COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 642 of 1,624

High Courts17 Oct 2012Dismissed

Pintu alias Sujit Kumar Giri and Others Vs State of Orissa

Orissa High Court · (2013) CriLJ 2099

Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(4), 195, 198, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 120 B, 195, 323, 34, 467

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High Courts17 Oct 2012Dismissed

Orissa Rural Housing Development Corporation Ltd. Vs Assistant Commissioner of Income Tax and Another

Orissa High Court · (2013) 255 CTR 210

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1, 114Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139(1), 139(5), 142, 142(1), 143

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High Courts17 Oct 2012

Prasanta Kumar Dash Vs State of Orissa

Orissa High Court · (2013) 1 OLR 104

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 2(c), 4, 5, 6

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High Courts16 Oct 2012

M/s. Dwarsuni Filling Station and Others Vs Indian Oil Corporation Ltd. and Others

Orissa High Court · (2013) 115 CLT 726

Constitution of India, 1950 — Article 226

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High Courts12 Oct 2012Allowed

Rev. Mother Marykutty Vs Reni C. Kottaram and Another

Orissa High Court · (2013) 1 OLR 548

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 138, 139, 142

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High Courts12 Oct 2012Dismissed

Nirmal Chandra Dash Vs Smt. Janaki Dash Alias Panda and Others

Orissa High Court · AIR 2013 Ori 75

Hindu Marriage Act, 1955 — Section 13(1)(i)

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High Courts12 Oct 2012

Dr. Basanta Kumar Vs Vice Chancellor, Utkal University and five Others

Orissa High Court · (2013) 137 FLR 110

Orissa Universities Act, 1989 — Section 21(2)

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High Courts12 Oct 2012Allowed

Murugesan and Others Vs State of Orissa

Orissa High Court · (2013) 1 OLR 500

Constitution of India, 1950 — Article 134(1)(a), 134(1)(b), 136Criminal Procedure Code, 1973 (CrPC) — Section 378, 379, 417, 418, 423Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149

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High Courts11 Oct 2012

M/s. Visakha Enterprises and two Others Vs Central Bank of India

Orissa High Court · (2012) 10 OHC CK 0017

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30

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High Courts11 Oct 2012Allowed

State of Orissa and Others Vs Suka Palei and Others

Orissa High Court · (2013) 115 CLT 89 : (2013) CriLJ 549

Penal Code, 1860 (IPC) — Section 235(2), 302, 354(3)

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High Courts11 Oct 2012

Tapan Kumar Das Vs Commissioner, Cuttack Municipal Corporation and Others

Orissa High Court · (2013) 115 CLT 407 : (2013) 3 EFLT 250

Constitution of India, 1950 — Article 21, 47, 48A, 51AOrissa Land Reforms Act, 1960 — Section 8A

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High Courts10 Oct 2012

Uma Sankar Mishra and Another Vs Chief Manager, Bank of India, Cuttack and Another

Orissa High Court · AIR 2013 Ori 20 : (2013) 2 BC 10

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17

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High Courts09 Oct 2012

Nanda Kishore Sahoo Vs Secretary, Housing and Urban Development Department and Others

Orissa High Court · (2013) 1 OLR 92

Constitution of India, 1950 — Article 173, 191, 193, 226, 329(b)Orissa Municipal Act, 1950 — Section 16, 16(1)(vii), 16(1)(viii), 17, 17(1)(d)Representation of the People Act, 1951 — Section 5, 81

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High Courts09 Oct 2012Allowed

National Aluminium Company Limited Vs Deputy Commissioner of Commercial Taxes, Bhubaneswar III, Circle, Khurda

Orissa High Court · (2013) 116 CLT 331 : (2012) 56 VST 68

Orissa Value Added Tax Act, 2004 — Section 16, 17, 2(25), 2(26), 2(27)

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High Courts08 Oct 2012Dismissed

Brundaban Pradhan and Others Vs Orissa State Bar Council and Others

Orissa High Court · AIR 2013 Ori 39 : (2013) 1 OLR 26

Advocates Act, 1961 — Section 6

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High Courts08 Oct 2012Dismissed

Union of India and Three Others Vs Sri Binayak Acharya

Orissa High Court · (2013) 116 CLT 179 : (2013) 1 OLR 498

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High Courts05 Oct 2012Allowed

Arun Kumar Budhia Vs State of Orissa and another

Orissa High Court · (2013) CriLJ 616 : (2013) 2 Crimes 186 : (2013) 1 OLR 5

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 173, 207

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High Courts04 Oct 2012

Sri Gokulananda Boj Vs State of Orissa and two Others

Orissa High Court · (2013) 116 CLT 56 : (2013) 1 OLR 844

Constitution of India, 1950 — Article 14, 21

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High Courts27 Sept 2012

Utkal Keshari Parida Vs Speaker, Orissa Legislative Assembly

Orissa High Court · AIR 2013 Ori 42

Constitution of India, 1950 — Article 122, 191, 191(2), 212

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High Courts26 Sept 2012

Saban Majhi Vs State of Orissa and Others

Orissa High Court · (2013) 115 CLT 891 : (2013) 1 Crimes 180

Constitution of India, 1950 — Article 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 27, 313, 362, 5Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2(i), 2(k), 20, 64

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