High Courts10 Nov 2009
Smt. Puspalata Parida Vs The Block Development Officer-cum-Election Officer
Orissa High Court · (2009) 108 CLT 785 : (2009) 2 OLR 993 Supp
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 719 of 1,624
High Courts10 Nov 2009Allowed
Shree Ranisati Processors (P) Ltd. Vs Gayatri Panda
Orissa High Court · (2010) 109 CLT 145 : (2010) 1 OLR 300
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts10 Nov 2009Allowed
Bishikeshan Bagh and Another Vs State of Orissa
Orissa High Court · (2010) 1 ILR (Ori) 626
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts06 Nov 2009Allowed
Pravakar Baitha Vs State of Orissa
Orissa High Court · (2009) 11 OHC CK 0059
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 304Police Act, 1861 — Section 1
High Courts06 Nov 2009Dismissed
Mansoor Saha and Others Vs Ramesh Chandra Giri ' Ramesh Giri and Others
Orissa High Court · (2009) 11 OHC CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 161, 174Explosive Substances Act, 1908 — Section 7Penal Code, 1860 (IPC) — Section 302, 34, 394, 396, 457
High Courts06 Nov 2009
Sri Sanjib Kishore Dash Vs Secretary to Govt. of Orissa, Health and Family Welfare Department and Another
Orissa High Court · (2009) 108 CLT 865 : (2010) 124 FLR 904 : (2009) 2 OLR 995
High Courts06 Nov 2009Allowed
Dr. Ipsita Mishra and Others Vs State of Orissa and Others
Orissa High Court · (2010) 1 ILR (Ori) 339 : (2010) 1 OLR 154 Supp
Constitution of India, 1950 — Article 14
High Courts05 Nov 2009
Rangadhar Nayak Vs Fertilizer Corporation of India, Ltd. and Others
Orissa High Court · (2009) 2 ILR (Ori) 756
High Courts05 Nov 2009Allowed
Ranjan Kumari Singh Vs Santosh Kumar Singh
Orissa High Court · AIR 2010 Ori 62 : (2010) 1 OLR 149
High Courts05 Nov 2009Dismissed
Hemalata Sahu Vs Sugyani Sahu
Orissa High Court · AIR 2010 Ori 35 : (2010) 109 CLT 879 : (2009) 2 OLR 1117 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts05 Nov 2009Dismissed
Rajeswari Mishra Vs Sidhartha Pandit
Orissa High Court · AIR 2010 Ori 41 : (2010) 109 CLT 516 : (2009) 2 OLR 1061 Supp
Hindu Marriage Act, 1955 — Section 12Marriage Laws (Amendment) Act, 1999 — Section 5(ii)(c)
High Courts04 Nov 2009Allowed
Mirza Asaf Alii Baig and Another and Parsuram Bihari Vs State of Orissa
Orissa High Court · (2010) CLT 104 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 120B, 302, 452
High Courts04 Nov 2009Allowed
Ganeswar Rout and Sarat Kumar Nayak Vs State of Orissa
Orissa High Court · (2010) CLT 827 (Suppl Crl) : (2010) CLT 803 (Suppl Crl) : (2010) 1 OLR 573 Supp : (2010) OLR 827 (Suppl Crl) : (2010) OLR 803 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 30(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50
High Courts04 Nov 2009
Mandingi Majhi Vs State of Orissa
Orissa High Court · (2010) CLT 715 (Suppl Crl) : (2010) 1 OLR 576 Supp : (2010) OLR 715 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304
High Courts03 Nov 2009Allowed
Khetramohan Patayat Vs State of Orissa
Orissa High Court · (2009) 2 ILR (Ori) 708 : (2010) 1 OLR 449 Supp
Penal Code, 1860 (IPC) — Section 375, 376, 511
High Courts03 Nov 2009Allowed
Suresh Mehera and Others Vs Subha Chaulia and Others
Orissa High Court · (2010) 109 CLT 39 : (2009) 2 OLR 984
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 52
High Courts03 Nov 2009
Subash Chandra Das Vs State of Orissa and Another
Orissa High Court · (2010) 1 OLR 127
High Courts30 Oct 2009Allowed
In Re: State
Orissa High Court · (2009) 10 OHC CK 0092
Constitution of India, 1950 — Article 226
High Courts30 Oct 2009Dismissed
National Insurance Co. Ltd. Vs R.S. Printers and Another
Orissa High Court · (2010) 109 CLT 710 : (2010) 1 OLR 832 Supp
High Courts30 Oct 2009Allowed
Subash Chandra Panda Vs State of Orissa
Orissa High Court · (2010) 1 Crimes 1035 : (2009) 44 OCR 859 : (2009) 2 OLR 946
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 60(3)