High Courts28 Sept 2011Allowed
Harekrushna Sahoo Vs Brahmananda Sahoo (dead), after him, his L.Rs Sumitra Sahoo and Others
Orissa High Court · (2012) 114 CALLT 82
Transfer of Property Act, 1882 — Section 106, 116
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 658 of 1,624
High Courts28 Sept 2011Allowed
Chinmayee Mohanty @ Kamila Vs Krushna Narayan Kamila
Orissa High Court · (2012) 1 Crimes 710 : (2011) 2 OLR 1020
Evidence Act, 1872 — Section 112
High Courts26 Sept 2011Allowed
Jogendra Chinara Vs Ramaraman Tripathy and another
Orissa High Court · (2011) 09 OHC CK 0024
Motor Vehicles Act, 1988 — Section 173
High Courts26 Sept 2011
Kishore Chandra Pradhan and Another Vs Registering Officer and Another
Orissa High Court · (2011) 09 OHC CK 0016
Orissa Land Reforms Act, 1960 — Section 22A, 22A(1), 22A(2), 22A(3)
High Courts23 Sept 2011
M/s. Rashmi Cement Limited Vs State of Orissa and Others
Orissa High Court · (2012) 113 CLT 177
High Courts22 Sept 2011Dismissed
Chief Engineer, Rourkela Site Office Vs State of Orissa and Others
Orissa High Court · (2012) 133 FLR 275
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F, 25FFF, 25G
High Courts20 Sept 2011Allowed
Satyabhama Das Vs State of Orissa and others
Orissa High Court · (2011) 09 OHC CK 0025
Constitution of India, 1950 — Article 21, 22(1)
High Courts20 Sept 2011
Simkari Huika Vs State of Orissa and others
Orissa High Court · (2011) 09 OHC CK 0020
Constitution of India, 1950 — Article 21, 226Motor Vehicles Act, 1988 — Section 163A
High Courts20 Sept 2011
Krushna Rakasa and Another Vs Sarat Chandra Panigrahi and Another
Orissa High Court · (2011) 2 OLR 998 : (2012) 1 TAC 763
Motor Vehicles Act, 1988 — Section 147(1)
High Courts19 Sept 2011
Krushna Chandra Pradhan and two Others Vs Ujala Palei
Orissa High Court · (2011) 2 OLR 990
Criminal Procedure Code, 1973 (CrPC) — Section 182(2), 482Penal Code, 1860 (IPC) — Section 494, 495
High Courts19 Sept 2011
Smt. Gurei Dei and another Vs Divisional Manager, National Insurance Company Ltd. and another
Orissa High Court · (2011) 09 OHC CK 0027
Motor Vehicles Act, 1988 — Section 173
High Courts19 Sept 2011Dismissed
Lalit Kumar Mishra Vs Union of India, and Others
Orissa High Court · (2011) 09 OHC CK 0008
Constitution of India, 1950 — Article 14, 21, 217(1), 32Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 — Rule 44
High Courts17 Sept 2011
Shri M. Chandrapati Rao Vs The State Pollution Control Board, Orissa and Others
Orissa High Court · (2011) 2 OLR 1043
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31
High Courts16 Sept 2011
Smt. Prativa Pradhan and Others Vs State of Orissa and Others
Orissa High Court · (2011) 2 OLR 1060
Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 3, 3(1)Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37(1)
High Courts16 Sept 2011Allowed
Ashok Kumar Ray Vs Smt. Reba Biswas and Others
Orissa High Court · (2011) 2 OLR 1017
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 10, 10(1), 11, 12, 13
High Courts16 Sept 2011Dismissed
Alomina Ekka Vs Mikhail Ekka and Another
Orissa High Court · (2011) 2 ILR (Ori) 183
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 14
High Courts15 Sept 2011Allowed
Larsen and Toubro Limited, Engineering Construction and Contracts Division (ECC) Vs State of Orissa and Others
Orissa High Court · (2011) 09 OHC CK 0019
Constitution of India, 1950 — Article 141, 366(29A)Orissa Sales Tax Act, 1947 — Section 29(2)Orissa Value Added Tax Act, 2004 — Section 10(1), 11(2), 2(33)
High Courts15 Sept 2011Dismissed
Rushi Guman Singh Vs State of Orissa
Orissa High Court · (2011) 2 OLR 1047
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(4), 12(4)Constitution of India, 1950 — Article 19(1)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12(4)
High Courts14 Sept 2011
Orissa Industries Ltd. Vs Rourkela Steel Plant and others
Orissa High Court · (2011) 09 OHC CK 0032
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(3)
High Courts14 Sept 2011Dismissed
Smt. Dutika Munda @ Dutika Munda Vs State of Orissa and others
Orissa High Court · (2011) 09 OHC CK 0014