High Courts19 Aug 2011
Pradipta Kumar Pattnaik Vs Chairman, Orissa Bridge and Construction Corporation Ltd. and Others
Orissa High Court · (2012) 3 SLJ 38
COURT ARCHIVE
Orissa High Court judgments, 2011
457 judgments · page 7 of 23
High Courts19 Aug 2011Dismissed
Prafulla Chandra Sahu and Others Vs Collector and Others
Orissa High Court · (2013) 115 CLT 855
Constitution of India, 1950 — Article 21Limitation Act, 1963 — Section 29(2), 5Orissa Municipal Act, 1950 — Section 215
High Courts18 Aug 2011
Ashik Kumar Sahu Vs State of Orissa
Orissa High Court · (2012) 113 CLT 977
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1)Penal Code, 1860 (IPC) — Section 376(2)(g)
High Courts18 Aug 2011Allowed
Bholanath Sethy ' Bulu Vs State of Orissa
Orissa High Court · (2011) 08 OHC CK 0011
Evidence Act, 1872 — Section 137, 138Penal Code, 1860 (IPC) — Section 376(2)
High Courts12 Aug 2011Allowed
Maa Vaishnavi Sponge Ltd. Vs Director General of Income Tax (Investigation)
Orissa High Court · (2012) 21 TAXMAN 512
Constitution of India, 1950 — Article 19(1), 19(1)(f), 19(1)(g)Income Tax Act, 1961 — Section 132, 132(1), 132(1)(c), 132(1)(iii), 132(3)
High Courts12 Aug 2011Allowed
Kulamani Mohanty and Others Vs State of Orissa and Others
Orissa High Court · (2012) 1 ILR (Ori) 142
Constitution of India, 1950 — Article 14, 16, 235
High Courts12 Aug 2011Dismissed
Sri Satyananda Nayak Vs Union of India and Others
Orissa High Court · (2012) 113 CLT 261
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12, 14, 14(8)Constitution of India, 1950 — Article 226, 311(2)
High Courts12 Aug 2011Allowed
M/s. Maa Vaishnavi Sponge Ltd. and Another Vs Director General of Income Tax and Others
Orissa High Court · (2011) 244 CTR 603 : (2012) 1 ILR (Ori) 71 : (2011) 339 ITR 413
Constitution of India, 1950 — Article 19(1), 19(5)Criminal Procedure Code, 1973 (CrPC) — Section 96(1)Income Tax Act, 1961 — Section 132, 132(1), 132(3), 132(8A)
High Courts11 Aug 2011Allowed
Pitabas Dalei Vs State of Orissa
Orissa High Court · (2011) 08 OHC CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts11 Aug 2011
Anirudha Rout Vs Alka Sirohi and Others
Orissa High Court · (2012) 1 ILR (Ori) 119
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(5)Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12
High Courts10 Aug 2011Allowed
Nirmala Behera Vs Collector-cum-District Magistrate, Khurda and Others
Orissa High Court · (2011) 2 OLR 635
Orissa Grama Panchayat Act, 1964 — Section 25(1)
High Courts09 Aug 2011Dismissed
Rajen Kumar Parida Vs Jameswar Mallick
Orissa High Court · (2012) 113 CLT 179
Grama Panchayat Act, 1964 — Section 15, 31, 31(1), 39
High Courts09 Aug 2011Allowed
Srikanta Pattanaik Vs State of Orissa
Orissa High Court · (2011) 2 ILR (Ori) 205
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts09 Aug 2011Dismissed
Union of India and Another Vs S.N. Kanungo and Another
Orissa High Court · (2011) 2 ILR (Ori) 173
Arbitration and Conciliation Act, 1996 — Section 31(5), 33, 34, 34(3)
High Courts09 Aug 2011
Asutosh Sahoo Vs Registrar, Utkal University and Others
Orissa High Court · (2011) 2 ILR (Ori) 169
High Courts09 Aug 2011
Sobulan Naik @ Subulan Nayak Vs State of Orissa and others
Orissa High Court · (2011) 2 OLR 554
Orissa Forest Act, 1972 — Section 56(2)
High Courts08 Aug 2011Allowed
Ashok Kumar Sahu Vs State of Orissa and Others
Orissa High Court · (2011) 2 OLR 649
Constitution of India, 1950 — Article 14, 16Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 5(8)
High Courts05 Aug 2011Allowed
Manjulata Sahoo and Others Vs New India Assurance Co. Ltd. and Another
Orissa High Court · (2011) 2 OLR 992 : (2012) 1 TAC 773
Motor Vehicles Act, 1988 — Section 163A, 170(1)
High Courts05 Aug 2011
Dr. Pradip Kumar Ashe Vs Sri. Nikhil Chandra Ashe and Others
Orissa High Court · (2011) 2 OLR 1077
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts05 Aug 2011Allowed
Sri Raj Gopal Ramanuja Das Vs Commissioner of Endowments, Orissa and Others
Orissa High Court · (2011) 2 OLR 969
Orissa Hindu Religious Endowments Act, 1951 — Section 35, 35(1), 35(2), 7Penal Code, 1860 (IPC) — Section 120B, 34, 380, 381, 406