High Courts10 May 2011Dismissed
Bharatendu Mohanty and Others Vs Registrar of Cooperative Societies and Others
Orissa High Court · (2011) 112 CALLT 463
Co-operative Societies Act, 1962 — Section 3(2), 32, 32(7)
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 666 of 1,624
High Courts10 May 2011
Swarnarekha Rout and Others Vs State of Orissa and Others
Orissa High Court · (2011) 2 ILR (Ori) 210
High Courts10 May 2011Allowed
Krishna Chandra Behera Vs Chairman, Neelachal Gramya Bank and others
Orissa High Court · (2011) 131 FLR 124
Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 14, 5, 6Regional Rural Banks Act, 1976 — Section 29
High Courts10 May 2011Dismissed
State of Orissa Vs Samir Sahoo
Orissa High Court · (2011) 112 CLT 402
High Courts06 May 2011Allowed
Jai Bhagwan Sangwan Vs Union of India and Others
Orissa High Court · (2011) 2 ILR (Ori) 167
High Courts06 May 2011Dismissed
The Employees State Insurance Corporation Vs Sri Nityananda Swain and Others
Orissa High Court · (2011) 2 OLR 206
Civil Procedure Code, 1908 (CPC) — Section 100Employees State Insurance (General) Regulations, 1950 — Regulation 68Employees State Insurance Act, 1948 — Section 46, 51A, 75, 77, 82(1)
High Courts06 May 2011Dismissed
Brahmananda Mallik and Another Vs Additional District Magistrate and Others
Orissa High Court · (2011) 112 CALLT 466
Constitution of India, 1950 — Article 227Orissa Land Reforms Act, 1960 — Section 23, 23A
High Courts06 May 2011Dismissed
Bijay Kumar Singh Vs Union of India and Others
Orissa High Court · (2012) 113 CLT 28
Gramin Dak Sevak (Conduct and Employment) Rules, 2001 — Rule 10
High Courts05 May 2011Dismissed
Prafulla Kumar Sahoo since dead by his L.Rs. Vs Charulata Sahoo and another
Orissa High Court · (2011) 2 OLR 539
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Succession Act, 1956 — Section 23, 24, 6
High Courts04 May 2011Dismissed
Smt. Mithila Seth Vs The Collector
Orissa High Court · (2011) 05 OHC CK 0020
Orissa Grama Panchayat Act, 1964 — Section 26, 26(1), 26(2), 30
High Courts04 May 2011Allowed
Sukun Kissan Vs State of Orissa
Orissa High Court · (2011) 2 ILR (Ori) 612 : (2011) 2 OLR 414
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts03 May 2011
Brundaban Patra and Another Vs Rajalaxmi Patra
Orissa High Court · (2011) 2 ILR (Ori) 170
Family Courts Act, 1984 — Section 7(1)Protection of Women From Domestic Violence Act, 2005 — Section 10, 11, 12, 12(1), 18
High Courts29 Apr 2011Dismissed
Kailash Chandra Jena Vs State of Orissa
Orissa High Court · (2011) 112 CALLT 517 : (2012) CriLJ 450
Criminal Procedure Code, 1973 (CrPC) — Section 109Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161
High Courts29 Apr 2011
Smt. Namita Panda Vs State of Orissa and others
Orissa High Court · (2011) 2 ILR (Ori) 677 : (2011) 2 OLR 290
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 120, 201, 294, 302, 323
High Courts29 Apr 2011Allowed
Debabrata Dash Vs Malaya Bhowmick
Orissa High Court · (2012) 2 BC 534
Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts29 Apr 2011
National Insurance Company Ltd. Vs Pramod Kumar Aich and Another
Orissa High Court · (2011) 04 OHC CK 0006
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27Motor Vehicles Act, 1988 — Section 160A, 163A, 166, 173
High Courts27 Apr 2011Allowed
Kshetrabasi ' Lungudi Mohanty and another Vs State of Orissa and another
Orissa High Court · (2011) 2 OLR 323
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 438, 439, 439(2)Penal Code, 1860 (IPC) — Section 120, 147, 148, 149, 294
High Courts27 Apr 2011
Dr. Nihar Ranjan Parida and Others Vs State of Orissa and Others
Orissa High Court · (2011) 2 ILR (Ori) 217
Constitution of India, 1950 — Article 14
High Courts26 Apr 2011
Rajesh Chaudhury Vs State of Orissa
Orissa High Court · (2012) 113 CLT 979
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts25 Apr 2011Dismissed
The Divisional Manager, New India Assurance Co. Ltd. Vs Manjulata Jena and Others
Orissa High Court · (2011) 2 OLR 63
Motor Vehicles Act, 1988 — Section 163A, 168Penal Code, 1860 (IPC) — Section 279, 304(A)