COURT ARCHIVE

Orissa High Court judgments, 2011

457 judgments · page 21 of 23

High Courts09 Feb 2011

State of Orissa and Another Vs Mamata Mohanty

Orissa High Court · (2011) 02 OHC CK 0015

Constitution of India, 1950 — Article 14, 16, 21ALimitation Act, 1963 — Section 3Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 2, 4, 5, 5(1), 5(2)

High Courts04 Feb 2011

Jagadish Pr. Chandak Vs Deepak Ku. Jajodia

Orissa High Court · (2011) 1 OLR 1044 Supp

Negotiable Instruments Act, 1881 (NI) — Section 138, 147Penal Code, 1860 (IPC) — Section 403, 417, 420

High Courts04 Feb 2011Allowed

Jagannath Barik Vs Secretary, Department of School and Mass Education, BBSR and Others

Orissa High Court · (2011) 02 OHC CK 0037

Orissa Aided Educational Institutions Employees Retirement Benefit (Amendment) Rules, 1998 — Rule 4Orissa Aided Educational Institutions Employees Retirement Benefits Rules, 1981 — Rule 4(5)

High Courts04 Feb 2011

Rayal Kumar Nayak Vs Maa Narayan R.T.S. Dadakangia and Another

Orissa High Court · (2011) 111 CALLT 707 : (2011) 1 OLR 467 : (2011) 2 TAC 616

Motor Vehicles Act, 1988 — Section 2(21)

High Courts04 Feb 2011Dismissed

Jogendranath Tarai and Others Vs State of Orissa and Others

Orissa High Court · (2011) 111 CLT 868

Coastal Aquaculture Authority Act, 2005 — Section 4, 4(1), 4(3)Orissa Land Reforms Act, 1960 — Section 8, 8A

High Courts04 Feb 2011Allowed

Central Bank of India and Another Vs Ram Chandra Sahoo and Others

Orissa High Court · (2011) 1 OLR 1046

Constitution of India, 1950 — Article 12, 226Consumer Protection Act, 1986 — Section 12, 13(3B)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 34(1)

High Courts04 Feb 2011Dismissed

Municipal Commissioner, C.M.C. CTC Vs Harekrushna Nayak and Another

Orissa High Court · (2011) 02 OHC CK 0001

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 6Limitation Act, 1963 — Section 14, 18

High Courts02 Feb 2011

M/s. Falcon Marine Exports Ltd. and Another Vs Union of India and Others

Orissa High Court · (2012) 204 TAXMAN 51 : (2011) 16 TAXMAN 356

Income Tax Act, 1961 — Section 142(2A), 249, 40A(3)

High Courts02 Feb 2011Dismissed

Rabi Khara Vs State of Orissa

Orissa High Court · (2011) 02 OHC CK 0041

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

High Courts02 Feb 2011Allowed

Ch. Sudhakar Reddy Vs Tipnna Kesab Reddy and Others

Orissa High Court · AIR 2011 Ori 282 : (2011) 111 CLT 709 : (2011) 1 OLR 221 Supp

High Courts02 Feb 2011

Gunanidhi Seth Vs Shyama Kumar Meher Gourahari Seth Vs State of Orissa and Others

Orissa High Court · AIR 2011 Ori 128 : (2011) 1 OLR 727 : (2011) 6 RCR(Civil) 1999

Orissa General Clauses Act, 1937 — Section 2(23), 3, 3(31)Orissa Grama Panchayat Act, 1964 — Section 93Orissa Grama Panchayat Rules, 1968 — Rule 212

High Courts02 Feb 2011Disposed Off

Falcon Marine Exports Ltd. Vs Union of India

Orissa High Court · (2012) 204 TAXMAN 51 : (2011) 16 TAXMAN 356

Income Tax Act, 1961 — Section 142(2A), 249, 40A(3)

High Courts01 Feb 2011

Narayan Muni Vs State of Orissa and Three others

Orissa High Court · (2011) 2 OLR 105

Criminal Procedure Code, 1973 (CrPC) — Section 2, 25Orissa Law Officers Rules, 1971 — Rule 5(4)

High Courts01 Feb 2011

D.M. New India Assurance Co. Ltd. Vs Puspakanti Praharaj and Another

Orissa High Court · (2011) 111 CLT 792 : (2011) 1 ILR (Ori) 460

Motor Vehicles Act, 1988 — Section 15

High Courts27 Jan 2011

S.G.S. India Pvt. Ltd. Vs Frimex Foods Pvt. Ltd. and Others

Orissa High Court · (2011) 1 OLR 1041 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 2, 249Penal Code, 1860 (IPC) — Section 420, 468, 471

High Courts27 Jan 2011

Hari Prasad Balodia Vs Vikash Gupta and Another

Orissa High Court · (2011) 1 OLR 497

Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 (NI) — Section 138, 147

High Courts25 Jan 2011Dismissed

Praska Laku Vs State of Orissa

Orissa High Court · (2011) 01 OHC CK 0042

Penal Code, 1860 (IPC) — Section 302

High Courts25 Jan 2011Dismissed

Pratima Nayak Vs State of Orissa

Orissa High Court · (2011) 4 RCR(Criminal) 421

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 309, 364

High Courts25 Jan 2011Allowed

State of Orissa and Others Vs Subrat Kumar Tripathy

Orissa High Court · (2011) 01 OHC CK 0019

Constitution of India, 1950 — Article 16, 16(4)

High Courts25 Jan 2011

Chandrama Bhusan Sarangi Vs Union of India (UOI) and Others

Orissa High Court · (2011) 1 ILR (Ori) 398

Central Industrial Security Force Rules, 1969 — Rule 34, 34Constitution of India, 1950 — Article 226