COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 668 of 1,624

High Courts15 Apr 2011Dismissed

G.C. Kanungo Vs Rourkela Steel Plant and Another

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

Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(6), 11(7), 43Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 114

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High Courts15 Apr 2011Allowed

Sri Pranesh Ranjan De Vs Narendra Pradhan and Others

Orissa High Court · (2011) 111 CLT 860 : (2011) 2 OLR 406

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High Courts13 Apr 2011Allowed

Aryan Ispat and Power Pvt. Ltd. Vs Union of India (UOI) and Others

Orissa High Court · (2011) 04 OHC CK 0021

Central Excise Rules, 2002 — Rule 12CC, 8(1)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 11AB, 3CENVAT (Credit) Rules, 2004 — Rule 12AA, 3(4)

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High Courts13 Apr 2011Allowed

Sakhi Pradhan Vs State of Odissa and Others

Orissa High Court · (2011) 04 OHC CK 0017

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High Courts11 Apr 2011Dismissed

Shyama Minerals Vs State of Orissa and Others

Orissa High Court · (2011) 04 OHC CK 0028

Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts11 Apr 2011Allowed

Biranchi Narayan Sahu Vs State of Orissa and Others

Orissa High Court · (2011) 112 CLT 563 : (2011) 2 ILR (Ori) 384 : (2011) 2 OLR 21

Constitution of India, 1950 — Article 21, 21A, 226Penal Code, 1860 (IPC) — Section 302, 376

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High Courts11 Apr 2011Allowed

Sri Manbodh Putel Vs State of Orissa and Others

Orissa High Court · (2011) 04 OHC CK 0024

Bihar and Orissa Excise Act, 1915 — Section 20, 22, 22(1), 22(2), 29(2)Orissa Excise (Exclusive Privilege) Foreign Liquor Rules, 1989 — Rule 3, 4, 5

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High Courts11 Apr 2011Allowed

Pratap Kumar Nayak Vs State of Orissa and Others

Orissa High Court · (2011) 04 OHC CK 0018

Constitution of India, 1950 — Article 226

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High Courts07 Apr 2011Allowed

Siba Prasad Satpathy Vs Republic of India

Orissa High Court · (2011) 2 OLR 270

Criminal Procedure Code, 1973 (CrPC) — Section 160Penal Code, 1860 (IPC) — Section 420, 468, 471

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High Courts06 Apr 2011Allowed

Pitabash Lohara and Another Vs State of Orissa

Orissa High Court · (2011) 2 ILR (Ori) 177 : (2011) 2 OLR 201

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts06 Apr 2011Allowed

Sneha Kumar Pradhan Vs Mahanadi Coalfields Limited and others

Orissa High Court · (2011) 130 FLR 852

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High Courts06 Apr 2011Dismissed

Laxmidhar Nayak Vs Union of India and Others

Orissa High Court · (2011) 04 OHC CK 0030

CRPF Act, 1949 — Section 11(1)CRPF Rules — Rule 31

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High Courts06 Apr 2011Allowed

Dhirendra ' Dharani Parida and Another Vs State of Orissa

Orissa High Court · (2011) 112 CLT 161

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145Explosives Act, 1884 — Section 9(B)

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High Courts06 Apr 2011Dismissed

Manman Das Vs Union of India and Others

Orissa High Court · (2011) 2 ILR (Ori) 184

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High Courts05 Apr 2011

Pratihari Nijog Annadana Bhog Committee Bhitar Baikuntha Dham, Shri Jagannath Temple, Puri Vs Rama Chandra Gochhikar

Orissa High Court · (2011) 04 OHC CK 0042

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94Constitution of India, 1950 — Article 226 , 227Societies Registration Act, 1860 — Section 19, 21, 5, 6

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High Courts31 Mar 2011Allowed