High Courts11 May 2012Dismissed
M/s. Patel Engineering Limited Vs Union of India and Another
Orissa High Court · (2012) 114 CLT 670
Constitution of India, 1950 — Article 14, 226, 298National Highways Act, 1956 — Section 3, 3(1), 4(2)
COURT ARCHIVE
Orissa High Court judgments, 2012
319 judgments · page 10 of 16
High Courts11 May 2012Allowed
Sankar Das Vs M/s. Paradeep Phosphates Ltd. and Another
Orissa High Court · (2012) 114 CLT 525 : (2012) 135 FLR 187
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts11 May 2012Dismissed
Shri M.C. Rao Vs State Pollution Control Board and Others
Orissa High Court · (2013) 1 OLR 148
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31Water (Prevention and Control of Pollution) Act, 1974 — Section 25
High Courts08 May 2012Allowed
K. J. Ispat Ltd. Vs Commissioner of Commercial Taxes, Orissa and Another
Orissa High Court · (2012) 55 VST 228
Constitution of India, 1950 — Article 14, 265Orissa Value Added Tax Act, 2004 — Section 17(3), 43
High Courts08 May 2012Dismissed
Pradipta Kumar Mishra Vs State of Orissa and Others
Orissa High Court · (2012) 114 CALLT 500
High Courts07 May 2012
Mamata Das Vs State of Orissa and Others
Orissa High Court · (2012) 114 CALLT 497 : (2012) 135 FLR 287
Constitution of India, 1950 — Article 15, 15(3)
High Courts07 May 2012Allowed
Smt. Jyosnamayee Bhanja Vs State of Orissa and Others
Orissa High Court · (2012) 114 CALLT 511
High Courts04 May 2012Allowed
Meera Das Vs Dillip Kumar Samantaray and Others
Orissa High Court · (2013) ACJ 1874
Income Tax Act, 1961 — Section 44ADMotor Vehicles Act, 1988 — Section 166, 170(b)
High Courts03 May 2012
Nakula Sahoo Vs Chief General Manager, GMR Energy, Kamalanga Pvt. Ltd. and Another
Orissa High Court · (2013) 115 CLT 530
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4(1)
High Courts03 May 2012Dismissed
Smt. Rita Rani Mishra and Others Vs Sachidananda Badhei and Others
Orissa High Court · (2013) 115 CLT 81
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 4(2), Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts03 May 2012
Bhramarbar Barik and Another Vs State of Orissa and Others
Orissa High Court · (2012) 114 CLT 964 : (2012) 134 FLR 868 : (2013) 1 SCT 603
High Courts03 May 2012Dismissed
Puspalata Sahu and others Vs Jagdish Prasad Mohanty and another M/s Oriental Insurance Co. Ltd. Vs Puspalata Sahu and others
Orissa High Court · (2012) 114 CLT 503
Motor Vehicles Act, 1988 — Section 170
High Courts03 May 2012Allowed
Medical Council of India Vs Dr. Jenita Singh and others
Orissa High Court · AIR 2013 Ori 17 : (2013) 115 CLT 840
High Courts02 May 2012Dismissed
Wes well Iron and Steel (P) Ltd. and Another Vs Deputy Director of Mines, Joda and Others
Orissa High Court · (2012) 114 CLT 515 : (2012) 2 EFLT 880
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 457, 482
High Courts01 May 2012
Sarangadhar Behera Vs Golap Behera
Orissa High Court · (2013) 1 DMC 429
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 7(1)
High Courts27 Apr 2012Allowed
Kumudini Devi Vs State of Orissa and Others
Orissa High Court · (2012) 134 FLR 870
Constitution of India, 1950 — Article 300A, 31, 31(1)(f)
High Courts27 Apr 2012Dismissed
Management of Prajatantra Prachar Samity Vs Cuttack Press Worker's Union and another
Orissa High Court · (2012) 114 CLT 955 : (2012) 134 FLR 486 : (2013) 1 LLJ 320
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12
High Courts27 Apr 2012
M/s. Classic Air Products Vs Managing Director, Western Electricity Supply Company of Odisha Ltd. and Another
Orissa High Court · (2013) 115 CLT 647
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 19Electricity Act, 2003 — Section 126, 126(1), 126(2), 127, 56(4)
High Courts25 Apr 2012
Narayan Tripathy Vs State of Orissa
Orissa High Court · (2013) 115 CLT 105
Criminal Procedure Code, 1973 (CrPC) — Section 457Orissa Forest Act, 1972 — Section 56
High Courts24 Apr 2012Allowed
Sri Prabir Kumar Das Advocate and Human Rights Activist Vs Commissioner-cum-Secretary, Health Deptt., Govt. of Orissa, Bhubaneswar and Others
Orissa High Court · (2012) 114 CALLT 550