High Courts25 Oct 2010Allowed
M.D.N. Panicker General Secretary, Rourkela Shramik Sangha Vs State of Orissa and others
Orissa High Court · (2010) 10 OHC CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 144(1), 144(4), 144(6)
COURT ARCHIVE
Orissa High Court judgments, 2010
748 judgments · page 8 of 38
High Courts25 Oct 2010Dismissed
Sudhir Sabat Vs State of Orissa and another
Orissa High Court · (2011) 1 OLR 356 Supp
Penal Code, 1860 (IPC) — Section 326, 394
High Courts25 Oct 2010Allowed
Sri Seetarama Rice Mill Vs The Executive Engineer, Jeypore Electrical Division and Another
Orissa High Court · AIR 2011 Ori 38 : (2011) 111 CLT 663 : (2011) 1 OLR 343
Electricity Act, 2003 — Section 126, 126(3)Orissa Electricity Regulatory Commission Distribution (Condition of Supply) Regulations, 2004 — Regulation 106, 82
High Courts25 Oct 2010Allowed
Sachidananda Rout Vs State of Orissa and Others
Orissa High Court · (2010) 10 OHC CK 0002
Orissa Tenancy Act, 1913 — Section 221, 236Orissa Survey and Settlement Act, 1958 — Section 15, 5
High Courts25 Oct 2010Allowed
Raj Kishore Mohapatra Vs Tahasildar Pipili and Others
Orissa High Court · (2011) 111 CLT 673 : (2011) 1 OLR 259
Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 2Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 22(2)Orissa Estates Abolition Act, 1951 — Section 38, 8(1)
High Courts21 Oct 2010Allowed
Basanti Champati Vs State of Orissa and Another
Orissa High Court · (2010) 2 ILR (Ori) 1164
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203Penal Code, 1860 (IPC) — Section 294, 323, 354, 379, 506
High Courts08 Oct 2010Allowed
Priya Ranjan Mohanty Vs State of Orissa and Others
Orissa High Court · (2011) 1 OLR 860 Supp : (2011) 1 RCR(Rent) 896
Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007 — Section 4(6)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 58Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996 — Rule 3, 4
High Courts08 Oct 2010
Chakradhar Padhiary Vs P.O. Industrial Tribunal and Another
Orissa High Court · (2011) 1 ILR (Ori) 82
Constitution of India, 1950 — Article 226
High Courts08 Oct 2010
Bidhu Bisoyi and Another Vs State of Orissa
Orissa High Court · (2011) 1 OLR 200
Arms Act, 1959 — Section 25(1B), 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 212, 302, 34
High Courts08 Oct 2010Dismissed
Rabindranath Ojha Vs State of Orissa and Others
Orissa High Court · (2010) 110 CLT 711
Constitution of India, 1950 — Article 226, 227, 300, 300(A)Orissa Estates Abolition Act, 1951 — Section 3, 3(A), 8, 8(1)Orissa Survey and Settlement Act, 1958 — Section 15, 22
High Courts08 Oct 2010Dismissed
Rabinarayan Acharya Vs State of Orissa
Orissa High Court · (2011) 1 ILR (Ori) 245
Criminal Procedure Code, 1973 (CrPC) — Section 202, 311, 482
High Courts08 Oct 2010Dismissed
Sujata Agrawal Vs Zonal Manager L.I.C. of India and Others
Orissa High Court · AIR 2011 Ori 66 : (2011) 1 ILR (Ori) 59
Insurance Act, 1938 — Section 45
High Courts08 Oct 2010Allowed
Chirantan Sahu Vs State of Orissa
Orissa High Court · (2011) 1 ILR (Ori) 242
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 399, 402
High Courts06 Oct 2010Dismissed
Surendra Nath Ghosh, Trust Estate and Others Vs State of Orissa and Others
Orissa High Court · (2010) 10 OHC CK 0042
High Courts06 Oct 2010
Biswajit Senapati Vs State of Orissa and Others
Orissa High Court · (2011) 128 FLR 1023
High Courts06 Oct 2010
Dasarathi Panda and Others Vs State of Orissa and Others
Orissa High Court · (2011) 1 OLR 842 Supp
Orissa Land Reforms Act, 1960 — Section 4(2), 59(2), 73Orissa Tenancy Act, 1913 — Section 55
High Courts05 Oct 2010
State of Orissa Vs Ardhu Chendreya
Orissa High Court · (2010) 10 OHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 354(3), 354(5)Penal Code, 1860 (IPC) — Section 302, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts05 Oct 2010
Ashok Kumar Majhi and Another Vs State of Orissa and Others
Orissa High Court · (2011) 111 CLT 322 : (2011) 1 OLR 836 Supp
Bihar and Orissa Excise Act, 1915 — Section 22, 29(2)Orissa Excise (Exclusive Privilege) Foreign Liquor Rules, 1989 — Rule 3, 3A, 4
High Courts05 Oct 2010Dismissed
Ortel Communications Ltd. Vs Mr. K. Raghuramaya and Another
Orissa High Court · (2011) 1 ILR (Ori) 7
Contempt of Courts Act, 1971 — Section 2(b)
High Courts04 Oct 2010Dismissed
Sibaram Sahu Vs State of Orissa and Others Alok Kumar Patnaik and Others Vs Berhampur Development Authority and Others
Orissa High Court · (2011) 1 OLR 830 Supp