High Courts29 Mar 2012Dismissed
Board of Management of the Bonai Regional Co-operative Marketing Society Ltd. Vs Premananda Sahoo and Others
Orissa High Court · (2012) 114 CLT 966 : (2012) 134 FLR 872
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 650 of 1,624
High Courts28 Mar 2012Allowed
Bhramarabar Das Vs State of Orissa and Others
Orissa High Court · AIR 2012 Ori 163
Constitution of India, 1950 — Article 14, 19(1)(g), 21, 48A, 51A(g)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 13(1)
High Courts28 Mar 2012Allowed
Rahul Mishra,Proprietor of Mishra Stone Crusher Vs Collector, Bolangir and Others
Orissa High Court · (2012) 114 CLT 97
Constitution of India, 1950 — Article 14, 21, 48A, 51A(g)
High Courts28 Mar 2012
Tarini Sandhibigraha Vs State of Orissa and Others
Orissa High Court · (2012) 114 CLT 209
High Courts27 Mar 2012Allowed
Sumit Kumar Bose and Qrs. Vs State of Orissa and Others
Orissa High Court · (2012) 113 CLT 1017
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17, 19
High Courts27 Mar 2012Allowed
Rajkumar Gunawant and Another Vs State of Orissa and Others
Orissa High Court · (2012) 114 CLT 107
Land Acquisition Act, 1894 — Section 11, 15, 17, 17(1), 17(4)
High Courts27 Mar 2012
Jagadish Prasad Naik and Another Vs State of Orissa and Another
Orissa High Court · (2012) 114 CLT 119
Constitution of India, 1950 — Article 243, 243G, 243W, 243ZD, 243ZEOrissa Development Authorities Act, 1982 — Section 1, 1(3), 15, 15(1)(i), 2(xi)Orissa Land Reforms Act, 1960 — Section 16, 8(A)
High Courts23 Mar 2012
Catholic Church Vs Basia Marandi and six Others
Orissa High Court · (2012) 114 CLT 251
High Courts23 Mar 2012
Satyabrata Sahoo and Others Vs State of Orissa and Others
Orissa High Court · (2012) 114 CLT 198
High Courts22 Mar 2012Allowed
Damodar Nanda Vs General Manager, Central Bank of India and Others
Orissa High Court · (2012) 114 CLT 286 : (2013) 1 LLJ 494
High Courts21 Mar 2012Dismissed
Bhaiga Pradhan @ Pahan Vs Authorised Officer-cum-Divisional Forest Officer, Berhampur Forest Division, Berhampur
Orissa High Court · (2012) 114 CLT 358
Orissa Forest Act, 1972 — Section 56
High Courts21 Mar 2012Dismissed
Kiran Kumar Parida Vs Praveena Samal
Orissa High Court · AIR 2013 Ori 3
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 9
High Courts21 Mar 2012
Rabindranath Choubey Vs Chairman-Cum-Managing Director, Mahanadi Coal Field Ltd. and Another
Orissa High Court · (2012) 134 FLR 55 : (2012) LLR 967
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 19Payment of Gratuity Act, 1972 — Section 2, 7, 7(3), 7(7)
High Courts19 Mar 2012Allowed
Srimati Banani Pattanaik Vs State of Orissa
Orissa High Court · AIR 2013 Ori 6 : (2012) 113 CLT 1092
Court Fees Act, 1870 — Section 19A, 19E, 19H, 35Succession Act, 1925 — Section 276, 372, 379
High Courts16 Mar 2012Allowed
Himansu Sekhar Panda Vs Orissa State Financial Corporation O.M.P. Square and Others
Orissa High Court · AIR 2012 Ori 120
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 128State Financial Corporations Act, 1951 — Section 20, 29, 30, 31, 32
High Courts16 Mar 2012Allowed
Rizwani Institute of Industrial Technology, Jagatpur and Others Vs State of Orissa and Others
Orissa High Court · (2012) 114 CLT 206
High Courts16 Mar 2012Dismissed
Bharat Petroleum Corporation Ltd. Vs Sales Tax Officer
Orissa High Court · (2012) 52 VST 137
Central Sales Tax Act, 1956 — Section 10, 3(a), 6, 6A, 6A(1)
High Courts15 Mar 2012Allowed
Aswin Kumar Das Vs The Chief Executive Officer, NESCO Ltd. and another
Orissa High Court · (2012) 114 CLT 364
High Courts15 Mar 2012Dismissed
Patras Oram Vs State of Orissa
Orissa High Court · (2013) 115 CLT 124
Penal Code, 1860 (IPC) — Section 302
High Courts15 Mar 2012
M/s. Ranbaxy Laboratories Limited Vs State of Orissa and Another
Orissa High Court · (2012) 114 CLT 143 : (2012) CriLJ 3892 : (2013) 2 RCR(Criminal) 16
Evidence Act, 1872 — Section 13, 2, 4Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(3), 14A, 16