COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 699 of 1,624

High Courts18 May 2010

Kasinath Panda and Others Vs Raghunath Panda (Deleted) Basudeb Panda and Others

Orissa High Court · (2010) 2 ILR (Ori) 380

Civil Procedure Code, 1908 (CPC) — Section 9Sri Jagannath Temple (Administration) Act, 1952 — Section 3, 4, 5, 6, 6(1)

High Courts14 May 2010

Arun Kumar Nahak and Others Vs State of Orissa and Others

Orissa High Court · (2010) 1 ILR (Ori) 15

High Courts14 May 2010

Prasant Aditya Patra Vs Debendra Kumar Sahu and Another

Orissa High Court · (2010) 2 OLR 334

Orissa Panchayat Samiti (Conduct of Enquiry by the District Judge into the allegation or doubt about disqualification of members) Rules, 1973 — Rule 45, 45(B), 8

High Courts14 May 2010Allowed

Satyanarayan Pattnaik Vs M.D., Orissa State Handloom Weavers Co-operative Society Ltd. and Another

Orissa High Court · (2011) 1 OLR 590 Supp

Central Civil Services (Pension) Rules, 1972 — Rule 48(A)(4)Constitution of India, 1950 — Article 12

High Courts14 May 2010

Nanda @ Rabi Narayan Sahoo Vs Sri Rama Chandra Pradhan and Another

Orissa High Court · (2010) 2 OLR 55

High Courts14 May 2010

United India Insurance Co. Ltd. Vs Prakash Chandra Patra and Another

Orissa High Court · (2010) 2 OLR 401

Motor Vehicles Act, 1988 — Section 10, 18, 2(14), 2(21), 2(23)

High Courts14 May 2010Dismissed

Bhimsen Gochhayat Vs The Regional Manager, Bank of India and Others

Orissa High Court · (2011) 1 OLR 600 Supp

Constitution of India, 1950 — Article 14

High Courts11 May 2010

Collector, Land Acquisition Vs Goutam Dharua and Others

Orissa High Court · (2010) 110 CLT 861 : (2010) 2 ILR (Ori) 922

Land Acquisition Act, 1894 — Section 18

High Courts11 May 2010Dismissed

Maheswar Pradhan Vs State of Orissa and Others

Orissa High Court · (2011) 111 CLT 258

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 23, 3, 4, 51, 67Orissa Land Reforms Act, 1960 — Section 14, 15, 2(31)

High Courts11 May 2010

Netrananda Behera Vs Khetrabasi Behera

Orissa High Court · (2010) 110 CLT 654 : (2010) 2 OLR 379

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37(2), 41

High Courts11 May 2010Dismissed

Rama Chandra Parida and Others Vs Pramod Kumar Padhiary and Another

Orissa High Court · (2010) 110 CLT 668 : (2010) 2 OLR 486

Evidence Act, 1872 — Section 91, 92Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 2, 34, 34(1), 35(2)

High Courts11 May 2010Dismissed

Paradeep Port Trust Vs A. Controlling Authority and Others

Orissa High Court · (2010) 110 CLT 338 : (2010) 2 ILR (Ori) 810 : (2010) 4 LLJ 815

Major Port Trusts Act, 1963 — Section 2, 28, 3, 3(1)Payment of Gratuity Act, 1972 — Section 1, 1(3), 10, 11, 12Ports Act, 1908 — Section 2, 3

High Courts07 May 2010Dismissed

Smt. Sunita Senapati Vs State of Orissa and Others

Orissa High Court · (2010) 110 CLT 156

Bihar and Orissa Excise Act, 1915 — Section 10A, 20(A)Constitution of India, 1950 — Article 14, 19(1)

High Courts07 May 2010Allowed

Smt. Jyotiprabha Nayak Vs State of Orissa and Others

Orissa High Court · (2010) 110 CLT 612 : (2010) 2 ILR (Ori) 736 : (2010) 2 OLR 269

Constitution of India, 1950 — Article 226Orissa Education Act, 1969 — Section 3

High Courts07 May 2010

Ajay Bali Vs Lal Mohan Singh

Orissa High Court · (2010) 4 BC 111 : (2010) 110 CLT 2 : (2010) 2 OLR 14

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Contract Act, 1872 — Section 188Negotiable Instruments Act, 1881 (NI) — Section 118, 26, 27, 28

High Courts07 May 2010

Steel Authority of India Vs Union of India (UOI)

Orissa High Court · (2010) 110 CLT 461

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 78B

High Courts07 May 2010Allowed

Guru Charan Pattnaik and Others Vs Bijay Kumar Pattnaik

Orissa High Court · (2010) 110 CLT 535

Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 163A, 173

High Courts07 May 2010Allowed

Sri Priyaranjan Jena Vs Union of India (UOI) and Others

Orissa High Court · AIR 2010 Ori 165 : (2010) 2 OLR 203

Constitution of India, 1950 — Article 53

High Courts07 May 2010Dismissed

Akshaya Kumar Mohapatra Vs State of Orissa and others

Orissa High Court · (2010) 05 OHC CK 0004

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 144

High Courts06 May 2010Allowed

Pravat Kumar Pradhan Vs State of Orissa and Others

Orissa High Court · (2011) 1 OLR 118

Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 34, 363, 365