COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 651 of 1,624

High Courts14 Mar 2012

Ashok Kumar Mishra Vs State of Orissa and Others

Orissa High Court · AIR 2012 Ori 153 : (2012) 114 CLT 537

Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(1)(g), 21Indian Medical Council Act, 1956 — Section 19A, 33Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007 — Section 4(1)

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High Courts14 Mar 2012Allowed

Sri Sheetal Suri Vs Commissioner of Sales Tax, Orissa and Others

Orissa High Court · (2012) 51 VST 358

Constitution of India, 1950 — Article 14, 19(1)(g)Orissa Entry Tax Act, 1999 — Section 23, 24, 25Orissa Value Added Tax Act, 2004 — Section 74, 74(2), 74(2)(a), 74(2)(b), 74(5)

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High Courts14 Mar 2012Allowed

Raj Kishore Prasad and Others Vs State of Orissa and Others

Orissa High Court · AIR 2013 Ori 98

Contract Act, 1872 — Section 10, 9Orissa Prevention of Land Encroachment Act, 1972 — Section 2Registration Act, 1908 — Section 17, 49

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High Courts14 Mar 2012Dismissed

Satyajit Sen Vs State of Orissa and Another

Orissa High Court · (2013) 1 SCT 24

Penal Code, 1860 (IPC) — Section 307, 376

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High Courts13 Mar 2012

Kunj Parida Vs State of Orissa and Others

Orissa High Court · AIR 2012 Ori 126

Constitution of India, 1950 — Article 21, 22(1), 32Penal Code, 1860 (IPC) — Section 220, 330, 331, 379, 461

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High Courts12 Mar 2012Allowed

Smt. Haripriya Dash Vs State of Orissa and Others

Orissa High Court · (2012) 114 CALLT 568

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High Courts12 Mar 2012Allowed

Smt. Pranati Priyadarshini Dash Vs Union of India and Others

Orissa High Court · (2013) 115 CLT 5

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High Courts07 Mar 2012

Duryodhan Singh and Others Vs Sub-Collector, Panposh, Rourkela and Another

Orissa High Court · (2012) 114 CLT 253 : (2012) 2 EFLT 940

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High Courts03 Mar 2012Dismissed

Union of India Vs Smt. Namita Padni and Others

Orissa High Court · (2012) 114 CLT 593

Evidence Act, 1872 — Section 101, 102Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123, 124A

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High Courts02 Mar 2012Allowed

M/s. Hanuman Oxygen (P) Ltd. Vs Regional Provident Fund Commissioner, Orissa, Bhubaneswar and Others

Orissa High Court · (2012) 114 CLT 256 : (2012) 134 FLR 45

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17B, 7Q

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High Courts01 Mar 2012Dismissed

Sanjukta Mallik Vs Bharati Sethi

Orissa High Court · AIR 2013 Ori 24 : (2012) 114 CLT 799

Orissa Grama Panchayat Act, 1964 — Section 25(1)(v)

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High Courts29 Feb 2012Dismissed

General Security and Information Services (P) Ltd. Vs Chief Rolling Stock Engineer, East Coast Railway Administration, B.B.S.R. and Others

Orissa High Court · (2012) 135 FLR 63

Constitution of India, 1950 — Article 21, 226Minimum Wages Act, 1948 — Section 20

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High Courts29 Feb 2012Dismissed

Bhramara Swain Vs State of Orissa

Orissa High Court · (2013) 115 CLT 128

Penal Code, 1860 (IPC) — Section 302, 324

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High Courts28 Feb 2012Allowed

United India Insurance Company Ltd. Vs Babu Ram Thakur and Another

Orissa High Court · (2012) 114 CLT 688

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High Courts24 Feb 2012Allowed

Subodha Mohanta @ Subrata Kumar Mohanty Vs Government of India and another

Orissa High Court · (2012) 113 CLT 956

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11(1)(b)Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21

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High Courts24 Feb 2012