High Courts19 Oct 2011
Subhashree Das ' Mili Panda and others Vs State of Orissa
Orissa High Court · (2011) 10 OHC CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 482Unlawful Activities (Prevention) Act, 1967 — Section 16, 17, 18, 20, 20A(2)
COURT ARCHIVE
Orissa High Court judgments, 2011
457 judgments · page 4 of 23
High Courts19 Oct 2011Dismissed
Arta Sahoo (Dead) After Him, His L.Rs., Sabitri Sahoo and Others Vs Babaji Sahoo and Others
Orissa High Court · (2012) 113 CLT 1077
High Courts19 Oct 2011Allowed
Gopinath Panda Vs M/s. Mineral and Metals Trading Corpn. of India Ltd., BBSR
Orissa High Court · (2012) 133 FLR 132 : (2012) 1 ILR (Ori) 165 : (2012) 3 LLJ 809
Industrial Disputes Act, 1947 — Section 10, 24B, 25B, 25F
High Courts17 Oct 2011Dismissed
Siba Bagh and Another Vs State of Orissa
Orissa High Court · (2011) 10 OHC CK 0007
Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts17 Oct 2011
Mangobinda Samantray Vs Union of India 4 Ors.
Orissa High Court · (2012) 113 CLT 973 : (2012) 133 FLR 1043
High Courts30 Sept 2011
Sri Zakir Khan, Plot No. 1374, Gandamunda, Bhubaneswar Vs State of Orissa and others
Orissa High Court · (2011) 09 OHC CK 0031
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 4Orissa Land Reforms Act, 1960 — Section 8A
High Courts30 Sept 2011Allowed
Sanjay Nayak Vs State of Orissa
Orissa High Court · (2012) 1 ILR (Ori) 126
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts28 Sept 2011
Gobinda Chandra Sahoo Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 2012 Ori 91 : (2012) 3 BC 611
State Financial Corporations Act, 1951 — Section 29
High Courts28 Sept 2011
M/s. MSP Sponge Iron Ltd. Vs State of Orissa and others
Orissa High Court · (2011) 09 OHC CK 0021
Constitution of India, 1950 — Article 14, 226, 227Mineral Concession Rules, 1960 — Rule 22(4), 22(5), 26(1), 26(3), 27Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(2), 11(3), 11(4), 11(5), 2
High Courts28 Sept 2011Allowed
Harekrushna Sahoo Vs Brahmananda Sahoo (dead), after him, his L.Rs Sumitra Sahoo and Others
Orissa High Court · (2012) 114 CALLT 82
Transfer of Property Act, 1882 — Section 106, 116
High Courts28 Sept 2011Allowed
Chinmayee Mohanty @ Kamila Vs Krushna Narayan Kamila
Orissa High Court · (2012) 1 Crimes 710 : (2011) 2 OLR 1020
Evidence Act, 1872 — Section 112
High Courts26 Sept 2011Allowed
Jogendra Chinara Vs Ramaraman Tripathy and another
Orissa High Court · (2011) 09 OHC CK 0024
Motor Vehicles Act, 1988 — Section 173
High Courts26 Sept 2011
Kishore Chandra Pradhan and Another Vs Registering Officer and Another
Orissa High Court · (2011) 09 OHC CK 0016
Orissa Land Reforms Act, 1960 — Section 22A, 22A(1), 22A(2), 22A(3)
High Courts23 Sept 2011
M/s. Rashmi Cement Limited Vs State of Orissa and Others
Orissa High Court · (2012) 113 CLT 177
High Courts22 Sept 2011Dismissed
Chief Engineer, Rourkela Site Office Vs State of Orissa and Others
Orissa High Court · (2012) 133 FLR 275
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F, 25FFF, 25G
High Courts20 Sept 2011Allowed
Satyabhama Das Vs State of Orissa and others
Orissa High Court · (2011) 09 OHC CK 0025
Constitution of India, 1950 — Article 21, 22(1)
High Courts20 Sept 2011
Simkari Huika Vs State of Orissa and others
Orissa High Court · (2011) 09 OHC CK 0020
Constitution of India, 1950 — Article 21, 226Motor Vehicles Act, 1988 — Section 163A
High Courts20 Sept 2011
Krushna Rakasa and Another Vs Sarat Chandra Panigrahi and Another
Orissa High Court · (2011) 2 OLR 998 : (2012) 1 TAC 763
Motor Vehicles Act, 1988 — Section 147(1)
High Courts19 Sept 2011
Krushna Chandra Pradhan and two Others Vs Ujala Palei
Orissa High Court · (2011) 2 OLR 990
Criminal Procedure Code, 1973 (CrPC) — Section 182(2), 482Penal Code, 1860 (IPC) — Section 494, 495
High Courts19 Sept 2011
Smt. Gurei Dei and another Vs Divisional Manager, National Insurance Company Ltd. and another
Orissa High Court · (2011) 09 OHC CK 0027
Motor Vehicles Act, 1988 — Section 173