COURT ARCHIVE

Orissa High Court judgments, 2011

457 judgments · page 8 of 23

High Courts03 Aug 2011Allowed

Sri Kedareswar Mohapatra Vs The Presiding Officer, Labour Court, Bhubaneswar and Another

Orissa High Court · (2011) 2 OLR 572

Civil Procedure Code Amendment Act, 2002 — Section 100AConstitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F, 25G

High Courts02 Aug 2011Allowed

P. Parasurami Reddy Vs State of A.P.

Orissa High Court · (2011) 2 OLR 618

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

High Courts02 Aug 2011

Amiya Kumar Pani Vs State of Orissa and Others

Orissa High Court · (2011) 112 CLT 529

Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1964 — Section 115(2)

High Courts02 Aug 2011

State of Orissa Vs Tarakanta Mohapatra and Others

Orissa High Court · (2011) 2 ILR (Ori) 69

Contempt of Courts Act, 1971 — Section 12

High Courts30 Jul 2011

M/s. Balaji Stones Vs The State Pollution Control Board, Orissa

Orissa High Court · (2011) 07 OHC CK 0028

Air (Prevention and Control of Pollution) Act, 1981 — Section 21(4), 31Environment (Protection) Act, 1986 — Section 5

High Courts29 Jul 2011Dismissed

Lakshmikant Maharana Vs State of Orissa and Others

Orissa High Court · AIR 2012 Ori 4(1)

Civil Procedure Code, 1908 (CPC) — Section 80Specific Relief Act, 1963 — Section 38, 38(3), 41, 41J

High Courts29 Jul 2011Dismissed

Subodha Mohanta @ Subrat Kumar Mohanty Vs State of Orissa and Another

Orissa High Court · (2011) 07 OHC CK 0032

Arms Act, 1959 — Section 25, 27Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 110 , 144

High Courts29 Jul 2011Dismissed

Pramod Kumar Nayak Vs Sripati Charan Badajena

Orissa High Court · (2011) 2 OLR 609

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Constitution of India, 1950 — Article 226 , 227

High Courts29 Jul 2011Dismissed

Padmabati Behera and Another Vs Union of India

Orissa High Court · (2011) 2 ILR (Ori) 215 : (2011) 2 OLR 1015

Railway Claims Tribunal Act, 1987 — Section 13(I

High Courts29 Jul 2011Dismissed

New India Assurance Co. Ltd. Vs Smt. Tulsi Rout and Others

Orissa High Court · AIR 2012 Ori 1 : (2012) 3 TAC 571

Motor Vehicles Act, 1988 — Section 147, 149(2), 166

High Courts29 Jul 2011Dismissed

State of Orissa Vs Dr. Biswanth Hota

Orissa High Court · (2011) 07 OHC CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154Prevention of Corruption Act, 1988 — Section 13(1), 7

High Courts29 Jul 2011Dismissed

Jayakrushna Senapati Vs State of Orissa

Orissa High Court · (2011) 07 OHC CK 0001

Penal Code, 1860 (IPC) — Section 302, 84

High Courts28 Jul 2011Allowed

Sri Pratap Kumar Nayak Vs State of Orissa and Others

Orissa High Court · (2013) ACJ 1464 : AIR 2012 Ori 53 : (2011) 2 OLR 1065

Constitution of India, 1950 — Article 221, 226, 32, 39, 41

High Courts28 Jul 2011

Dr. Madhusudan Baliarsingh Vs Sasmita Baliarsingh

Orissa High Court · (2011) 112 CLT 532

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 151Family Courts Act, 1984 — Section 7 , 7(1), 8Hindu Marriage Act, 1955 — Section 13(1)

High Courts28 Jul 2011Dismissed

Dillip Kumar Samantray and Others Vs State of Orissa and Others

Orissa High Court · (2011) 2 ILR (Ori) 95

High Courts26 Jul 2011Dismissed

Kumar Chandra Mishra and Others Vs Rajkishore Mohanty and Others

Orissa High Court · (2011) 2 ILR (Ori) 260 : (2011) 2 OLR 963

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

High Courts26 Jul 2011Dismissed

Saraswati Mallik Vs State of Orissa and Others

Orissa High Court · (2011) 2 ILR (Ori) 229

Orissa Panchayat Samiti Act, 1959 — Section 16(1), 18(2), 46B, 46B(2)

High Courts26 Jul 2011Dismissed

Rabindranath Samal Vs Member Co-Operative Tribunal and Others

Orissa High Court · (2011) 2 ILR (Ori) 139

High Courts26 Jul 2011Dismissed

Pravakar Behera Vs Bibekananda Rout and Others

Orissa High Court · (2012) 1 ILR (Ori) 150

Orissa Grama Panchayat Act, 1964 — Section 11, 25, 39, 39(1)Orissa Grama Panchayat Rules, 1968 — Rule 29Representation of the People Act, 1951 — Section 33(2), 36

High Courts26 Jul 2011Dismissed

Kaurab Chandra Pradhan Vs State of Orissa and Others

Orissa High Court · (2012) 1 ILR (Ori) 179

Administrative Tribunals Act, 1985 — Section 14, 15, 3Constitution of India, 1950 — Article 243, 309, 310, 310(2), 311