High Courts06 May 2010
The Management of D.A.V. Public School Vs State Government of Orissa
Orissa High Court · (2010) 110 CLT 1 : (2010) 2 OLR 85
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 700 of 1,624
High Courts06 May 2010
Indian Metals and Ferro Alloys Ltd. and Another Vs State of Orissa and Another
Orissa High Court · (2011) 111 CLT 16 : (2010) 1 ILR (Ori) 41 : (2011) 1 OLR 568 Supp
Constitution of India, 1950 — Article 13, 14, 246(1), 246(3), 265Essential Commodities Act, 1955 — Section 3, 3(6)Orissa Electricity (Duty) (Amendment) Act, 1986 — Section 3
High Courts05 May 2010Allowed
Sk. Faiyaz and Laxman Pradhan Vs State of Orissa
Orissa High Court · (2011) 1 Crimes 21 : (2010) 2 OLR 237
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52, 52(3), 55, 57
High Courts05 May 2010
The Executive Engineer, Telecommunication (M) Division, O.S.E.B., Bhubaneswar Vs The Presiding Officer, Labour Court, Bhubaneswar and others
Orissa High Court · (2010) 05 OHC CK 0032
Industrial Disputes Act, 1947 — Section 10, 10(1), 33C(2)
High Courts05 May 2010Dismissed
Executive Engineer, Electrical, Jajpur Elec. Division At/PO. Jajpur Town Vs Presiding Officer, Labour Court and another
Orissa High Court · (2010) 05 OHC CK 0031
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 25F
High Courts05 May 2010Allowed
Dusmanta Kumar Sahoo and Others Vs Raj Kishore Sahoo and Others
Orissa High Court · (2010) 110 CLT 619 : (2010) 2 ILR (Ori) 900 : (2010) 2 OLR 737
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Constitution of India, 1950 — Article 227
High Courts05 May 2010Dismissed
Prasant Kumar Bisoi Vs Tripati Bisoi and Others
Orissa High Court · (2011) 111 CLT 30 : (2010) 1 ILR (Ori) 158 : (2010) 1 OLR 1063 Supp
Constitution of India, 1950 — Article 243F(2), 243F(I)Orissa Panchayat Samiti Act, 1959 — Section 16B(2), 44C(1), 45BPenal Code, 1860 (IPC) — Section 302, 304II
High Courts05 May 2010Allowed
Mitra Sankar Nanda Vs State of Orissa and Another
Orissa High Court · (2010) 1 ILR (Ori) 186
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 221(1), 221(2), 236General Clauses Act, 1897 — Section 26
High Courts05 May 2010Dismissed
The Executive Engineer, Badanala Irrigation Division, Kenduguda, Dist. Rayagada Vs 1st Workman, Sri Ratnakar Sahu and another
Orissa High Court · (2010) 05 OHC CK 0005
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 12(5), 25F, 25H
High Courts05 May 2010
State of Orissa Vs Kunda @ Bhatua Lakra
Orissa High Court · (2010) 2 ILR (Ori) 311
Criminal Procedure Code, 1973 (CrPC) — Section 313, 318Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 May 2010
Sri. Umakanta Jena and Others Vs Sri Raghunath Rout and Others
Orissa High Court · (2011) 111 CLT 252
Criminal Procedure Code, 1973 (CrPC) — Section 145Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4, 4(4), 5(1), 51
High Courts04 May 2010Dismissed
Gopal Choudhury Vs State of Orissa
Orissa High Court · (2010) 1 ILR (Ori) 108
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304(B), 34, 498(A)
High Courts04 May 2010Dismissed
Union of India (UOI) Vs Hadibandhu Behera
Orissa High Court · (2010) 1 ILR (Ori) 105
Central Civil Services (Pension) Rules, 1972 — Rule 9
High Courts04 May 2010Allowed
Baikuntha Nath Nayak Vs Union of India and others
Orissa High Court · (2010) 05 OHC CK 0006
Penal Code, 1860 (IPC) — Section 188, 283
High Courts03 May 2010Dismissed
Tarachand Majhi Vs Lalit Padhan
Orissa High Court · (2010) 110 CLT 162
Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 226, 227Orissa Panchayat Samiti (Election) Rules, 1991 — Rule 30
High Courts30 Apr 2010
Swapan Ghosh and Others Vs Cuttack Development Authority and Others
Orissa High Court · (2010) 110 CLT 199
Orissa Development Authorities Act, 1982 — Section 15, 15(1), 3(2)Orissa Municipal Corporation Act, 2003 — Section 194
High Courts30 Apr 2010Dismissed
Subash Chandra Kanchan and Another Vs Bharat Sanchar Nigam Limited and Another
Orissa High Court · (2010) 110 CLT 81 : (2010) 1 OLR 922
Arbitration and Conciliation Act, 1996 — Section 11, 15, 26
High Courts30 Apr 2010Allowed
Lochan Majhi Vs State of Orissa and Others
Orissa High Court · (2011) 111 CLT 90 : (2010) 1 ILR (Ori) 58 : (2011) 1 LLJ 476
Constitution of India, 1950 — Article 226
High Courts27 Apr 2010
Deepanjali Pradhan and Another Vs The Controller of Examinations and Another
Orissa High Court · (2010) 110 CLT 671 : (2010) 2 OLR 197
Constitution of India, 1950 — Article 14
High Courts27 Apr 2010
Gauranga Naik Vs Collector and Others
Orissa High Court · (2010) 04 OHC CK 0042
Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980 — Rule 4, 5