COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 661 of 1,624

High Courts11 Aug 2011

Anirudha Rout Vs Alka Sirohi and Others

Orissa High Court · (2012) 1 ILR (Ori) 119

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(5)Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12

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High Courts10 Aug 2011Allowed

Nirmala Behera Vs Collector-cum-District Magistrate, Khurda and Others

Orissa High Court · (2011) 2 OLR 635

Orissa Grama Panchayat Act, 1964 — Section 25(1)

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High Courts09 Aug 2011Dismissed

Rajen Kumar Parida Vs Jameswar Mallick

Orissa High Court · (2012) 113 CLT 179

Grama Panchayat Act, 1964 — Section 15, 31, 31(1), 39

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High Courts09 Aug 2011Allowed

Srikanta Pattanaik Vs State of Orissa

Orissa High Court · (2011) 2 ILR (Ori) 205

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts09 Aug 2011Dismissed

Union of India and Another Vs S.N. Kanungo and Another

Orissa High Court · (2011) 2 ILR (Ori) 173

Arbitration and Conciliation Act, 1996 — Section 31(5), 33, 34, 34(3)

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High Courts09 Aug 2011

Asutosh Sahoo Vs Registrar, Utkal University and Others

Orissa High Court · (2011) 2 ILR (Ori) 169

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High Courts09 Aug 2011

Sobulan Naik @ Subulan Nayak Vs State of Orissa and others

Orissa High Court · (2011) 2 OLR 554

Orissa Forest Act, 1972 — Section 56(2)

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High Courts08 Aug 2011Allowed

Ashok Kumar Sahu Vs State of Orissa and Others

Orissa High Court · (2011) 2 OLR 649

Constitution of India, 1950 — Article 14, 16Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 5(8)

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High Courts05 Aug 2011Allowed

Manjulata Sahoo and Others Vs New India Assurance Co. Ltd. and Another

Orissa High Court · (2011) 2 OLR 992 : (2012) 1 TAC 773

Motor Vehicles Act, 1988 — Section 163A, 170(1)

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High Courts05 Aug 2011

Dr. Pradip Kumar Ashe Vs Sri. Nikhil Chandra Ashe and Others

Orissa High Court · (2011) 2 OLR 1077

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

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High Courts05 Aug 2011Allowed

Sri Raj Gopal Ramanuja Das Vs Commissioner of Endowments, Orissa and Others

Orissa High Court · (2011) 2 OLR 969

Orissa Hindu Religious Endowments Act, 1951 — Section 35, 35(1), 35(2), 7Penal Code, 1860 (IPC) — Section 120B, 34, 380, 381, 406

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High Courts03 Aug 2011Allowed

Sri Kedareswar Mohapatra Vs The Presiding Officer, Labour Court, Bhubaneswar and Another

Orissa High Court · (2011) 2 OLR 572

Civil Procedure Code Amendment Act, 2002 — Section 100AConstitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F, 25G

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High Courts02 Aug 2011Allowed