High Courts03 Jul 2009Dismissed
Purna Chandra Senapaty Vs Orissa Forest Development Corporation Ltd. and Another
Orissa High Court · (2009) 108 CLT 264 : (2009) 2 ILR (Ori) 403 : (2009) 2 OLR 940 Supp
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 735 of 1,624
High Courts03 Jul 2009Dismissed
Anup Kumar Panda Vs Board of Secondary Education and Others
Orissa High Court · (2009) 108 CLT 267 : (2009) 2 OLR 940 Supp
High Courts02 Jul 2009Dismissed
State of Orissa Vs Mahuria Tandi
Orissa High Court · (2009) 44 OCR 344
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts02 Jul 2009Dismissed
State of Orissa and etc. Vs Chikala Raghupati and Others
Orissa High Court · (2009) CLT 1447 (Suppl Crl) : (2009) CriLJ 4388
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts01 Jul 2009Dismissed
State of Orissa Vs Jhari Majhi
Orissa High Court · (2009) 44 OCR 509
Penal Code, 1860 (IPC) — Section 302
High Courts01 Jul 2009Dismissed
P. Dandasi Reddy Vs State of Orissa
Orissa High Court · (2009) 2 OLR 526 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Explosive Substances Act, 1908 — Section 3
High Courts01 Jul 2009Allowed
Dandapani Nahak Vs State of Orissa
Orissa High Court · (2009) CLT 1425 (Suppl Crl) : (2009) 2 OLR 487
Penal Code, 1860 (IPC) — Section 302, 307
High Courts01 Jul 2009Dismissed
D. Dandasi Reddy Vs State of Orissa
Orissa High Court · (2009) CLT 1246 (Suppl Crl) : (2009) CriLJ 4400
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Explosive Substances Act, 1908 — Section 3
High Courts01 Jul 2009Allowed
Tau alias Anirudha Sahu and Others Vs State of Orissa
Orissa High Court · (2009) 108 CLT 812 : (2010) 1 Crimes 86 : (2009) 2 OLR 813
Penal Code, 1860 (IPC) — Section 323, 337, 34
High Courts30 Jun 2009Dismissed
State of Orissa Vs Satya @Satyanarayan Pradhan and Others
Orissa High Court · (2009) CLT 1284 (Suppl Crl)
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 323, 34, 341
High Courts30 Jun 2009Allowed
Pranaba Kumar Panda Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 276 : (2009) 2 OLR 939 Supp
High Courts30 Jun 2009Allowed
Annapurna Agency and S. Narendra Kumar and Co. Vs State of Orissa
Orissa High Court · (2009) 2 OLR 251
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 13Prevention of Food Adulteration Act, 1954 — Section 16, 2
High Courts29 Jun 2009Dismissed
State of Orissa Vs Dillip Kumar Routray and Others
Orissa High Court · (2009) 06 OHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 32, 325, 34
High Courts29 Jun 2009Allowed
Himansu Kumar Kar Vs Chief General Manager, State Bank of India and Another
Orissa High Court · (2009) 108 CLT 326 : (2009) 2 OLR 279
Constitution of India, 1950 — Article 14, 16, 21
High Courts29 Jun 2009
Prafulla Kumar Rout Vs Suguna Paultry Firm Ltd.
Orissa High Court · (2009) 2 ILR (Ori) 364 : (2009) 2 OLR 345
Criminal Procedure Code, 1973 (CrPC) — Section 177, 407, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jun 2009Dismissed
Pankaj Charan Dhal and Others Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 904 : (2009) 2 OLR 939 Supp
Orissa Grama Panchayat Act, 1964 — Section 4(3)
High Courts29 Jun 2009
State of Orissa Vs Wateka Mani
Orissa High Court · (2009) CLT 1253 (Suppl Crl) : (2009) 2 OLR 403 : (2009) OLR 1253 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304
High Courts26 Jun 2009
Kumari Sumati Sundara Vs The Special Land Acquisition Officer-cum-Collector and Others
Orissa High Court · (2009) 108 CLT 380 : (2009) 2 OLR 152 Supp
Land Acquisition Act, 1894 — Section 30
High Courts26 Jun 2009Dismissed
Sri Nanalal Arjun Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 330 : (2009) 2 OLR 936 Supp
Constitution of India, 1950 — Article 227
High Courts26 Jun 2009
Bijaya Kumar Sahoo Vs Commandant, 149 Battalion, CRPF and Others
Orissa High Court · (2009) 108 CLT 285