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Orissa High Court judgments, 2009

894 judgments · page 1 of 45

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High Courts26 Dec 2009Dismissed

Karunakar Samal and Another Vs Member-Secretary, State Pollution Control Board and Another

Orissa High Court · (2010) 1 OLR 347

Air (Prevention and Control of Pollution) Act, 1981 — Section 31
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High Courts24 Dec 2009Allowed

Pravanjan Patra Vs Republic of India and Others

Orissa High Court · (2010) 109 CLT 817 : (2010) 1 OLR 97 Supp

Banking Regulation Act, 1949 — Section 35Contract Act, 1872 — Section 19, 30Penal Code, 1860 (IPC) — Section 120A, 120B, 409, 415, 465
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High Courts24 Dec 2009Allowed

Ajay Ku. Setha and Mahalapada Gram Panchayat Vs State Information Commission and Others

Orissa High Court · (2010) 1 ILR (Ori) 139

Right to Information Act, 2005 — Section 19, 19(8), 20, 20(1), 26
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High Courts24 Dec 2009

Satyaranjan Kar Vs Chairman-cum-Managing Director, Grid Corporation of Orissa Ltd., BBSR and Others

Orissa High Court · (2010) 109 CLT 258 : (2010) 1 OLR 292

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High Courts24 Dec 2009Allowed

Amarendra Pattnaik Vs Orissa Small Industries Corporation Ltd.

Orissa High Court · (2010) 109 CLT 416 : (2010) 1 OLR 239

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High Courts24 Dec 2009

Tapan Kumar Samanta Vs Collector-cum-District Magistrate and Others

Orissa High Court · (2010) 1 OLR 221

Essential Commodities Act, 1955 — Section 6(A), 7
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High Courts24 Dec 2009

Somanath ' Jogi Gouda and Others Vs State of Orissa

Orissa High Court · (2010) CLT 315 (Suppl Crl) : (2010) 1 OLR 610

Penal Code, 1860 (IPC) — Section 201, 302, 304II, 34
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High Courts24 Dec 2009

ISS Constructions Vs Neeraj Cement Structural Ltd.

Orissa High Court · (2010) 109 CLT 307 : (2010) 1 OLR 1005 Supp

Arbitration and Conciliation Act, 1996 — Section 11(6)
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High Courts24 Dec 2009Dismissed

RITHWIK Projects Ltd. and Another Vs Orissa Mining Corporation Ltd. and Another

Orissa High Court · (2010) 109 CLT 317 : (2010) 1 OLR 1016 Supp

Companies Act, 1956 — Section 48
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High Courts23 Dec 2009Dismissed

State of Orissa Vs Durga Charan Routray

Orissa High Court · AIR 2010 Ori 89 : (2010) 109 CLT 888 : (2010) 1 OLR 214

Arbitration and Conciliation Act, 1996 — Section 34, 9
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High Courts23 Dec 2009

Gayasuddin Khan @ Gyasuddin Khan Vs State of Orissa

Orissa High Court · (2010) CLT 700 (Suppl Crl) : (2010) 1 OLR 499 Supp : (2010) OLR 700 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts23 Dec 2009Dismissed

L.P. Electronics (O) Pvt. Ltd. and Another Vs Tirupati Electro Marketing Pvt. Ltd.

Orissa High Court · (2010) 3 BC 49 : (2010) CLT 703 (Suppl Crl) : (2010) 1 ILR (Ori) 231 : (2010) 1 OLR 493 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 415, 420, 482Evidence Act, 1872 — Section 43Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts23 Dec 2009Dismissed

Sadhu Charan Pradhan and Others Vs State Administrative Tribunal and Others

Orissa High Court · (2010) 109 CLT 325 : (2010) 1 OLR 999 Supp

Constitution of India, 1950 — Article 227
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High Courts22 Dec 2009

Sanjukta Sahu Vs State of Orissa and Others

Orissa High Court · (2010) 109 CLT 469 : (2010) 1 OLR 163 Supp

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High Courts22 Dec 2009Dismissed

Sagrika Debata Vs Satyanarayan Debata and Another

Orissa High Court · AIR 2010 Ori 58 : (2010) 109 CLT 665 : (2011) 1 DMC 82 : (2010) 1 OLR 986 Supp : (2011) 7 RCR(Criminal) 1216

Hindu Marriage Act, 1955 — Section 13
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High Courts22 Dec 2009Allowed

Bimalkanti Ghose Vs State of Orissa and Others

Orissa High Court · (2010) 109 CLT 247 : (2010) 1 OLR 252

Forest (Conservation) Act, 1980 — Section 2
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High Courts22 Dec 2009Allowed

Presidency Exports and Industries Ltd. Vs E. Shipping Private Ltd. and Others

Orissa High Court · (2010) 1 OLR 867

Arbitration and Conciliation Act, 1996 — Section 9
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High Courts22 Dec 2009

United India Insurance Company Ltd. BBSR Vs Ullash Chandra Moharana and Others

Orissa High Court · (2010) 109 CLT 443 : (2010) OLR 992 Supp : (2011) 2 TAC 523

Motor Vehicles Act, 1988 — Section 166
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High Courts19 Dec 2009Allowed

Manjulata Jena and Others Vs Parbati Lenka and Others

Orissa High Court · (2010) 1 OLR 301

Administrative Tribunals Act, 1985 — Section 28, 29
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High Courts19 Dec 2009Dismissed

Vungarala Beraiah Naidu Vs Gajananda Agrawal

Orissa High Court · (2010) 1 ILR (Ori) 242

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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