High Courts11 Dec 2009
Rourkela Shramik Sangha Union Vs Steel Authority of India
Orissa High Court · (2010) 1 OLR 325
COURT ARCHIVE
Orissa High Court judgments, 2009
894 judgments · page 3 of 45
High Courts11 Dec 2009
Vik Associates and Chits Private Limited Vs Ashok Automobiles Mechanical and Electrical Engineer
Orissa High Court · (2010) 109 CLT 894 : (2010) 1 OLR 243
Companies Act, 1956 — Section 446(2)(b)
High Courts11 Dec 2009Allowed
Bhagirathi Mohapatra and Others Vs Gajendra Kumar Mohapatra
Orissa High Court · (2010) 109 CLT 698
Orissa Estates Abolition Act, 1951 — Section 39
High Courts11 Dec 2009Allowed
Bharat Sanchar Nigam Ltd. and Another Vs Dhanurdhar Champatiray
Orissa High Court · (2010) 1 ILR (Ori) 431
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts10 Dec 2009Allowed
Khetramani Jena and Others Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 499 : (2010) 1 OLR 934 Supp
Constitution of India, 1950 — Article 226
High Courts10 Dec 2009
Rukmini Prava Mohanty Vs State of Orissa
Orissa High Court · (2010) CLT 82 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts10 Dec 2009Dismissed
Rabindra Nath Das Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 420 : (2010) 1 OLR 940 Supp
Orissa Municipal Act, 1950 — Section 73, 75Orissa Municipal Rules, 1953 — Rule 424
High Courts10 Dec 2009Dismissed
Raj Kishore Sahu Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 411 : (2010) 125 FLR 913 : (2010) OLR 929 Supp
High Courts10 Dec 2009
Niranjan Konhar and Another Vs State of Orissa
Orissa High Court · (2010) CLT 538 (Suppl Crl) : (2010) 1 OLR 245 : (2010) OLR 538 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 302, 313
High Courts10 Dec 2009
Antaryami Nanda Vs Board of Management, Paradeep Port Trust and Others
Orissa High Court · (2010) 109 CLT 334 : (2010) 1 OLR 712
High Courts09 Dec 2009Dismissed
Western Electricity Supply Company of Orissa Ltd. Vs State of Orissa and Others
Orissa High Court · (2009) 12 OHC CK 0068
Orissa Electricity Reforms (Transfer of Assets, Liabilities, Properties and Personnel of GRIDCO to Distribution Companies) Rules, 1998 — Rule 6Right to Information Act, 2005 — Section 2
High Courts09 Dec 2009Dismissed
North Eastern Electricity Supply Company of Orissa Ltd. Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 473 : (2010) 1 OLR 919 Supp
Right to Information Act, 2005 — Section 2(h)
High Courts09 Dec 2009Dismissed
Southern Electricity Supply Company of Orissa Ltd. Vs State of Orissa and Others
Orissa High Court · AIR 2010 Ori 54 : (2010) 109 CLT 478
Right to Information Act, 2005 — Section 2(h)
High Courts09 Dec 2009Dismissed
Bebirani Baral ' Sinha Vs Sankhalata Sahoo and Others
Orissa High Court · (2010) 1 OLR 173
Orissa Grama Panchayat Act, 1964 — Section 31
High Courts09 Dec 2009Dismissed
Swapneswar Lenka Vs The Security Officer, East Coast Railway and Another
Orissa High Court · (2010) 109 CLT 330 : (2010) 1 OLR 925 Supp
Limitation Act, 1908 — Section 5
High Courts09 Dec 2009Dismissed
Land Acquisition Officer Vs Gajendra Padhi
Orissa High Court · (2010) 109 CLT 256
Land Acquisition Act, 1894 — Section 4(1)
High Courts08 Dec 2009
Rupashree Chowdhury Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 466 : (2010) 1 OLR 915 Supp
High Courts08 Dec 2009
Sanjukta Sahu Vs Sailabala Mishra and Others
Orissa High Court · (2010) 1 OLR 551 : (2010) 1 OLR 550
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, Order 41 Rule 16, 47
High Courts08 Dec 2009
Prasanta Kumar Mahapatra Vs Indian Rare Earths Ltd. and Others
Orissa High Court · (2010) 109 CLT 408 : (2010) 1 OLR 912 Supp
Constitution of India, 1950 — Article 226, 227
High Courts07 Dec 2009
Rakesh Kumar Singh Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 598