High Courts02 Dec 2008Allowed
Chada Munda Vs State of Orissa
Orissa High Court · (2009) CLT 419 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 761 of 1,624
High Courts01 Dec 2008Dismissed
Pitambar Panda Vs Surendranath Panda and Others
Orissa High Court · (2009) 107 CLT 45 : (2009) 1 OLR 247
Orissa Land Reforms Act, 1960 — Section 36A
High Courts28 Nov 2008Dismissed
State of Orissa and Others Vs Sarat @ Ajaya Kumar Panda and Others
Orissa High Court · (2008) CLT 16 Supp
Penal Code, 1860 (IPC) — Section 307, 324, 326, 34, 84Probation of Offenders Act, 1958 — Section 4(4)
High Courts28 Nov 2008Allowed
Purna Chandra Pattnaik Vs State of Orissa and Others
Orissa High Court · (2008) CLT 149 Supp : (2009) 121 FLR 376 : (2009) 1 OLR 243
High Courts28 Nov 2008Allowed
Shri Pyarimohan Mohapatra Vs State of Orissa and Others
Orissa High Court · (2009) CLT 479 (Suppl Crl) : (2009) 1 OLR 319 : (2009) OLR 479 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 419, 420, 465Prevention of Corruption Act, 1988 — Section 13, 5
High Courts28 Nov 2008Allowed
Prafulla Nath Sharma Vs Jayanti Nath Sharma
Orissa High Court · (2009) 42 OCR 362
Criminal Procedure Code, 1973 (CrPC) — Section 397(2)
High Courts28 Nov 2008Dismissed
State of Orissa Vs Dandapani Naik and Another
Orissa High Court · (2009) 42 OCR 387
Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 16
High Courts27 Nov 2008Allowed
Shri Rajkishore Satapathy Vs Chairman-cum-Managing Director Indian Drugs and Pharmaceuticals Ltd. and Another
Orissa High Court · (2009) 1 OLR 70
High Courts27 Nov 2008Allowed
Satrughna Mallick Vs State of Orissa and Others
Orissa High Court · (2008) CLT 153 Supp : (2009) 1 ILR (Ori) 74
Constitution of India, 1950 — Article 226Orissa Legislative Assembly Secretariat (Recruitment and Conditions of Services) Rules, 1983 — Rule 3, 7B, 7B(1), 8(2), 8(3)
High Courts27 Nov 2008Allowed
Bhagat Meswa and Others Vs State of Orissa
Orissa High Court · (2009) CLT 349 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 107, 114, 302, 304, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts27 Nov 2008Allowed
Sahu and Others Vs State of Orissa
Orissa High Court · (2009) CLT 472 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 149, 302, 304, 323, 34
High Courts26 Nov 2008
National Insurance Co. Ltd. Vs Baby Tabbassum and Others and Wazda Khatoon and Another
Orissa High Court · (2009) 42 OCR 419 : (2009) 1 OLR 424
Motor Vehicles Act, 1988 — Section 173
High Courts26 Nov 2008Dismissed
New India Assurance Company Ltd. Vs Laxmi Sahu ' Disoi and Others
Orissa High Court · (2009) 1 ILR (Ori) 92
Motor Vehicles Act, 1988 — Section 168, 173
High Courts26 Nov 2008
State of Orissa Vs Dayanidhi Tandi and Others
Orissa High Court · (2008) CLT 113 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164, 235(1)Penal Code, 1860 (IPC) — Section 304, 323, 34
High Courts25 Nov 2008
Chandramohan Sahu alias Chandramohan Saw Vs State of Orissa
Orissa High Court · (2009) CLT 294 (Suppl Crl) : (2009) CriLJ 1070 : (2009) 1 OLR 388 Supp
Penal Code, 1860 (IPC) — Section 302, 392, 397, 468
High Courts24 Nov 2008Allowed
Akhar Ali and Another Vs Fatima Bibi
Orissa High Court · (2009) 108 CLT 471 : (2009) 2 OLR 224
High Courts23 Nov 2008Dismissed
Mohammad Rahemat Hossain Vs The Registrar, Orissa Administrative Tribunal, BBSR and Others
Orissa High Court · (2009) 1 ILR (Ori) 306(1)
Administrative Tribunals Act, 1985 — Section 19, 20, 21
High Courts21 Nov 2008Allowed
The Union of India and Others Vs Bhabagrahi Prasad Behera and Others
Orissa High Court · (2008) CLT 226 Supp
High Courts21 Nov 2008Allowed
The Union of India (UOI) and Others Vs Sri Pradipta Kumar Jena and Others
Orissa High Court · (2009) 121 FLR 374 : (2009) 1 OLR 316
High Courts21 Nov 2008Dismissed
State of Orissa Vs Rama Bahadur Pandey (since dead after him) Smt. Kewal Pandey and Others
Orissa High Court · (2009) 1 ILR (Ori) 220
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 452, 453, 454Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 35, 54, 62