High Courts01 Mar 2011
Kartik Chandra Nayak Vs Bira Kishore Nayak and four Ors. and Tilotama Mohanty and eleven Ors.
Orissa High Court · (2011) 4 CivCC 702 : (2011) 112 CLT 405 : (2011) 1 OLR 678
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
COURT ARCHIVE
Orissa High Court judgments, 2011
457 judgments · page 19 of 23
High Courts28 Feb 2011Dismissed
Smt. Sandhyatara Behera Vs Sub-Collector and Others
Orissa High Court · (2011) 112 CLT 442 : (2011) 1 OLR 677
Orissa Grama Panchayat Act, 1964 — Section 24(2)
High Courts28 Feb 2011Allowed
Arjuna Das @ Arjuni Das and Another Vs State of Orissa
Orissa High Court · (2011) 2 OLR 141
Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 367, 380
High Courts28 Feb 2011Dismissed
Dibakar Soren Vs State of Orissa
Orissa High Court · (2011) 112 CLT 416
Penal Code, 1860 (IPC) — Section 302
High Courts25 Feb 2011Dismissed
Coal Carriers Vs Commr. of C. Ex., Cus. and S.T., Bhubaneswar
Orissa High Court · (2011) 24 STR 395 : (2012) 34 STT 241
Central Excises and Salt Act, 1944 — Section 14, 35GConstitution of India, 1950 — Article 226, 227Finance Act, 1994 — Section 65, 65(105), 65(23), 68, 69
High Courts25 Feb 2011Dismissed
Dr. Binod Chandra Mahanty Vs State of Orissa and others Registrar Orissa University of Agriculture and Technology and another Vs Upendra Nath Patra and another
Orissa High Court · (2011) 2 OLR 244
Constitution of India, 1950 — Article 14, 16Orissa University of Agriculture and Technology Act, 1965 — Section 17, 19(1), 2(1), 2(10), 2(2)
High Courts25 Feb 2011Allowed
Baladeb Prasad Chakrabarty Vs Union Minister of Defence-Cum-Chairman, Board of Governors and Others
Orissa High Court · (2011) 131 FLR 256
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 226
High Courts25 Feb 2011Allowed
Ajoy Kumar Patra Vs State of Orissa and Others
Orissa High Court · (2012) 113 CALLT 407
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9Orissa Education Act, 1969 — Section 7C
High Courts25 Feb 2011Dismissed
Mohammed Jabir ' Dhana Vs Manoj Kumar Behera
Orissa High Court · (2011) 02 OHC CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Feb 2011
Sumitra Bhuyan Vs State of Orissa and Others
Orissa High Court · (2012) 113 CALLT 409
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003 — Rule 4, 5, 5(4), 6
High Courts25 Feb 2011Dismissed
Bijay Ku. Panigrahi and Others Vs State of Orissa
Orissa High Court · (2011) 112 CLT 570
Constitution of India, 1950 — Article 13(1), 13(2), 14, 15(1), 16(2)Orissa Public Works Department Contractors Registration (Amendment) Rules, 2002 — Rule 3Orissa Public Works Department Contractors Registration Rules, 1967 — Rule 3, 5
High Courts24 Feb 2011Allowed
Devindar Singh Sabharwal and others Vs State and another
Orissa High Court · (2011) 2 OLR 520
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482, 492Penal Code, 1860 (IPC) — Section 182, 34, 405, 406, 420
High Courts24 Feb 2011
Gayatri Kar Vs Board of Secondary Education Orissa and Others
Orissa High Court · (2011) 02 OHC CK 0047
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts24 Feb 2011Dismissed
Krishi Enterprises Vs Commissioner of Commercial Taxes and Others
Orissa High Court · (2011) 2 ILR (Ori) 393
Central Sales Tax (Orissa) Rules, 1957 — Rule 22, 6Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1), 12(6)Central Sales Tax Act, 1956 — Section 10, 10(A), 3, 5(3), 6
High Courts22 Feb 2011Allowed
Bruti Pradhan and Another Vs Rampriya Pradhan (died) and Prasanna Pradhan and Others
Orissa High Court · (2011) 112 CLT 84 : (2011) 1 OLR 990 : (2011) 112 PLJR 84
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 12, 37(1), 9(1)
High Courts22 Feb 2011
Orissa Sponge Iron and Steel Ltd. and Others Vs Bhushan Energy Ltd. and Others
Orissa High Court · (2011) 02 OHC CK 0016
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Companies Act, 1956 — Section 100, 101, 102, 103, 10FCompany Law Board Regulations, 1991 — Regulation 14
High Courts21 Feb 2011
Mahanta Ramakrushna Dash and Another Vs State of Orissa and Others
Orissa High Court · AIR 2011 Ori 106
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 21, 21(2), 22, 23, 23(1)
High Courts18 Feb 2011Allowed
Brundaban Sahu Vs State of Orissa and Others
Orissa High Court · (2011) 1 OLR 1054
High Courts18 Feb 2011
A.B. Minerals and Exports and Another Vs Paradeep Port Trust (PPT) and Others
Orissa High Court · (2011) 02 OHC CK 0019
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts18 Feb 2011Allowed
Dandapani Muli Vs P.O. Industrial Tribunal BBSR and Others
Orissa High Court · (2011) 130 FLR 773 : (2011) 4 LLJ 20 : (2011) 1 OLR 721
Industrial Disputes Act, 1947 — Section 33(2)Orissa State Road Transport Corporation (Classification, Recruitment and Conditions of Service) Regulations, 1978 — Rule 136(34), 136(69)