High Courts09 Dec 2009Dismissed
North Eastern Electricity Supply Company of Orissa Ltd. Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 473 : (2010) 1 OLR 919 Supp
Right to Information Act, 2005 — Section 2(h)
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 716 of 1,624
High Courts09 Dec 2009Dismissed
Southern Electricity Supply Company of Orissa Ltd. Vs State of Orissa and Others
Orissa High Court · AIR 2010 Ori 54 : (2010) 109 CLT 478
Right to Information Act, 2005 — Section 2(h)
High Courts09 Dec 2009Dismissed
Bebirani Baral ' Sinha Vs Sankhalata Sahoo and Others
Orissa High Court · (2010) 1 OLR 173
Orissa Grama Panchayat Act, 1964 — Section 31
High Courts09 Dec 2009Dismissed
Swapneswar Lenka Vs The Security Officer, East Coast Railway and Another
Orissa High Court · (2010) 109 CLT 330 : (2010) 1 OLR 925 Supp
Limitation Act, 1908 — Section 5
High Courts09 Dec 2009Dismissed
Land Acquisition Officer Vs Gajendra Padhi
Orissa High Court · (2010) 109 CLT 256
Land Acquisition Act, 1894 — Section 4(1)
High Courts08 Dec 2009
Rupashree Chowdhury Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 466 : (2010) 1 OLR 915 Supp
High Courts08 Dec 2009
Sanjukta Sahu Vs Sailabala Mishra and Others
Orissa High Court · (2010) 1 OLR 551 : (2010) 1 OLR 550
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, Order 41 Rule 16, 47
High Courts08 Dec 2009
Prasanta Kumar Mahapatra Vs Indian Rare Earths Ltd. and Others
Orissa High Court · (2010) 109 CLT 408 : (2010) 1 OLR 912 Supp
Constitution of India, 1950 — Article 226, 227
High Courts07 Dec 2009
Rakesh Kumar Singh Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 598
High Courts07 Dec 2009Allowed
Tikan Bindhani Vs State of Orissa
Orissa High Court · (2010) CLT 213 (Suppl Crl) : (2010) 1 OLR 190
Bihar and Orissa Excise Act, 1915 — Section 47(a)
High Courts07 Dec 2009
Kalyani Das Vs State of Orissa and Others
Orissa High Court · (2010) 3 BC 66 : (2010) 109 CLT 588 : (2010) 1 OLR 428
High Courts05 Dec 2009
Sankar Mohanty Vs State of Orissa and Others
Orissa High Court · (2010) 1 ILR (Ori) 635
Arms Act, 1959 — Section 25, 27Bihar and Orissa Excise Act, 1915 — Section 47Constitution of India, 1950 — Article 226, 227
High Courts05 Dec 2009
B. Tirupati Rao and Others Vs State of Orissa and Another
Orissa High Court · (2010) 1 OLR 566 Supp
Penal Code, 1860 (IPC) — Section 294, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts04 Dec 2009
Chinmayee Lenka Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 509 : (2010) 1 OLR 908 Supp
High Courts04 Dec 2009
Orissa Rural Housing and Development Corporation Ltd. (ORHDC) Vs Sri Raj Kishore Joshi
Orissa High Court · (2011) 1 BC 37 : (2010) CLT 275 (Suppl Crl) : (2010) CriLJ 1766 : (2010) 1 OLR 177 : (2010) 5 RCR(Civil) 462 : (2010) 5 RCR(Criminal) 256
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 142(b)
High Courts04 Dec 2009Dismissed
T. Dev Kumar Patra Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 875 : (2010) 1 OLR 512
High Courts03 Dec 2009
Sachidananda Das Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 396 : (2010) 1 OLR 905 Supp
High Courts30 Nov 2009Dismissed
Gopi Chattar @ Ho Vs State of Orissa
Orissa High Court · (2010) CLT 311 (Suppl Crl) : (2010) 1 OLR 478 Supp : (2010) OLR 311 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts30 Nov 2009Allowed
Bhagabat Sahoo and Others Vs State of Orissa and Another
Orissa High Court · (2010) 1 OLR 137
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145
High Courts30 Nov 2009Dismissed
Smt. Sansari Samal Vs Block Development Officer-cum-Election Officer and Others
Orissa High Court · (2010) 109 CLT 65