High Courts21 Jun 2011Allowed
Rupa Tiriya Vs State of Orissa
Orissa High Court · (2011) 06 OHC CK 0004
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments, 2011
457 judgments · page 11 of 23
High Courts20 May 2011
M/s. Jagannath Rice Mill Vs Branch Manager, Bank of India and others
Orissa High Court · (2011) 2 OLR 366
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9(1), 9(3)
High Courts20 May 2011Dismissed
Rajani Kanta Panda Vs State of Orissa
Orissa High Court · (2012) CriLJ 205 : (2012) 2 DMC 109
Penal Code, 1860 (IPC) — Section 302, 498, 498A
High Courts20 May 2011
Jagannath Sahoo and Another Vs Balaram Sahoo
Orissa High Court · (2011) 112 CLT 389
Civil Procedure Code, 1908 (CPC) — Section 11, 115Orissa Civil Courts Act, 1984 — Section 18, 25(2)Succession Act, 1925 — Section 264, 265, 286
High Courts20 May 2011Allowed
Pramath Kumar Jena Vs Union of India (UOI)
Orissa High Court · (2011) 05 OHC CK 0021
Motor Vehicles Act, 1988 — Section 163ARailways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3, 3(2), 4, 4(2)Railways Act, 1989 — Section 123(3), 123(C)(2), 124A, 129
High Courts20 May 2011Dismissed
Jyotirmay Pani Vs State of Orissa and Others
Orissa High Court · (2011) 2 ILR (Ori) 154
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 122, 123
High Courts19 May 2011
Dr. Chittaranjan Thatei Vs State of Orissa and Others
Orissa High Court · (2011) 2 ILR (Ori) 18
High Courts19 May 2011Allowed
Alekha Sa Vs State of Orissa and Others
Orissa High Court · (2011) 2 ILR (Ori) 578
Orissa Grama Panchayat Rules, 1968 — Rule 216, 242
High Courts19 May 2011Allowed
Sri Aloka Chandra Bishoi and Others Vs State of Orissa and Another
Orissa High Court · (2011) 2 ILR (Ori) 559
High Courts19 May 2011Dismissed
Sanwaria Steel Pvt. Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (2011) 05 OHC CK 0002
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Orissa Minerals (Prevention of Theft, Smuggling and Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007 — Rule 3, 7, 9
High Courts18 May 2011Allowed
Visa Comtrade Ltd. Vs Union of India
Orissa High Court · (2011) 201 TAXMAN 413
Constitution of India, 1950 — Article 19(1)(g)Income Tax Act, 1922 — Section 22, 37Income Tax Act, 1961 — Section 131, 132, 132(1), 132(1)(c), 132(3)
High Courts18 May 2011Allowed
Visa Comtrade Limited Vs Union of India (UOI) and Others
Orissa High Court · (2011) 201 TAXMAN 413
Constitution of India, 1950 — Article 19(1)Income Tax Act, 1922 — Section 22(4), 37(1)Income Tax Act, 1961 — Section 131, 131(1), 132, 132(1), 132(3)
High Courts18 May 2011Allowed
Lopamudra Misra Vs The Asst. Commissioner of Income Tax and Another
Orissa High Court · (2011) 2 ILR (Ori) 402 : (2011) 337 ITR 92 : (2011) 202 TAXMAN 437
Income Tax Act, 1961 — Section 115(B)(B), 139(9), 140, 142, 143(1)
High Courts18 May 2011Dismissed
Prasant Kumar Sahoo Vs State of Orissa and Another
Orissa High Court · (2011) 05 OHC CK 0011
Constitution of India, 1950 — Article 311Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15, 16, 17, 18Penal Code, 1860 (IPC) — Section 380
High Courts18 May 2011
Association of Orissa Indian Certificate of Secondary Education Schools Vs State of Orissa and Others
Orissa High Court · AIR 2012 Ori 75
Constitution of India, 1950 — Article 21, 21A, 41
High Courts18 May 2011
N. Surya Rao Vs Orissa Forest Development Corpn. Ltd. and Others
Orissa High Court · (2011) 2 ILR (Ori) 86
High Courts17 May 2011Allowed
Birat Chandra Dagara Vs M/s Taurian Exim Pvt. Ltd. and another
Orissa High Court · (2011) 2 OLR 328
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Mineral Concession Rules, 1960 — Rule 30, 37, 37(1), 37(2)
High Courts17 May 2011
Gunjar Bewa Vs Nakula Lenka and Others
Orissa High Court · (2011) 2 ILR (Ori) 238
Civil Procedure Code, 1908 (CPC) — Section 80Orissa Prevention of Land Encroachment Act, 1972 — Section 3, 5
High Courts17 May 2011Allowed
Kamala Tadingi Vs State of Orissa and Others
Orissa High Court · (2011) 112 CLT 537
Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 220, 330, 331
High Courts17 May 2011Allowed
Rourkela Technical Educational Society and Others Vs Collector Cum District Magistrate and Others
Orissa High Court · (2011) 05 OHC CK 0012
Constitution of India, 1950 — Article 136 , 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 408, 420, 468