High Courts02 Mar 2010Dismissed
Arun Kumar Nayak Vs Urmila Jena ' Urmila Nayak
Orissa High Court · (2010) 109 CLT 757 : (2011) 1 DMC 298 : (2010) 2 OLR 49
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Orissa High Court judgments, 2010
748 judgments · page 33 of 38
High Courts02 Mar 2010
Artabandhu Samal and Others Vs State of Orissa and Others
Orissa High Court · (2010) CLT 768 (Suppl Crl) : (2010) 1 OLR 624
Criminal Procedure Code, 1973 (CrPC) — Section 294, 307, 320, 323, 326Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 294, 307, 323, 326, 34
High Courts02 Mar 2010Dismissed
Rohita ' Sumanta Dalai ' Das and Another Vs State of Orissa
Orissa High Court · (2010) 1 ILR (Ori) 660 : (2011) 6 RCR(Criminal) 2343
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Mar 2010
Babaji Behera Vs State of Orissa
Orissa High Court · (2010) CLT 767 (Suppl Crl) : (2010) 1 OLR 187 Supp : (2010) OLR 767 (Suppl Crl)
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts02 Mar 2010
Sridhar Sahu Vs State of Orissa
Orissa High Court · (2010) 1 OLR 185 Supp
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts26 Feb 2010Dismissed
State of Orissa Vs Gajendra Kumar Mund
Orissa High Court · (2010) 109 CLT 802 : (2010) 1 OLR 610 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 378, 386Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 32, 6
High Courts26 Feb 2010Allowed
Bhagaban Sahoo Vs Smt. Basanti Acharya and Others
Orissa High Court · (2010) 109 CLT 723 : (2010) 1 OLR 575
High Courts26 Feb 2010
The Deputy General Manager (H.R.) Indian Oil Corporation Ltd. (M.D.) and Another Vs Sri Anup Kumar Panda
Orissa High Court · (2010) 109 CLT 689
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3
High Courts26 Feb 2010Allowed
Dr. Ananga Kumar Mohapatra Vs State of Orissa and Another
Orissa High Court · (2010) 1 OLR 942
High Courts26 Feb 2010
Sri Gopnarayan Das Vs Sri Naresh Prasad Gupta and State of Orissa
Orissa High Court · (2010) 1 OLR 205 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138Orissa Self Help Cooperatives Act, 2001 — Section 4(4)
High Courts26 Feb 2010
Damburu Gadaba Vs State of Orissa
Orissa High Court · (2010) 1 OLR 604 Supp
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts25 Feb 2010Allowed
Subash Chandra Mahatab Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 744 : (2010) 1 OLR 703 : (2010) 1 OLR 702
High Courts25 Feb 2010
Muduli Srinu and Others Vs State of Orissa
Orissa High Court · (2010) 02 OHC CK 0028
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts25 Feb 2010Allowed
Indramani Swain Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 736 : (2010) 1 OLR 661
Penal Code, 1860 (IPC) — Section 294, 302, 307, 427, 452
High Courts24 Feb 2010
Panchanan Sandibigrah Vs General Manager, NESCO and Others
Orissa High Court · AIR 2010 Ori 112 : (2010) 109 CLT 808
Criminal Procedure Code, 1973 (CrPC) — Section 103Electricity Act, 2003 — Section 181
High Courts24 Feb 2010Allowed
Mahesh Chandra Pattnaik Vs State (Vigilance Department)
Orissa High Court · (2010) CLT 609 (Suppl Crl) : (2010) 1 OLR 631
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 109, 120B, 161
High Courts23 Feb 2010Dismissed
Bata India Ltd. Vs Amiya Sankar Patra
Orissa High Court · (2011) 111 CLT 66
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9A, Order 9 Rule 13, 47Limitation Act, 1963 — Section 5
High Courts23 Feb 2010
Jogendranath Gharai Vs Chairman and Managing Director, U.Co. Bank and Others
Orissa High Court · (2010) 1 OLR 874
Constitution of India, 1950 — Article 226
High Courts23 Feb 2010Allowed
Sitaram Pradhani and Another Vs State of Orissa
Orissa High Court · (2010) 1 OLR 967 : (2010) 7 RCR(Criminal) 1772
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 Feb 2010Dismissed
Namitarani Pradhan Vs State and Others Gunanidhi Dehury and Another Vs Sub-Collector and Another
Orissa High Court · (2010) 1 ILR (Ori) 530 : (2011) 1 OLR 446 Supp
Gram Panchayat Act, 1964 — Section 24(2), 25(2), 26(3)Orissa Grama Panchayat Rules, 1968 — Rule 226Orissa Zilla Parishad Act, 1999 — Section 39(2)