High Courts16 Jan 2012Allowed
Alaka Behera Vs State of Orissa and Others
Orissa High Court · (2012) 114 CLT 706
Constitution of India, 1950 — Article 16
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 654 of 1,624
High Courts13 Jan 2012Dismissed
Md. Samsher Vs State of Orissa and Others
Orissa High Court · (2012) CriLJ 2111
Arms Act, 1959 — Section 25, 27National Security Act, 1980 — Section 13, 3Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 294
High Courts13 Jan 2012
Banalata Dash Vs State of Orissa and Others
Orissa High Court · AIR 2012 Ori 97 : (2012) 113 CLT 1003
Constitution of India, 1950 — Article 226, 32
High Courts11 Jan 2012Allowed
Dhruba Charan Panda Vs State of Orissa and Others
Orissa High Court · AIR 2012 Ori 100 : (2012) 114 CLT 219
Constitution of India, 1950 — Article 19(1), 243KOrissa Grama Panchayat Act, 1964 — Section 4, 4(1)Orissa Grama Panchayat Election Rules, 1965 — Rule 6, 6(1), 6(2)
High Courts11 Jan 2012Dismissed
Chakradhar Sahu and Another Vs Jagu Nayak
Orissa High Court · (2013) 115 CLT 351
High Courts10 Jan 2012Dismissed
Kapileswar Sahu Vs State of Orissa
Orissa High Court · (2012) 01 OHC CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 2012Allowed
Budhan Majhi Vs State of Orissa
Orissa High Court · (2012) 01 OHC CK 0027
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts07 Jan 2012Dismissed
M/s. Shakti Bricks Vs Member Secretary, State Pollution Control Board and Another
Orissa High Court · (2013) 115 CLT 15
Air (Prevention and Control of Pollution) Act, 1981 — Section 31Environment (Protection) Act, 1986 — Section 5
High Courts06 Jan 2012Allowed
Mihir Kumar Bal Vs Reserve Bank of India and Others
Orissa High Court · (2012) 01 OHC CK 0030
Constitution of India, 1950 — Article 226, 227
High Courts05 Jan 2012
Smt. Snehasini Devi Vs State of Orissa
Orissa High Court · (2012) CriLJ 2587
Penal Code, 1860 (IPC) — Section 415, 420Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2), 5(6)
High Courts04 Jan 2012Allowed
Soubhagya Behera Vs Mami Behera and Another
Orissa High Court · (2012) 114 CLT 372
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Hindu Marriage Act, 1955 — Section 9
High Courts04 Jan 2012
Asish Kumar Nayak and Another Vs State of Orissa
Orissa High Court · (2012) 113 CLT 1029
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 482Penal Code, 1860 (IPC) — Section 147, 148, 294, 307, 323
High Courts02 Jan 2012Allowed
Laxmi Priya Sahoo and Another Vs Divisional Railway Manager, East Coast Railway and Another
Orissa High Court · (2012) ACJ 2535
Constitution of India, 1950 — Article 226, 227, 41Motor Vehicles Act, 1988 — Section 163A, 173Railways Act, 1989 — Section 11, 113, 114, 115, 124
High Courts28 Dec 2011
Shri Sujit Kumar Chatterjee, IPS. (Retd.) Vs Chairman-cum-Managing Director, United India Insurance Co. Ltd. and Others
Orissa High Court · (2012) 114 CLT 773
High Courts23 Dec 2011
Dr. Barada Kanta Mishra Vs State of Orissa
Orissa High Court · (2012) 133 FLR 444
Air (Prevention and Control of Pollution) Act, 1981 — Section 5
High Courts23 Dec 2011Allowed
OrissaJob.Com Vs State of Orissa and Others
Orissa High Court · (2011) 12 OHC CK 0005
Constitution of India, 1950 — Article 14, 19(1), 226, 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 12(1)Right to Information Act, 2005 — Section 8(1)
High Courts23 Dec 2011
M/s. Cover Age Vs Rourkela Municipality and Another
Orissa High Court · (2011) 12 OHC CK 0003
Constitution of India, 1950 — Article 14, 19(1)Orissa Kendu Leaves (Control of Trade) Act, 1961 — Section 10
High Courts22 Dec 2011Allowed
Smt. Ratan Devi Tapadia Vs State of Orissa and others
Orissa High Court · (2011) 12 OHC CK 0018
Constitution of India, 1950 — Article 14, 19, 21
High Courts22 Dec 2011Allowed
Bilasini Behera Vs State of Orissa and others
Orissa High Court · (2011) 12 OHC CK 0015
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 47Penal Code, 1860 (IPC) — Section 302, 34, 457
High Courts21 Dec 2011Allowed
Ranjita Kahali Vs State of Orissa and others
Orissa High Court · (2011) 12 OHC CK 0020
Constitution of India, 1950 — Article 14, 19, 19(1)(C), 19(4), 21Orissa Co-operative Societies (Amendment) Act, 2011 — Section 2, 28, 28(1), 28(2), 28AOrissa Co-operative Societies Act, 1962 — Section 134(1), 134(2), 16, 16(1), 20