High Courts21 May 2009
Dr. Smt. Manjushri Panigrahi Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 410 : (2009) 2 OLR 1005 Supp
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 737 of 1,624
High Courts21 May 2009Allowed
Bapi @ Debadutta Ratnakumar Patra and Gour Chandra Maharana Vs State of Orissa
Orissa High Court · (2009) CLT 986 (Suppl Crl) : (2009) 2 OLR 283 : (2009) OLR 986 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts21 May 2009Allowed
Jitesh Kumar Nayak and Others Vs Orissa Public Service Commission and Others
Orissa High Court · (2009) 108 CLT 1 : (2010) 1 OLR 367
Constitution of India, 1950 — Article 14, 16, 21, 31B
High Courts21 May 2009Dismissed
Madhusudan Dikshit Vs UCO Bank
Orissa High Court · (2009) 108 CLT 393 : (2009) 4 LLJ 829 : (2009) 2 OLR 273
Constitution of India, 1950 — Article 311
High Courts21 May 2009Allowed
Ram Chandra Baral and Others Vs State of Orissa
Orissa High Court · (2009) 2 ILR (Ori) 210
Penal Code, 1860 (IPC) — Section 147, 149, 302, 364
High Courts21 May 2009Allowed
T. Mohan Rao Vs State of Orissa
Orissa High Court · (2010) 1 OLR 321 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts20 May 2009Dismissed
Dr. Asish Patnaik and Others Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 404 : (2009) 2 OLR 994 Supp
Constitution of India, 1950 — Article 14, 226
High Courts20 May 2009
State of Orissa Vs Ramesh Chandra Swain and Others
Orissa High Court · (2009) CLT 1429 (Suppl Crl) : (2010) 1 OLR 247 Supp : (2009) OLR 1429 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 324
High Courts20 May 2009
Biswajit Patnaik Vs State of Orissa
Orissa High Court · (2009) 2 OLR 456
Civil Procedure Code, 1908 (CPC) — Section 13Criminal Procedure Code, 1973 (CrPC) — Section 13, 389Legal Services Authorities Act, 1987 — Section 7
High Courts20 May 2009
Sri Kalyan Mahanty Vs Presiding Officer, Debts Recovery Tribunal and Others
Orissa High Court · AIR 2009 Ori 181 : (2009) 108 CLT 11 : (2009) 2 OLR 893 Supp
Constitution of India, 1950 — Article 226, 227, 32Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 20
High Courts20 May 2009
Hiradhar ' Hira Kisan Vs State of Orissa
Orissa High Court · (2009) CLT 1267 (Suppl Crl) : (2009) 2 OLR 370
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts20 May 2009Dismissed
Sunaram Goala Vs State of Orissa
Orissa High Court · (2009) 2 ILR (Ori) 215
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts20 May 2009
State of Orissa Vs Muna @ Madhusudan Kar and Others
Orissa High Court · (2009) 2 ILR (Ori) 219
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 May 2009Allowed
Birendra Kumar Mishra Vs Orissa Drugs and Chemicals Ltd. and Others
Orissa High Court · (2009) 2 OLR 136 Supp
High Courts19 May 2009
Kalia @ Susanta Kumar Tarei Vs State of Orissa
Orissa High Court · (2009) 108 CLT 81 : (2009) 2 OLR 996 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 May 2009
Kedar Gouri Rice Mill Vs State of Orissa and Others
Orissa High Court · (2010) 27 VST 387
Orissa Value Added Tax Act, 2004 — Section 2(4)
High Courts18 May 2009
Surendranath Kar Vs Bhaba Dulal Bose
Orissa High Court · (2009) 2 OLR 247
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 May 2009Dismissed
State of Orissa Vs Saroj Kumar Sinha
Orissa High Court · (2009) CLT 921 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 378(4)
High Courts18 May 2009Dismissed
Smt. Benga Khuntia and Another Vs State of Orissa
Orissa High Court · (2009) 108 CLT 29 : (2009) 2 OLR 650 Supp
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A, 54
High Courts18 May 2009Dismissed
Sri Mrutunjaya Chand Vs Sri Asish Kumar Pratihari
Orissa High Court · (2009) 108 CLT 82 : (2009) 2 OLR 487 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 309, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139