High Courts17 May 2011Allowed
Mahendra Kumar Pujari and Another Vs State of Orissa and Another
Orissa High Court · (2011) 112 CLT 601 : (2011) 2 OLR 439
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Orissa High Court judgments, 2011
457 judgments · page 12 of 23
High Courts16 May 2011Dismissed
Cuttack Christian Education Board, Haripur Road, Cuttack Vs State of Orissa and Others
Orissa High Court · (2011) 2 OLR 638
Constitution of India, 1950 — Article 226, 227
High Courts13 May 2011Allowed
Collector of Angul and Others Vs Radhashyam Batra and Others
Orissa High Court · (2011) 2 ILR (Ori) 263
Limitation Act, 1963 — Section 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 26
High Courts13 May 2011Allowed
Sri Nakula Charan Gochhayat Vs Secretary, Jagatsinghpur Sub-Divisional House Building Cooperative Society Ltd. and Others
Orissa High Court · (2011) 05 OHC CK 0033
Constitution of India, 1950 — Article 226, 227Orissa Co-operative Societies Act, 1962 — Section 103(4), 112, 114(1), 17
High Courts13 May 2011Allowed
Sayed Basar Alli Vs Smt. Urmila Pattanaik
Orissa High Court · (2011) 112 CLT 1
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151
High Courts12 May 2011Dismissed
Shri Hemanta Kumar Panda, Advocate Vs Commissioner-cum-Secretary to the Chancellor
Orissa High Court · (2011) 05 OHC CK 0031
Constitution of India, 1950 — Article 21University Act, 1989 — Section 23, 29
High Courts12 May 2011Dismissed
M/s. Paradeep Phosphates Ltd. Vs Sankar Das and Another
Orissa High Court · (2011) 2 ILR (Ori) 114
Industrial Disputes Act, 1947 — Section 33(2), 33A, 33C(2)
High Courts12 May 2011Allowed
Sri J. Srinivas Raju Vs State of Orissa and Others
Orissa High Court · (2011) 2 OLR 342
Bihar and Orissa Excise Act, 1915 — Section 93(1)Constitution of India, 1950 — Article 14
High Courts11 May 2011Allowed
M/s. Sarala Stone Crusher Vs Member Secretary, State Pollution Control Board, and another
Orissa High Court · (2011) 2 OLR 167
Air (Prevention and Control of Pollution) Act, 1981 — Section 31
High Courts11 May 2011Dismissed
New India Assurance Co. Ltd. Vs State of Orissa and Others
Orissa High Court · (2011) 05 OHC CK 0024
Constitution of India, 1950 — Article 14, 226, 227
High Courts10 May 2011
Anindita Jena and Another Vs General Manager and Another
Orissa High Court · (2011) 112 CLT 544
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10Payment of Gratuity Act, 1972 — Section 13
High Courts10 May 2011Dismissed
Bijay Kumar Sahoo Vs Gokula Bihari Mohanty and Others
Orissa High Court · (2011) 05 OHC CK 0037
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Court Fees Act, 1870 — Section 12, 5, 7
High Courts10 May 2011Dismissed
Bharatendu Mohanty and Others Vs Registrar of Cooperative Societies and Others
Orissa High Court · (2011) 112 CALLT 463
Co-operative Societies Act, 1962 — Section 3(2), 32, 32(7)
High Courts10 May 2011
Swarnarekha Rout and Others Vs State of Orissa and Others
Orissa High Court · (2011) 2 ILR (Ori) 210
High Courts10 May 2011Allowed
Krishna Chandra Behera Vs Chairman, Neelachal Gramya Bank and others
Orissa High Court · (2011) 131 FLR 124
Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 14, 5, 6Regional Rural Banks Act, 1976 — Section 29
High Courts10 May 2011Dismissed
State of Orissa Vs Samir Sahoo
Orissa High Court · (2011) 112 CLT 402
High Courts10 May 2011Allowed
Hemanta Sahu Vs Indian Oil Corporation Ltd. and Others
Orissa High Court · (2011) 112 CLT 397 : (2011) 2 OLR 393
High Courts06 May 2011Allowed
Jai Bhagwan Sangwan Vs Union of India and Others
Orissa High Court · (2011) 2 ILR (Ori) 167
High Courts06 May 2011Dismissed
The Employees State Insurance Corporation Vs Sri Nityananda Swain and Others
Orissa High Court · (2011) 2 OLR 206
Civil Procedure Code, 1908 (CPC) — Section 100Employees State Insurance (General) Regulations, 1950 — Regulation 68Employees State Insurance Act, 1948 — Section 46, 51A, 75, 77, 82(1)
High Courts06 May 2011Dismissed
Brahmananda Mallik and Another Vs Additional District Magistrate and Others
Orissa High Court · (2011) 112 CALLT 466
Constitution of India, 1950 — Article 227Orissa Land Reforms Act, 1960 — Section 23, 23A