High Courts15 Oct 2009
Geetanjali Cement Products Vs Sales Tax Officer
Orissa High Court · (2010) 109 CLT 208 : (2010) 1 OLR 787 Supp : (2010) 36 VST 380
Orissa Sales Tax Act, 1947 — Section 12(4), 12(7)
COURT ARCHIVE
Orissa High Court judgments, 2009
894 judgments · page 10 of 45
High Courts15 Oct 2009Dismissed
Niranjan Mekap Vs State of Orissa
Orissa High Court · (2010) 1 OLR 726
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts15 Oct 2009
Lakhinath Khilla Vs State of Orissa
Orissa High Court · (2010) CLT 203 (Suppl Crl) : (2010) 1 OLR 404 Supp : (2010) OLR 203 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Oct 2009
National Insurance Company Ltd. Vs Krishna Mitra and Another
Orissa High Court · (2009) 108 CLT 868 : (2009) 2 OLR 991 Supp
Motor Vehicles Act, 1988 — Section 173(1)
High Courts15 Oct 2009
Sadan Bhalu and Others Vs State of Orissa
Orissa High Court · (2010) CLT 758 (Suppl Crl) : (2010) 1 OLR 553 : (2010) OLR 758 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts15 Oct 2009Allowed
Dr. Ram Narayan Mohanty Vs Swami Vivekananda National Institute of Rehabilitation Traning and Research and Another
Orissa High Court · (2010) 1 ILR (Ori) 53
Constitution of India, 1950 — Article 226, 227
High Courts15 Oct 2009Dismissed
State of Orissa Vs Naika Kabadi
Orissa High Court · (2010) CLT 748 (Suppl Crl) : (2010) 1 OLR 397 Supp : (2010) OLR 748 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(1)Penal Code, 1860 (IPC) — Section 302
High Courts14 Oct 2009Allowed
State of Orissa and Others Vs Pradipta Kumar Samantra
Orissa High Court · (2010) 1 ILR (Ori) 178
High Courts14 Oct 2009Allowed
Dolagobinda Sahoo Vs Purusottam Kandoi and Others
Orissa High Court · (2010) 109 CLT 179 : (2010) 1 OLR 528
High Courts14 Oct 2009
Samar Kumar Swain Vs Shri Subodha Kumar Nayak
Orissa High Court · (2010) CLT 234 (Suppl Crl) : (2010) CriLJ 1605 : (2010) 2 Crimes 840 : (2010) 1 OLR 93
Drugs and Cosmetics Act, 1940 — Section 27(6), 28A
High Courts14 Oct 2009
Smt. Urmila Raut Vs Zone Officer No. IX, Upper Kolab Hydro Electric Project
Orissa High Court · (2010) 109 CLT 704 : (2010) 1 OLR 784 Supp
Land Acquisition Act, 1894 — Section 17(4), 4(1)
High Courts14 Oct 2009
Sri Soumendra Nandan Dasmohapatra Vs State of Orissa
Orissa High Court · (2010) CLT 218 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts14 Oct 2009
Smt. Kumari Behera Vs State of Orissa and Others
Orissa High Court · AIR 2010 Ori 68 : (2010) CLT 185 (Suppl Crl) : (2009) 44 OCR 697 : (2010) OLR 185 (Suppl Crl) : (2009) 2 OLR 340 Supp
Family Courts Act, 1984 — Section 20(1), 20(3)Protection of Women from Domestic Violence Act, 2005 — Section 26, 27
High Courts14 Oct 2009
Surya Prakash Mohapatra Vs Secretary, Orissa Staff Selection Commission and Others
Orissa High Court · (2010) 1 ILR (Ori) 181
Constitution of India, 1950 — Article 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
High Courts14 Oct 2009
Nandan Nahak Vs State of Orissa
Orissa High Court · (2010) CLT 121 (Suppl Crl) : (2010) 1 OLR 388 Supp : (2010) OLR 121 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Penal Code, 1860 (IPC) — Section 302, 304
High Courts14 Oct 2009Allowed
Sri Kailash Chandra Sethy Vs State of Orissa and Another
Orissa High Court · (2010) CLT 189 (Suppl Crl) : (2009) 44 OCR 828
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202, 203, 482Penal Code, 1860 (IPC) — Section 294, 323, 332, 341, 394Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts13 Oct 2009Allowed
R. Satyamoorty and Others Vs State of Orissa and Another
Orissa High Court · (2009) 2 ILR (Ori) 801 : (2009) 44 OCR 840
Criminal Procedure Code, 1973 (CrPC) — Section 117, 177, 178, 186, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A
High Courts13 Oct 2009
Dharamu Sahu Vs State of Orissa
Orissa High Court · (2010) CLT 434 (Suppl Crl) : (2010) 1 OLR 384 Supp : (2010) OLR 434 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts13 Oct 2009Dismissed
State of Orissa Vs Krushna Chandra Patel and Others
Orissa High Court · (2010) CLT 808 (Suppl Crl) : (2010) 1 OLR 563 Supp : (2010) OLR 808 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts12 Oct 2009Allowed
Philip Kiro and John Kujur Vs State of Orissa and Others
Orissa High Court · (2009) 10 OHC CK 0090
Constitution of India, 1950 — Article 30Orissa Aided Educational Institutions Employees Retirement Benefits Rules, 1981 — Rule 3Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9(1)