High Courts31 Oct 2008Allowed
Sri Parikshita Mallick Vs Mahila Kutir Silpa Sikshyasrama
Orissa High Court · (2010) 109 CLT 55
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 9 Rule 13, 100Limitation Act, 1963 — Section 5
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 765 of 1,624
High Courts31 Oct 2008Dismissed
Goyal MG Gases Pvt. Ltd. (GMGL) Vs Neelachal Ispat Nigam Ltd. (NINL)
Orissa High Court · (2008) 10 OHC CK 0046
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 299
High Courts31 Oct 2008Allowed
Ganesh Prasad Naik Vs State of Orissa
Orissa High Court · (2008) 41 OCR 918 : (2009) 1 OLR 270
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 21Prevention of Corruption Act, 1988 — Section 5
High Courts31 Oct 2008Allowed
Mayadhar Jena Vs State of Orissa and Others
Orissa High Court · (2009) 1 OLR 744
Orissa Grama Panchayat Act, 1964 — Section 124(3), 133(2)Orissa Grama Panchayat Rules, 1968 — Rule 216(b)
High Courts31 Oct 2008Dismissed
Divisional Manager, New India Assurance Company Ltd Vs Sri Laxmidhar Parida and Another
Orissa High Court · (2008) CLT 157 Supp
Workmens Compensation Act, 1923 — Section 30
High Courts31 Oct 2008Dismissed
Parasram Agarwalla Vs Haribhajan Jhankar and Others
Orissa High Court · (2008) CLT 958 Supp
Orissa Land Reforms (Amendment) Act, 1987 — Section 23(2), 23A, 23B
High Courts30 Oct 2008Allowed
Pravatu @ Prativu Dalai and Others Vs State of Orissa
Orissa High Court · (2008) 41 OCR 995 : (2009) 1 OLR 375 Supp
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts30 Oct 2008
Gyanajeet Moharana and Others Vs Binodini Pattanaik
Orissa High Court · (2009) 107 CLT 132 : (2008) 2 OLR 926
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts30 Oct 2008
Harekrishna Sahoo Vs State of Orissa and Others
Orissa High Court · (2009) 107 CLT 137 : (2008) 2 OLR 932
Penal Code, 1860 (IPC) — Section 419, 420
High Courts30 Oct 2008Allowed
Rama Chandra Behera Vs Secretary to Govt., Rural Development Department, Orissa and Others
Orissa High Court · (2009) 1 OLR 444
High Courts30 Oct 2008Dismissed
Sk. Daud and Others Vs Sk. Kamiruddin and Another
Orissa High Court · (2009) 1 CLR 604
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 9 Rule 10, Order 9 Rule 7Constitution of India, 1950 — Article 227
High Courts30 Oct 2008Dismissed
Nilamadhaba Deo and Another Vs Janaka Kumari Devi
Orissa High Court · (2008) 10 OHC CK 0017
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Succession (Amendment) Act, 2005 — Section 56Hindu Succession Act, 1956 — Section 3, 30, 6(3), 6(5), 8
High Courts30 Oct 2008
Aurajyoti Trust Vs Krushna Chandra Samantaray
Orissa High Court · (2008) CLT 947 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 6 Rule 17
High Courts29 Oct 2008Dismissed
Bisra Stone Lime Company Ltd. Vs Subasini Naik
Orissa High Court · (2010) ACJ 1692 : (2009) 120 FLR 552 : (2009) 1 OLR 250
Employees Compensation Act, 1923 — Section 3
High Courts29 Oct 2008
U.K. Mahapatra and Co. Vs Income Tax Officer (Head Quarters)
Orissa High Court · (2008) CLT 97 Supp : (2009) 221 CTR 328 : (2009) 308 ITR 133 : (2008) 2 OLR 970 Supp : (2009) 176 TAXMAN 293
Constitution of India, 1950 — Article 14, 19Evidence Act, 1872 — Section 126, 127, 128, 129Income Tax Act, 1961 — Section 131(1), 132, 133A, 133A(1), 133A(2)
High Courts29 Oct 2008Allowed
Swapan Kumar Mishra Vs Union of India (UOI) and Others
Orissa High Court · (2009) 1 OLR 58
NAVY ACT, 1957 — Section 160, 54, 77, 81, 82Penal Code, 1860 (IPC) — Section 406, 77, 81
High Courts29 Oct 2008
National Insurance Company Ltd. Vs Abdul Gani and Others
Orissa High Court · (2008) 10 OHC CK 0016
Motor Vehicles Act, 1988 — Section 149, 149(2), 166, 170, 173(1)
High Courts27 Oct 2008Dismissed
Sri Aswini Kumar Ray Vs State of Orissa and Others
Orissa High Court · (2008) CLT 921 Supp : (2009) CriLJ 1528
Criminal Procedure Code, 1973 (CrPC) — Section 13
High Courts27 Oct 2008Allowed
Smt. Sunita Mohapatra Vs Suresh Dhanuka
Orissa High Court · (2009) 1 OLR 400
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14
High Courts27 Oct 2008Dismissed
Suresh Dhanuka and Another Vs Naturepro Biocare Inc.and Others
Orissa High Court · (2008) CLT 961 Supp
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 134, 135, 21