High Courts21 Apr 2011
Subash Nayak ' Alua Vs State of Orissa
Orissa High Court · (2011) 04 OHC CK 0001
Penal Code, 1860 (IPC) — Section 302, 328
COURT ARCHIVE
Orissa High Court judgments, 2011
457 judgments · page 14 of 23
High Courts20 Apr 2011Allowed
Sourindra Narayan Bhanja Deo Vs Member, Board of Revenue, Orissa and Others
Orissa High Court · (2011) 04 OHC CK 0037
Orissa Government Land Settlement Act, 1962 — Section 3(4)
High Courts20 Apr 2011Dismissed
State of Orissa Vs Rasananda Pradhan
Orissa High Court · (2011) 2 OLR 88
Criminal Procedure Code, 1973 (CrPC) — Section 313Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 21, 4
High Courts20 Apr 2011Dismissed
Lingaraja Mohanty Vs Binodini Mohanty and Others
Orissa High Court · (2011) 04 OHC CK 0034
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 10(1), Order 43 Rule 1(I), 115Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
High Courts20 Apr 2011
Subodh Ku. Bhuyan Vs Chairman, State Transport Authority and Others
Orissa High Court · (2011) 04 OHC CK 0031
Motor Vehicles Act, 1988 — Section 72, 80(2), 87Orissa Motor Vehicles Rules, 1993 — Rule 41, 75
High Courts20 Apr 2011Allowed
Sarat Kumar Dash Vs State of Orissa and Others
Orissa High Court · (2011) 1 OLR 1024
Orissa Higher Secondary Education Act, 1982 — Section 14(2), 30(2)Orissa Higher Secondary Education Regulations, 1982 — Regulation 12, 12(1), 4
High Courts20 Apr 2011
Goutam Kumar Sarangi Vs State Transport Appellate Tribunal, and Others
Orissa High Court · (2011) 04 OHC CK 0026
Central Motor Vehicles Rules, 1989 — Rule 41, 75Constitution of India, 1950 — Article 19(1), 21, 226Motor Vehicles Act, 1988 — Section 68, 68(1), 68(5), 72, 80(2)
High Courts20 Apr 2011Dismissed
Indian Oil Corporation Ltd. Vs Union of India and Others
Orissa High Court · (2011) 04 OHC CK 0019
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 10, 25F
High Courts19 Apr 2011Allowed
United India Insurance Co. Ltd. Vs Banoj Manjari Mahanta and Another
Orissa High Court · (2011) 04 OHC CK 0014
High Courts19 Apr 2011Allowed
Sibaram Pradhan Vs State of Orissa and Others
Orissa High Court · (2012) 133 FLR 449 : (2012) 3 LLJ 780 : (2012) LLR 670
Constitution of India, 1950 — Article 14, 16, 19(1)Payment of Gratuity Act, 1972 — Section 1(3A), 2
High Courts18 Apr 2011Allowed
Lingraj Panda Vs State of Orissa
Orissa High Court · (2011) 3 Crimes 204 : (2011) 1 OLR 965
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Apr 2011Allowed
Chandra Mohanta and Others Vs Makardhawaj Singh and Another
Orissa High Court · (2011) 04 OHC CK 0039
Motor Vehicles Act, 1988 — Section 163A
High Courts15 Apr 2011Allowed
Saratbala Behera Vs State of Orissa and Others
Orissa High Court · (2011) 112 CLT 582
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts15 Apr 2011Dismissed
G.C. Kanungo Vs Rourkela Steel Plant and Another
Orissa High Court · (2012) 1 ILR (Ori) 1
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(6), 11(7), 43Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 114
High Courts15 Apr 2011Allowed
Sri Pranesh Ranjan De Vs Narendra Pradhan and Others
Orissa High Court · (2011) 111 CLT 860 : (2011) 2 OLR 406
High Courts13 Apr 2011Allowed
Aryan Ispat and Power Pvt. Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (2011) 04 OHC CK 0021
Central Excise Rules, 2002 — Rule 12CC, 8(1)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 11AB, 3CENVAT (Credit) Rules, 2004 — Rule 12AA, 3(4)
High Courts13 Apr 2011Allowed
Sakhi Pradhan Vs State of Odissa and Others
Orissa High Court · (2011) 04 OHC CK 0017
High Courts11 Apr 2011Dismissed
Shyama Minerals Vs State of Orissa and Others
Orissa High Court · (2011) 04 OHC CK 0028
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts11 Apr 2011Allowed
Biranchi Narayan Sahu Vs State of Orissa and Others
Orissa High Court · (2011) 112 CLT 563 : (2011) 2 ILR (Ori) 384 : (2011) 2 OLR 21
Constitution of India, 1950 — Article 21, 21A, 226Penal Code, 1860 (IPC) — Section 302, 376
High Courts11 Apr 2011Allowed
Sri Manbodh Putel Vs State of Orissa and Others
Orissa High Court · (2011) 04 OHC CK 0024
Bihar and Orissa Excise Act, 1915 — Section 20, 22, 22(1), 22(2), 29(2)Orissa Excise (Exclusive Privilege) Foreign Liquor Rules, 1989 — Rule 3, 4, 5