High Courts16 Apr 2010
Debendranath Parida Vs State of Orissa and others
Orissa High Court · (2011) 1 OLR 538 Supp
Orissa Municipal Rules, 1953 — Rule 416
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 702 of 1,624
High Courts15 Apr 2010Allowed
Giridhari Samal Vs Food Corporation of India and Others
Orissa High Court · (2010) 110 CLT 106
High Courts13 Apr 2010
Sri Umesh Chandra Pradhan Vs State of Orissa and Others
Orissa High Court · (2010) 110 CLT 335 : (2010) 2 OLR 439
High Courts13 Apr 2010
Sk. Masiullah Vs Farhat Siddique
Orissa High Court · (2010) 110 CLT 230 : (2011) 6 RCR(Civil) 2559
Family Courts Act, 1984 — Section 7
High Courts13 Apr 2010
Minakshi Nath Vs Sanjib Kumar Kabi
Orissa High Court · (2010) 4 CivCC 594 : (2010) 2 OLR 38
Hindu Marriage Act, 1955 — Section 13, 27
High Courts13 Apr 2010Allowed
Lubna Khan Vs Dr. Akhtar Hussain Khan
Orissa High Court · (2010) 04 OHC CK 0002
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 2(1), 7Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Penal Code, 1860 (IPC) — Section 323, 34, 498A
High Courts12 Apr 2010Allowed
Sankar Prasad Vs Tata Iron and Steel Company Ltd.
Orissa High Court · (2010) 110 CLT 95 : (2010) 127 FLR 174 : (2010) 1 OLR 927
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 12
High Courts09 Apr 2010Allowed
Sarangadhar Mohanty Vs State of Orissa
Orissa High Court · (2010) 1 ILR (Ori) 904
Criminal Procedure Code, 1973 (CrPC) — Section 350, 350(2)Penal Code, 1860 (IPC) — Section 376
High Courts09 Apr 2010
Saroj Kumar Mohapatra Vs State of Orissa
Orissa High Court · (2010) 1 ILR (Ori) 837 : (2010) 1 OLR 684 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 239Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts09 Apr 2010
Sri Purusottam Das Sharma Vs Sri Manoj Kumar Pattnaik, Inspector, Central Excise, Customs and Service Tax and Another
Orissa High Court · (2010) 1 ILR (Ori) 889 : (2010) 1 OLR 674 Supp
Central Excises and Salt Act, 1944 — Section 13, 9(1), 9AAConstitution of India, 1950 — Article 20 , 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 438, 482
High Courts09 Apr 2010Dismissed
Sunabeda Merchants Association and Others Vs Union of India (UOI) and Others
Orissa High Court · AIR 2010 Ori 137
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 19, 19(1), 21
High Courts09 Apr 2010Dismissed
Gangadhara Samal Vs State of Orissa and Others
Orissa High Court · (2010) 1 OLR 845 : (2011) 6 RCR(Criminal) 2389
Penal Code, 1860 (IPC) — Section 34, 341, 342, 379, 380
High Courts09 Apr 2010Allowed
Marshal Baru Vs State of Orissa
Orissa High Court · (2010) 2 OLR 349
Penal Code, 1860 (IPC) — Section 201, 302
High Courts09 Apr 2010Dismissed
Dr. N. Ananta Ravi Shankar Vs Snigdha Das
Orissa High Court · AIR 2010 Ori 157 : (2010) 2 ILR (Ori) 826 : (2011) 1 OLR 515 Supp
Hindu Marriage (Amendment) Act, 1995 — Section 13
High Courts09 Apr 2010Dismissed
Union of India (UOI) and Others Vs Sanatan Das and Others
Orissa High Court · (2010) 110 CLT 288
High Courts09 Apr 2010Allowed
Chintamani Sahoo Vs Union of India (UOI) and Others
Orissa High Court · (2010) 110 CLT 167
High Courts09 Apr 2010Allowed
Mahabir Traders and Others Vs State of Orissa
Orissa High Court · (2010) 1 ILR (Ori) 183
Essential Commodities Act, 1955 — Section 7
High Courts08 Apr 2010
M/s. Sponge Udyog Private Limited Vs The Assistant Commissioner of Sales Tax, Rourkela-II Circle, Rourkela
Orissa High Court · (2010) 04 OHC CK 0058
Orissa Value Added Tax Act, 2004 — Section 30, 31Orissa Value Added Tax Rules, 2005 — Rule 32(2)
High Courts08 Apr 2010
A. Sanyasi Rao and Another Vs State of Orissa
Orissa High Court · (2010) 1 OLR 858
Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 36A
High Courts08 Apr 2010
Jhadia Naik Vs The State
Orissa High Court · (2010) 2 OLR 572 : (2010) 7 RCR(Criminal) 1794
Bihar and Orissa Excise Act, 1915 — Section 47