High Courts06 Aug 2009
Kuni Lata Sahoo Vs Senior Divisional Manager, L.I.C. of India and Another
Orissa High Court · (2011) ACJ 1001 : AIR 2010 Ori 19 : (2010) 109 CLT 94 : (2009) OLR 353 Supp
Insurance Act, 1938 — Section 45
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Orissa High Court judgments
32,463 judgments · page 730 of 1,624
High Courts06 Aug 2009
Samal Builders Pvt. Ltd. Vs Board of Trustees of Paradip Port, Paradip Port Trust and Another
Orissa High Court · (2010) 109 CLT 219 : (2010) 1 OLR 711 Supp
High Courts06 Aug 2009
Sana alias Sanatan alias Dhaneswar Samal Vs State of Orissa
Orissa High Court · (2009) CLT 1751 (Suppl Crl) : (2010) CriLJ 299 : (2009) 2 OLR 613 Supp : (2009) OLR 1751 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304(ii)
High Courts06 Aug 2009Dismissed
Mrutyunjaya Das Vs State of Orissa
Orissa High Court · (2009) CLT 1718 (Suppl Crl) : (2009) 2 OLR 299 Supp : (2009) OLR 1718 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302
High Courts05 Aug 2009
Dr. Shailendra Kumar Tamotia Vs Republic of India
Orissa High Court · (2009) CLT 1674 (Suppl Crl) : (2010) CriLJ 196 : (2009) 2 OLR 226 Supp
High Courts05 Aug 2009Dismissed
State of Orissa Vs Nilakantha Sahu and Others
Orissa High Court · (2009) 08 OHC CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Aug 2009Allowed
Jajati Kesari Biswal Vs State of Orissa
Orissa High Court · (2009) CLT 1584 (Suppl Crl) : (2009) 2 OLR 650
Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 161, 177Dowry Prohibition Act, 1961 — Section 4
High Courts05 Aug 2009Allowed
Aska Co-operative Sugar Industries Ltd. Vs Sales Tax Officer and Others
Orissa High Court · (2009) 108 CLT 531 : (2009) 2 OLR 278 Supp : (2010) 27 VST 551
Orissa Value Added Tax Act, 2004 — Section 12(ii)(b)
High Courts05 Aug 2009
Keshab Chandra Das and Another Vs Union of India (UOI) and Another Union of India (UOI) and Another Vs Keshab Chandra Das and Another
Orissa High Court · (2009) 2 OLR 807 : (2009) 2 OLR 80 : (2010) 3 SLR 180
Constitution of India, 1950 — Article 15, 16, 335
High Courts05 Aug 2009Dismissed
Srikanta Senapati Vs State of Orissa and Others
Orissa High Court · (2009) 2 ILR (Ori) 306
Administrative Tribunals Act, 1985 — Section 14, 21Constitution of India, 1950 — Article 311(2)Limitation Act, 1963 — Article 58
High Courts05 Aug 2009Allowed
Narayan Chandra Pradhan Vs Union of India (UOI) and Others P. Jagadeswar Rao and Others Vs Union of India (UOI) and Another
Orissa High Court · (2009) 2 ILR (Ori) 462
High Courts04 Aug 2009Dismissed
Rajiba Naik Vs State of Orissa
Orissa High Court · (2009) CLT 1726 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 201, 302, 404
High Courts04 Aug 2009
Geja Sabar Vs State of Orissa
Orissa High Court · (2010) 1 ALT(Cri) 29 : (2009) CLT 1722 (Suppl Crl) : (2009) CriLJ 4685 : (2009) 2 OLR 164 Supp : (2009) OLR 1722 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304 Part II
High Courts04 Aug 2009Allowed
Md. Ramjan, Santosh Yadav and Md. Babujan @ Imran Khan Vs State of Orissa
Orissa High Court · (2009) CLT 1754 (Suppl Crl) : (2009) 2 ILR (Ori) 309 : (2009) 2 OLR 295 Supp : (2009) OLR 1754 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Aug 2009
Dibakar Murmu and Others Vs State of Orissa
Orissa High Court · (2009) CLT 1415 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 376(2), 395, 427, 447, 455
High Courts03 Aug 2009Dismissed
State of Orissa Vs Nanda Gouda and Others
Orissa High Court · (2009) 108 CLT 569
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts03 Aug 2009Dismissed
State of Orissa Vs Brajasundar @ Keda Behera and Others
Orissa High Court · (2009) CLT 1736 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts03 Aug 2009
Sarbeswar Bharati Vs State of Orissa
Orissa High Court · (2009) 2 OLR 664
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354, 506
High Courts31 Jul 2009
Footpath Khyudra Byabasai Sangha Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 241 : (2009) 2 OLR 1005 Supp
Constitution of India, 1950 — Article 162, 226
High Courts30 Jul 2009Allowed
Sukru Gouda Vs State of Orissa
Orissa High Court · (2009) CLT 1746 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304