High Courts07 Dec 2009Allowed
Tikan Bindhani Vs State of Orissa
Orissa High Court · (2010) CLT 213 (Suppl Crl) : (2010) 1 OLR 190
Bihar and Orissa Excise Act, 1915 — Section 47(a)
COURT ARCHIVE
Orissa High Court judgments, 2009
894 judgments · page 4 of 45
High Courts07 Dec 2009
Kalyani Das Vs State of Orissa and Others
Orissa High Court · (2010) 3 BC 66 : (2010) 109 CLT 588 : (2010) 1 OLR 428
High Courts05 Dec 2009
Sankar Mohanty Vs State of Orissa and Others
Orissa High Court · (2010) 1 ILR (Ori) 635
Arms Act, 1959 — Section 25, 27Bihar and Orissa Excise Act, 1915 — Section 47Constitution of India, 1950 — Article 226, 227
High Courts05 Dec 2009
B. Tirupati Rao and Others Vs State of Orissa and Another
Orissa High Court · (2010) 1 OLR 566 Supp
Penal Code, 1860 (IPC) — Section 294, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts04 Dec 2009
Chinmayee Lenka Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 509 : (2010) 1 OLR 908 Supp
High Courts04 Dec 2009
Orissa Rural Housing and Development Corporation Ltd. (ORHDC) Vs Sri Raj Kishore Joshi
Orissa High Court · (2011) 1 BC 37 : (2010) CLT 275 (Suppl Crl) : (2010) CriLJ 1766 : (2010) 1 OLR 177 : (2010) 5 RCR(Civil) 462 : (2010) 5 RCR(Criminal) 256
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 142(b)
High Courts04 Dec 2009Dismissed
T. Dev Kumar Patra Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 875 : (2010) 1 OLR 512
High Courts03 Dec 2009
Sachidananda Das Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 396 : (2010) 1 OLR 905 Supp
High Courts30 Nov 2009Dismissed
Gopi Chattar @ Ho Vs State of Orissa
Orissa High Court · (2010) CLT 311 (Suppl Crl) : (2010) 1 OLR 478 Supp : (2010) OLR 311 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts30 Nov 2009Allowed
Anupram Satnami Vs State of Orissa
Orissa High Court · (2010) 1 OLR 277 : (2011) 6 RCR(Criminal) 673
Penal Code, 1860 (IPC) — Section 307, 324, 450, 451
High Courts30 Nov 2009Allowed
Bhagabat Sahoo and Others Vs State of Orissa and Another
Orissa High Court · (2010) 1 OLR 137
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145
High Courts30 Nov 2009Dismissed
Smt. Sansari Samal Vs Block Development Officer-cum-Election Officer and Others
Orissa High Court · (2010) 109 CLT 65
High Courts27 Nov 2009Dismissed
Ratha Saunta Vs State of Orissa
Orissa High Court · (2010) CLT 712 (Suppl Crl) : (2010) 1 OLR 474 Supp : (2010) OLR 712 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304(1)
High Courts25 Nov 2009
E. Suryanarayana Patro Vs President, Tribal Development Co-operative Corpn. of Orissa Ltd. and Another
Orissa High Court · (2010) 109 CLT 66 : (2010) 1 OLR 898 Supp
High Courts25 Nov 2009
Orissa State Road Transport Corporation and Another Vs Brundaban Sahu and Another
Orissa High Court · (2010) 109 CLT 662 : (2010) 1 OLR 895 Supp
High Courts24 Nov 2009
Prafulla Kumar Mishra Vs State of Orissa
Orissa High Court · (2010) CLT 403 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302
High Courts24 Nov 2009Allowed
Madhusudan Sahu Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 595 : (2010) 1 OLR 22
High Courts24 Nov 2009Allowed
Governing Body of Evening College Vs State of Orissa and Others
Orissa High Court · (2010) 1 OLR 335
High Courts24 Nov 2009
Sundarmohan Nayak Vs State of Orissa and Another
Orissa High Court · (2010) CLT 717 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 319, 319(1), 482Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 304, 304A, 379
High Courts23 Nov 2009Dismissed
Prabhat Kumar Biswal Vs Election Officer, Dungripalli Regulated
Orissa High Court · (2010) 109 CLT 574 : (2010) 1 OLR 891 Supp
Orissa Agricultural Produce Markets Act, 1956 — Section 6