High Courts06 May 2011Dismissed
Bijay Kumar Singh Vs Union of India and Others
Orissa High Court · (2012) 113 CLT 28
Gramin Dak Sevak (Conduct and Employment) Rules, 2001 — Rule 10
COURT ARCHIVE
Orissa High Court judgments, 2011
457 judgments · page 13 of 23
High Courts05 May 2011Dismissed
Prafulla Kumar Sahoo since dead by his L.Rs. Vs Charulata Sahoo and another
Orissa High Court · (2011) 2 OLR 539
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Succession Act, 1956 — Section 23, 24, 6
High Courts04 May 2011Dismissed
Smt. Mithila Seth Vs The Collector
Orissa High Court · (2011) 05 OHC CK 0020
Orissa Grama Panchayat Act, 1964 — Section 26, 26(1), 26(2), 30
High Courts04 May 2011Allowed
Sukun Kissan Vs State of Orissa
Orissa High Court · (2011) 2 ILR (Ori) 612 : (2011) 2 OLR 414
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts03 May 2011
Brundaban Patra and Another Vs Rajalaxmi Patra
Orissa High Court · (2011) 2 ILR (Ori) 170
Family Courts Act, 1984 — Section 7(1)Protection of Women From Domestic Violence Act, 2005 — Section 10, 11, 12, 12(1), 18
High Courts29 Apr 2011Dismissed
Kailash Chandra Jena Vs State of Orissa
Orissa High Court · (2011) 112 CALLT 517 : (2012) CriLJ 450
Criminal Procedure Code, 1973 (CrPC) — Section 109Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161
High Courts29 Apr 2011
Smt. Namita Panda Vs State of Orissa and others
Orissa High Court · (2011) 2 ILR (Ori) 677 : (2011) 2 OLR 290
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 120, 201, 294, 302, 323
High Courts29 Apr 2011Allowed
Debabrata Dash Vs Malaya Bhowmick
Orissa High Court · (2012) 2 BC 534
Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts29 Apr 2011
National Insurance Company Ltd. Vs Pramod Kumar Aich and Another
Orissa High Court · (2011) 04 OHC CK 0006
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27Motor Vehicles Act, 1988 — Section 160A, 163A, 166, 173
High Courts27 Apr 2011Allowed
Kshetrabasi ' Lungudi Mohanty and another Vs State of Orissa and another
Orissa High Court · (2011) 2 OLR 323
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 438, 439, 439(2)Penal Code, 1860 (IPC) — Section 120, 147, 148, 149, 294
High Courts27 Apr 2011
Dr. Nihar Ranjan Parida and Others Vs State of Orissa and Others
Orissa High Court · (2011) 2 ILR (Ori) 217
Constitution of India, 1950 — Article 14
High Courts26 Apr 2011
Rajesh Chaudhury Vs State of Orissa
Orissa High Court · (2012) 113 CLT 979
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts25 Apr 2011Dismissed
The Divisional Manager, New India Assurance Co. Ltd. Vs Manjulata Jena and Others
Orissa High Court · (2011) 2 OLR 63
Motor Vehicles Act, 1988 — Section 163A, 168Penal Code, 1860 (IPC) — Section 279, 304(A)
High Courts25 Apr 2011
Hindustan Petroleum Corpn. Ltd. Vs Debts Recovery Tribunal and Others
Orissa High Court · (2011) 2 ILR (Ori) 156
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
High Courts25 Apr 2011Allowed
Chaitan Paraja Vs State of Orissa
Orissa High Court · (2011) 2 ILR (Ori) 122
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts22 Apr 2011Allowed
Surendra Kumar Patra and Others Vs Abani Kumar Sahoo and Others
Orissa High Court · (2012) 113 CLT 53
Constitution of India, 1950 — Article 14, 16, 320Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 11, 17, 6, 7, 8Orissa Public Service Commission (Limitations of Functions) Regulations, 1989 — Regulation 10, 3, 4
High Courts22 Apr 2011
Jyotirmaya Nayak Vs State of Orissa and Another
Orissa High Court · (2012) 1 DMC 452
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506
High Courts22 Apr 2011Dismissed
Raghunath Mishra Vs Principal Accountant General (A and E) and Others
Orissa High Court · (2011) 04 OHC CK 0016
Administrative Service (Pay) Rules, 1954 — Rule 3Orissa Lokpal and Lokayuktas Act, 1995 — Section 12, 8
High Courts22 Apr 2011
Pitabash Mohapatra Vs Union of India (UOI) and Others
Orissa High Court · (2011) 111 CLT 857 : (2011) 1 OLR 1114 Supp
All India Services (Discipline and Appeal) Rules, 1969 — Rule 7
High Courts21 Apr 2011
Sunakar Behera and Others Vs State of Orissa and Others
Orissa High Court · (2011) 04 OHC CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 407, 407(1), 407(2)Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3