crl)
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts14 Jan 2008
Bikash Kumar Routray Vs Commissioner, State Transport Authority and Others
Orissa High Court · (2008) 1 OLR 578