High Courts20 Mar 2009Dismissed
Laxman Kumbar Vs State of Orissa
Orissa High Court · (2009) CLT 1314 (Suppl Crl) : (2009) 1 OLR 247 Supp : (2009) OLR 1314 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 746 of 1,624
High Courts20 Mar 2009
Satyajit Mohanty and Another Vs State of Meghalaya and Others
Orissa High Court · (2009) CLT 964 (Suppl Crl) : (2009) 1 ILR (Ori) 614 : (2009) 1 OLR 241 Supp
Constitution of India, 1950 — Article 226(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Mar 2009
State of Orissa Vs Balabhadra Mekap
Orissa High Court · (2010) CLT 158 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 408
High Courts19 Mar 2009Dismissed
Utkal Road Lines Vs Registrar, Income Tax Appellate Tribunal, CTC and Others
Orissa High Court · (2009) 107 CLT 699
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 143, 145, 182, 260A, 263
High Courts19 Mar 2009Dismissed
Union of India (UOI) and Others Vs Rabindra Behera and Another
Orissa High Court · (2009) 107 CLT 556 : (2009) 1 OLR 964 Supp
Penal Code, 1860 (IPC) — Section 409
High Courts19 Mar 2009
Commissioner of Income Tax Vs Utkal Alloys Ltd.
Orissa High Court · (2009) 107 CLT 623 : (2009) 226 CTR 676 : (2009) 319 ITR 339 : (2009) 2 OLR 783 Supp
Income Tax Act, 1961 — Section 132, 145, 255
High Courts19 Mar 2009Allowed
Om Prakash Agrawal and Others Vs Additional District Magistrate and Others
Orissa High Court · (2009) CLT 7 Supp : (2009) 1 OLR 961 Supp : (2009) OLR 7 Supp
High Courts19 Mar 2009
State of Orissa Vs Steel Authority of India Ltd.
Orissa High Court · (2011) 44 VST 50
Orissa Sales Tax Act, 1947 — Section 2(b)(ii)
High Courts18 Mar 2009Dismissed
Progressive Aluminium Industries Vs State of Orissa and Others
Orissa High Court · (2009) CLT 85 Supp
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14
High Courts18 Mar 2009Allowed
Purna Pradhan Vs State of Orissa
Orissa High Court · (2009) CLT 934 (Suppl Crl) : (2009) 1 OLR 1006 : (2009) OLR 934 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302
High Courts18 Mar 2009Dismissed
Commissioner, Kendriya Vidyalaya Sangathan and Others Vs Jaya Sangram Keshari Ghadei and Another
Orissa High Court · (2009) 03 OHC CK 0016
Railways Rules — Rule 5
High Courts17 Mar 2009Dismissed
Amal Banarjee @ Amal Kumar Banarjee Vs Padmabati Banarjee
Orissa High Court · (2009) CLT 944 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts17 Mar 2009Dismissed
Paradeep Phosphates Ltd. Vs Paradeep Port Trust
Orissa High Court · AIR 2009 Ori 139 : (2009) 107 CLT 836 : (2009) 2 OLR 778 Supp : (2011) 7 RCR(Civil) 1551
Arbitration and Conciliation Act, 1996 — Section 23, 34Civil Procedure Code, 1908 (CPC) — Section 47
High Courts17 Mar 2009
Shri Arun Chandra Tripathy Vs State of Orissa
Orissa High Court · (2009) 107 CLT 891 : (2009) 1 OLR 849
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 294, 307, 323, 332, 34
High Courts17 Mar 2009Dismissed
Salkhan Murmu Vs Union of India (UOI) and Others
Orissa High Court · (2010) 109 CLT 124
High Courts17 Mar 2009Allowed
Budhuram Gagral Vs State of Orissa
Orissa High Court · (2009) 107 CLT 833 : (2009) 1 OLR 788
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts17 Mar 2009Dismissed
Prafulla Padhan Vs State of Orissa
Orissa High Court · (2009) 1 OLR 236 Supp
Penal Code, 1860 (IPC) — Section 376
High Courts16 Mar 2009Allowed
Ajit Kumar Dutta Vs Registrar (Judicial), High Court of Orissa and Another
Orissa High Court · (2009) 108 CLT 136 : (2009) 1 OLR 935 Supp
High Courts16 Mar 2009
Shree Gopal Krishna Gosala Vs State of Orissa and Another
Orissa High Court · (2009) 107 CLT 629 : (2009) 121 FLR 974 : (2009) 2 OLR 775 Supp
Minimum Wages Act, 1948 — Section 27
High Courts16 Mar 2009
Balabhadra Majhi Vs Sub-Collector-Cum-Returning Officer
Orissa High Court · (2009) 1 ILR (Ori) 597 : (2009) 1 OLR 234 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 473, 482Penal Code, 1860 (IPC) — Section 177Representation of the People Act, 1951 — Section 125(A)