High Courts19 Jul 2011Allowed
Pradeep Kumar Bai Vs District Judge and Another
Orissa High Court · (2011) 2 OLR 419
Constitution of India, 1950 — Article 14, 16, 21, 226
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 663 of 1,624
High Courts19 Jul 2011
Tunilata Mallick Vs State of Orissa and Others
Orissa High Court · (2011) 2 OLR 534
Bihar and Orissa Excise Act, 1915 — Section 47Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 54
High Courts19 Jul 2011
Augustine Kujur and Others Vs State of Orissa and Others
Orissa High Court · (2011) 07 OHC CK 0021
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 226, 32
High Courts16 Jul 2011
Nirakar Sahoo Vs Bhubaneswar Development Authority and Others
Orissa High Court · (2011) 112 CLT 535 : (2011) 2 OLR 556
Orissa Development Authorities Act, 1982 — Section 92(1), 92(1)
High Courts16 Jul 2011
Ananda Samal Vs State of Orissa and others
Orissa High Court · (2011) 2 OLR 240
Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 102(1)Essential Commodities Act, 1955 — Section 3, 6, 6AOrissa Public Distribution System (Control) Order, 2008 — Clause 23, 23
High Courts15 Jul 2011
Bije ' Bijaya ' Bijaya Chandra Bhoi and Another Vs Kishore Bhoi
Orissa High Court · (2011) 2 OLR 268
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 9, Order 9 Rule 7
High Courts15 Jul 2011
Sri Jarnail Singh Sandhu Vs National Projects Construction Corporation Ltd. and Another
Orissa High Court · (2011) 112 CLT 385
Arbitration and Conciliation Act, 1996 — Section 11(6), 14, 14(1), 15(2)
High Courts14 Jul 2011Allowed
Abhi Dehury and Others Vs Dakshya Dehury and Others
Orissa High Court · (2011) 2 OLR 614
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2), Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 2
High Courts13 Jul 2011
Smt. Sushila Devi Kedia Vs Gyanendra Kumar Ray
Orissa High Court · AIR 2012 Ori 12
Specific Relief Act, 1963 — Section 20, 20(2)
High Courts12 Jul 2011Allowed
Purander Mallick Vs UCO Bank and Others
Orissa High Court · (2012) 113 CLT 8
High Courts08 Jul 2011Allowed
Braja Kishore Mallick Vs Mrs. Kadambini Nayak
Orissa High Court · (2011) 2 OLR 317
Orissa Grama Panchayat Election Rules, 1965 — Rule 47Orissa Panchayat Samiti (Election) Rules, 1991 — Rule 43Orissa Panchayat Samiti and Zilla Parishad (Conduct of Election) Rules, 1966 — Rule 34(1), 34(1), 43(1)
High Courts07 Jul 2011Dismissed
Trinath Naik @ Nayak Dead BY Lrs. and Others Vs Hema Bewa and Another
Orissa High Court · AIR 2012 Ori 15 : (2012) 2 DMC 196
Hindu Marriage Act, 1955 — Section 11, 12, 16
High Courts06 Jul 2011Dismissed
M/s. Hindustan Concrete Product Vs State of Orissa and Others
Orissa High Court · (2011) 2 OLR 600
Orissa Land Reforms (General) Rules, 1965 — Rule 12(1), 12AOrissa Land Reforms Act, 1960 — Section 73, 8(1), 8(2), 8A
High Courts06 Jul 2011Dismissed
Balaram Dandsena Vs State of Orissa
Orissa High Court · (2012) CriLJ 113 : (2011) 2 ILR (Ori) 127
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts06 Jul 2011Dismissed
Laxman Gagarai Vs State of Orissa
Orissa High Court · (2012) CriLJ 44
Penal Code, 1860 (IPC) — Section 302, 324, 84
High Courts05 Jul 2011Dismissed
Orissa Mining Corporation Ltd. Vs Presiding Officer, Central Government Industrial Tribunal-Cum-Labour Court and Another
Orissa High Court · (2012) 132 FLR 258
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts29 Jun 2011
M/s. Vikash Metal and Power Ltd. and Another Vs Mangalam Metals and Ores Limited
Orissa High Court · (2011) 2 OLR 226
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jun 2011Allowed
Gatikrushna Nayak Vs State of Orissa
Orissa High Court · (2011) 2 OLR 642
Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302
High Courts29 Jun 2011Allowed
State of Orissa Vs Gurudas Majhi
Orissa High Court · (2011) 06 OHC CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts29 Jun 2011Dismissed
State of Orissa Vs Daitary Rout and Others
Orissa High Court · (2011) 2 ILR (Ori) 90
Civil Procedure Code, 1908 (CPC) — Section 79Limitation Act, 1963 — Section 5