High Courts19 Nov 2008
Governing Body of Konark Bhagabati Mahavidyalaya and Another Vs Director of Higher Education and Others
Orissa High Court · (2008) CLT 178 Supp
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Orissa High Court judgments, 2008
1,099 judgments · page 8 of 55
High Courts19 Nov 2008Dismissed
Gajendra alias Gajia Dehury and Others Vs State of Orissa and Others
Orissa High Court · (2008) CLT 168 Supp
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Nov 2008Dismissed
Ghana Munda and Another Vs State of Orissa
Orissa High Court · (2008) CLT 165 Supp
Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Nov 2008
Delkon India Pvt. Ltd. Vs Sales Tax Officer and Others
Orissa High Court · (2009) 1 OLR 692 : (2009) 21 VST 426
Orissa Sales Tax Act, 1947 — Section 12(4), 14C
High Courts19 Nov 2008Allowed
Smt. Sarbati Devi Goinka Vs Durga Prasad Agrawal
Orissa High Court · (2009) 1 OLR 48
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9(5), Order 8 Rule 1, Order 8 Rule 9Constitution of India, 1950 — Article 227
High Courts19 Nov 2008
Kailash Chandra Jena Vs State of Orissa
Orissa High Court · (2008) 11 OHC CK 0014
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 307
High Courts19 Nov 2008
Laxmidhar Jagdev Vs Suresh Kumar Sahoo and Another
Orissa High Court · (2008) 11 OHC CK 0008
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 6 Rule 16, Order 7 Rule 11
High Courts18 Nov 2008
Biplab Kumar Sahu Vs Premalata Sahu and Others
Orissa High Court · (2008) CLT 137 Supp
High Courts18 Nov 2008Allowed
Nabakishore Mohapatra Vs Cuttack Development Authority and Others
Orissa High Court · (2009) 107 CLT 207 : (2009) 1 OLR 325
High Courts18 Nov 2008Allowed
Janmajoy Purohit Vs Shankarsan Kalo and Others
Orissa High Court · (2008) 11 OHC CK 0024
Constitution of India, 1950 — Article 226
High Courts17 Nov 2008Allowed
Subash Swain Vs State of Orissa
Orissa High Court · (2009) 42 OCR 77 : (2009) 1 OLR 151
High Courts17 Nov 2008Dismissed
Utkal Christian Council Vs State of Orissa
Orissa High Court · (2009) 1 OLR 133
Commissions of Inquiry Act, 1952 — Section 10, 3, 4, 5, 7Constitution of India, 1950 — Article 14, 16, 165, 217, 311Criminal Procedure Code, 1973 (CrPC) — Section 169, 170
High Courts14 Nov 2008Allowed
Smt. Sarbati Devi Goinka Vs Durga Prasad Agarwal
Orissa High Court · (2009) 1 OLR 48
Constitution of India, 1950 — Article 227
High Courts14 Nov 2008Dismissed
Smt. Menaka Nayak Vs State of Orissa and Others
Orissa High Court · (2008) 11 OHC CK 0062
Electricity (Supply) Act, 1948 — Section 79
High Courts14 Nov 2008Allowed
Kokila Kumari Moharana and Others Vs Gopala Panda
Orissa High Court · (2009) 1 OLR 206
Constitution of India, 1950 — Article 227
High Courts14 Nov 2008Allowed
Sri Biswamohan Das Vs State of Orissa
Orissa High Court · (2009) CLT 119 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 409, 420
High Courts12 Nov 2008Allowed
Kollah Dehuri Vs State of Orissa
Orissa High Court · (2009) CLT 726 (Suppl Crl) : (2009) 1 OLR 381 Supp : (2009) OLR 726 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34
High Courts12 Nov 2008Allowed
Sk. Siraj and Others Vs Nilamani Mohapatra and Others
Orissa High Court · (2009) 1 OLR 407
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts12 Nov 2008
Babuli Munda @ Haiburu Vs State of Orissa
Orissa High Court · (2009) 42 OCR 79 : (2009) 1 OLR 385 Supp
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts12 Nov 2008
Subhadra Nayak and Another Vs Smt. Shantilata Bhutia and Others
Orissa High Court · (2008) 11 OHC CK 0051
Civil Procedure Code Amendment Act, 1999 — Section 115Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, 115Constitution of India, 1950 — Article 227