COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 665 of 1,624

High Courts18 May 2011Allowed

Visa Comtrade Ltd. Vs Union of India

Orissa High Court · (2011) 201 TAXMAN 413

Constitution of India, 1950 — Article 19(1)(g)Income Tax Act, 1922 — Section 22, 37Income Tax Act, 1961 — Section 131, 132, 132(1), 132(1)(c), 132(3)

Read judgment

High Courts18 May 2011Allowed

Visa Comtrade Limited Vs Union of India (UOI) and Others

Orissa High Court · (2011) 201 TAXMAN 413

Constitution of India, 1950 — Article 19(1)Income Tax Act, 1922 — Section 22(4), 37(1)Income Tax Act, 1961 — Section 131, 131(1), 132, 132(1), 132(3)

Read judgment

High Courts18 May 2011Dismissed

Prasant Kumar Sahoo Vs State of Orissa and Another

Orissa High Court · (2011) 05 OHC CK 0011

Constitution of India, 1950 — Article 311Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15, 16, 17, 18Penal Code, 1860 (IPC) — Section 380

Read judgment

High Courts18 May 2011

Association of Orissa Indian Certificate of Secondary Education Schools Vs State of Orissa and Others

Orissa High Court · AIR 2012 Ori 75

Constitution of India, 1950 — Article 21, 21A, 41

Read judgment

High Courts18 May 2011

N. Surya Rao Vs Orissa Forest Development Corpn. Ltd. and Others

Orissa High Court · (2011) 2 ILR (Ori) 86

Read judgment

High Courts17 May 2011Allowed

Birat Chandra Dagara Vs M/s Taurian Exim Pvt. Ltd. and another

Orissa High Court · (2011) 2 OLR 328

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Mineral Concession Rules, 1960 — Rule 30, 37, 37(1), 37(2)

Read judgment

High Courts17 May 2011

Gunjar Bewa Vs Nakula Lenka and Others

Orissa High Court · (2011) 2 ILR (Ori) 238

Civil Procedure Code, 1908 (CPC) — Section 80Orissa Prevention of Land Encroachment Act, 1972 — Section 3, 5

Read judgment

High Courts17 May 2011Allowed

Kamala Tadingi Vs State of Orissa and Others

Orissa High Court · (2011) 112 CLT 537

Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 220, 330, 331

Read judgment

High Courts17 May 2011Allowed

Rourkela Technical Educational Society and Others Vs Collector Cum District Magistrate and Others

Orissa High Court · (2011) 05 OHC CK 0012

Constitution of India, 1950 — Article 136 , 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 408, 420, 468

Read judgment

High Courts16 May 2011Dismissed

Cuttack Christian Education Board, Haripur Road, Cuttack Vs State of Orissa and Others

Orissa High Court · (2011) 2 OLR 638

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts13 May 2011Allowed

Collector of Angul and Others Vs Radhashyam Batra and Others

Orissa High Court · (2011) 2 ILR (Ori) 263

Limitation Act, 1963 — Section 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 26

Read judgment

High Courts13 May 2011Allowed

Sri Nakula Charan Gochhayat Vs Secretary, Jagatsinghpur Sub-Divisional House Building Cooperative Society Ltd. and Others

Orissa High Court · (2011) 05 OHC CK 0033

Constitution of India, 1950 — Article 226, 227Orissa Co-operative Societies Act, 1962 — Section 103(4), 112, 114(1), 17

Read judgment

High Courts13 May 2011Allowed

Sayed Basar Alli Vs Smt. Urmila Pattanaik

Orissa High Court · (2011) 112 CLT 1

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151

Read judgment

High Courts12 May 2011Dismissed

Shri Hemanta Kumar Panda, Advocate Vs Commissioner-cum-Secretary to the Chancellor

Orissa High Court · (2011) 05 OHC CK 0031

Constitution of India, 1950 — Article 21University Act, 1989 — Section 23, 29

Read judgment

High Courts12 May 2011Dismissed

M/s. Paradeep Phosphates Ltd. Vs Sankar Das and Another

Orissa High Court · (2011) 2 ILR (Ori) 114

Industrial Disputes Act, 1947 — Section 33(2), 33A, 33C(2)

Read judgment

High Courts12 May 2011Allowed

Sri J. Srinivas Raju Vs State of Orissa and Others

Orissa High Court · (2011) 2 OLR 342

Bihar and Orissa Excise Act, 1915 — Section 93(1)Constitution of India, 1950 — Article 14

Read judgment

High Courts11 May 2011Allowed

M/s. Sarala Stone Crusher Vs Member Secretary, State Pollution Control Board, and another

Orissa High Court · (2011) 2 OLR 167

Air (Prevention and Control of Pollution) Act, 1981 — Section 31

Read judgment

High Courts11 May 2011Dismissed

New India Assurance Co. Ltd. Vs State of Orissa and Others

Orissa High Court · (2011) 05 OHC CK 0024

Constitution of India, 1950 — Article 14, 226, 227

Read judgment

High Courts10 May 2011

Anindita Jena and Another Vs General Manager and Another

Orissa High Court · (2011) 112 CLT 544

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10Payment of Gratuity Act, 1972 — Section 13

Read judgment

High Courts10 May 2011Dismissed

Bijay Kumar Sahoo Vs Gokula Bihari Mohanty and Others

Orissa High Court · (2011) 05 OHC CK 0037

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Court Fees Act, 1870 — Section 12, 5, 7

Read judgment