High Courts22 Sept 2010
Biranchi Pradhan Vs E.O. Debottar and Others
Orissa High Court · (2011) 112 CLT 585 : (2011) 1 ILR (Ori) 36
COURT ARCHIVE
Orissa High Court judgments, 2010
748 judgments · page 10 of 38
High Courts22 Sept 2010Allowed
Sanjeeta Das Vs Tapan Kumar Mohanty
Orissa High Court · (2010) 2 OLR 991
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts22 Sept 2010Dismissed
Dipti Ranjan Sahoo and Another Vs Nalini Kumari Sahoo
Orissa High Court · AIR 2011 Ori 76 : (2011) 112 CLT 16 : (2011) 1 OLR 793 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3, 151Constitution of India, 1950 — Article 14
High Courts21 Sept 2010Allowed
Debaraj Mohanty Vs Union of India (UOI) and Others
Orissa High Court · (2011) 129 FLR 432
Constitution of India, 1950 — Article 14
High Courts21 Sept 2010
Kailash Chandra Mahanta Vs Chief General Manager, S.B.I. and Another
Orissa High Court · (2011) 1 ILR (Ori) 269
Constitution of India, 1950 — Article 14, 226, 227
High Courts21 Sept 2010
Pitabas Samantray Vs Union of India (UOI) and Others
Orissa High Court · (2011) 111 CLT 1 : (2010) 2 OLR 846
Railway Protection Force Rules, 1987 — Rule 153, 217
High Courts21 Sept 2010Allowed
Sri C. Subba Rao Vs Union of India and others
Orissa High Court · (2010) 09 OHC CK 0011
Constitution of India, 1950 — Article 16
High Courts20 Sept 2010Allowed
Radhakanta Juadi Vs State of Orissa and Another
Orissa High Court · (2011) 111 CLT 352 : (2011) 1 ILR (Ori) 76 : (2011) 1 OLR 781 Supp
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Orissa Grama Panchayat Act, 1964 — Section 31
High Courts20 Sept 2010Allowed
Sri Krishna Chandra Rout Vs Presiding Officer, Labour Court and Others
Orissa High Court · (2011) 111 CLT 357 : (2011) 3 LLJ 490 : (2011) LLR 354 : (2011) 1 OLR 787 Supp
Industrial Disputes Act, 1947 — Section 12(4)
High Courts17 Sept 2010Allowed
K. Rajendramany Vs Union of India (UOI) and Another
Orissa High Court · (2010) 09 OHC CK 0041
Constitution of India, 1950 — Article 226, 227
High Courts17 Sept 2010Allowed
Durga Naik ' Daroga Naik and Another Vs State of Orissa
Orissa High Court · (2011) 2 Crimes 170 : (2011) 1 OLR 31 : (2011) 7 RCR(Criminal) 493
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 302
High Courts17 Sept 2010
Sagarika Mohanty Vs Bhanu Kishore Biswal
Orissa High Court · (2010) 2 ILR (Ori) 1105
Hindu Marriage Act, 1955 — Section 13
High Courts16 Sept 2010Allowed
Narayani Sons Pvt. Ltd. and Another Vs The Orissa Minerals Development Co. Ltd. and Others
Orissa High Court · (2010) 09 OHC CK 0062
High Courts16 Sept 2010
Gagan Kumar Behera Vs Union of India (UOI) and Others
Orissa High Court · (2010) 09 OHC CK 0061
High Courts16 Sept 2010Allowed
Sudarsan Nayak and Another Vs Commissioner of Endowments and Others
Orissa High Court · (2010) 110 CLT 869 : (2011) 1 ILR (Ori) 89 : (2010) 2 OLR 754
Orissa Hindu Religious Endowments Act, 1951 — Section 27, 27(1)
High Courts16 Sept 2010Dismissed
Dibyadarshi Biswal and Others Vs State of Orissa and Others
Orissa High Court · (2010) 2 ILR (Ori) 652
All India Services Act, 1951 — Section 2, 2ACentral Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 4, 5Civil Procedure Code, 1908 (CPC) — Section 9
High Courts16 Sept 2010Dismissed
Hindustan Copper Ltd. Vs Satyanarayan Iron Works (Pvt.) Ltd. and Another
Orissa High Court · (2011) 1 ILR (Ori) 421
Arbitration and Conciliation Act, 1996 — Section 34, 6, 7
High Courts16 Sept 2010Allowed
Mrs. Prava Sinha Vs Bhabatosh Sinha and Others
Orissa High Court · (2010) 110 CLT 872 : (2010) 2 OLR 741
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 15 Rule 2, Order 15 Rule 2(1), 151
High Courts16 Sept 2010Allowed
Sri Sunaram Singh and Others Vs Smt. Saradhamani Singh and Others
Orissa High Court · (2010) 110 CLT 866 : (2010) 2 OLR 769
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Land Reforms Act, 1960 — Section 15(1)(B)
High Courts16 Sept 2010Allowed
Indian Institute of Advance Studies (ITC) Vs State of Orissa and Others
Orissa High Court · (2011) 112 CLT 195