High Courts23 Jun 2010Allowed
Manoj Kumar Naik and Others Vs The State of Orissa and Others
Orissa High Court · (2010) 1 OLR 568 Supp
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 697 of 1,624
High Courts23 Jun 2010
Smt. Chandrama Biswal ' Chanduri Biswal Vs Banchhanidhi Biswal
Orissa High Court · (2011) 1 DMC 545 : (2010) 2 OLR 476
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)
High Courts23 Jun 2010Allowed
Ranedra Pratap Swain and Another Vs Ramesh Rout
Orissa High Court · (2010) 2 ILR (Ori) 340
Representation of the People Act, 1951 — Section 36, 36(5), 82
High Courts23 Jun 2010
Bata Krushna Sahoo Vs State of Orissa
Orissa High Court · (2010) 2 ILR (Ori) 372
Penal Code, 1860 (IPC) — Section 376, 450, 511
High Courts23 Jun 2010Allowed
Subash Chandra Jena Vs State of Orissa
Orissa High Court · (2010) 2 OLR 177
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 98Penal Code, 1860 (IPC) — Section 376
High Courts23 Jun 2010
Dr. (Miss) Ritupurna Dash Vs State of Orissa and Another
Orissa High Court · AIR 2010 Ori 177 : (2010) 2 OLR 614
Constitution of India, 1950 — Article 15(4)
High Courts23 Jun 2010Dismissed
Bideshi Sethi Vs Smt. Monalisa Das and others
Orissa High Court · (2011) 1 OLR 614 Supp
Orissa Grama Panchayat Act, 1964 — Section 25(1)Registration of Births and Deaths Act, 1969 — Section 10(3), 13(3), 17
High Courts22 Jun 2010Allowed
Durga Condev Pvt. Ltd. Vs Executive Engineer and Others
Orissa High Court · (2010) 1 ILR (Ori) 1(1)
Arbitration and Conciliation Act, 1996 — Section 11(4)
High Courts22 Jun 2010
Utkal Nabajiban Mandal Vs State of Orissa and Others
Orissa High Court · (2010) 1 OLR 1090 Supp
High Courts22 Jun 2010Allowed
Purushotam Institute of Engineering and Technology and Another Vs State of Orissa and Others
Orissa High Court · AIR 2010 Ori 178 : (2010) 110 CLT 454 : (2010) 2 OLR 525
Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007 — Section 14, 4(10), 4(8), 4(9), 5(1)
High Courts22 Jun 2010Allowed
Nilambar Patree Vs State of Orissa and Others
Orissa High Court · (2010) 1 ILR (Ori) 34
Orissa Estates Abolition Act, 1951 — Section 3, 8(1)
High Courts22 Jun 2010Dismissed
Ichhamani Swain Vs Union Of India (UOI) and Others
Orissa High Court · (2010) 2 ILR (Ori) 300
Constitution of India, 1950 — Article 226, 227
High Courts21 Jun 2010Dismissed
Union of India (UOI) and Another Vs Central Administrative Tribunal and Another
Orissa High Court · (2010) 110 CLT 458
Constitution of India, 1950 — Article 226, 227
High Courts21 Jun 2010
Girija Sankar Dash Vs Secretary, Board of Secondary Education and Another
Orissa High Court · (2010) 110 CLT 648 : (2010) 2 OLR 484
High Courts10 Jun 2010
Sri Ramesh Chandra Jena ' Ramesh Jena Vs State of Orissa and Others
Orissa High Court · (2010) 110 CLT 336 : (2010) 2 OLR 361
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 80(4)Penal Code, 1860 (IPC) — Section 120B, 201, 216A, 302, 34
High Courts25 May 2010Dismissed
Dr. Harekrishna Sethi Vs Steel Authority of India Ltd. and Others
Orissa High Court · (2010) 2 OLR 562
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts22 May 2010Allowed
Babula Patro Vs State of Orissa
Orissa High Court · (2010) CriLJ 4605
Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts22 May 2010Dismissed
Paradeep Port Trust Vs Controlling Authority and others
Orissa High Court · (2010) 05 OHC CK 0039
Major Port Trusts Act, 1963 — Section 2, 28, 3Payment of Gratuity Act, 1972 — Section 1, 1(3), 11, 12, 13Ports Act, 1908 — Section 2, 3(8)
High Courts22 May 2010
Orissa Management Colleges Association Vs State of Orissa and Others
Orissa High Court · (2010) 110 CLT 484
Constitution of India, 1950 — Article 142, 19(1), 226, 30, 32Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007 — Section 11, 3, 4(1), 4(2), 4(4)
High Courts22 May 2010Dismissed
Mahammed Saud and Another Vs Dr. (Maj) Shaikh Mahafooz and Others
Orissa High Court · (2010) 1 ILR (Ori) 10
Civil Procedure Code Amendment Act, 2002 — Section 100(A)Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1Constitution of India, 1950 — Article 226 , 227