High Courts12 Nov 2008Allowed
Rajkishore Patra ' Subudhi Vs State of Orissa
Orissa High Court · (2009) 2 OLR 419 : (2008) 2 OLR 419
Essential Commodities Act, 1955 — Section 7(i)(a)
COURT ARCHIVE
Orissa High Court judgments, 2008
1,099 judgments · page 9 of 55
High Courts12 Nov 2008Allowed
Banua Patra Vs State of Orissa
Orissa High Court · (2009) 42 OCR 82
Penal Code, 1860 (IPC) — Section 302, 304
High Courts12 Nov 2008
Raghbir Singh and Others Vs State of Haryana
Orissa High Court · (2008) 11 OHC CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 105, 149, 300
High Courts11 Nov 2008
Gajendranath OJha Vs State of Orissa
Orissa High Court · (2009) 42 OCR 86 : (2009) 1 OLR 202
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 408, 409, 468, 477A
High Courts11 Nov 2008
M.G. Garments Vs Sales Tax Officer, Investigation Unit and Others
Orissa High Court · (2008) 106 CLT 865 : (2009) 19 VST 372
Income Tax Act, 1961 — Section 271
High Courts11 Nov 2008
Asish Kumar Swain Vs State of Orissa and Others
Orissa High Court · (2008) 2 OLR 996
High Courts11 Nov 2008Allowed
Arakhita Nath Vs The State of Orissa
Orissa High Court · (2009) 42 OCR 34 : (2009) 1 OLR 24
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 5Prevention of Corruption Act, 1988 — Section 11, 13, 20, 7
High Courts10 Nov 2008
Krushna Chandra Mallick Vs Chief General Manager, State Bank of India and Others
Orissa High Court · AIR 2009 Ori 99 : (2008) CLT 539 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Contract Act, 1872 — Section 146
High Courts10 Nov 2008Dismissed
State of Orissa Vs Bijaya Kumar Samantray (after his death) Santilata Samantray and Others
Orissa High Court · (2008) CLT 885 Supp
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15(10), 32
High Courts10 Nov 2008Allowed
Pramod Kumar Behera Vs Kendriya Vidyalaya and Others
Orissa High Court · (2009) 1 OLR 719
High Courts07 Nov 2008Dismissed
Smt. Satyavama Mohapatra and Another Vs State of Orissa and Others
Orissa High Court · (2009) CLT 300 (Suppl Crl) : (2009) 1 ILR (Ori) 5
Constitution of India, 1950 — Article 142(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 434
High Courts06 Nov 2008
Oriental Insurance Co. Ltd. Vs Manthani Parida and Others
Orissa High Court · (2009) CLT 915 (Suppl Crl) : (2009) 1 OLR 392 : (2009) OLR 915 (Suppl Crl)
Motor Vehicles Act, 1988 — Section 173
High Courts06 Nov 2008
The State of Orissa Vs Nibedita Bidyadhar and Others
Orissa High Court · (2008) 11 OHC CK 0011
Motor Vehicles Act, 1988 — Section 140(1), 140(3)
High Courts05 Nov 2008Dismissed
Tarini Polytex Pvt. Ltd. and Another Vs Gopal and Co.
Orissa High Court · (2009) 1 ILR (Ori) 59 : (2008) 41 OCR 914 : (2008) 2 OLR 1116 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 245, 254, 255, 255(1)Evidence Act, 1872 — Section 40, 41, 42, 43, 44Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Nov 2008Allowed
Artta Trana Mishra and Others Vs Satyabadi Naik and Another
Orissa High Court · (2008) 41 OCR 910
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts05 Nov 2008
Sudip Kumar Routray Vs State of Oriasa
Orissa High Court · (2009) 107 CLT 463 : (2009) 1 OLR 196
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts05 Nov 2008
Aruna Kumar Acharya Vs Nagendra Kumari Dwibedy and Others
Orissa High Court · (2009) 1 OLR 188
Constitution of India, 1950 — Article 227
High Courts05 Nov 2008
Jyoshnamayee Pradhan Vs Ramesh Chandra Mangaraj
Orissa High Court · (2008) 41 OCR 916 : (2009) 1 OLR 379 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts05 Nov 2008Allowed
Sebati Swain Vs Baikuntha Jena and Others
Orissa High Court · AIR 2009 Ori 41 : (2009) 1 CLR 608 : (2009) 1 OLR 812
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Partition Act, 1893 — Section 4
High Courts04 Nov 2008
Narayan Chandra Nayak Vs Harish Chandra Jena and Others
Orissa High Court · (2009) 1 CLR 657 : (2009) 1 ILR (Ori) 133 : (2009) 1 OLR 513 Supp
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15Orissa Panchayat Samiti (Election) Rules, 1991 — Rule 30Representation of the People Act, 1951 — Section 44(F), 44(H), 44(L)