COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 641 of 1,624

High Courts16 Nov 2012Allowed

M/s. Woodburn Developers and Builders (P) Ltd. Vs Kiran Mohanty and Others

Orissa High Court · (2013) 1 OLR 515

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 37, 8, 9Contract Act, 1872 — Section 182, 209, 37, 40, 40(3)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Nov 2012Allowed

Giridhari Mishra and Others Vs State of Odisha and Others

Orissa High Court · (2013) 1 OLR 136

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High Courts16 Nov 2012Allowed

Rudra Narayan Bahinipati Vs Bharat Petroleum Corporation Ltd.

Orissa High Court · (2013) 116 CLT 202

Constitution of India, 1950 — Article 14

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High Courts14 Nov 2012Allowed

Bhakta Hari Mohanty Vs Bishnu Charan Swain Basanta Manjari Satpathy Vs State of Orissa and Another

Orissa High Court · (2013) 1 OLR 702

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Orissa Estates Abolition Act, 1951 — Section 8Penal Code, 1860 (IPC) — Section 203, 205, 499, 500

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High Courts14 Nov 2012Allowed

The Dean and Principal, M.K.C.G. Medical College and Hospital Vs Bijay Kumar Patnaik

Orissa High Court · AIR 2013 Ori 91

Legal Services Authorities Act, 1987 — Section 22, 22A, 22A(a), 22A(b), 22B

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High Courts12 Nov 2012

Shyama Gochhayat Vs State of Orissa and four Others

Orissa High Court · (2013) 1 OLR 197

Land Acquisition Act, 1894 — Section 18

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High Courts12 Nov 2012Allowed

Gokul Chandra Das (Dead) by LRs. and Others Vs Chairman-cum-Managing Director Mahanadi Coal Fields Ltd. and Others

Orissa High Court · (2013) 116 CLT 198 : (2013) 137 FLR 398 : (2013) LLR 745

Industrial Disputes Act, 1947 — Section 18(1), 2(p), 2APayment of Gratuity Act, 1972 — Section 4Penal Code, 1860 (IPC) — Section 408

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High Courts12 Nov 2012Dismissed

Sri Dillip Kumar Mohanty Vs State of Odisha and Others Sri Ashok Kumar Jena and Others Vs Commissioner-Cum-Chairman, S.T.A. and Others

Orissa High Court · (2012) 11 OHC CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 133

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High Courts09 Nov 2012

Charanjit Pal Jindal Vs M/s. L.N. Metalics

Orissa High Court · (2013) 2 Crimes 655

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High Courts09 Nov 2012

Kanhu Charan Lenka Vs Udayanath Nayak

Orissa High Court · (2013) 2 Crimes 171

Penal Code, 1860 (IPC) — Section 177, 181, 182

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High Courts06 Nov 2012

Ashok Kumar Mishra Vs State of Orissa and Another

Orissa High Court · (2013) CriLJ 1431

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 12, 294, 323, 506

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High Courts05 Nov 2012Dismissed

Benudhar Padhan Vs Madan Dharua and Another

Orissa High Court · (2012) 11 OHC CK 0012

Motor Vehicles Act, 1988 — Section 147, 165, 166, 168, 39

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High Courts05 Nov 2012Dismissed

National Aluminium Company Ltd. and Others Vs Employees State Insurance Corporation and Others

Orissa High Court · (2013) 136 FLR 500 : (2013) LabIC 1924 : (2013) 2 LLJ 73 : (2013) 2 LLN 762 : (2013) LLR 496 : (2013) LLR 39

Constitution of India, 1950 — Article 226, 227Employees State Insurance Act, 1948 — Section 39, 40, 40(2), 75

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High Courts19 Oct 2012

Sri Sadan Nayak and Another Vs State of Orissa and Others

Orissa High Court · (2013) 115 CLT 880 : (2013) 1 OLR 120

Penal Code, 1860 (IPC) — Section 468, 469, 470

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High Courts19 Oct 2012Allowed

Bhusan Power and Steel Limited Vs State of Orissa and Another

Orissa High Court · (2012) 56 VST 50

Constitution of India, 1950 — Article 14, 19(1)(g), 265Orissa Entry Tax Act, 1999 — Section 20, 26, 3

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High Courts19 Oct 2012Dismissed

Surubali Deep Vs Jamuna Naik

Orissa High Court · (2013) 115 CLT 873

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6, Order 16 Rule 7

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High Courts19 Oct 2012Allowed

Pradeep Sahu Vs Union of India

Orissa High Court · (2013) CriLJ 1101

National Security Act, 1980 — Section 12(1), 13, 3, 3(2), 3(4)Penal Code, 1860 (IPC) — Section 302, 34, 341, 387, 429

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High Courts19 Oct 2012Dismissed

Panchanan Sahoo Vs State of Odisha and Others

Orissa High Court · AIR 2013 Ori 104

Constitution of India, 1950 — Article 14

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High Courts19 Oct 2012

Medha Kotwal Lele and Others Vs Union of India and Others

Orissa High Court · (2013) 1 OLR 481

Constitution of India, 1950 — Article 141

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High Courts18 Oct 2012Allowed

Fakir Charan Singh (Since Dead) Vs State of Orissa and Others

Orissa High Court · (2013) 1 OLR 125

Constitution of India, 1950 — Article 252(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3), 10(5), 10(6), 11Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 3(1)(a), 3(2)(a)(b), 4

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