High Courts14 Nov 2008Allowed
Smt. Sarbati Devi Goinka Vs Durga Prasad Agarwal
Orissa High Court · (2009) 1 OLR 48
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 763 of 1,624
High Courts14 Nov 2008Dismissed
Smt. Menaka Nayak Vs State of Orissa and Others
Orissa High Court · (2008) 11 OHC CK 0062
Electricity (Supply) Act, 1948 — Section 79
High Courts14 Nov 2008Allowed
Kokila Kumari Moharana and Others Vs Gopala Panda
Orissa High Court · (2009) 1 OLR 206
Constitution of India, 1950 — Article 227
High Courts14 Nov 2008Allowed
Sri Biswamohan Das Vs State of Orissa
Orissa High Court · (2009) CLT 119 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 409, 420
High Courts12 Nov 2008Allowed
Kollah Dehuri Vs State of Orissa
Orissa High Court · (2009) CLT 726 (Suppl Crl) : (2009) 1 OLR 381 Supp : (2009) OLR 726 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34
High Courts12 Nov 2008Allowed
Sk. Siraj and Others Vs Nilamani Mohapatra and Others
Orissa High Court · (2009) 1 OLR 407
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts12 Nov 2008
Babuli Munda @ Haiburu Vs State of Orissa
Orissa High Court · (2009) 42 OCR 79 : (2009) 1 OLR 385 Supp
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts12 Nov 2008
Subhadra Nayak and Another Vs Smt. Shantilata Bhutia and Others
Orissa High Court · (2008) 11 OHC CK 0051
Civil Procedure Code Amendment Act, 1999 — Section 115Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, 115Constitution of India, 1950 — Article 227
High Courts12 Nov 2008Allowed
Rajkishore Patra ' Subudhi Vs State of Orissa
Orissa High Court · (2009) 2 OLR 419 : (2008) 2 OLR 419
Essential Commodities Act, 1955 — Section 7(i)(a)
High Courts12 Nov 2008Allowed
Banua Patra Vs State of Orissa
Orissa High Court · (2009) 42 OCR 82
Penal Code, 1860 (IPC) — Section 302, 304
High Courts12 Nov 2008
Raghbir Singh and Others Vs State of Haryana
Orissa High Court · (2008) 11 OHC CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 105, 149, 300
High Courts11 Nov 2008
Gajendranath OJha Vs State of Orissa
Orissa High Court · (2009) 42 OCR 86 : (2009) 1 OLR 202
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 408, 409, 468, 477A
High Courts11 Nov 2008
M.G. Garments Vs Sales Tax Officer, Investigation Unit and Others
Orissa High Court · (2008) 106 CLT 865 : (2009) 19 VST 372
Income Tax Act, 1961 — Section 271
High Courts11 Nov 2008
Asish Kumar Swain Vs State of Orissa and Others
Orissa High Court · (2008) 2 OLR 996
High Courts11 Nov 2008Allowed
Arakhita Nath Vs The State of Orissa
Orissa High Court · (2009) 42 OCR 34 : (2009) 1 OLR 24
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 5Prevention of Corruption Act, 1988 — Section 11, 13, 20, 7
High Courts10 Nov 2008
Krushna Chandra Mallick Vs Chief General Manager, State Bank of India and Others
Orissa High Court · AIR 2009 Ori 99 : (2008) CLT 539 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Contract Act, 1872 — Section 146
High Courts10 Nov 2008Dismissed
State of Orissa Vs Bijaya Kumar Samantray (after his death) Santilata Samantray and Others
Orissa High Court · (2008) CLT 885 Supp
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15(10), 32
High Courts10 Nov 2008Allowed
Pramod Kumar Behera Vs Kendriya Vidyalaya and Others
Orissa High Court · (2009) 1 OLR 719
High Courts07 Nov 2008Dismissed
Smt. Satyavama Mohapatra and Another Vs State of Orissa and Others
Orissa High Court · (2009) CLT 300 (Suppl Crl) : (2009) 1 ILR (Ori) 5
Constitution of India, 1950 — Article 142(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 434
High Courts06 Nov 2008
Oriental Insurance Co. Ltd. Vs Manthani Parida and Others
Orissa High Court · (2009) CLT 915 (Suppl Crl) : (2009) 1 OLR 392 : (2009) OLR 915 (Suppl Crl)
Motor Vehicles Act, 1988 — Section 173