High Courts23 Nov 2010Dismissed
Ramchandra Sutar Vs Rourkela Development Authority
Orissa High Court · (2011) 1 ILR (Ori) 188
COURT ARCHIVE
Orissa High Court judgments, 2010
748 judgments · page 4 of 38
High Courts23 Nov 2010Allowed
Man Mohan Mishra and Others Vs State of Orissa and Others
Orissa High Court · (2011) 1 ILR (Ori) 41
Constitution of India, 1950 — Article 14, 15, 16, 16(1), 16(4)Recruitment to Senior Branch Rules, 1979 — Rule 11, 13, 5(3)
High Courts23 Nov 2010
Lokanath Kuanr Vs Life Insurance Corporation of India and Another
Orissa High Court · (2010) 11 OHC CK 0043
High Courts23 Nov 2010Dismissed
Nirupama Tripathy and Others Vs Union of India (UOI) and Others
Orissa High Court · (2011) 1 ILR (Ori) 191
High Courts23 Nov 2010Dismissed
Sarat Chandra Mukhi Vs Mohan Naik.
Orissa High Court · AIR 2011 Ori 78 : (2011) 1 RCR(Rent) 890
Civil Procedure Code, 1908 (CPC) — Section 113, 24
High Courts22 Nov 2010
Arijit Maitra and Others Vs Biju Pattnaik University of Techonology Orissa and Others
Orissa High Court · (2011) 111 CLT 835 : (2011) 1 OLR 514
University Grants Commission Regulations, 2009 — Regulation 5, 6, 6.3, 7, 9
High Courts22 Nov 2010Dismissed
Barnadit Tirkey and Others Vs Jagadish Singh and Another
Orissa High Court · (2011) 111 CLT 731
High Courts22 Nov 2010Dismissed
Prasanna Kumar Tripathy Vs Prafulla Kar and Another
Orissa High Court · (2011) 111 CLT 730 : (2011) 1 OLR 929 Supp
High Courts22 Nov 2010Allowed
Ananda Pradhan Vs Collector, Khurda and Others
Orissa High Court · (2011) 111 CLT 740 : (2011) 1 OLR 359
Orissa Grama Panchayat Act, 1964 — Section 24, 24(2), 26(3)
High Courts19 Nov 2010
Kunibala Sahoo and Others Vs Jagamohan Majhi and Another
Orissa High Court · (2011) 111 CLT 732 : (2011) 1 ILR (Ori) 115 : (2011) 1 OLR 863 : (2011) 3 TAC 247
Motor Vehicles Act, 1988 — Section 168
High Courts19 Nov 2010Allowed
Manikeswari Prasad Dev @ Manikeswari Prasad Deb Vs Kishore Prasad Deb
Orissa High Court · (2011) 111 CLT 640 : (2010) 2 ILR (Ori) 1155 : (2011) 1 OLR 765
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Nov 2010Dismissed
Upendeanath Dey Vs Ananta Kumar Dey and Others
Orissa High Court · (2011) 1 ILR (Ori) 128 : (2011) 1 OLR 605
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts19 Nov 2010Dismissed
Panapatri Podha Vs Keshab Podha and Others
Orissa High Court · (2010) 11 OHC CK 0022
Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 226, 227Orissa High Court Rules, 1948 — Rule 27
High Courts18 Nov 2010
Dr. Aliva Mohanty Vs Utkal University and Others
Orissa High Court · (2011) 112 CLT 190 : (2011) 1 ILR (Ori) 30
University Grants Commission Regulations, 2010 — Regulation 4.4.0
High Courts18 Nov 2010Allowed
Sri Dillip Kumbhar Vs State of Orissa
Orissa High Court · (2011) 2 Crimes 308 : (2011) 1 OLR 263
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154, 27Penal Code, 1860 (IPC) — Section 302
High Courts16 Nov 2010Allowed
Raghunath Nayak and Others Vs State and Another
Orissa High Court · (2011) 111 CLT 827 : (2011) 1 ILR (Ori) 236 : (2011) 1 OLR 455
High Courts16 Nov 2010Allowed
Sanjib Bhoi Vs State of Orissa
Orissa High Court · (2011) 1 ILR (Ori) 225
Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Nov 2010
Rajiv Pujari and Others Vs State of Orissa and Others
Orissa High Court · (2010) 2 ILR (Ori) 1008 : (2011) 1 OLR 130 Supp
Companies (Acceptance of Deposits) Rules, 1975 — Rule 2Companies Act, 1956 — Section 12, 12(2), 13, 13(2), 2Constitution of India, 1950 — Article 14, 166(3), 19(1), 21, 226
High Courts16 Nov 2010
Prem Kumar and Co., A proprietorship Concern Vs General Manager, East Coast Railway and Others
Orissa High Court · (2011) 1 OLR 479 : (2011) 41 VST 118
Orissa Value Added Tax Act, 2004 — Section 16, 2(12), 2(57), 2(63), 50Orissa Value Added Tax Rules, 2005 — Rule 60, 60(3)
High Courts16 Nov 2010Dismissed
Sarat Kumar Parida Vs Union of India (UOI) and Others
Orissa High Court · (2011) 111 CALLT 649 : (2011) 111 CLT 697 : (2011) 1 OLR 272
Central Civil Services and Civil Posts (Upper Age Limit for Direct Recruitment) Rules, 1998 — Rule 3, 6, 6(2)