High Courts06 May 2009Dismissed
Basu Khadia Vs State of Orissa
Orissa High Court · (2009) 2 ILR (Ori) 74(1)
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 739 of 1,624
High Courts05 May 2009Allowed
Naba Kishore Mishra Vs Collector and Others
Orissa High Court · (2009) 108 CLT 133 : (2008) 108 CLT 133 : (2009) 122 FLR 843 : (2009) 1 OLR 1020
Constitution of India, 1950 — Article 243
High Courts05 May 2009Allowed
Dr. Sarada Prasad Mohanty Vs Vice Chancellor, Berhampur University and Another
Orissa High Court · (2009) 108 CLT 176 : (2009) 2 OLR 41
High Courts05 May 2009
Sri Abhiram Mohapatra Vs Smt. Draupadi Mohapatra
Orissa High Court · (2009) CLT 1124 (Suppl Crl) : (2009) 2 OLR 55 : (2009) OLR 1124 (Suppl Crl)
Civil Procedure Code, 1908 (CPC) — Section 152Criminal Procedure Code, 1973 (CrPC) — Section 125, 126Hindu Marriage Act, 1955 — Section 12, 13
High Courts04 May 2009
Bachan Singh Vs The Road Transport Officer and Others
Orissa High Court · AIR 2009 Ori 185 : (2009) 108 CLT 214 : (2009) 2 OLR 183 : (2011) 7 RCR(Civil) 1650
Income Tax Act, 1961 — Section 23, 28, 44Motor Vehicles Act, 1988 — Section 10, 13, 3, 39State Financial Corporations Act, 1951 — Section 29
High Courts01 May 2009Dismissed
Orissa State Beverages Corporation Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (2009) 108 CLT 33 : (2009) 2 OLR 884 Supp
Constitution of India, 1950 — Article 226, 227Finance Act, 1994 — Section 68, 69, 70, 73, 75Sales of Goods Act, 1930 — Section 4
High Courts01 May 2009
Union of India (UOI) and Others Vs Sushil Kumar Rath
Orissa High Court · (2009) 108 CLT 499 : (2009) 2 OLR 861 Supp
High Courts01 May 2009
Anjan Kumar Sahoo and Others Vs The District Labour Officer-Cum-Conciliation Officer and Another
Orissa High Court · (2009) 108 CLT 24 : (2009) 2 OLR 870 Supp
Industrial Disputes Act, 1947 — Section 10, 2, 25O, 33C
High Courts01 May 2009
Mahanadi Casting Pvt. Ltd. Vs The Commissioner of Central Excise and Customs and Another
Orissa High Court · (2009) 108 CLT 487 : (2009) 2 OLR 861 Supp
Central Excises and Salt Act, 1944 — Section 11A, 35B, 3AConstitution of India, 1950 — Article 11AC, 226, 227, 35F, 35G
High Courts01 May 2009Allowed
Kunar Charan Marandi Vs Commissioner-cum-Secretary Govt. of Orissa, Dept. of Revenue and Disaster Management and Others
Orissa High Court · (2009) 108 CLT 17 : (2009) 2 OLR 875 Supp
High Courts01 May 2009Dismissed
Ramesh Chandra Nath Vs Union of India (UOI) and Others
Orissa High Court · (2009) 108 CLT 485 : (2009) 2 OLR 864 Supp
High Courts30 Apr 2009Dismissed
Dibakar Bhoi Vs Bhoianath Rout and Others
Orissa High Court · (2009) CLT 1085 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 202, 226, 227, 482, 91Penal Code, 1860 (IPC) — Section 120B, 167, 218, 34, 466
High Courts30 Apr 2009Dismissed
Sri Sujit Kumar Giri Vs Smt. Laxmipriya Manna ' Giri
Orissa High Court · (2009) CLT 1231 (Suppl Crl) : (2009) 2 OLR 198
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts30 Apr 2009Allowed
Bhaskar Chandra Nayak and Another Vs State of Orissa
Orissa High Court · (2009) CLT 1221 (Suppl Crl) : (2009) CriLJ 3875 : (2010) 1 Crimes 256 : (2009) 2 OLR 153 : (2009) OLR 1221 (Suppl Crl) : (2010) 7 RCR(Criminal) 865
Penal Code, 1860 (IPC) — Section 395, 412
High Courts30 Apr 2009
Subash Chandra Parida and Others Vs State of Orissa
Orissa High Court · (2009) 108 CLT 101 : (2010) 1 OLR 244 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227Penal Code, 1860 (IPC) — Section 201, 302, 314, 323, 324
High Courts30 Apr 2009Allowed
Surjya Kanta Tripathy and Another Vs State of Orissa (G.A.)
Orissa High Court · (2009) 108 CLT 202 : (2009) 2 OLR 113
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 471, 488
High Courts30 Apr 2009Allowed
Guru Prasad Mohanty and Another and Kailash Sahu Vs State of Orissa and Others
Orissa High Court · AIR 2009 Ori 172 : (2009) 108 CALLT 179 : (2009) 108 CLT 179 : (2009) 2 OLR 65 : (2011) 7 RCR(Civil) 1628
Stamp (Orissa Amendment) Act, 2008 — Section 2Stamp Act, 1899 — Section 47A
High Courts30 Apr 2009Dismissed
Pradeep Satapathy Vs State of Orissa and Another
Orissa High Court · (2009) CLT 1145 (Suppl Crl) : (2010) 1 Crimes 101 : (2009) 2 OLR 132 : (2009) OLR 1145 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 254, 401, 91Income Tax Act, 1961 — Section 269Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Apr 2009Allowed
Nirvik Printers Private Limited and Others Vs Orissa Primary Education Programme Authority and Others
Orissa High Court · (2009) 108 CLT 308 : (2009) 2 OLR 860 Supp
High Courts30 Apr 2009
Seven Hills Stallfed Farms Ltd. and Another Vs Smt. Raj Kumari Moharana and Another
Orissa High Court · (2009) CLT 1089 (Suppl Crl) : (2010) 1 OLR 241 Supp : (2009) OLR 1089 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 420