High Courts10 Dec 2008
Sushanta Kumar Biswal Vs Jatindranath Roy
Orissa High Court · (2009) 107 CLT 283 : (2009) 1 OLR 381
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 759 of 1,624
High Courts08 Dec 2008Dismissed
Panchanan Sahoo Vs High Court of Orissa and Another
Orissa High Court · (2008) 12 OHC CK 0104
Constitution of India, 1950 — Article 14, 226, 311, 311(2)
High Courts08 Dec 2008Dismissed
Jubida Bibi and Others Vs Rafique Mohammed and Others
Orissa High Court · (2009) 107 CLT 212
Limitation Act, 1963 — Section 5
High Courts08 Dec 2008Dismissed
Radha Krishna Padhi Vs Bhajakrushna Panda and Others
Orissa High Court · (2009) 107 CLT 192
Evidence Act, 1872 — Section 114, 67Succession Act, 1925 — Section 63
High Courts08 Dec 2008Allowed
Sana Kabasi Vs State of Orissa
Orissa High Court · (2009) CLT 271 (Suppl Crl) : (2009) 1 OLR 562 : (2009) OLR 271 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts05 Dec 2008Dismissed
Smt. Aratibala Dash and Another Vs State of Orissa and Others
Orissa High Court · (2009) 107 CLT 34 : (2009) 1 OLR 29
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts05 Dec 2008
Krushna Chandra Nath Vs Kulamani Mohapatra and Others
Orissa High Court · (2009) 1 CLR 729
Constitution of India, 1950 — Article 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 11, 14, 15, 37, 37(2)
High Courts05 Dec 2008Allowed
Subhrasmita Sahoo Vs State of Orissa and Another
Orissa High Court · (2009) CLT 356 (Suppl Crl) : (2009) 1 OLR 192
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts05 Dec 2008Allowed
Deepak Kumar Patro ' Dipu and Others Vs State of Orissa
Orissa High Court · (2009) 1 ILR (Ori) 288(1) : (2009) 42 OCR 134 : (2009) 1 OLR 409 Supp
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts05 Dec 2008Allowed
Sudarsan Sahu and Others Vs State of Orissa and Others
Orissa High Court · (2009) 107 CLT 179 : (2009) 1 OLR 396
Orissa Land Reforms Act, 1960 — Section 59(2)
High Courts05 Dec 2008Dismissed
Prasanna Kumar Ratha Vs District Judge and Another
Orissa High Court · (2009) 107 CLT 166
High Courts05 Dec 2008Dismissed
Rourkela Local Displaced Association and Others Vs State of Orissa and Others
Orissa High Court · (2009) 107 CLT 269
Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 2(c)
High Courts05 Dec 2008Dismissed
Perinti Vekata Rao Vs Union Of India (UOI) and Others
Orissa High Court · (2008) CLT 198 Supp : (2009) 1 ILR (Ori) 196 : (2008) OLR 198 Supp
High Courts05 Dec 2008Dismissed
Balaram Swain and Another Vs Rabindra Swain and Others
Orissa High Court · (2010) 109 CLT 58 : (2009) 1 OLR 534 Supp
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 9(3)
High Courts05 Dec 2008Dismissed
Nabadurga Construction (P) Ltd. Vs State of Orissa and Another
Orissa High Court · (2008) CLT 172 Supp
Arbitration and Conciliation Act, 1996 — Section 62
High Courts04 Dec 2008Allowed
Girija Shankar Dash Vs State of Orissa and Others
Orissa High Court · (2009) 1 OLR 472
High Courts03 Dec 2008Dismissed
Bimal Prasanna Acharya and Another and Pradipta Kumar Mohapatra Vs State of Orissa and Others State of Orissa Vs Arbind Kumar Sinha and Others
Orissa High Court · (2009) 1 OLR 154
Constitution of India, 1950 — Article 32
High Courts03 Dec 2008Dismissed
State of Orissa Vs Paresh H. Mehta and Another
Orissa High Court · (2008) CLT 109 Supp
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts03 Dec 2008Allowed
Union of India (UOI) and Others Vs Sri Prafulla Kumar Sahu
Orissa High Court · (2009) 107 CLT 175
High Courts03 Dec 2008Dismissed
Priyabrata Sahu Vs State Orissa and Others
Orissa High Court · (2009) 107 CLT 38
Constitution of India, 1950 — Article 14, 16, 235, 311