High Courts01 Oct 2008Allowed
Mithu Barma Vs State of Orissa
Orissa High Court · (2008) 2 OLR 861
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 412
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 768 of 1,624
High Courts01 Oct 2008
Sk. Raja @ Sk. Noorhassan Vs State of Orissa
Orissa High Court · (2008) 106 CLT 784 : (2008) 2 OLR 345 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 302, 34, 376, 511
High Courts01 Oct 2008Dismissed
Satya Sundar Tripathi Vs Mamata Tripathi
Orissa High Court · (2008) 106 CLT 825 : (2008) 2 OLR 926 Supp
Constitution of India, 1950 — Article 14, 226, 227Hindu Marriage Act, 1955 — Section 13, 21B, 26, 6, 9Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts01 Oct 2008Allowed
Hrudamani Bewa Vs State of Orissa and Others
Orissa High Court · (2008) 106 CLT 889 : (2008) 2 OLR 828
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204Penal Code, 1860 (IPC) — Section 294, 323, 34, 506Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 3
High Courts01 Oct 2008
Sri Deba @ Debendra Ray Vs State of Orissa
Orissa High Court · (2008) CLT 1253 (Suppl Crl) : (2008) 2 OLR 343 Supp : (2008) OLR 1253 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts01 Oct 2008
Jogendra Ram, after him his L.Rs. and Another Vs Purna Chandra Ram and Others
Orissa High Court · (2008) 106 CLT 837 : (2008) 2 OLR 1095 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 11, 5Hindu Succession Act, 1956 — Section 6
High Courts01 Oct 2008
State Vs Surjyanarayan Sethi and Another Surjyanarayan Sethi and Another Vs State of Orissa
Orissa High Court · (2009) CLT 34 (Suppl Crl) : (2009) 1 ILR (Ori) 61 : (2009) OLR 34 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 377(1)Penal Code, 1860 (IPC) — Section 325, 333, 34, 341, 376
High Courts01 Oct 2008Dismissed
Buni ' Murali Barik and Others Vs State of Orissa
Orissa High Court · (2008) 10 OHC CK 0010
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 225, 227, 228, 229, 230Explosives Act, 1884 — Section 9
High Courts01 Oct 2008Allowed
Gandhi Engineering College and Others Vs State of Orissa and Others
Orissa High Court · (2008) 10 OHC CK 0008
Constitution of India, 1950 — Article 19(1), 30Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007 — Section 3
High Courts01 Oct 2008Dismissed
Baramunda Joint Farming Co-operative Society Ltd. Vs State of Orissa and Others
Orissa High Court · (2008) CLT 915 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts30 Sept 2008Allowed
Jagadish Narayan Singh Vs State of Orissa and Others
Orissa High Court · (2008) CLT 1312 (Suppl Crl)
Arms Act, 1959 — Section 25, 27Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5AConstitution of India, 1950 — Article 14, 19, 19(1)(5), 19(5), 21
High Courts30 Sept 2008Dismissed
State of Orissa and Kumari Kuntala Sethi Vs Sridhar Ghose and Others
Orissa High Court · (2009) CLT 152 (Suppl Crl) : (2009) 1 OLR 209 : (2009) OLR 152 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 232Penal Code, 1860 (IPC) — Section 148, 149, 302, 323
High Courts30 Sept 2008Allowed
Sarat Kumar Kar Vs State of Orissa and Another
Orissa High Court · (2008) 2 OLR 891
Commissions of Inquiry Act, 1952 — Section 2, 3, 5Constitution of India, 1950 — Article 105, 153, 154, 155, 156Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts30 Sept 2008Dismissed
Kastura Sahu and Another Vs Sushila Seth and Others
Orissa High Court · (2008) 09 OHC CK 0032
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 152Constitution of India, 1950 — Article 227
High Courts30 Sept 2008Dismissed
Narasingha Ram Vs State Bank of India and Others
Orissa High Court · (2008) 09 OHC CK 0026
Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 373
High Courts30 Sept 2008Dismissed
Nehru Seva Sangha and Another Vs Narasingha Ram and Others
Orissa High Court · (2008) 09 OHC CK 0003
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 6Specific Relief Act, 1963 — Section 15
High Courts26 Sept 2008Allowed
Dr. (Mrs.) Manjurani Routray Vs Union of India (UOI) and Others
Orissa High Court · (2008) 2 OLR 951
Constitution of India, 1950 — Article 16, 309
High Courts26 Sept 2008Dismissed
Gangamati Patel Vs Indian Oil Corporation Ltd. and Others
Orissa High Court · (2008) 09 OHC CK 0091
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 52
High Courts26 Sept 2008Allowed
Shri Jagannath Sahoo Vs State of Orissa and Others
Orissa High Court · (2008) CLT 871 Supp
High Courts26 Sept 2008Allowed
Ratnarani Polai and Others Vs Atanu Kumar Behera and Another
Orissa High Court · (2008) 2 OLR 876
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 338