High Courts28 Jun 2011Allowed
Sankarsana Behera Vs State of Orissa
Orissa High Court · (2011) 2 ILR (Ori) 234
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 664 of 1,624
High Courts27 Jun 2011
Management of DAV Public School and Others Vs State of Orissa and Another
Orissa High Court · (2011) 06 OHC CK 0013
Constitution of India, 1950 — Article 14, 141, 19, 21, 21AOrissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 2Orissa Higher Secondary Education Act, 1982 — Section 20, 20(1), 20(2), 20(3), 21
High Courts27 Jun 2011Dismissed
Berhampur Town House Building Co-operative Society Ltd. Vs M.D., Orissa Co-operative Housing Corporation and Another
Orissa High Court · (2012) 113 CALLT 377
High Courts24 Jun 2011Allowed
Ashok Kumar Sahoo Vs Forest Range Officer, Nayagarh and Another
Orissa High Court · (2011) 2 OLR 566
Orissa Forest Act, 1972 — Section 2, 56
High Courts24 Jun 2011Allowed
Balaram Panda Vs M/s. National Insurance Company Ltd. and Another
Orissa High Court · (2011) 2 OLR 622
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts24 Jun 2011Dismissed
Capital Urban House Building Co-Operative Society Ltd. Vs Phani Bhusan Kanungo and Another
Orissa High Court · (2011) 06 OHC CK 0008
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 12, 13, 13(1)Contract Act, 1872 — Section 23
High Courts22 Jun 2011Allowed
KCK Nilachal Power (P) Ltd. Vs State of Orissa and Others
Orissa High Court · (2011) 2 OLR 966
Land Acquisition Act, 1894 — Section 4(1)Orissa Land Reforms Act, 1960 — Section 38, 73
High Courts22 Jun 2011Allowed
Akhil Kumar Sahu and Another Vs State of Orissa and Others
Orissa High Court · (2011) 06 OHC CK 0011
Industrial Disputes Act, 1947 — Section 2Thermal Power Station (Acquisition and Transfer) Act, 1994 — Section 5
High Courts22 Jun 2011Allowed
Krushna Mohan Samal Vs State of Orissa
Orissa High Court · (2012) CriLJ 180
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 304A
High Courts21 Jun 2011Dismissed
Indian Tea Provisions Ltd. Vs Ram Krushna Dasmohapatra ' Tiki Pua
Orissa High Court · (2011) 06 OHC CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 9 Rule 13, 151
High Courts21 Jun 2011Dismissed
Santosh Kumar Sahoo Vs Ramawatar Saha
Orissa High Court · (2012) 113 CLT 1
Transfer of Property Act, 1882 — Section 106
High Courts21 Jun 2011Allowed
Rupa Tiriya Vs State of Orissa
Orissa High Court · (2011) 06 OHC CK 0004
Penal Code, 1860 (IPC) — Section 302
High Courts20 May 2011
M/s. Jagannath Rice Mill Vs Branch Manager, Bank of India and others
Orissa High Court · (2011) 2 OLR 366
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9(1), 9(3)
High Courts20 May 2011Dismissed
Rajani Kanta Panda Vs State of Orissa
Orissa High Court · (2012) CriLJ 205 : (2012) 2 DMC 109
Penal Code, 1860 (IPC) — Section 302, 498, 498A
High Courts20 May 2011Allowed
Pramath Kumar Jena Vs Union of India (UOI)
Orissa High Court · (2011) 05 OHC CK 0021
Motor Vehicles Act, 1988 — Section 163ARailways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3, 3(2), 4, 4(2)Railways Act, 1989 — Section 123(3), 123(C)(2), 124A, 129
High Courts20 May 2011Dismissed
Jyotirmay Pani Vs State of Orissa and Others
Orissa High Court · (2011) 2 ILR (Ori) 154
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 122, 123
High Courts19 May 2011
Dr. Chittaranjan Thatei Vs State of Orissa and Others
Orissa High Court · (2011) 2 ILR (Ori) 18
High Courts19 May 2011Allowed
Alekha Sa Vs State of Orissa and Others
Orissa High Court · (2011) 2 ILR (Ori) 578
Orissa Grama Panchayat Rules, 1968 — Rule 216, 242
High Courts19 May 2011Allowed
Sri Aloka Chandra Bishoi and Others Vs State of Orissa and Another
Orissa High Court · (2011) 2 ILR (Ori) 559
High Courts19 May 2011Dismissed
Sanwaria Steel Pvt. Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (2011) 05 OHC CK 0002
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Orissa Minerals (Prevention of Theft, Smuggling and Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007 — Rule 3, 7, 9