COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 660 of 1,624

High Courts29 Aug 2011Dismissed

Peeyush Mohanty @ Peeyush Dhari Mohanty Vs The Project Director, Ministry of Road Transport and Highways Project Implementation Unit, Nayapalli, Bhubaneswar

Orissa High Court · (2012) 113 CLT 182

Advocates Act, 1961 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2National Highways Act, 1956 — Section 3A, 3A(1), 3A(3), 3C(1), 3D

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High Courts26 Aug 2011

State of Orissa Vs Bijaya Sankar Sahu and Others

Orissa High Court · (2012) 1 ILR (Ori) 175

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482

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High Courts25 Aug 2011Dismissed

Ganeswar Biswal Vs State of Orissa and Others

Orissa High Court · (2011) 112 CALLT 457

Constitution of India, 1950 — Article 14, 21, 39, 41Contract Act, 1872 — Section 2, 23

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High Courts24 Aug 2011Dismissed

Orissa State Electricity Board vested in Grid Corporation of Orissa Ltd., Bhubaneswar Vs Bana Behari Patra and Others

Orissa High Court · AIR 2012 Ori 78

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High Courts23 Aug 2011Allowed

Shyam Naik and Others Vs General Manager, East Coast Railway. Rail Vihar, Chandrasekharur, Bhubaneswar and Others

Orissa High Court · (2013) ACJ 1314 : AIR 2012 Ori 38

Constitution of India, 1950 — Article 226, 227, 41Railways Act, 1989 — Section 124, 18

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High Courts23 Aug 2011

Bikash Das Vs Dharitri Das

Orissa High Court · (2012) 1 DMC 650

Hindu Marriage Act, 1955 — Section 13, 13B, 25

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High Courts23 Aug 2011Dismissed

N. Laxminarayana Vs State of Orissa

Orissa High Court · (2011) 08 OHC CK 0020

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B

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High Courts23 Aug 2011Allowed

Phula Naik and Others Vs G.M., East Cost Railway and Others

Orissa High Court · (2011) 2 ILR (Ori) 28

Constitution of India, 1950 — Article 226, 227, 41Railways Act, 1989 — Section 124, 18

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High Courts22 Aug 2011

Tushar Kanta Panigrahi Vs Udayanath Sahu

Orissa High Court · (2012) 1 ILR (Ori) 191

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts19 Aug 2011Dismissed

Dipesh Ku. Sahoo and Others Vs State of Orissa and Others

Orissa High Court · (2011) 2 ILR (Ori) 249

All India Council for Technical Education Act, 1987 — Section 10, 11, 23(1)Constitution of India, 1950 — Article 14

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High Courts19 Aug 2011Allowed

Premananda Nayak and Others Vs Biswambar Nayak (dead) and Others (represented through L.Rs.)

Orissa High Court · (2012) 113 CLT 187

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 11, Order 32 Rule 11(1), Order 32 Rule 11(2), Order 32 Rule 15, Order 32 Rule 2

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High Courts19 Aug 2011

Pradipta Kumar Pattnaik Vs Chairman, Orissa Bridge and Construction Corporation Ltd. and Others

Orissa High Court · (2012) 3 SLJ 38

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High Courts19 Aug 2011Dismissed

Prafulla Chandra Sahu and Others Vs Collector and Others

Orissa High Court · (2013) 115 CLT 855

Constitution of India, 1950 — Article 21Limitation Act, 1963 — Section 29(2), 5Orissa Municipal Act, 1950 — Section 215

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High Courts18 Aug 2011

Ashik Kumar Sahu Vs State of Orissa

Orissa High Court · (2012) 113 CLT 977

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1)Penal Code, 1860 (IPC) — Section 376(2)(g)

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High Courts18 Aug 2011Allowed

Bholanath Sethy ' Bulu Vs State of Orissa

Orissa High Court · (2011) 08 OHC CK 0011

Evidence Act, 1872 — Section 137, 138Penal Code, 1860 (IPC) — Section 376(2)

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High Courts12 Aug 2011Allowed

Maa Vaishnavi Sponge Ltd. Vs Director General of Income Tax (Investigation)

Orissa High Court · (2012) 21 TAXMAN 512

Constitution of India, 1950 — Article 19(1), 19(1)(f), 19(1)(g)Income Tax Act, 1961 — Section 132, 132(1), 132(1)(c), 132(1)(iii), 132(3)

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High Courts12 Aug 2011Allowed

Kulamani Mohanty and Others Vs State of Orissa and Others

Orissa High Court · (2012) 1 ILR (Ori) 142

Constitution of India, 1950 — Article 14, 16, 235

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High Courts12 Aug 2011Dismissed

Sri Satyananda Nayak Vs Union of India and Others

Orissa High Court · (2012) 113 CLT 261

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12, 14, 14(8)Constitution of India, 1950 — Article 226, 311(2)

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High Courts12 Aug 2011Allowed

M/s. Maa Vaishnavi Sponge Ltd. and Another Vs Director General of Income Tax and Others

Orissa High Court · (2011) 244 CTR 603 : (2012) 1 ILR (Ori) 71 : (2011) 339 ITR 413

Constitution of India, 1950 — Article 19(1), 19(5)Criminal Procedure Code, 1973 (CrPC) — Section 96(1)Income Tax Act, 1961 — Section 132, 132(1), 132(3), 132(8A)

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High Courts11 Aug 2011Allowed

Pitabas Dalei Vs State of Orissa

Orissa High Court · (2011) 08 OHC CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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