High Courts15 Nov 2011
Kanda @ Ajen Murmu Vs State of Orissa
Orissa High Court · (2011) 11 OHC CK 0015
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Orissa High Court judgments, 2011
457 judgments · page 3 of 23
High Courts15 Nov 2011Dismissed
Budhuni Dehury and Another Vs State of Orissa
Orissa High Court · (2011) 11 OHC CK 0014
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Nov 2011Allowed
Hari Harijan Vs State of Orissa
Orissa High Court · (2011) 11 OHC CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 395
High Courts14 Nov 2011Allowed
Srikanta Mohapatra Vs Life Insurance Corporation of India and others
Orissa High Court · (2012) 133 FLR 136
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 42(2A), 42(3), 42(4), 42(5), 43Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 19(1)
High Courts04 Nov 2011Dismissed
Rangadhar Behera and Others Vs State of Orissa
Orissa High Court · (2011) 11 OHC CK 0005
Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302
High Courts04 Nov 2011Allowed
Rajeswar Thakur Vs State of Orissa and Others
Orissa High Court · (2011) 11 OHC CK 0004
Land Acquisition Act, 1894 — Section 17, 4(1), 6, 6(1)
High Courts03 Nov 2011Allowed
Maa Banadurga WSHG Vs State of Orissa and Four Others
Orissa High Court · (2011) 2 OLR 1005
Orissa Public Distribution System (Control) Order, 2008 — Rule 14
High Courts02 Nov 2011Dismissed
Kailash Chandra Padhi Vs State of Orissa and Another
Orissa High Court · (2012) 114 CALLT 577
High Courts02 Nov 2011
Biranchi Dehury Vs State of Orissa
Orissa High Court · (2011) 11 OHC CK 0002
Penal Code, 1860 (IPC) — Section 302
High Courts01 Nov 2011
S.K. Samsur and Others Vs State of Orissa and Others
Orissa High Court · (2011) 11 OHC CK 0011
Orissa State Wakf Board (Conduct of Election) Rules, 1997 — Rule 2(1)Waqf Act, 1995 — Section 13, 14, 14(1), 3, 99(1)
High Courts31 Oct 2011
Simanchal Behera @ Kuna @ Rowdy Vs State of Orissa
Orissa High Court · (2011) 10 OHC CK 0014
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 64, 7A
High Courts25 Oct 2011Allowed
Manorama Nath Vs Union of India
Orissa High Court · (2013) ACJ 1503 : AIR 2012 Ori 104
Railway Claims Tribunal Act, 1987 — Section 16Railways Act, 1989 — Section 123, 124, 124A, 2(31)(e)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
High Courts25 Oct 2011Allowed
Harinarayan Das Vs Smt. Jamuna Das and Others
Orissa High Court · (2012) 114 CLT 598
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts24 Oct 2011Dismissed
M/s. Vinayak Agro Industry, Rourkela, Bisra Vs Commissioner of Commercial Taxes, Orissa and Others
Orissa High Court · (2012) 1 ILR (Ori) 48 : (2012) 47 VST 191
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 17Orissa Value Added Tax Act, 2004 — Section 74, 74(2), 74(3), 74(5), 74(7)
High Courts24 Oct 2011
M/s. Shree Jeeban Vs Chief Commissioner of Income Tax, Orissa and three Others
Orissa High Court · (2011) 2 OLR 1074
Income Tax Act, 1961 — Section 12, 12AA(1)
High Courts24 Oct 2011Dismissed
Sri Iswarlal Jaiswal Vs Commissioner of Commercial Taxes and Others
Orissa High Court · (2013) 57 VST 340
Orissa Value Added Tax Act, 2004 — Section 42, 44, 74, 74(2), 74(6)
High Courts21 Oct 2011
K. Kalyani Subudhi and Others Vs Union of India
Orissa High Court · (2013) 2 ACC 323 : (2013) ACJ 514 : (2012) 2 TAC 621
High Courts20 Oct 2011Dismissed
State of Orissa Vs Pramod Kumar Sahu and Another
Orissa High Court · (2012) 1 ILR (Ori) 136
Orissa Forest Act, 1972 — Section 56
High Courts20 Oct 2011
Rutu Bariha Vs Raghunath Mishra and Others
Orissa High Court · (2011) 2 OLR 1041
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Orissa Legal Services Authorities Act, 1987 — Section 21(2)
High Courts19 Oct 2011Dismissed
Indian Council of Agricultural Research Vs P.O., CGIT-Cum-Labour Court, BBSR and Others
Orissa High Court · (2012) 133 FLR 270
Industrial Disputes Act, 1947 — Section 10, 2, 2(j)