High Courts11 Apr 2011Allowed
Pratap Kumar Nayak Vs State of Orissa and Others
Orissa High Court · (2011) 04 OHC CK 0018
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Orissa High Court judgments, 2011
457 judgments · page 15 of 23
High Courts07 Apr 2011Allowed
Siba Prasad Satpathy Vs Republic of India
Orissa High Court · (2011) 2 OLR 270
Criminal Procedure Code, 1973 (CrPC) — Section 160Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts06 Apr 2011Allowed
Pitabash Lohara and Another Vs State of Orissa
Orissa High Court · (2011) 2 ILR (Ori) 177 : (2011) 2 OLR 201
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Apr 2011Allowed
Sneha Kumar Pradhan Vs Mahanadi Coalfields Limited and others
Orissa High Court · (2011) 130 FLR 852
High Courts06 Apr 2011Dismissed
Laxmidhar Nayak Vs Union of India and Others
Orissa High Court · (2011) 04 OHC CK 0030
CRPF Act, 1949 — Section 11(1)CRPF Rules — Rule 31
High Courts06 Apr 2011Allowed
Dhirendra ' Dharani Parida and Another Vs State of Orissa
Orissa High Court · (2011) 112 CLT 161
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145Explosives Act, 1884 — Section 9(B)
High Courts06 Apr 2011Dismissed
Manman Das Vs Union of India and Others
Orissa High Court · (2011) 2 ILR (Ori) 184
High Courts05 Apr 2011
Pratihari Nijog Annadana Bhog Committee Bhitar Baikuntha Dham, Shri Jagannath Temple, Puri Vs Rama Chandra Gochhikar
Orissa High Court · (2011) 04 OHC CK 0042
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94Constitution of India, 1950 — Article 226 , 227Societies Registration Act, 1860 — Section 19, 21, 5, 6
High Courts31 Mar 2011Allowed
Bijaya Pan Vs State of Orissa
Orissa High Court · (2011) 2 OLR 54
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 394
High Courts31 Mar 2011Allowed
Pravash Chandra Giri Vs M/s. Orissa Stevedore Ltd. and Another
Orissa High Court · AIR 2012 Ori 73
High Courts31 Mar 2011Allowed
Divisional Manager, New India Assurance Co. Ltd. Vs Smt. Kaminibala Mohanty and Others
Orissa High Court · (2011) 03 OHC CK 0043
High Courts31 Mar 2011Dismissed
Raghab Naik Vs State of Orissa
Orissa High Court · (2011) 03 OHC CK 0027
Penal Code, 1860 (IPC) — Section 302, 307, 493
High Courts30 Mar 2011Allowed
Smt. Kanaka Sahu Vs Sri. Krushna Chandra Sahu and Others
Orissa High Court · (2011) 111 CLT 625 : (2011) 2 OLR 142
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts30 Mar 2011
Kanaka Sahu Vs Krushna Chandra Sahu and Others
Orissa High Court · (2011) 03 OHC CK 0026
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts30 Mar 2011Allowed
Santosh Kumar Mohapatra Vs Appellate Authority-Cum-D.G.M., Central Bank of India and Others
Orissa High Court · (2011) 2 ILR (Ori) 163
High Courts29 Mar 2011Dismissed
Ratikanta Dutta and Others Vs State of Orissa
Orissa High Court · (2011) 03 OHC CK 0020
Constitution of India, 1950 — Article 14, 16, 21A, 254Orissa Right of Children to Free and Compulsory Education Rules, 2010 — Rule 15, 16(2), 16(4)Right of Children to Free and Compulsory Education Act, 2009 — Section 2, 23, 23(1), 23(2), 29(1)
High Courts29 Mar 2011Allowed
Ravindra Kumar Mallick Vs Narayan Mallick and Another
Orissa High Court · (2011) 03 OHC CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts28 Mar 2011
Monalisa Behera Vs State of Orissa and Others
Orissa High Court · (2011) 112 CLT 81 : (2011) 1 OLR 963 : (2011) 112 PLJR 81
High Courts28 Mar 2011Dismissed
Madhusudan Mishra Vs State of Orissa
Orissa High Court · (2011) 03 OHC CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 326Prevention of Corruption Act, 1947 — Section 13(1), 13(2), 5(1)
High Courts28 Mar 2011
Subhendu Mohanty Vs State of Orissa and Others
Orissa High Court · (2011) 03 OHC CK 0005
Constitution of India, 1950 — Article 14 , 21