COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 734 of 1,624

High Courts16 Jul 2009

Jayanta Kumar Bakshi Vs Principal Secretary to Government, Excise Department and Others State of Orisssa and Another Vs Jayanta Kumar Bakshi

Orissa High Court · (2009) 108 CLT 584 : (2009) 2 ILR (Ori) 434 : (2009) 2 OLR 968 Supp : (2010) 4 SLR 475

Constitution of India, 1950 — Article 309Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12(1), 13, 15, 15(1), 15(10)

High Courts16 Jul 2009

Gayadhar Das Vs State of Orissa

Orissa High Court · (2009) CLT 1592 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 341

High Courts16 Jul 2009Dismissed

Harasa Ghadei Vs State of Orissa

Orissa High Court · (2009) 44 OCR 506

Criminal Procedure Code, 1973 (CrPC) — Section 161, 209, 309(2)Penal Code, 1860 (IPC) — Section 276, 294, 34, 341, 342

High Courts15 Jul 2009Dismissed

State of Orissa Vs Jhala Dhinda @ Prahallad and Others

Orissa High Court · (2009) 42 OCR 563

Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

High Courts15 Jul 2009Allowed

Gayadhar Bhoi and Others Vs State of Orissa

Orissa High Court · (2009) 07 OHC CK 0057

Evidence Act, 1872 — Section 65Penal Code, 1860 (IPC) — Section 148, 149, 307, 323

High Courts14 Jul 2009

GAS Security Services (India) Pvt. Ltd. Vs Director Government of India Ministry of Heavy Industries and Public Enterprises Department of Public Enterprises and Others

Orissa High Court · (2009) CLT 137 Supp

Private Security Agencies (Regulation) Act, 2005 — Section 10, 25, 3

High Courts14 Jul 2009Dismissed

State of Orissa Vs Bijoya Naik and Others

Orissa High Court · (2009) CLT 1658 (Suppl Crl) : (2009) 2 OLR 543 Supp : (2009) OLR 1658 (Suppl Crl)

Evidence Act, 1872 — Section 27, 27(3)

High Courts14 Jul 2009Dismissed

State of Orissa Vs Chhabi Jhodia

Orissa High Court · (2009) 108 CLT 693 : (2009) 2 OLR 571

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

High Courts13 Jul 2009

Sayed Sarwar Ali Vs Govt. of India

Orissa High Court · (2009) 2 ILR (Ori) 358

Central Civil Services (Pension) Rules, 1972 — Rule 49

High Courts10 Jul 2009Dismissed

Mohammed Afsar and Others Vs State of Orissa and Others

Orissa High Court · (2009) 2 ILR (Ori) 193

High Courts10 Jul 2009

Manas Chandra Mahanta Vs Union of India (UOI) and Others

Orissa High Court · (2009) 2 ILR (Ori) 197

High Courts08 Jul 2009Allowed

Smt. Suryakanti Behera Vs State of Orissa and Others

Orissa High Court · (2009) 108 CLT 596

Constitution of India, 1950 — Article 14, 16Orissa Aided Educational Institutions Employees Retirement Benefits Rules, 1981 — Rule 8, 8(2)

High Courts08 Jul 2009Dismissed

The Management of E.H.T. (C) Division Vs State of Orissa and Others

Orissa High Court · (2009) 108 CLT 601

Industrial Disputes Act, 1947 — Section 10(1), 10(4), 12(5), 2, 25B

High Courts07 Jul 2009Dismissed

Binod Bihari Singh Vs Cuttack Madhu Baisya Bhadraki Gudia Samiti and Others

Orissa High Court · (2009) 108 CLT 261 : (2009) 2 ILR (Ori) 375 : (2009) 2 OLR 950 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts07 Jul 2009Allowed

Jadaba Dehury ' Dehery Vs State of Orissa

Orissa High Court · (2009) CLT 1244 (Suppl Crl) : (2009) 2 OLR 466

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 55

High Courts07 Jul 2009

Premalata Singh Vs State of Orissa and Others

Orissa High Court · (2009) 2 ILR (Ori) 279 : (2009) 2 OLR 483

Maintenance and Welfare of Parents and Senior Citizens ACt, 2007 — Section 4(3), 7

High Courts07 Jul 2009Allowed

Sri Siddha Math and Others Vs Sri Jagannath Temple Managing Committee and Another

Orissa High Court · (2009) 108 CLT 508 : (2009) 2 OLR 238 Supp

Constitution of India, 1950 — Article 226

High Courts07 Jul 2009

Arss Infrastructure Projects Vs State of Orissa and Others

Orissa High Court · (2009) 108 CLT 608 : (2010) 1 ILR (Ori) 18 : (2009) 2 OLR 942 Supp

Sales of Goods Act, 1930 — Section 64(A)

High Courts07 Jul 2009Dismissed

Sabita Mishra ' Chabbi and Others Vs State of Orissa

Orissa High Court · (2009) 07 OHC CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 307, 34, 354, 498A, 506

High Courts03 Jul 2009Dismissed

Raghunath Mahakud Vs The Presiding Officer, Labour Court and Others

Orissa High Court · (2009) 108 CLT 271 : (2009) 2 ILR (Ori) 407 : (2009) 2 OLR 941 Supp

Constitution of India, 1950 — Article 310, 311