COURT ARCHIVE

Orissa High Court judgments, 2011

457 judgments · page 9 of 23

High Courts25 Jul 2011Allowed

State Pollution Control Board, Orissa, Bhubaneswar Vs State of Orissa and two others

Orissa High Court · (2011) 2 OLR 553

Bio Medical Waste (Management and Handling) Rules, 1998 — Rule 10, 5, 6, 8Criminal Procedure Code, 1973 (CrPC) — Section 482Environment (Protection) Act, 1986 — Section 15, 19, 25, 6, 8

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High Courts22 Jul 2011

Sanjay Kumar Das Mohapatra Vs State of Orissa and others

Orissa High Court · (2011) 2 OLR 513

Constitution of India, 1950 — Article 14, 141, 15, 16, 16(4A)

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High Courts22 Jul 2011Allowed

Smt. Bhabani Mandaland and Others Vs Ranjan Kumar Chandgotia and Another

Orissa High Court · (2011) 07 OHC CK 0026

Motor Vehicles Act, 1988 — Section 171, 173Penal Code, 1860 (IPC) — Section 279, 304A, 338

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High Courts22 Jul 2011Dismissed

National Insurance Company Ltd. Vs Babita Barik and Others

Orissa High Court · (2011) 2 OLR 558

Motor Vehicles Act, 1988 — Section 166

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High Courts22 Jul 2011Allowed

Debananda Das Vs State of Orissa

Orissa High Court · (2011) 2 OLR 603

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts22 Jul 2011

B. Engineers and Builders Ltd. Vs The Assistant Commissioner of Income Tax and Another

Orissa High Court · (2011) 243 CTR 252

Constitution of India, 1950 — Article 19(1)Income Tax Act, 1961 — Section 132A, 139, 142(1), 143(1), 143(3)

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High Courts19 Jul 2011Allowed

Bana Naik and Another Vs Dinamani Behera

Orissa High Court · (2012) 113 CLT 370 : (2011) 2 OLR 987

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High Courts19 Jul 2011Dismissed

Vedanta Aluminium Limited Vs Union of India (UOI) and Another

Orissa High Court · (2011) 07 OHC CK 0033

Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31, 31AConstitution of India, 1950 — Article 14, 19(1)Environment (Protection) Act, 1986 — Section 3, 3(3), 5

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High Courts19 Jul 2011Allowed

Bharti Jyotindra Shah and Others Vs Bombay Stock Exchange Ltd. and Others

Orissa High Court · (2011) 07 OHC CK 0031

Companies Act, 1956 — Section 100, 101, 101(2), 101(3), 103

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High Courts19 Jul 2011Allowed

Pradeep Kumar Bai Vs District Judge and Another

Orissa High Court · (2011) 2 OLR 419

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts19 Jul 2011

Tunilata Mallick Vs State of Orissa and Others

Orissa High Court · (2011) 2 OLR 534

Bihar and Orissa Excise Act, 1915 — Section 47Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 54

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High Courts19 Jul 2011

Augustine Kujur and Others Vs State of Orissa and Others

Orissa High Court · (2011) 07 OHC CK 0021

Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 226, 32

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High Courts16 Jul 2011

Nirakar Sahoo Vs Bhubaneswar Development Authority and Others

Orissa High Court · (2011) 112 CLT 535 : (2011) 2 OLR 556

Orissa Development Authorities Act, 1982 — Section 92(1), 92(1)

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High Courts16 Jul 2011

Ananda Samal Vs State of Orissa and others

Orissa High Court · (2011) 2 OLR 240

Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 102(1)Essential Commodities Act, 1955 — Section 3, 6, 6AOrissa Public Distribution System (Control) Order, 2008 — Clause 23, 23

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High Courts15 Jul 2011

Bije ' Bijaya ' Bijaya Chandra Bhoi and Another Vs Kishore Bhoi

Orissa High Court · (2011) 2 OLR 268

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 9, Order 9 Rule 7

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High Courts15 Jul 2011

Sri Jarnail Singh Sandhu Vs National Projects Construction Corporation Ltd. and Another

Orissa High Court · (2011) 112 CLT 385

Arbitration and Conciliation Act, 1996 — Section 11(6), 14, 14(1), 15(2)

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High Courts14 Jul 2011Allowed

Abhi Dehury and Others Vs Dakshya Dehury and Others

Orissa High Court · (2011) 2 OLR 614

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2), Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 2

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High Courts13 Jul 2011

Smt. Sushila Devi Kedia Vs Gyanendra Kumar Ray

Orissa High Court · AIR 2012 Ori 12

Specific Relief Act, 1963 — Section 20, 20(2)

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High Courts12 Jul 2011Allowed

Purander Mallick Vs UCO Bank and Others

Orissa High Court · (2012) 113 CLT 8

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High Courts08 Jul 2011Allowed

Braja Kishore Mallick Vs Mrs. Kadambini Nayak

Orissa High Court · (2011) 2 OLR 317

Orissa Grama Panchayat Election Rules, 1965 — Rule 47Orissa Panchayat Samiti (Election) Rules, 1991 — Rule 43Orissa Panchayat Samiti and Zilla Parishad (Conduct of Election) Rules, 1966 — Rule 34(1), 34(1), 43(1)

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