High Courts24 Feb 2012
Bidyadhar Behera and Others Vs Orissa State Road Transport Corporation and Others
Orissa High Court · (2012) 113 CLT 940
COURT ARCHIVE
Orissa High Court judgments, 2012
319 judgments · page 14 of 16
High Courts23 Feb 2012Dismissed
T. Bimala Vs Cuttack Municipal Corporation and Others
Orissa High Court · (2013) 2 ACC 375 : (2013) 115 CLT 133
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 135Penal Code, 1860 (IPC) — Section 304A, 338, 379
High Courts23 Feb 2012
Management, State Bank of India Vs Bhaskar Moharana and Another
Orissa High Court · (2012) 135 FLR 87
Constitution of India, 1950 — Article 226, 227, 38, 39(a), 43Industrial Disputes Act, 1947 — Section 2(s), 25F
High Courts22 Feb 2012
Shri Pradeep Mohapatra Vs Union of India and Others
Orissa High Court · (2012) 114 CLT 258
High Courts22 Feb 2012Dismissed
Smt. Basanti Singh and Others Vs Sangram Keshari Mohanty and Others
Orissa High Court · (2012) 113 CLT 1045
Transfer of Property Act, 1882 — Section 53A
High Courts22 Feb 2012Allowed
Paresh Nath Das, Managing Partner of M/s. Chandan Security Services Vs Municipal Council, Sambalpur Municipality and Another
Orissa High Court · (2012) 114 CLT 193
Orissa Municipal Act, 1950 — Section 398, 399
High Courts22 Feb 2012Allowed
M/s. Orissa Air Products Pvt. Ltd. Vs Regional Provident Fund Commissioner (C and R), Khurda and Another
Orissa High Court · (2012) 133 FLR 336 : (2012) 3 LLJ 597 : (2012) LLR 649
Industrial Disputes Act, 1947 — Section 17B, 2(b), 6
High Courts21 Feb 2012Dismissed
Miss. Sanghamitra Jena Vs State of Orissa and Others
Orissa High Court · (2012) 134 FLR 354
Constitution of India, 1950 — Article 226
High Courts17 Feb 2012
Dr. Durga Prasanna Choudhury Vs State of Orissa and others
Orissa High Court · (2012) 02 OHC CK 0001
Constitution of India, 1950 — Article 14, 16, 309Orissa Civil Services (Criteria for Promotion) Rules, 1992 — Rule 3Orissa Superior Judicial Service Rules, 1963 — Rule 10, 4, 5, 9, 9(1)
High Courts15 Feb 2012Dismissed
G.E.T. Power Private Limited and Another Vs State of Odisha and Others
Orissa High Court · (2012) 50 VST 363
Central Sales Tax (amendment) Act, 1969 — Section 6(2)Central Sales Tax Act, 1956 — Section 3, 3(b), 6(2), 7, 9Constitution of India, 1950 — Article 286
High Courts15 Feb 2012Dismissed
Chandramani Behera Vs Sunali Rautray and Others
Orissa High Court · (2012) 114 CLT 311
Orissa Land Reforms Act, 1960 — Section 10, 22, 22(1), 22(A), 23
High Courts15 Feb 2012Allowed
Tahasildar, Aul and Another Vs Guru Charan Palei and Another
Orissa High Court · (2012) 114 CALLT 53
Orissa Estates Abolition Act, 1951 — Section 2(h), 23, 8, 8(i)Orissa Tenancy Act, 1913 — Section 5(2)
High Courts15 Feb 2012Dismissed
Dr. Abhay Kumar Ojha and Others Vs State of Orissa and Others
Orissa High Court · (2012) 114 CLT 281
High Courts13 Feb 2012
Executive Engineer, (Electrical), Bolangir Electrical Division Vs Regional Provident Fund Commissioner, Orissa
Orissa High Court · (2012) 133 FLR 766 : (2012) 4 LLJ 185 : (2013) 1 SCT 79
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 14B, 3, 7A, 7B
High Courts10 Feb 2012Dismissed
Srinibash Kar Vs State of Orissa and Others
Orissa High Court · (2012) 133 FLR 929
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts10 Feb 2012Dismissed
Jayanti Pathagar Vs Government of Orissa and Others
Orissa High Court · (2012) 133 FLR 902
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 2, 2(j), 25F, 33
High Courts10 Feb 2012
New India Assurance Co. Ltd. Vs Koili Bag and Others
Orissa High Court · (2013) 1 ACC 712
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 149
High Courts09 Feb 2012Allowed
M/s. Utkal High Ways Engineers and Contractors Vs General Manager, Lingaraj Area, Mahanadi Coalfields Limited and Others
Orissa High Court · (2012) 113 CLT 949
Constitution of India, 1950 — Article 12, 14, 19(1)(g), 21, 226
High Courts03 Feb 2012
Smt. Haramani Sing Vs State Election Commissioner, Orissa and another
Orissa High Court · (2013) 115 CLT 48
Constitution of India, 1950 — Article 19, 243K, 324Orissa Grama Panchayat Election Rules, 1965 — Rule 17, 17(2), 17(3), 20Orissa Panchayat Samiti (Election) Rules, 1991 — Rule 5
High Courts03 Feb 2012
Suren Prasad Jaiswal @ Suren Jaiswal and Another Vs Santibai Jaiswal and Others
Orissa High Court · (2012) 02 OHC CK 0004
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 3, Order 22 Rule 4