High Courts13 Jan 2011Allowed
Dhruba Chandra Behera Vs National Insurance Co. Ltd. and Others
Orissa High Court · (2012) ACJ 1434 : AIR 2011 Ori 139 : (2011) 1 OLR 97 Supp
Constitution of India, 1950 — Article 14, 21
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 676 of 1,624
High Courts13 Jan 2011
Sri Ashok Kumar Pradhan Vs Presiding Officer, Industrial Tribunal and Others
Orissa High Court · (2011) 111 CALLT 761 : (2011) 129 FLR 537 : (2011) 4 LLJ 155 : (2011) 1 OLR 580
Industrial Disputes Act, 1947 — Section 18, 2, 33, 33(1), 33A
High Courts13 Jan 2011Dismissed
State of Orissa Vs Pabitra Mohan Roul
Orissa High Court · (2011) 1 OLR 1029 Supp
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(2), 52(1)
High Courts13 Jan 2011
Sukuta @ Sukanta @ Anatha Guru and Others Vs State of Orissa
Orissa High Court · (2011) 112 CLT 444
Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 380
High Courts13 Jan 2011Dismissed
Ekamra Sa Vs State of Orissa
Orissa High Court · (2011) CriLJ 4662
Penal Code, 1860 (IPC) — Section 114, 302, 304, 307, 323
High Courts12 Jan 2011
Divisional Manager, National Insurance Co. Ltd. Vs Chy. Gangadhar Subudhi and Another
Orissa High Court · (2011) 1 OLR 564 : (2011) 2 TAC 607
High Courts12 Jan 2011Allowed
Sania Sisa Vs State of Orissa
Orissa High Court · (2011) 3 Crimes 384 : (2011) 1 ILR (Ori) 394 : (2011) 1 OLR 919
Penal Code, 1860 (IPC) — Section 302
High Courts12 Jan 2011
Chittaranjan Mahapatra and Others Vs State of Orissa and Others
Orissa High Court · (2011) 1 OLR 732
Constitution of India, 1950 — Article 41, 46Orissa Education Act, 1969 — Section 3, 7C(1), 7C(4)
High Courts12 Jan 2011Dismissed
State Vs Sudarsan Parida and another
Orissa High Court · (2012) 1 DMC 132 : (2011) 1 OLR 1025 Supp
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts11 Jan 2011Dismissed
Governing Body of Ispat College Vs State of Orissa and Others
Orissa High Court · (2011) 1 ILR (Ori) 307
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226
High Courts10 Jan 2011
Adeita Kumar Samal Vs Director General and Inspector General of Police and Others
Orissa High Court · (2011) 1 OLR 1030
High Courts07 Jan 2011
Bidyadhar Mahalik Vs Land Acquisition Officer
Orissa High Court · (2011) 111 CALLT 764 : (2011) 1 OLR 544
Land Acquisition Act, 1894 — Section 18, 18(1), 4(1), 9Limitation Act, 1963 — Section 29, 5
High Courts07 Jan 2011Dismissed
Jitendra Choudhury Vs Sangeeta Mohapatra and Another
Orissa High Court · (2011) 01 OHC CK 0028
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts07 Jan 2011Allowed
Lambodhara Panda Vs State of Orissa and Others
Orissa High Court · (2011) 01 OHC CK 0022
High Courts06 Jan 2011
Pasupatinath Temple and Sri. Ganesh Temple and Another Vs The Collector and Others
Orissa High Court · (2011) 1 OLR 243 Supp
High Courts05 Jan 2011
Balasore Alloys Ltd. and Another Vs North Eastern Electricity Supply Company of Orissa Ltd. and Others
Orissa High Court · (2011) 1 ILR (Ori) 249
Electricity Act, 2003 — Section 56(1)Orissa Electricity Regulatory Commission, Distribution (Conditions of Supply) Code, 2004 — Regulation 100
High Courts04 Jan 2011Allowed
Premananda Rout Vs The Commissioner for Workmen's Compensation-Cum-Asst. Labour commissioner, BBSR and Others
Orissa High Court · (2011) 112 CLT 577 : (2011) 1 ILR (Ori) 234 : (2011) 1 OLR 686 : (2011) 3 TAC 48
Workmens Compensation Act, 1923 — Section 21(2), 3
High Courts04 Jan 2011Allowed
Dasaratha Das Vs Director General, Central Industrial Security Force, New Delhi and Others
Orissa High Court · (2011) 2 OLR 1036
High Courts04 Jan 2011Allowed
Satrughan Patra Vs Baikuntha Nath Mohapatra
Orissa High Court · (2011) 1 OLR 680 : (2011) 5 RCR(Criminal) 441
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts03 Jan 2011
S. Venkat Rao ' Suru Venkatraman Murty Rao and Another Vs State of Orissa
Orissa High Court · (2011) 1 OLR 1022 Supp
Essential Commodities Act, 1955 — Section 7, 7(1)