High Courts21 Jul 2010
ORTEL Communications Limited Vs State of Orissa and another
Orissa High Court · (2010) 07 OHC CK 0035
Constitution of India, 1950 — Article 14, 19(1), 226
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 693 of 1,624
High Courts21 Jul 2010
Janaki Jena and Others Vs State of Orissa and Others
Orissa High Court · (2010) 110 CLT 809
High Courts21 Jul 2010Dismissed
Bimal Prasad Sahaya Vs State of Orissa and Others
Orissa High Court · (2011) CriLJ 270
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 203, 319, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 24, 27
High Courts20 Jul 2010Dismissed
Pravakar Swain and Others Vs Tahasildar, Aul and Another
Orissa High Court · (2012) 1 ILR (Ori) 186
Orissa Survey and Settlement Act, 1958 — Section 15, 25, 42Orissa Survey and Settlement Rules, 1962 — Rule 34
High Courts20 Jul 2010Dismissed
Ratikanta Giri Vs Baripada Sub-Divisional House Building Co-operative Society and Another
Orissa High Court · (2010) 110 CLT 305
Constitution of India, 1950 — Article 226
High Courts20 Jul 2010
Smt. Soudamini Chhotaray Vs Surya Narayan Khuntia and Others
Orissa High Court · (2010) 110 CLT 635 : (2010) 2 ILR (Ori) 772 : (2010) 2 OLR 381
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Jul 2010Dismissed
Abhay Kumar Jena Vs Collector, Cuttack and others
Orissa High Court · (2011) 1 OLR 639 Supp
Central Sales Tax Act, 1956 — Section 7(1), 7(2)
High Courts16 Jul 2010Allowed
Sun Granite Exports Ltd. and Another Vs State of Orissa and Another
Orissa High Court · (2011) 1 ILR (Ori) 261
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Forest (Conservation) Act, 1980 — Section 2Orissa Forest Act, 1972 — Section 33, 34, 36(1), 37, 37(1)
High Courts16 Jul 2010Allowed
Binoda Bihari Sharma Vs State of Orissa
Orissa High Court · (2011) CriLJ 1989 : (2010) 2 ILR (Ori) 1167
Penal Code, 1860 (IPC) — Section 201, 279, 304A
High Courts16 Jul 2010Allowed
Udayabhanu Pani and Others Vs State of Orissa and Others
Orissa High Court · (2011) 111 CLT 510 : (2011) 1 OLR 229
High Courts16 Jul 2010Allowed
Smt. Tarunakanti Sethi Vs State of Orissa and Others
Orissa High Court · (2010) 110 CLT 545
High Courts16 Jul 2010Dismissed
R. Rama Rao Vs R. Appala Swamy
Orissa High Court · AIR 2011 Ori 1 : (2010) 110 CLT 640 : (2010) 2 OLR 452 : (2011) 7 RCR(Criminal) 2059
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 115Constitution of India, 1950 — Article 254(1), 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts16 Jul 2010Dismissed
Eimco Elecon (India) Ltd. Vs Mahanadi coal fields ltd. and Others
Orissa High Court · (2010) 07 OHC CK 0052
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Companies Act, 1956 — Section 198, 269, 291, 309, 310Constitution of India, 1950 — Article 226
High Courts16 Jul 2010
Hema Sethy Vs Executive Engineer, Electricaldivn (GRIDCO) and Another
Orissa High Court · (2010) 07 OHC CK 0040
High Courts16 Jul 2010
Dhananjaya Behera and Others Vs CESO and Others
Orissa High Court · (2010) 110 CLT 820 : (2011) 1 OLR 198
High Courts15 Jul 2010Allowed
Gola ' Mihir Kumar Nayak Vs State of Orissa and Another
Orissa High Court · (2010) 110 CLT 914 : (2010) 2 OLR 713
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 341, 506
High Courts15 Jul 2010Dismissed
Shree Maruti Cloth Store Vs The Sales Tax Officer
Orissa High Court · (2010) 110 CLT 391 : (2010) 2 ILR (Ori) 707 : (2011) 37 VST 106
Central Excises and Salt Act, 1944 — Section 11, 11A, 35L, 4Orissa Entry Tax Act, 1999 — Section 10, 7, 9, 9(1)Orissa Entry Tax Rules, 1999 — Rule 15D
High Courts15 Jul 2010
M/s. Steel Authority of India Ltd. Rourkela Steel Plant Vs Sri Purna Chandra Sutar and another Sri Purna Chandra Sutar Vs Steel Authority of India Limited (SAIL)
Orissa High Court · (2010) 07 OHC CK 0034
Industrial Disputes Act, 1947 — Section 10, 11(1), 11(3), 17, 17B
High Courts15 Jul 2010
Bikram Kumar Jena Vs State of Orissa and Another
Orissa High Court · (2011) 1 BC 236 : (2010) 2 OLR 346 : (2011) 3 RCR(Criminal) 849 : (2011) 3 RCR(Criminal) 849
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 357(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Jul 2010Allowed
Basanta Kumar Sahu Vs State of Orissa
Orissa High Court · (2010) 2 ILR (Ori) 232
Orissa Minerals (Prevention of Theft, Smuggling and Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007 — Rule 16