High Courts18 May 2009
Prabhu Charan Das Vs Bishnu Charan Das and Others
Orissa High Court · (2009) 108 CLT 294 : (2009) 2 OLR 893 Supp
Civil Procedure Code, 1908 (CPC) — Section 144
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 738 of 1,624
High Courts15 May 2009
Jayadev Panda @ Tripathy Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 359 : (2009) 2 OLR 892 Supp
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 12, 37(1)
High Courts14 May 2009Allowed
Surendra Kumar Agarwal Vs State of Orissa and Others
Orissa High Court · (2009) CLT 1393 (Suppl Crl) : (2009) 2 OLR 407
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 23, 23A, 23CPenal Code, 1860 (IPC) — Section 379
High Courts14 May 2009Allowed
Sri Budhanath Lenka Vs Collector-cum-District Magistrate ad Ors.
Orissa High Court · (2009) 2 OLR 359
High Courts14 May 2009
L. Narayana Murty and Another Vs M. Venkata Ramana Rao and Others
Orissa High Court · (2009) 108 CLT 377 : (2009) 2 OLR 889 Supp
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts13 May 2009Dismissed
Biswajit Jena Vs Member, Board of Revenue and Others
Orissa High Court · (2009) 108 CLT 296 : (2009) 2 OLR 884 Supp
Constitution of India, 1950 — Article 226, 227
High Courts13 May 2009
Smt. Geetarani Panda Vs Manmath Patra and Others
Orissa High Court · (2009) 108 CLT 355 : (2009) 2 OLR 885 Supp
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts12 May 2009
Sri Bhagaban Sahoo Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 481 : (2009) 2 OLR 994 Supp
Constitution of India, 1950 — Article 226
High Courts12 May 2009Dismissed
L.A. Collector and Another Vs Shri Satish Kumar Jatania Nayana Pradhan Vs State of Orissa and Others
Orissa High Court · (2010) 109 CLT 881 : (2010) 1 OLR 703 Supp
Evidence Act, 1872 — Section 115, 31Land Acquisition Act, 1894 — Section 11, 18
High Courts11 May 2009Allowed
Jura Purty Vs State of Orissa
Orissa High Court · (2009) CLT 1081 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302
High Courts11 May 2009Allowed
Jayendra Vishnu Thakur Vs State of Maharashtra and Another
Orissa High Court · (2009) 2 OLR 161
Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 273, 299, 342, 465, 82Evidence Act, 1872 — Section 137, 138, 3, 33
High Courts11 May 2009Dismissed
Abhra ' Chhutu Murmu Vs State of Orissa
Orissa High Court · (2009) CLT 1652 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302
High Courts08 May 2009
Sudhir Kumar Naik Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 429 : (2009) 2 OLR 995 Supp
High Courts08 May 2009
Prasanta Kumar Samal and Others Vs Maroj Kumar Pradhan and Others
Orissa High Court · (2009) CLT 801 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 294, 307, 34, 341, 506
High Courts07 May 2009
Sri A. Sibo Ram Raju Vs State of Orissa and Others
Orissa High Court · (2009) CLT 158 Supp
Constitution of India, 1950 — Article 226
High Courts07 May 2009
Sasmita Pattanaik and Others Vs Sunanda Pattanaik and Others
Orissa High Court · (2009) 4 CivCC 793 : (2009) 108 CLT 732 : (2009) 2 OLR 361
Civil Procedure Code, 1908 (CPC) — Section 151, 47Constitution of India, 1950 — Article 227
High Courts06 May 2009
State of Orissa Vs Bipin Baral and Others Saubhagya Ranjan Nayak and Another Vs State of Orissa
Orissa High Court · (2010) 2 OLR 368
Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 May 2009Allowed
Bipin Nayak and Others, Sanjaya Rout and Another and Prakash Pradhan Vs State of Orissa
Orissa High Court · (2009) 2 OLR 338
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts06 May 2009Allowed
Somanath Mohapatra and Another Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 191 : (2009) 2 OLR 89
Constitution of India, 1950 — Article 14, 21
High Courts06 May 2009
Tribhuban Das Vs Orissa State Financial Corporation and Others
Orissa High Court · (2009) 108 CLT 71 : (2009) 1 OLR 1016