COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 762 of 1,624

High Courts21 Nov 2008

United Construction Works Vs State of Orissa and Others

Orissa High Court · (2008) 11 OHC CK 0026

Arbitration (Orissa Amendment) Act, 1982 — Section 41(A)(1), 47Arbitration (Orissa Amendment) Act, 1984 — Section 14(A)(1)Arbitration Act, 1940 — Section 20, 41(A)

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High Courts21 Nov 2008Allowed

National Insurance Company Ltd. Vs Manorama Muduli and Others

Orissa High Court · (2008) 11 OHC CK 0023

Motor Vehicles Act, 1988 — Section 147, 95

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High Courts21 Nov 2008Dismissed

Pramila Panda Vs State of Orissa

Orissa High Court · (2008) CLT 162 Supp

Penal Code, 1860 (IPC) — Section 201, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

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High Courts20 Nov 2008Dismissed

Kali Charan Mohanta Vs Union of India (UOI) and Others

Orissa High Court · (2009) 1 OLR 167

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High Courts20 Nov 2008Dismissed

Bhagyalaxmi Powerloom Unit Vs State of Orissa and Others

Orissa High Court · AIR 2009 Ori 82 : (2009) 1 OLR 33

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High Courts20 Nov 2008Allowed

Hemanta Kumar Panda (Dead) and After Him Sambhabi Panda and Others Vs Deputy Director, Agriculture, Kalahandi Range and Others

Orissa High Court · (2009) 1 ILR (Ori) 43

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High Courts20 Nov 2008Dismissed

Garuda Meher Vs State of Orissa

Orissa High Court · (2009) 2 ILR (Ori) 447 : (2009) 1 OLR 775 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 84

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High Courts20 Nov 2008

Kumari Kalpana Rani Rout Vs District Judge and Others

Orissa High Court · (2008) CLT 141 Supp : (2009) 1 ILR (Ori) 20

Orissa District and Subordinate Courts Ministerial Services (Method of Recruitment and Conditions of Service) Rules, 1969 — Rule 6, 6(5)

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High Courts20 Nov 2008

Sri Sri Dadhibaman Jew Vs Draupadi Das and Others

Orissa High Court · (2008) 11 OHC CK 0025

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 39 Rule 1, Order 39 Rule 2, 151, 96(3)Constitution of India, 1950 — Article 227

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High Courts20 Nov 2008Dismissed

State of Orissa Vs Kalia @ Kalandi Behera and Others

Orissa High Court · (2009) 42 OCR 383

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323

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High Courts20 Nov 2008Dismissed

Anu Behera Vs State of Orissa

Orissa High Court · (2008) CLT 167 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 433, 433(A)Penal Code, 1860 (IPC) — Section 302, 304

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High Courts19 Nov 2008Dismissed

Rama Chandra Sahu Vs Subhas Kumar Sinha and Others

Orissa High Court · (2009) 107 CLT 210

Orissa Hindu Religious Endowments Act, 1951 — Section 69

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High Courts19 Nov 2008Dismissed

Ghana Munda and Another Vs State of Orissa

Orissa High Court · (2008) CLT 165 Supp

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts19 Nov 2008Allowed

Smt. Sarbati Devi Goinka Vs Durga Prasad Agrawal

Orissa High Court · (2009) 1 OLR 48

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9(5), Order 8 Rule 1, Order 8 Rule 9Constitution of India, 1950 — Article 227

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High Courts19 Nov 2008

Kailash Chandra Jena Vs State of Orissa

Orissa High Court · (2008) 11 OHC CK 0014

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 307

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High Courts19 Nov 2008

Laxmidhar Jagdev Vs Suresh Kumar Sahoo and Another

Orissa High Court · (2008) 11 OHC CK 0008

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 6 Rule 16, Order 7 Rule 11

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High Courts18 Nov 2008Allowed

Nabakishore Mohapatra Vs Cuttack Development Authority and Others

Orissa High Court · (2009) 107 CLT 207 : (2009) 1 OLR 325

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High Courts18 Nov 2008Allowed

Janmajoy Purohit Vs Shankarsan Kalo and Others

Orissa High Court · (2008) 11 OHC CK 0024

Constitution of India, 1950 — Article 226

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High Courts17 Nov 2008Allowed

Subash Swain Vs State of Orissa

Orissa High Court · (2009) 42 OCR 77 : (2009) 1 OLR 151

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High Courts17 Nov 2008Dismissed

Utkal Christian Council Vs State of Orissa

Orissa High Court · (2009) 1 OLR 133

Commissions of Inquiry Act, 1952 — Section 10, 3, 4, 5, 7Constitution of India, 1950 — Article 14, 16, 165, 217, 311Criminal Procedure Code, 1973 (CrPC) — Section 169, 170

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