COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 659 of 1,624

High Courts14 Sept 2011Allowed

Sanjulata Gochhayat Vs State of Orissa and Others

Orissa High Court · (2011) 2 OLR 1012

Constitution of India, 1950 — Article 14, 39AOrissa State Legal Services Authority Regulations, 1996 — Regulation 15Succession Act, 1925 — Section 372

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High Courts13 Sept 2011Allowed

Management of Synergy Institute of Engineering and Technology Vs Presiding Officer and Another

Orissa High Court · (2012) 133 FLR 707

Industrial Disputes Act, 1947 — Section 10(1)(c), 12(5), 33

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High Courts13 Sept 2011

G. Krishna Rao Vs New India Assurance Co. Ltd. and three Others

Orissa High Court · (2012) 2 TAC 65

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High Courts12 Sept 2011Dismissed

Bijan Kishore Mohanty Vs Kanakalata Das @ Mohanty and Others

Orissa High Court · (2012) 1 ILR (Ori) 158

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Hindu Succession Act, 1956 — Section 14, 30Succession Act, 1925 — Section 120

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High Courts09 Sept 2011Allowed

Naren Dehury Vs State of Orissa

Orissa High Court · (2011) 09 OHC CK 0038

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 304I, 324

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High Courts09 Sept 2011

Suman Patra Vs State of Orissa

Orissa High Court · (2011) 2 ILR (Ori) 186

Penal Code, 1860 (IPC) — Section 307, 323, 34, 354, 379

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High Courts09 Sept 2011

Nishakar Khatua and Others Vs State of Orissa and Others

Orissa High Court · (2012) 1 ILR (Ori) 19

Companies (Land Acquisition) Rules, 1963 — Rule 4, 5, 6Constitution of India, 1950 — Article 14, 19, 21, 226, 300ALand Acquisition Act, 1894 — Section 11, 17, 17(2), 17(4), 3

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High Courts09 Sept 2011Allowed

Sachidananda Das Vs State of Orissa and others

Orissa High Court · (2011) 09 OHC CK 0006

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High Courts08 Sept 2011Allowed

Alok @ Jitendra Pani Vs State of Orissa

Orissa High Court · (2011) 2 ILR (Ori) 196

Evidence Act, 1872 — Section 6Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 20, 3, 64Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98

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High Courts08 Sept 2011Allowed

Jadaba Bhue Vs State of Orissa and others

Orissa High Court · (2011) 09 OHC CK 0028

Orissa Grama Panchayat Act, 1964 — Section 24, 24(2)

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High Courts06 Sept 2011Allowed

Prasanta Kumar Panigrahi Vs Union of India and others

Orissa High Court · (2011) 09 OHC CK 0030

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High Courts06 Sept 2011Allowed

M/s. Bateman Engineering (India) Pvt. Ltd. Vs State of Orissa and others

Orissa High Court · (2011) 09 OHC CK 0029

Central Sales Tax (Orissa) Rules, 1957 — Rule 12, 12(1), 12(7), 7, 7ACentral Sales Tax Act, 1956 — Section 3, 5, 6(2), 6A, 7AOrissa Value Added Tax Act, 2004 — Section 51

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High Courts06 Sept 2011Allowed

M/s. Toyo Engineering India Ltd. Vs Sales Tax Officer and Another

Orissa High Court · (2012) 1 ILR (Ori) 64 : (2012) 47 VST 109

Constitution of India, 1950 — Article 286Orissa Entry Tax Act, 1999 — Section 7(1), 7(6), 7(7), 9AOrissa Entry Tax Rules, 1999 — Rule 10(1), 10(2), 10(3), 10(5), 10(6)

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High Courts06 Sept 2011

M/s. Tata Sponge Iron Ltd. Vs Commissioner of Sales Tax, Orissa and others

Orissa High Court · (2011) 09 OHC CK 0018

Constitution of India, 1950 — Article 215, 226, 227Orissa Value Added Tax Act, 2004 — Section 2(64), 42, 42(6), 42(7)Orissa Value Added Tax Rules, 2005 — Rule 4(7), 49(1)

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High Courts06 Sept 2011

Siba Narayan Patnaik Vs State of Orissa

Orissa High Court · (2011) 09 OHC CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 239, 482Penal Code, 1860 (IPC) — Section 120B, 406, 418, 420, 494Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts05 Sept 2011Dismissed

Dipu @ Deepak Ku. Sahu Vs State of Orissa

Orissa High Court · (2011) 09 OHC CK 0001

Penal Code, 1860 (IPC) — Section 302, 307, 436, 449

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High Courts30 Aug 2011Dismissed

Chakradhar Paital deceased by L.Rs. and Others Vs Gelhi Bewa deceased by L.Rs. and Others

Orissa High Court · AIR 2012 Ori 44 : (2012) 3 BC 799

Civil Procedure Code Amendment Act, 2002 — Order 21 Rule 32(1), Order 21 Rule 32(5), Order 6 Rule 17, 100A, 151Limitation Act, 1963 — Article 135, 136

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High Courts30 Aug 2011Allowed

Akshaya Kumar Patra Vs State of Orissa

Orissa High Court · (2011) 08 OHC CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 302, 34

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High Courts29 Aug 2011Allowed

Balaram Behera Vs Rama Chandra Kar

Orissa High Court · (2011) 2 ILR (Ori) 133

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 41 Rule 24, Order 43 Rule 1

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High Courts29 Aug 2011Dismissed

Prabhakar Sahoo Vs Presiding Officer, Industrial Tribunal and Another

Orissa High Court · (2012) 133 FLR 339

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