High Courts08 Apr 2010
Sponge Udyot Pvt. Ltd. Vs The Asst. Commissioner of Sales Tax
Orissa High Court · (2010) 1 ILR (Ori) 800
Orissa Value Added Tax Act, 2004 — Section 30, 31Orissa Value Added Tax Rules, 2005 — Rule 32(2)
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 703 of 1,624
High Courts07 Apr 2010Dismissed
Mahendra Senapati and Others Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 674
Constitution of India, 1950 — Article 226
High Courts07 Apr 2010Dismissed
Prasanna Kumar Behera, Sisir Kumar Satapathy and Rankanidhi Gouda and Others Vs Union of India (UOI) and Others The Director Malaria Research Centre and Others Vs Prasanna Kumar Behera, Rankanindhi Gouda and Others and Sisir Kumar Satpathy
Orissa High Court · (2010) 109 CLT 835 : (2010) 1 OLR 769
Constitution of India, 1950 — Article 14
High Courts07 Apr 2010
Ganeswar Mishra Vs State of Orissa and Another
Orissa High Court · (2010) 1 OLR 807
High Courts07 Apr 2010Allowed
Jayanti Jena Vs Subash Samal
Orissa High Court · (2010) 2 OLR 410
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 9
High Courts07 Apr 2010Allowed
Sk. Ziaul Haque Vs Chairman, IDCOL Cement and Others
Orissa High Court · (2010) 110 CLT 110
High Courts07 Apr 2010
Welfare Society of Orissa Vs Union of India (UOI) and Others
Orissa High Court · AIR 2010 Ori 183 : (2010) 1 ILR (Ori) 593 : (2010) 1 OLR 1075 Supp
Coal Mines (Nationalisation) Act, 1973 — Section 3(3)Constitution of India, 1950 — Article 14, 226, 32, 39Electricity (Supply) Act, 1948 — Section 11
High Courts07 Apr 2010
Manoj Kumar Das Vs Union of India and others
Orissa High Court · (2011) 1 OLR 508 Supp
High Courts06 Apr 2010Allowed
Bagula @ Ghanashyam Mohapatra Vs State of Orissa
Orissa High Court · (2010) 1 OLR 958
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 394, 395
High Courts05 Apr 2010Dismissed
Dandapani Padhi Vs The State of Orissa and Others
Orissa High Court · (2010) 110 CLT 114
High Courts05 Apr 2010Allowed
Chandan Kumar Sethi and Others Vs State of Orissa and Others
Orissa High Court · (2010) 2 OLR 41
Orissa Government Land Settlement Act, 1962 — Section 7A(3)Orissa Government Land Settlement Rules, 1974 — Rule 3(3), 3(5)Orissa Land Reforms Act, 1960 — Section 22(1), 22(4)
High Courts05 Apr 2010
Shri Debendra Pradhan Vs State of Orissa and Others
Orissa High Court · (2010) 110 CLT 117 : (2010) 1 OLR 913
Constitution of India, 1950 — Article 162, 166
High Courts02 Apr 2010
Dr. Akshya Kumar Mohapatra Vs State of Orissa and others
Orissa High Court · (2010) 04 OHC CK 0057
Orissa Education Act, 1969 — Section 3, 7C(4)
High Courts31 Mar 2010
Pintu Biswas Vs State of Orissa
Orissa High Court · (2010) 2 OLR 587 : (2011) 6 RCR(Criminal) 2290
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts31 Mar 2010
Divisional Manager, Oriental Insurance Company Ltd. Vs Tushar Ranjan Dash and Others
Orissa High Court · (2011) ACJ 1401 : AIR 2010 Ori 120 : (2010) 110 CLT 14 : (2010) 2 ILR (Ori) 933 : (2011) 7 RCR(Civil) 2570
Contract Act, 1872 — Section 2Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147, 149, 163A
High Courts31 Mar 2010Dismissed
Damayanti Sahu Vs State of Orissa and Others
Orissa High Court · (2010) 110 CLT 19
High Courts31 Mar 2010Allowed
Subal Behera Vs Executive Engineer, CESU
Orissa High Court · (2010) 109 CLT 753 : (2010) 2 OLR 94
Constitution of India, 1950 — Article 21
High Courts31 Mar 2010Allowed
Gadadhar Das Vs State of Orissa
Orissa High Court · (2010) CLT 761 (Suppl Crl) : (2010) CriLJ 3044 : (2010) 4 Crimes 303 : (2010) OLR 189 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 68Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16(1)
High Courts31 Mar 2010Allowed
SREI Infrastructure Finance Ltd. Vs Smt. Manaswani Pattnaik
Orissa High Court · AIR 2011 Ori 60
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 226, 227
High Courts30 Mar 2010Allowed
Jalaram Transport and Another Vs Mahanadi Coalfields Limited and Others
Orissa High Court · (2010) 110 CLT 366 : (2010) 1 OLR 307 Supp