High Courts25 Jan 2011Dismissed
Pratima Nayak Vs State of Orissa
Orissa High Court · (2011) 4 RCR(Criminal) 421
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 309, 364
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 675 of 1,624
High Courts25 Jan 2011Allowed
State of Orissa and Others Vs Subrat Kumar Tripathy
Orissa High Court · (2011) 01 OHC CK 0019
Constitution of India, 1950 — Article 16, 16(4)
High Courts25 Jan 2011
Chandrama Bhusan Sarangi Vs Union of India (UOI) and Others
Orissa High Court · (2011) 1 ILR (Ori) 398
Central Industrial Security Force Rules, 1969 — Rule 34, 34Constitution of India, 1950 — Article 226
High Courts24 Jan 2011Dismissed
State of Orissa Vs Sankar Bhanja and Another
Orissa High Court · (2011) 112 CLT 420
Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 201, 302, 379, 404, 411
High Courts22 Jan 2011
Sankar Prasad Pani Vs State Pollution Control Board and Another
Orissa High Court · (2011) 1 OLR 1019
Bio medical Waste (Management and Handling) Rules, 1998 — Rule 13
High Courts21 Jan 2011Dismissed
Santosh Ku. Sahu (Dead) after Him Sabita Sahu Vs Additional D.I.G.P., Group Centre, CRPF, BBSR and Another
Orissa High Court · (2011) 01 OHC CK 0039
High Courts20 Jan 2011
Sanjaya Samanta Vs State of Orissa
Orissa High Court · (2011) 1 OLR 494
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451
High Courts20 Jan 2011Allowed
P. Areya Reddy Vs P.O., Labour Court, BBSR and Another
Orissa High Court · (2011) 111 CLT 797 : (2011) 1 OLR 238 Supp
Constitution of India, 1950 — Article 14Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12
High Courts20 Jan 2011Allowed
Sushant Das and Subrat Vs State of Orissa
Orissa High Court · (2011) 1 OLR 1036 Supp
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 20(2), 50
High Courts20 Jan 2011Dismissed
Ananta Charan Prasad Vs State of Orissa (Vigilance Department)
Orissa High Court · (2011) 01 OHC CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 409, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2), 19
High Courts20 Jan 2011Allowed
Surendra Kumar @ Surendra Routray and Another Vs State of Orissa
Orissa High Court · (2011) 1 OLR 1052
Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 482Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 154
High Courts19 Jan 2011Dismissed
State of Orissa Vs Pirasta Pradhan
Orissa High Court · (2011) 1 OLR 1032
Criminal Procedure Code, 1973 (CrPC) — Section 294Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts19 Jan 2011Allowed
Orissa Consumers Association and Another Vs Union of India (UOI) and Another
Orissa High Court · AIR 2011 Ori 118 : (2011) 112 CLT 2 : (2011) 1 OLR 741 : (2011) 6 RCR(Civil) 1985
Constitution of India, 1950 — Article 14Consumer Protection Act, 1986 — Section 12, 12(1), 12(2), 13(4), 14(1)Consumer Protection Rules, 1987 — Rule 9A, 9A(1)
High Courts19 Jan 2011Allowed
TAPA HO @ Laguri Vs State of Orissa
Orissa High Court · (2011) 01 OHC CK 0020
Penal Code, 1860 (IPC) — Section 302, 304I, 307
High Courts19 Jan 2011Dismissed
State of Orissa Vs Surendra Suhula and another
Orissa High Court · (2011) 01 OHC CK 0013
Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts18 Jan 2011Allowed
Annapurna Deo Vs The Sub-Collector Puri and Others
Orissa High Court · (2011) 1 OLR 1060
Constitution of India, 1950 — Article 14, 16
High Courts18 Jan 2011Allowed
Abdul Mazid Khan (dead) Vs Abdul Rasid Khan (dead) and others
Orissa High Court · (2011) 2 OLR 214
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 101, 3, 35, 74
High Courts17 Jan 2011Allowed
Prafulla Ku. Panda ' Bhalu Vs State of Orissa
Orissa High Court · (2011) 2 ILR (Ori) 190
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 302, 498A
High Courts17 Jan 2011
State Transport Employess Faderation Vs Orissa State Road Transport Corporation and Others
Orissa High Court · (2011) 1 OLR 496
High Courts14 Jan 2011
Satyabadi Patra Vs Regional Provident Fund Commissioner and Another
Orissa High Court · (2011) 112 CLT 169 : (2012) 133 FLR 704 : (2011) 1 ILR (Ori) 466 : (2012) LLR 757 : (2011) 1 OLR 234 Supp
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6A