High Courts27 Feb 2009Dismissed
Murali Bharimal and Others Vs State of Orissa
Orissa High Court · (2009) 1 OLR 211 Supp
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
COURT ARCHIVE
Orissa High Court judgments, 2009
894 judgments · page 38 of 45
High Courts26 Feb 2009Allowed
Sri P. Satyanarayan Patro Vs Orissa Power Transmission Corporation Ltd.
Orissa High Court · (2009) 108 CLT 124 : (2008) 108 CLT 124 : (2009) 1 OLR 989
High Courts26 Feb 2009
Angada Karkaria Vs State of Orissa
Orissa High Court · (2009) 1 ILR (Ori) 577
Penal Code, 1860 (IPC) — Section 149, 300, 302
High Courts26 Feb 2009
K. Narayan Rao and Others Vs State of Orissa and Others
Orissa High Court · (2009) 107 CLT 638 : (2009) 1 OLR 874 Supp
Bihar and Orissa Excise Act, 1915 — Section 42
High Courts26 Feb 2009Allowed
Arta Behera and Others Vs State of Orissa
Orissa High Court · (2009) CLT 807 (Suppl Crl) : (2009) 1 OLR 203 Supp : (2009) OLR 807 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts26 Feb 2009
Bijaya Kumar Sethy Vs State of Orissa
Orissa High Court · (2009) 1 OLR 207 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 13(2)(1)
High Courts25 Feb 2009Dismissed
Tapash Kumar Rath Vs Harekrushna Pradhan
Orissa High Court · (2009) CLT 666 (Suppl Crl) : (2009) 1 ILR (Ori) 483 : (2009) 1 OLR 193 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 294, 323, 384
High Courts25 Feb 2009Dismissed
State of Orissa Vs Managobinda Sahoo
Orissa High Court · (2009) 107 CLT 580 : (2009) 1 OLR 201 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 378Essential Commodities Act, 1955 — Section 7, 9
High Courts25 Feb 2009Allowed
Trilochan Sahoo Vs Srimati Sarala Sahoo
Orissa High Court · (2009) CLT 917 (Suppl Crl) : (2009) CriLJ 3281 : (2009) 1 OLR 623 : (2009) 4 RCR(Criminal) 978
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 109, 494
High Courts25 Feb 2009Allowed
Panua @ Pravat Kumar Chand Vs State of Orissa
Orissa High Court · (2009) CLT 674 (Suppl Crl) : (2010) 1 Crimes 413 : (2009) 1 OLR 965 : (2009) OLR 674 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 365, 366, 376
High Courts25 Feb 2009Dismissed
Bishnu Charan Hota Vs Smt. Mukta Manjari Hota
Orissa High Court · AIR 2009 Ori 144 : (2009) 107 CLT 563 : (2009) 2 OLR 755 Supp : (2011) 7 RCR(Civil) 1578
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13
High Courts25 Feb 2009Dismissed
Sunil Kumar Dash Vs The District Judge-cum-Appointing Authority and Another
Orissa High Court · (2009) 107 CLT 756 : (2009) 1 OLR 869 Supp
High Courts20 Feb 2009Allowed
Sri Askhaya Sethi ' Akhaya Kumar Sethi Vs Sri Shyam Sundar Das
Orissa High Court · (2009) 107 CLT 524 : (2009) 1 OLR 862 Supp
Orissa Grama Panchayat Act, 1964 — Section 31
High Courts19 Feb 2009
Orissa Private Law College Teachers' Association and Others Vs State of Orissa and Others
Orissa High Court · (2009) 107 CLT 733 : (2009) 1 OLR 710
Constitution of India, 1950 — Article 14, 21, 39A
High Courts19 Feb 2009
Jagdish Kumar Tripathy Vs State of Orissa and Others
Orissa High Court · (2009) 107 CLT 713 : (2009) 1 OLR 858 Supp
High Courts19 Feb 2009
Mahendra Kissan and Another Vs State of Orissa
Orissa High Court · (2009) 1 ILR (Ori) 581
Penal Code, 1860 (IPC) — Section 378(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts18 Feb 2009Dismissed
Prawin Kumar Vs State of Orissa and Others
Orissa High Court · (2009) 107 CLT 385 : (2009) 2 OLR 735 Supp
Constitution of India, 1950 — Article 14, 226, 227
High Courts18 Feb 2009Dismissed
Prafulla Chander Pati Vs Vice-Chairman, Central Administrative Tribunal and Others
Orissa High Court · (2009) 107 CLT 541 : (2009) 2 OLR 731 Supp
High Courts18 Feb 2009
Mangala Charan Samal Vs Sarat Charan Sasmal and Others
Orissa High Court · (2009) 107 CLT 538 : (2009) 2 OLR 731 Supp
Constitution of India, 1950 — Article 226, 227
High Courts17 Feb 2009Dismissed
Lingaraj Oil Industries Pvt. Ltd. and Another Vs State Bank of India and Others
Orissa High Court · AIR 2009 Ori 132 : (2009) 107 CLT 647 : (2009) 2 OLR 728 Supp
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22