Orissa High Court Judgments 2010

High Courts24 Dec 2010Allowed

Surendra Kumar Dalmia Vs Suryaa Sponge Iron Ltd. and Others

Orissa High Court · (2010) 12 OHC CK 0046

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 111, 111A, 397, 398, 402Contract Act, 1872 — Section 55

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High Courts24 Dec 2010

State Vs Alekh Chandra Phai and Another

Orissa High Court · (2011) 1 ILR (Ori) 181 : (2011) 2 OLR 1

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High Courts24 Dec 2010Allowed

Premasila Kumbhar Vs State of Orissa

Orissa High Court · (2011) 3 Crimes 359 : (2011) 1 OLR 789

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts24 Dec 2010

Narendra Aicha @ Babali and Others Vs State of Orissa

Orissa High Court · (2011) 1 ILR (Ori) 391 : (2011) 1 OLR 441 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 210Penal Code, 1860 (IPC) — Section 294, 307, 323, 325, 34

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High Courts24 Dec 2010Allowed

Pitabasa Mishra and Others Vs Odisha Industrial Infrastructure Development Corporation Ltd. and Others

Orissa High Court · (2011) 111 CLT 821 : (2011) 1 ILR (Ori) 295 : (2011) 1 OLR 573

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 2, 31, 32, 32(2), 33Orissa Industrial Infrastructure Development Corporation Act, 1980 — Section 15, 59, 59(1)

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High Courts24 Dec 2010Allowed

Shraban Kumar Behera Vs State of Orissa

Orissa High Court · (2011) CriLJ 2083 : (2011) 2 Crimes 317 : (2011) 1 OLR 212

Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 176, 201, 232, 302, 34

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High Courts24 Dec 2010Allowed

Lagnajit Ray and Others Vs State of Orissa and Others

Orissa High Court · (2011) 112 CLT 172 : (2011) 1 ILR (Ori) 329 : (2011) 1 OLR 689

Constitution of India, 1950 — Article 14, 141, 15, 16, 16(4)Orissa Reservation of Vacancies in Post and Services (for Scheduled Castes and Scheduled Tribes) Rules, 1976 — Rule 10(2), 11Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 4(2)

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High Courts23 Dec 2010Dismissed

Birla Tyres Vs Commissioner (Appeals), Central Excise, Customs and Service Tax and Others

Orissa High Court · (2010) 12 OHC CK 0016

Central Excise Rules, 1944 — Rule 49Central Excise Rules, 2002 — Rule 21Central Excises and Salt Act, 1944 — Section 11A(1), 11A(2), 11AC, 15, 33A

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High Courts22 Dec 2010

Sasmita Sahoo @ Sasmita Chinara Vs Pravas Kumar Chinara Pravas Kumar Chinara Vs Sasmita Sahoo @ Chinara

Orissa High Court · (2011) 111 CLT 693 : (2011) 2 DMC 530 : (2011) 1 OLR 301

Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 13

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High Courts22 Dec 2010Dismissed

Berhampur Cold Storage (P) Ltd. and Others Vs ICICI Bank Ltd. and Another

Orissa High Court · (2011) 1 ILR (Ori) 371 : (2011) 1 OLR 1001 Supp

Arbitration Act, 1940 — Section 24Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 5, 8, 8(1)Companies Act, 1956 — Section 22(1), 446

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High Courts22 Dec 2010

Sanatana Naik and Another Vs State of Orissa and Another

Orissa High Court · (2011) 1 OLR 652

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482

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High Courts22 Dec 2010Dismissed

Santosh Kumar Das Vs State of Orissa State of Orissa Vs Tulu @ Tulasi Prasad Das and Others

Orissa High Court · (2011) 1 OLR 426 Supp

Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

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High Courts21 Dec 2010Dismissed

State of Orissa Vs Rajesh Hembrum

Orissa High Court · (2011) CriLJ 1824 : (2011) 1 ILR (Ori) 205 : (2011) 1 OLR 414 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302, 84

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High Courts21 Dec 2010Allowed

Ambika Primary Fishermen Cooperative Society Vs State of Orissa and Others

Orissa High Court · (2011) 111 CLT 876

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High Courts21 Dec 2010

Revana Siddappa Vs State of Orissa

Orissa High Court · (2011) CriLJ 1675 : (2011) 1 OLR 609

Criminal Procedure Code, 1973 (CrPC) — Section 401, 457, 457(1)

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High Courts20 Dec 2010Allowed

Gobinda Prasad Pattanaik and Another Vs Collector, Cuttack and Others

Orissa High Court · (2011) 1 OLR 216 Supp

Orissa Estates Abolition Act, 1951 — Section 6, 7Orissa Municipal Act, 1950 — Section 252, 253

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High Courts20 Dec 2010

Smt. Archana Mohanty and Others Vs State of Orissa and Another

Orissa High Court · (2011) 111 CLT 629 : (2011) 1 OLR 984 Supp

Orissa Higher Secondary Education (Amendment) Regulations, 2004 — Regulation 166Orissa Higher Secondary Education Act, 1982 — Section 33, 33(8)Orissa Higher Secondary Education Regulations, 1982 — Regulation 33, 70

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High Courts20 Dec 2010Allowed

Utkal Pharmaceuticals Manufacturers Association and Another Vs State of Orissa and Others

Orissa High Court · (2011) 1 ILR (Ori) 316 : (2011) 1 OLR 989 Supp

Constitution of India, 1950 — Article 14, 19(1), 21Small and Medium Enterprises Development Act, 2006 — Section 11

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High Courts20 Dec 2010

Registrar (Judl.) Orissa High Court Vs State of Orissa

Orissa High Court · (2011) 111 CLT 757 : (2011) 1 ILR (Ori) 303 : (2011) 1 OLR 443

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High Courts17 Dec 2010Allowed

State of Orissa Vs Durjo ' Duryodhana Sanamajhi and Others

Orissa High Court · (2011) 2 Crimes 161 : (2011) 1 ILR (Ori) 427 : (2011) 1 OLR 174

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 311, 482, 540Evidence Act, 1872 — Section 154, 165, 60, 64, 91Penal Code, 1860 (IPC) — Section 37

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Orissa High Court judgments, 2010