COURT ARCHIVE

Orissa High Court judgments, 2011

457 judgments · page 6 of 23

High Courts06 Sept 2011Allowed

M/s. Bateman Engineering (India) Pvt. Ltd. Vs State of Orissa and others

Orissa High Court · (2011) 09 OHC CK 0029

Central Sales Tax (Orissa) Rules, 1957 — Rule 12, 12(1), 12(7), 7, 7ACentral Sales Tax Act, 1956 — Section 3, 5, 6(2), 6A, 7AOrissa Value Added Tax Act, 2004 — Section 51

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High Courts06 Sept 2011Allowed

M/s. Toyo Engineering India Ltd. Vs Sales Tax Officer and Another

Orissa High Court · (2012) 1 ILR (Ori) 64 : (2012) 47 VST 109

Constitution of India, 1950 — Article 286Orissa Entry Tax Act, 1999 — Section 7(1), 7(6), 7(7), 9AOrissa Entry Tax Rules, 1999 — Rule 10(1), 10(2), 10(3), 10(5), 10(6)

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High Courts06 Sept 2011

M/s. Tata Sponge Iron Ltd. Vs Commissioner of Sales Tax, Orissa and others

Orissa High Court · (2011) 09 OHC CK 0018

Constitution of India, 1950 — Article 215, 226, 227Orissa Value Added Tax Act, 2004 — Section 2(64), 42, 42(6), 42(7)Orissa Value Added Tax Rules, 2005 — Rule 4(7), 49(1)

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High Courts06 Sept 2011

Siba Narayan Patnaik Vs State of Orissa

Orissa High Court · (2011) 09 OHC CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 239, 482Penal Code, 1860 (IPC) — Section 120B, 406, 418, 420, 494Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts05 Sept 2011Dismissed

Dipu @ Deepak Ku. Sahu Vs State of Orissa

Orissa High Court · (2011) 09 OHC CK 0001

Penal Code, 1860 (IPC) — Section 302, 307, 436, 449

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High Courts30 Aug 2011Dismissed

Chakradhar Paital deceased by L.Rs. and Others Vs Gelhi Bewa deceased by L.Rs. and Others

Orissa High Court · AIR 2012 Ori 44 : (2012) 3 BC 799

Civil Procedure Code Amendment Act, 2002 — Order 21 Rule 32(1), Order 21 Rule 32(5), Order 6 Rule 17, 100A, 151Limitation Act, 1963 — Article 135, 136

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High Courts30 Aug 2011Allowed

Akshaya Kumar Patra Vs State of Orissa

Orissa High Court · (2011) 08 OHC CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 302, 34

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High Courts29 Aug 2011Allowed

Balaram Behera Vs Rama Chandra Kar

Orissa High Court · (2011) 2 ILR (Ori) 133

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 41 Rule 24, Order 43 Rule 1

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High Courts29 Aug 2011Dismissed

Prabhakar Sahoo Vs Presiding Officer, Industrial Tribunal and Another

Orissa High Court · (2012) 133 FLR 339

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High Courts29 Aug 2011Dismissed

Peeyush Mohanty @ Peeyush Dhari Mohanty Vs The Project Director, Ministry of Road Transport and Highways Project Implementation Unit, Nayapalli, Bhubaneswar

Orissa High Court · (2012) 113 CLT 182

Advocates Act, 1961 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2National Highways Act, 1956 — Section 3A, 3A(1), 3A(3), 3C(1), 3D

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High Courts26 Aug 2011