High Courts23 Feb 2010Dismissed
Bata India Ltd. Vs Amiya Sankar Patra
Orissa High Court · (2011) 111 CLT 66
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9A, Order 9 Rule 13, 47Limitation Act, 1963 — Section 5
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 709 of 1,624
High Courts23 Feb 2010
Jogendranath Gharai Vs Chairman and Managing Director, U.Co. Bank and Others
Orissa High Court · (2010) 1 OLR 874
Constitution of India, 1950 — Article 226
High Courts23 Feb 2010Allowed
Sitaram Pradhani and Another Vs State of Orissa
Orissa High Court · (2010) 1 OLR 967 : (2010) 7 RCR(Criminal) 1772
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 Feb 2010Dismissed
Namitarani Pradhan Vs State and Others Gunanidhi Dehury and Another Vs Sub-Collector and Another
Orissa High Court · (2010) 1 ILR (Ori) 530 : (2011) 1 OLR 446 Supp
Gram Panchayat Act, 1964 — Section 24(2), 25(2), 26(3)Orissa Grama Panchayat Rules, 1968 — Rule 226Orissa Zilla Parishad Act, 1999 — Section 39(2)
High Courts23 Feb 2010Dismissed
Sri Jeetendra Kumar Debata Vs Laxmidhar Pradhan and Another
Orissa High Court · (2010) 110 CLT 345 : (2010) 1 OLR 294 Supp
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 32(5)Orissa Panchayat Samiti Act, 1959 — Section 44, 44B, 45(1)
High Courts22 Feb 2010Allowed
Saroj Kumar Nayak Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 865 : (2010) 1 OLR 737
High Courts22 Feb 2010Allowed
Sri Dinabandhu Sarangi Vs Orissa Forest Development Corporation Limited and Others
Orissa High Court · (2010) 109 CLT 731 : (2010) 1 OLR 622
High Courts19 Feb 2010Allowed
Akura Nayak Vs State of Orissa
Orissa High Court · (2010) CLT 616 (Suppl Crl) : (2010) 1 OLR 994 : (2010) OLR 616 (Suppl Crl) : (2011) 6 RCR(Criminal) 543
Criminal Procedure Code, 1973 (CrPC) — Section 317, 389, 446
High Courts19 Feb 2010
Sanjay Rastogi, Ramesh Kumar Mohanty and Kishore Chandra Sahoo Vs State of Orissa
Orissa High Court · (2010) CLT 770 (Suppl Crl) : (2010) 2 ILR (Ori) 786 : (2010) 1 OLR 730
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts19 Feb 2010
Madhu Mohanty Vs State of Orissa and Another
Orissa High Court · (2011) 1 CivCC 843 : (2010) 109 CLT 741 : (2010) 1 OLR 676 : (2011) 3 RCR(Civil) 459 : (2011) 3 RCR(Civil) 459 : (2011) 2 RCR(Criminal) 817 : (2011) 2 RCR(Criminal) 817
Criminal Procedure Code, 1973 (CrPC) — Section 138, 177, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts18 Feb 2010
Sarojkanta Sarangi Vs Union of India and Others
Orissa High Court · (2010) 109 CLT 617
High Courts18 Feb 2010Dismissed
Union of India (UOI) and Others Vs Laxmirani Behera ' Laxmimani ' Hemalata Dei and Another
Orissa High Court · (2010) 109 CLT 612 : (2010) 1 OLR 642
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Feb 2010Dismissed
PCL-STICCO Joint Venture Vs National Highways Authority of India and Others
Orissa High Court · (2010) 3 BC 289 : (2010) 109 CLT 695 : (2010) 1 OLR 697 : (2010) 1 OLR 696
Civil Procedure Code, 1908 (CPC) — Section 149, 15Constitution of India, 1950 — Article 227
High Courts18 Feb 2010Allowed
State of Orissa and Others Vs Sri Jirimiya Prasad Nanda
Orissa High Court · (2010) 110 CLT 182 : (2010) 2 OLR 734
Police Act, 1861 — Section 9
High Courts17 Feb 2010Allowed
Dilip Kumar Ray Vs State of Orissa and Others
Orissa High Court · (2010) 1 ILR (Ori) 278 : (2010) 1 OLR 546 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Orissa Timber and Forest Produce Transit Rules, 1958 — Rule 4, 7Penal Code, 1860 (IPC) — Section 120B
High Courts17 Feb 2010
Krupasindhu Nayak Vs State of Orissa
Orissa High Court · (2010) CLT 822 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts17 Feb 2010Allowed
Sk. Akhtarul Islam Vs D.I. of Police. and Another
Orissa High Court · (2010) 109 CLT 692
High Courts17 Feb 2010
Khageswar Biswal Vs Brahmananda Biswal and Others
Orissa High Court · (2010) 109 CLT 749 : (2010) 1 OLR 180 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts16 Feb 2010
Prahallad Panda Vs State of Orissa and Others
Orissa High Court · (2010) 110 CLT 185
Orissa Education Act, 1969 — Section 10A
High Courts16 Feb 2010
Garbapu Venkatiramana Vs State of Orissa
Orissa High Court · (2010) 1 ILR (Ori) 666 : (2010) 1 OLR 590 Supp
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 324, 34