COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 708 of 1,624

High Courts04 Mar 2010Dismissed

Kalyan Sahu Vs State of Orissa and Others

Orissa High Court · AIR 2010 Ori 161 : (2010) 109 CLT 607

Constitution of India, 1950 — Article 14, 19, 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 23C

High Courts04 Mar 2010Dismissed

Biranchi Narayan Meher and Others Vs State of Orissa and Others

Orissa High Court · (2010) 109 CLT 601

High Courts03 Mar 2010Allowed

Indian Rare Earths Ltd., Orissa Sands Complex Unit Vs Managing Director, Southern Electricity Supply Company of Orissa Ltd. (SOUTCO) and Another

Orissa High Court · AIR 2010 Ori 115 : (2010) 109 CLT 680

Contract Act, 1872 — Section 32, 56

High Courts03 Mar 2010

P. Prabhakar Verma Vs LIC of India and Others

Orissa High Court · (2010) 110 CLT 49 : (2010) 126 FLR 1124 : (2011) 2 LLJ 476

High Courts03 Mar 2010Dismissed

Joharlal Mahali Vs Sushil Kumar Kindo and others

Orissa High Court · (2011) 1 OLR 457 Supp

Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980 — Rule 7

High Courts03 Mar 2010Dismissed

Banchhanidhi Sahoo and another Vs Dilip Kumar Patra and another

Orissa High Court · (2011) 1 OLR 451 Supp

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts03 Mar 2010

Satis Goel Vs State of Orissa and others

Orissa High Court · (2011) 1 OLR 453 Supp

High Courts02 Mar 2010Dismissed

Arun Kumar Nayak Vs Urmila Jena ' Urmila Nayak

Orissa High Court · (2010) 109 CLT 757 : (2011) 1 DMC 298 : (2010) 2 OLR 49

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 24

High Courts02 Mar 2010

Artabandhu Samal and Others Vs State of Orissa and Others

Orissa High Court · (2010) CLT 768 (Suppl Crl) : (2010) 1 OLR 624

Criminal Procedure Code, 1973 (CrPC) — Section 294, 307, 320, 323, 326Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 294, 307, 323, 326, 34

High Courts02 Mar 2010Dismissed

Rohita ' Sumanta Dalai ' Das and Another Vs State of Orissa

Orissa High Court · (2010) 1 ILR (Ori) 660 : (2011) 6 RCR(Criminal) 2343

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

High Courts02 Mar 2010

Babaji Behera Vs State of Orissa

Orissa High Court · (2010) CLT 767 (Suppl Crl) : (2010) 1 OLR 187 Supp : (2010) OLR 767 (Suppl Crl)

Bihar and Orissa Excise Act, 1915 — Section 47

High Courts02 Mar 2010

Sridhar Sahu Vs State of Orissa

Orissa High Court · (2010) 1 OLR 185 Supp

Bihar and Orissa Excise Act, 1915 — Section 47

High Courts26 Feb 2010Allowed

Bhagaban Sahoo Vs Smt. Basanti Acharya and Others

Orissa High Court · (2010) 109 CLT 723 : (2010) 1 OLR 575

High Courts26 Feb 2010

The Deputy General Manager (H.R.) Indian Oil Corporation Ltd. (M.D.) and Another Vs Sri Anup Kumar Panda

Orissa High Court · (2010) 109 CLT 689

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3

High Courts26 Feb 2010Allowed

Dr. Ananga Kumar Mohapatra Vs State of Orissa and Another

Orissa High Court · (2010) 1 OLR 942

High Courts26 Feb 2010

Sri Gopnarayan Das Vs Sri Naresh Prasad Gupta and State of Orissa

Orissa High Court · (2010) 1 OLR 205 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138Orissa Self Help Cooperatives Act, 2001 — Section 4(4)

High Courts26 Feb 2010

Damburu Gadaba Vs State of Orissa

Orissa High Court · (2010) 1 OLR 604 Supp

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 307

High Courts25 Feb 2010Allowed

Subash Chandra Mahatab Vs State of Orissa and Others

Orissa High Court · (2010) 109 CLT 744 : (2010) 1 OLR 703 : (2010) 1 OLR 702

High Courts25 Feb 2010Allowed

Indramani Swain Vs State of Orissa and Others

Orissa High Court · (2010) 109 CLT 736 : (2010) 1 OLR 661

Penal Code, 1860 (IPC) — Section 294, 302, 307, 427, 452

High Courts24 Feb 2010Allowed

Mahesh Chandra Pattnaik Vs State (Vigilance Department)

Orissa High Court · (2010) CLT 609 (Suppl Crl) : (2010) 1 OLR 631

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 109, 120B, 161