High Courts01 Nov 2011
S.K. Samsur and Others Vs State of Orissa and Others
Orissa High Court · (2011) 11 OHC CK 0011
Orissa State Wakf Board (Conduct of Election) Rules, 1997 — Rule 2(1)Waqf Act, 1995 — Section 13, 14, 14(1), 3, 99(1)
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 657 of 1,624
High Courts31 Oct 2011
Simanchal Behera @ Kuna @ Rowdy Vs State of Orissa
Orissa High Court · (2011) 10 OHC CK 0014
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 64, 7A
High Courts25 Oct 2011Allowed
Manorama Nath Vs Union of India
Orissa High Court · (2013) ACJ 1503 : AIR 2012 Ori 104
Railway Claims Tribunal Act, 1987 — Section 16Railways Act, 1989 — Section 123, 124, 124A, 2(31)(e)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
High Courts25 Oct 2011Allowed
Harinarayan Das Vs Smt. Jamuna Das and Others
Orissa High Court · (2012) 114 CLT 598
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts24 Oct 2011Dismissed
M/s. Vinayak Agro Industry, Rourkela, Bisra Vs Commissioner of Commercial Taxes, Orissa and Others
Orissa High Court · (2012) 1 ILR (Ori) 48 : (2012) 47 VST 191
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 17Orissa Value Added Tax Act, 2004 — Section 74, 74(2), 74(3), 74(5), 74(7)
High Courts24 Oct 2011
M/s. Shree Jeeban Vs Chief Commissioner of Income Tax, Orissa and three Others
Orissa High Court · (2011) 2 OLR 1074
Income Tax Act, 1961 — Section 12, 12AA(1)
High Courts24 Oct 2011Dismissed
Sri Iswarlal Jaiswal Vs Commissioner of Commercial Taxes and Others
Orissa High Court · (2013) 57 VST 340
Orissa Value Added Tax Act, 2004 — Section 42, 44, 74, 74(2), 74(6)
High Courts21 Oct 2011
K. Kalyani Subudhi and Others Vs Union of India
Orissa High Court · (2013) 2 ACC 323 : (2013) ACJ 514 : (2012) 2 TAC 621
High Courts20 Oct 2011Dismissed
State of Orissa Vs Pramod Kumar Sahu and Another
Orissa High Court · (2012) 1 ILR (Ori) 136
Orissa Forest Act, 1972 — Section 56
High Courts20 Oct 2011
Rutu Bariha Vs Raghunath Mishra and Others
Orissa High Court · (2011) 2 OLR 1041
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Orissa Legal Services Authorities Act, 1987 — Section 21(2)
High Courts19 Oct 2011Dismissed
Indian Council of Agricultural Research Vs P.O., CGIT-Cum-Labour Court, BBSR and Others
Orissa High Court · (2012) 133 FLR 270
Industrial Disputes Act, 1947 — Section 10, 2, 2(j)
High Courts19 Oct 2011
Subhashree Das ' Mili Panda and others Vs State of Orissa
Orissa High Court · (2011) 10 OHC CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 482Unlawful Activities (Prevention) Act, 1967 — Section 16, 17, 18, 20, 20A(2)
High Courts19 Oct 2011Dismissed
Arta Sahoo (Dead) After Him, His L.Rs., Sabitri Sahoo and Others Vs Babaji Sahoo and Others
Orissa High Court · (2012) 113 CLT 1077
High Courts19 Oct 2011Allowed
Gopinath Panda Vs M/s. Mineral and Metals Trading Corpn. of India Ltd., BBSR
Orissa High Court · (2012) 133 FLR 132 : (2012) 1 ILR (Ori) 165 : (2012) 3 LLJ 809
Industrial Disputes Act, 1947 — Section 10, 24B, 25B, 25F
High Courts17 Oct 2011Dismissed
Siba Bagh and Another Vs State of Orissa
Orissa High Court · (2011) 10 OHC CK 0007
Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts17 Oct 2011
Mangobinda Samantray Vs Union of India 4 Ors.
Orissa High Court · (2012) 113 CLT 973 : (2012) 133 FLR 1043
High Courts30 Sept 2011
Sri Zakir Khan, Plot No. 1374, Gandamunda, Bhubaneswar Vs State of Orissa and others
Orissa High Court · (2011) 09 OHC CK 0031
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 4Orissa Land Reforms Act, 1960 — Section 8A
High Courts30 Sept 2011Allowed
Sanjay Nayak Vs State of Orissa
Orissa High Court · (2012) 1 ILR (Ori) 126
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts28 Sept 2011
Gobinda Chandra Sahoo Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 2012 Ori 91 : (2012) 3 BC 611
State Financial Corporations Act, 1951 — Section 29
High Courts28 Sept 2011
M/s. MSP Sponge Iron Ltd. Vs State of Orissa and others
Orissa High Court · (2011) 09 OHC CK 0021
Constitution of India, 1950 — Article 14, 226, 227Mineral Concession Rules, 1960 — Rule 22(4), 22(5), 26(1), 26(3), 27Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(2), 11(3), 11(4), 11(5), 2