High Courts12 Oct 2009
Co-operative Urban Bank Ltd. Vs Residing Officer, Labour Court and Others
Orissa High Court · (2009) 10 OHC CK 0088
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 2
COURT ARCHIVE
Orissa High Court judgments, 2009
894 judgments · page 11 of 45
High Courts12 Oct 2009
The General Manager, United News of India and Others Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 346 : (2010) 124 FLR 994 : (2010) 1 OLR 779 Supp
Industrial Disputes Act, 1947 — Section 2(s)
High Courts12 Oct 2009Dismissed
State of Orissa Vs Makua @ Sarat Chandra Behera
Orissa High Court · (2010) CLT 391 (Suppl Crl) : (2010) 1 OLR 377 Supp : (2010) OLR 391 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(1)Penal Code, 1860 (IPC) — Section 302
High Courts12 Oct 2009Dismissed
State of Orissa Vs Rama Chandra Padhi and Others
Orissa High Court · (2010) CLT 131 (Suppl Crl) : (2010) 1 OLR 370 Supp : (2010) OLR 131 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts12 Oct 2009Allowed
Cuttack Development Authority Vs Regional Provident Fund Commissioner
Orissa High Court · (2010) 109 CLT 266 : (2010) 124 FLR 990 : (2010) 1 ILR (Ori) 518 : (2010) 2 LLJ 637 : (2009) 2 OLR 447 Supp
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts12 Oct 2009Dismissed
State of Orissa Vs Iswara Sahoo and Others
Orissa High Court · (2010) CLT 128 (Suppl Crl) : (2010) 1 OLR 373 Supp : (2010) OLR 128 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts12 Oct 2009Dismissed
State of Orissa Vs Gurubaria Munda and Another
Orissa High Court · (2010) CLT 125 (Suppl Crl) : (2010) 1 OLR 381 Supp : (2010) OLR 125 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Oct 2009Dismissed
Gayadhar Mohanty Vs O.A.T., Chairman, BBSR and Others
Orissa High Court · (2010) 1 ILR (Ori) 174
Penal Code, 1860 (IPC) — Section 224
High Courts09 Oct 2009Dismissed
Gopabandhu Biswal Vs Union of India (UOI) and Others
Orissa High Court · (2010) 1 ILR (Ori) 65
High Courts09 Oct 2009Dismissed
State of Orissa Vs Sudarsana Mallik and Others
Orissa High Court · (2010) CLT 169 (Suppl Crl) : (2009) 44 OCR 824 : (2010) OLR 169 (Suppl Crl) : (2009) 2 OLR 1098 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts09 Oct 2009Dismissed
State of Orissa Vs Kumuda Chandra Naik and Others
Orissa High Court · (2010) CLT 165 (Suppl Crl) : (2009) 44 OCR 832 : (2010) OLR 165 (Suppl Crl) : (2009) 2 OLR 1094 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 313Penal Code, 1860 (IPC) — Section 201, 203, 302, 34, 436
High Courts09 Oct 2009Dismissed
Gouranga Charan Poi Vs Union of India (UOI) and Others
Orissa High Court · (2010) 109 CLT 80 : (2009) 2 OLR 696 Supp
High Courts09 Oct 2009
The Management of the Director, Central Institute of Freshwater Aquaculture (CIFA) Vs The Union of India (UOI) and Another The Secretary, CIFA Shramik Sangha Vs The Director, Central Institute of Freshwater Aquaculture
Orissa High Court · (2009) 10 OHC CK 0008
Industrial Disputes Act, 1947 — Section 10(1), 10(2), 10A, 12, 2
High Courts09 Oct 2009Allowed
Ramesh Chandra Sahu Vs Gagan Bihari Nayak and Another
Orissa High Court · (2009) 10 OHC CK 0003
Contempt of Courts Act, 1971 — Section 19Orissa Co-operative Societies (Amendment) Act, 2004 — Section 112(A)Orissa Co-operative Societies Act, 1962 — Section 109(1), 67, 70
High Courts08 Oct 2009Allowed
Damu ' Hedu Pentia Vs State of Orissa
Orissa High Court · (2010) CLT 116 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 27Penal Code, 1860 (IPC) — Section 302
High Courts08 Oct 2009
Ramesh Naik Vs State of Orissa
Orissa High Court · (2010) CLT 174 (Suppl Crl) : (2010) CriLJ 1130 : (2010) 1 Crimes 937 : (2009) 2 OLR 889 : (2010) 7 RCR(Criminal) 471
Penal Code, 1860 (IPC) — Section 294, 302, 304, 307
High Courts08 Oct 2009Dismissed
State of Orissa Vs Danara Pradhan and Another
Orissa High Court · (2010) CLT 135 (Suppl Crl) : (2010) OLR 135 (Suppl Crl) : (2009) 2 OLR 645 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Evidence Act, 1872 — Section 11, 27Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts06 Oct 2009Allowed
Kasinath Das and Others Vs D.M., New India Assurance Co. Ltd. and Others
Orissa High Court · (2009) 10 OHC CK 0093
High Courts06 Oct 2009Allowed
Kasinath Das and Others Vs Divisional Manager, New India Assurance Company Ltd. and Others
Orissa High Court · (2010) 1 ILR (Ori) 127 : (2010) 1 OLR 751 Supp
Motor Vehicles Act, 1988 — Section 166Workmens Compensation Act, 1923 — Section 4, 4(1), 6Workmens Compensation Rules, 1924 — Rule 32
High Courts06 Oct 2009
Garjan Sahu and Others Vs State of Orissa
Orissa High Court · (2010) CLT 138 (Suppl Crl) : (2010) CriLJ 1880 : (2010) 1 OLR 362 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302