High Courts25 Mar 2009
Smt. Kalpana Das and Others Vs Sarat Kumar Das
Orissa High Court · AIR 2009 Ori 133 : (2009) 108 CLT 139 : (2009) 2 OLR 803 Supp
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 24, 26, 9
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 745 of 1,624
High Courts24 Mar 2009
Kanhu Charan Sethy and Others Vs State of Orissa and Others
Orissa High Court · (2009) 03 OHC CK 0109
High Courts24 Mar 2009
Bairagi Charan Puhan and Others Vs Board of Secondary Education and Others
Orissa High Court · (2009) 1 OLR 784
High Courts24 Mar 2009Dismissed
Mamata Mohanty Vs State of Orissa and Others
Orissa High Court · (2009) CLT 4 Supp : (2009) 1 ILR (Ori) 683 : (2009) 2 OLR 977 Supp
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts24 Mar 2009
Khetra Dehury @ Sabar Vs State of Orissa
Orissa High Court · (2009) CLT 928 (Suppl Crl) : (2009) 1 OLR 256 Supp : (2009) OLR 928 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304
High Courts24 Mar 2009
Orissa Alloys Ltd. Vs Secretary, Department of Industries and Others
Orissa High Court · (2009) 107 CLT 818 : (2009) 1 OLR 891
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts23 Mar 2009Allowed
Surya Kanta Tripathy and Others Vs Council of Higher Secondary Education Orissa and Another
Orissa High Court · (2009) 1 ILR (Ori) 741 : (2009) 1 OLR 995 Supp
High Courts23 Mar 2009
Smt. Lili Behera ' Mani Ghosh Vs Premalata Mallick and Others
Orissa High Court · (2010) 109 CLT 110
Conduct of Elections Rules, 1961 — Rule 38, 38(1), 56, 56(2)Orissa Grama Panchayat Election Rules, 1965 — Rule 47Orissa Panchayat Samiti (Election) Rules, 1991 — Rule 15(3), 18, 30, 43
High Courts23 Mar 2009Dismissed
Shri Dharanidhar Jena Vs Union of India (UOI) and Others
Orissa High Court · (2009) 107 CLT 845 : (2009) 1 OLR 1009 Supp
Constitution of India, 1950 — Article 311
High Courts23 Mar 2009Dismissed
Sudarsan Sahoo Vs State of Orissa and Others
Orissa High Court · (2009) CLT 80 Supp : (2009) 1 ILR (Ori) 637 : (2009) 1 OLR 1019 Supp
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 23
High Courts23 Mar 2009
Union of India (UOI) and Others Vs Sri R.V. Rao
Orissa High Court · (2009) 1 ILR (Ori) 498
Constitution of India, 1950 — Article 14, 226, 311(2)
High Courts23 Mar 2009Allowed
Suman Agency Vs Sales Tax Officer and Others
Orissa High Court · (2009) 107 CLT 803 : (2009) 1 OLR 775 : (2009) 25 VST 414
ORISSA VALUE ADDED TAX ACT, 2004 — Section 34, 40, 42, 43, 44
High Courts23 Mar 2009
Dwari Naik and Another Vs State of Orissa
Orissa High Court · (2009) 107 CLT 861 : (2009) 1 OLR 250 Supp
Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts20 Mar 2009Dismissed
Ramesh Chandra Moharana Vs Orissa Mining Corporation Ltd. and Others
Orissa High Court · (2009) CLT 83 Supp
High Courts20 Mar 2009Allowed
Century Textiles Industries Ltd. Vs Deepak Jain and Another
Orissa High Court · (2009) 108 CLT 226 : (2009) 1 OLR 731
Civil Procedure Code, 1908 (CPC) — Section 115, 152, 47
High Courts20 Mar 2009
C. Elumalai and Others Vs A.G.L. Irudayaraj and Another
Orissa High Court · (2009) 1 OLR 724
Civil Procedure Code, 1908 (CPC) — Section 94Constitution of India, 1950 — Article 129
High Courts20 Mar 2009
Sri Sanjay Kumar Das Burma Vs State of Orissa
Orissa High Court · (2009) CLT 895 (Suppl Crl) : (2009) 1 OLR 779
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 177, 181Representation of the People Act, 1951 — Section 36
High Courts20 Mar 2009
State of Orissa Vs Dredging Corporation of India Ltd.
Orissa High Court · (2009) 108 CLT 432 : (2009) 1 OLR 986 Supp : (2009) 25 VST 522
Constitution of India, 1950 — Article 366
High Courts20 Mar 2009Dismissed
Krushna Chandra Das Vs State of Orissa and Others
Orissa High Court · (2009) 108 CLT 143 : (2009) 2 OLR 797 Supp
High Courts20 Mar 2009Allowed
R.B. Agarwal and Co. (P) Ltd. Vs State of Orissa and Others
Orissa High Court · (2009) 107 CLT 545 : (2009) 1 OLR 973 Supp
Central Sales Tax Act, 1956 — Section 5COMPANIES ACT, 1956 — Section 16Constitution of India, 1950 — Article 226