High Courts30 Jul 2009Allowed
Gupta Amanatya Vs State of Orissa
Orissa High Court · (2009) CLT 1744 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 731 of 1,624
High Courts30 Jul 2009
Chandramani Gour @ Goud Vs State of Orissa and Others
Orissa High Court · (2009) CLT 54 Supp : (2009) 2 OLR 348 Supp : (2009) OLR 54 Supp
Orissa Land Reforms Act, 1960 — Section 37A, 37B, 39, 52, 59(1)
High Courts30 Jul 2009Allowed
Hemanta Bag Vs State of Orissa
Orissa High Court · (2009) 07 OHC CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts30 Jul 2009Allowed
State of Orissa and Another Vs Fakir Ch. Sethy and Others
Orissa High Court · (2009) 108 CLT 519 : (2009) 2 OLR 263 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts30 Jul 2009Allowed
Fakircharan Singh Vs State of Orissa and Others
Orissa High Court · (2010) 1 ILR (Ori) 1
Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
High Courts29 Jul 2009Dismissed
State of Orissa and Another Vs Pravat Kumar Panda and Others
Orissa High Court · (2009) 07 OHC CK 0102
Administrative Tribunals Act, 1985 — Section 6(6)Constitution of India, 1950 — Article 323Orissa Ministerial Service (Method of Recruitment and Conditions of Service of Jr. Assistants of the Office of the Secretariat) Rules, 1951 — Rule 11, 17, 8
High Courts29 Jul 2009
Lakshmidhar Mahalik Vs State of Orissa and Others
Orissa High Court · (2009) 2 OLR 157 Supp
High Courts29 Jul 2009Dismissed
Smt. Pusbati Goud Vs Paban Goud
Orissa High Court · (2009) 2 ILR (Ori) 472
High Courts29 Jul 2009Allowed
State of Orissa and Others Vs Siba Prasad Swain
Orissa High Court · (2009) 108 CLT 247 : (2009) 2 ILR (Ori) 385 : (2009) 2 OLR 1004 Supp
Constitution of India, 1950 — Article 14, 16, 311
High Courts29 Jul 2009Dismissed
Pradip Kumar Bai and Others Vs District Judge and Others
Orissa High Court · (2009) 108 CLT 742 : (2009) 2 ILR (Ori) 274 : (2009) 2 OLR 544
High Courts29 Jul 2009
Sandip Routray Vs Airport Authority of India and Another
Orissa High Court · (2009) CLT 52 Supp
Constitution of India, 1950 — Article 12, 226
High Courts29 Jul 2009
Sri Debasis Panigrahi and Sri Satyajit Monanty Vs State of Orissa and Another
Orissa High Court · (2010) CriLJ 1366 : (2009) 2 ILR (Ori) 336 : (2009) 2 OLR 504
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 164, 173, 190Penal Code, 1860 (IPC) — Section 107, 108, 120B, 320, 323
High Courts29 Jul 2009
Sri Ranjan Kumar Mishra Vs Headmaster, M.P.C. High School and Another
Orissa High Court · (2010) 1 Crimes 669 : (2009) 2 ILR (Ori) 362 : (2009) 44 OCR 739 : (2009) 2 OLR 782
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
High Courts29 Jul 2009
Kshetrabasi Behera and Others Vs State of Orissa and Another
Orissa High Court · (2010) 1 ILR (Ori) 109 : (2009) 44 OCR 738 : (2009) 2 OLR 294 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 190(1)Penal Code, 1860 (IPC) — Section 323, 34, 406, 498, 506
High Courts29 Jul 2009Dismissed
Sri Jeetendra Kumar Mediratta Vs Republic of India
Orissa High Court · (2009) 44 OCR 736
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 406
High Courts29 Jul 2009Allowed
Sri Debasis Panigrahi Vs State of Orissa and Others
Orissa High Court · (2009) CLT 1536 (Suppl Crl) : (2009) CLT 1526 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 197, 197(1), 200Penal Code, 1860 (IPC) — Section 120B, 307, 324
High Courts28 Jul 2009Dismissed
State of Orissa Vs Kaibalya Dehury and Others
Orissa High Court · (2010) CLT 70 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jul 2009
Gopinath Mohanti Vs Manoj Kumar Sahu
Orissa High Court · (2009) CLT 1421 (Suppl Crl) : (2009) 2 OLR 700
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 407Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Jul 2009Dismissed
State of Orissa Vs Budha @ Chintamani Das and Another
Orissa High Court · (2009) CLT 1762 (Suppl Crl) : (2009) 2 ILR (Ori) 313 : (2009) 2 OLR 589 Supp : (2009) OLR 1762 (Suppl Crl)
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Jul 2009Dismissed
State of Orissa Vs Dandasi Behera and Another
Orissa High Court · (2009) 42 OCR 572 : (2009) 2 OLR 110 Supp
Penal Code, 1860 (IPC) — Section 201, 302, 34