COURT ARCHIVE

Orissa High Court judgments, 2011

457 judgments · page 5 of 23

High Courts19 Sept 2011Dismissed

Lalit Kumar Mishra Vs Union of India, and Others

Orissa High Court · (2011) 09 OHC CK 0008

Constitution of India, 1950 — Article 14, 21, 217(1), 32Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 — Rule 44

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High Courts17 Sept 2011

Shri M. Chandrapati Rao Vs The State Pollution Control Board, Orissa and Others

Orissa High Court · (2011) 2 OLR 1043

Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31

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High Courts16 Sept 2011

Smt. Prativa Pradhan and Others Vs State of Orissa and Others

Orissa High Court · (2011) 2 OLR 1060

Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 3, 3(1)Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37(1)

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High Courts16 Sept 2011Allowed

Ashok Kumar Ray Vs Smt. Reba Biswas and Others

Orissa High Court · (2011) 2 OLR 1017

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 10, 10(1), 11, 12, 13

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High Courts16 Sept 2011Dismissed

Alomina Ekka Vs Mikhail Ekka and Another

Orissa High Court · (2011) 2 ILR (Ori) 183

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 14

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High Courts15 Sept 2011Allowed

Larsen and Toubro Limited, Engineering Construction and Contracts Division (ECC) Vs State of Orissa and Others

Orissa High Court · (2011) 09 OHC CK 0019

Constitution of India, 1950 — Article 141, 366(29A)Orissa Sales Tax Act, 1947 — Section 29(2)Orissa Value Added Tax Act, 2004 — Section 10(1), 11(2), 2(33)

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High Courts15 Sept 2011Dismissed

Rushi Guman Singh Vs State of Orissa

Orissa High Court · (2011) 2 OLR 1047

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(4), 12(4)Constitution of India, 1950 — Article 19(1)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12(4)

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High Courts14 Sept 2011

Orissa Industries Ltd. Vs Rourkela Steel Plant and others

Orissa High Court · (2011) 09 OHC CK 0032

Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(3)

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High Courts14 Sept 2011Dismissed

Smt. Dutika Munda @ Dutika Munda Vs State of Orissa and others

Orissa High Court · (2011) 09 OHC CK 0014

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High Courts14 Sept 2011Allowed

Sanjulata Gochhayat Vs State of Orissa and Others

Orissa High Court · (2011) 2 OLR 1012

Constitution of India, 1950 — Article 14, 39AOrissa State Legal Services Authority Regulations, 1996 — Regulation 15Succession Act, 1925 — Section 372

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High Courts13 Sept 2011Allowed

Management of Synergy Institute of Engineering and Technology Vs Presiding Officer and Another

Orissa High Court · (2012) 133 FLR 707

Industrial Disputes Act, 1947 — Section 10(1)(c), 12(5), 33

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High Courts13 Sept 2011

G. Krishna Rao Vs New India Assurance Co. Ltd. and three Others

Orissa High Court · (2012) 2 TAC 65

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High Courts12 Sept 2011Dismissed

Bijan Kishore Mohanty Vs Kanakalata Das @ Mohanty and Others

Orissa High Court · (2012) 1 ILR (Ori) 158

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Hindu Succession Act, 1956 — Section 14, 30Succession Act, 1925 — Section 120

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High Courts09 Sept 2011Allowed

Naren Dehury Vs State of Orissa

Orissa High Court · (2011) 09 OHC CK 0038

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 304I, 324

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High Courts09 Sept 2011

Suman Patra Vs State of Orissa

Orissa High Court · (2011) 2 ILR (Ori) 186

Penal Code, 1860 (IPC) — Section 307, 323, 34, 354, 379

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High Courts09 Sept 2011

Nishakar Khatua and Others Vs State of Orissa and Others

Orissa High Court · (2012) 1 ILR (Ori) 19

Companies (Land Acquisition) Rules, 1963 — Rule 4, 5, 6Constitution of India, 1950 — Article 14, 19, 21, 226, 300ALand Acquisition Act, 1894 — Section 11, 17, 17(2), 17(4), 3

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High Courts09 Sept 2011Allowed

Sachidananda Das Vs State of Orissa and others

Orissa High Court · (2011) 09 OHC CK 0006

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High Courts08 Sept 2011Allowed

Alok @ Jitendra Pani Vs State of Orissa

Orissa High Court · (2011) 2 ILR (Ori) 196

Evidence Act, 1872 — Section 6Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 20, 3, 64Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98

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High Courts08 Sept 2011Allowed

Jadaba Bhue Vs State of Orissa and others

Orissa High Court · (2011) 09 OHC CK 0028

Orissa Grama Panchayat Act, 1964 — Section 24, 24(2)

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High Courts06 Sept 2011Allowed

Prasanta Kumar Panigrahi Vs Union of India and others

Orissa High Court · (2011) 09 OHC CK 0030

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