COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 685 of 1,624

High Courts01 Oct 2010Allowed

Kalinga Institute of industrial Technology Vs Commissioner of Income Tax, Orissa, BBSR and Another

Orissa High Court · (2011) 244 CTR 614 : (2011) 1 ILR (Ori) 290 : (2011) 336 ITR 389

Income Tax Act, 1961 — Section 12, 12AA(3)

High Courts30 Sept 2010Allowed

Binaya Kumar Jena Vs State of Orissa

Orissa High Court · (2010) 09 OHC CK 0040

Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 376

High Courts29 Sept 2010

Bidhu Bhusan Nayak and Others Vs Sarojini Nayak and Others

Orissa High Court · (2011) 111 CLT 158

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3A, Order 32 Rule 4, Order 32 Rule 7(2), 10Constitution of India, 1950 — Article 226

High Courts29 Sept 2010

Sri Upendra Kumar Patnaik Vs The Authorised Officer, State Bank of India (RACPC) and Another

Orissa High Court · (2010) 110 CLT 865 : (2010) 2 OLR 870

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)

High Courts29 Sept 2010

Sinu ' Sushil Nag Vs State of Orissa

Orissa High Court · (2011) 1 OLR 337 Supp

Orissa Grama Panchayat Act, 1964 — Section 25, 35, 37

High Courts29 Sept 2010Dismissed

Dr. Manmath Kumar Mohapatra Vs Registrar, Orissa High Court and Others

Orissa High Court · (2011) 111 CLT 328 : (2011) 1 OLR 825 Supp

Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 17(1), 6, 9(3)Orissa Pubic Premises (Eviction of Unauthorized Occupants) Act, 1972 — Section 8(2), 9

High Courts29 Sept 2010

Sri Bidhu Bhusan Nayak and others Vs Sarojini Nayak and others

Orissa High Court · (2010) 09 OHC CK 0004

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3A, Order 32 Rule 4, Order 32 Rule 7(2), 10Constitution of India, 1950 — Article 227

High Courts28 Sept 2010

Pradip Sarkar Vs State of Orissa

Orissa High Court · (2011) 1 OLR 132

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 366, 376

High Courts28 Sept 2010

Bharati Mohapatra Vs Collector and District Magistrate and Others

Orissa High Court · (2011) 3 BC 474 : (2011) 111 CLT 591

High Courts28 Sept 2010

Bimal Charan Pal Vs Yogesh Mudgal and Another

Orissa High Court · (2010) 09 OHC CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 323

High Courts27 Sept 2010Dismissed

Mani Das and Others Vs Bhagirathi Das and Others

Orissa High Court · (2011) 111 CLT 366 : (2011) 1 OLR 810 Supp

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts27 Sept 2010Dismissed

Purna Chandra Das Vs The Board of Governors and Another

Orissa High Court · (2011) 111 CLT 332 : (2011) 1 OLR 814 Supp

Central Civil Services (Pension) Rules, 1972 — Rule 19Constitution of India, 1950 — Article 226

High Courts24 Sept 2010

Gadadhara Dash (Dead) and after him, Krutibas Dash and Another Vs Executive Officer, Debottar, Dhenkanal and Others

Orissa High Court · (2011) 111 CLT 338 : (2011) 1 OLR 806 Supp

Orissa Land Reforms Act, 1960 — Section 15, 15(3), 15(7)

High Courts24 Sept 2010

Manorama Mohanta Vs Orissa State Financial Corporation and Others

Orissa High Court · (2011) 1 OLR 709 : (2011) 4 RCR(Civil) 756

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 43 Rule 1, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 8Limitation Act, 1963 — Section 5

High Courts23 Sept 2010Allowed

Mathura Mohan Nayak Vs State of Orissa and Others

Orissa High Court · (2011) 111 CLT 342 : (2011) 128 FLR 1020 : (2011) 1 OLR 803 Supp

High Courts23 Sept 2010Allowed

Makardhaja Khamari and Another Vs Suka Padhan and Others

Orissa High Court · (2011) 1 OLR 797 Supp

High Courts23 Sept 2010

Bidyadhar Khatua Vs Executive Engineer (Elect.) and Another

Orissa High Court · (2010) 2 ILR (Ori) 1141

Orissa Electricity Regulatory Commission Distribution (Conditions of Supply) Code, 1998 — Regulation 60

High Courts22 Sept 2010Allowed

Binodinee Kissan Seva Kendra Vs Indian Oil Corporation Ltd. and Others

Orissa High Court · (2011) 1 ILR (Ori) 1

Constitution of India, 1950 — Article 14, 19(1), 21, 226

High Courts22 Sept 2010

Biranchi Pradhan Vs E.O. Debottar and Others

Orissa High Court · (2011) 112 CLT 585 : (2011) 1 ILR (Ori) 36

High Courts22 Sept 2010Allowed

Sanjeeta Das Vs Tapan Kumar Mohanty

Orissa High Court · (2010) 2 OLR 991

Hindu Marriage Act, 1955 — Section 13, 13(1)