High Courts26 Jun 2009
Biswanath Panda Vs Sarat Chandra Panda and Others
Orissa High Court · (2009) 108 CLT 287 : (2009) 2 OLR 938 Supp
Evidence Act, 1872 — Section 18Registration Act, 1908 — Section 17
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 736 of 1,624
High Courts26 Jun 2009
Lalit Mohan Patnaik Vs Sub-Divisional Officer and Others
Orissa High Court · (2009) 108 CLT 333 : (2009) 2 OLR 421
Constitution of India, 1950 — Article 227
High Courts26 Jun 2009Dismissed
Gopinath Pati and Another Vs Jagannath Pati and Others
Orissa High Court · (2009) 108 CLT 374 : (2009) 2 OLR 937 Supp
Arbitration Act, 1940 — Section 14, 33, 39
High Courts25 Jun 2009
Orissa Forest Development Corporation Ltd. Vs Bhababni Sankar Das and Another
Orissa High Court · (2009) 108 CLT 613 : (2010) 1 LLJ 359 : (2009) 2 OLR 936 Supp
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts25 Jun 2009Dismissed
State of Orissa Vs Narayan Patra
Orissa High Court · (2009) CLT 1282 (Suppl Crl) : (2009) 2 OLR 523 Supp : (2009) OLR 1282 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302
High Courts23 Jun 2009
Zerina Marines Pvt. Ltd. Vs State of Orissa and Another
Orissa High Court · (2009) 108 CLT 336 : (2009) 2 OLR 935 Supp
Constitution of India, 1950 — Article 14, 226, 298Land Acquisition Act, 1894 — Section 7
High Courts22 Jun 2009Dismissed
Gulf Oil Corporation Ltd. Vs The Presiding Officer Labour Court Sambalpur and Another
Orissa High Court · (2009) 06 OHC CK 0031
Industrial Disputes Act, 1947 — Section 10, 12, 17Orissa Industrial Disputes Rules, 1959 — Rule 36
High Courts22 Jun 2009Dismissed
Purna Chandra Panda (dead) through his legal heirs Vs Chaitanya Mahaprabhu Bije Nizgaon and Others
Orissa High Court · (2009) 108 CLT 384 : (2009) 2 OLR 911 Supp
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Jun 2009Dismissed
Janakilata Dei @ Sahu Vs Premalata Naik
Orissa High Court · (2009) 108 CLT 345 : (2009) 2 OLR 930 Supp
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts22 Jun 2009
Kalabati Jena Vs Dhaneswar Jena and Others
Orissa High Court · (2009) CLT 140 Supp : (2009) 2 ILR (Ori) 367 : (2009) 2 OLR 344 Supp : (2009) OLR 140 Supp
Orissa Grama Panchayat Act, 1964 — Section 10, 11
High Courts22 Jun 2009
Benirani Ray and Others Vs Ashok Kumar Ghosh and Others
Orissa High Court · AIR 2010 Ori 7 : (2009) 108 CLT 362 : (2009) 2 OLR 921 Supp
Hindu Succession Act, 1956 — Section 22Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts22 Jun 2009
Benudhar Hota and Others Vs Jagannath Nayak and Others
Orissa High Court · (2009) 108 CLT 349 : (2009) 2 OLR 922 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts22 Jun 2009
Mukunda Dhal @ Mukundagarag Dhal and Others Vs Sri Bhagabat Goswain and Others
Orissa High Court · (2009) 108 CLT 341 : (2009) 2 OLR 922 Supp
High Courts22 Jun 2009Dismissed
Kamalakanta Mohapatra and Others Vs Pratap Chandra Mohapatra and Others
Orissa High Court · AIR 2010 Ori 13 : (2009) 108 CLT 367 : (2009) 2 OLR 902 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 6
High Courts17 Jun 2009Dismissed
Biranchi Gadtya Vs State of Orissa
Orissa High Court · (2009) 108 CLT 551 : (2009) 2 OLR 508 Supp
Penal Code, 1860 (IPC) — Section 325, 457Probation of Offenders Act, 1958 — Section 4
High Courts17 Jun 2009Dismissed
State of Orissa Vs Haguri @ Sanatan Behera and Others
Orissa High Court · (2009) CLT 1277 (Suppl Crl) : (2009) 2 OLR 503 Supp : (2009) OLR 1277 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Jun 2009
Rama Chandra Ghanta Vs State of Orissa
Orissa High Court · (2010) 109 CLT 141 : (2010) 1 OLR 250 Supp
Penal Code, 1860 (IPC) — Section 325
High Courts09 Jun 2009
Susanta Nanda Vs Union of India (UOI) and Others
Orissa High Court · (2011) 1 OLR 649
High Courts03 Jun 2009
Dhirendra Kumar Hota Vs State of Orissa and Others
Orissa High Court · (2009) 2 OLR 593
High Courts21 May 2009Allowed
Biranchi Narayan Das and Others Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 397 : (2009) 1 OLR 453 Supp
Constitution of India, 1950 — Article 300AOrissa Development Authorities Act, 1982 — Section 65