COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 769 of 1,624

High Courts26 Sept 2008Dismissed

Akhaya Kumar Badajena Vs State Of Orissa

Orissa High Court · (2008) CLT 1255 (Suppl Crl) : (2009) 1 ILR (Ori) 215(1) : (2008) 2 OLR 320 Supp : (2008) OLR 1255 (Suppl Crl)

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 294, 307, 323, 326, 34

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High Courts26 Sept 2008Dismissed

Tilk Rice and Oil Mills Pvt. Ltd. Vs DGM, Union Bank of India (UOI) and Another

Orissa High Court · (2008) 09 OHC CK 0023

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)

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High Courts26 Sept 2008Dismissed

Orissa Explosive Pvt. Ltd. and Others Vs State Bank of India and Another

Orissa High Court · (2008) 09 OHC CK 0020

Banks and Financial Institutions Act, 1993 — Section 19(1)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114

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High Courts25 Sept 2008

Branch Manager, National Insurance Co. Ltd. Vs Khus Jahan and Others

Orissa High Court · (2009) 1 OLR 63

Motor Vehicles Act, 1988 — Section 165, 166, 173Penal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts25 Sept 2008

Gobinda Pradhan Vs Union of India (UOI)

Orissa High Court · (2008) 09 OHC CK 0093

Constitution of India, 1950 — Article 226Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 121A, 123C, 124A

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High Courts25 Sept 2008

Prasanta Kumar Pradhan Vs Chancellor, Orissa University of Agriculture and Technology (O.U.A.T.) and Another

Orissa High Court · (2008) 09 OHC CK 0086

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High Courts25 Sept 2008Allowed

Budhia Tarasia Vs State of Orissa

Orissa High Court · (2009) 42 OCR 9 : (2009) 1 OLR 349 Supp

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts25 Sept 2008Allowed

Krushna Chandra Sahoo Vs Bank of India and Others

Orissa High Court · AIR 2009 Ori 35 : (2008) 106 CLT 713 : (2008) 2 OLR 789

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 14, 17, 17A

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High Courts25 Sept 2008Dismissed

Lloyds Metals and Engineering Ltd. Vs Neelachal Ispat Nigam Ltd.

Orissa High Court · (2008) CLT 887 Supp : (2010) 155 CompCas 600 : (2010) 102 SCL 491

Companies Act, 1956 — Section 433, 434, 439

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High Courts25 Sept 2008

Manoj and Another Vs State of Madhya Pradesh

Orissa High Court · (2009) 1 OLR 632

Arms Act, 1959 — Section 25(1B)(a), 3Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 34

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High Courts25 Sept 2008Dismissed

Sri Jenamani Shailendra Kr. Ray Vs Orissa State Financial Corporation and Others

Orissa High Court · (2008) 09 OHC CK 0027

Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 133

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High Courts25 Sept 2008Dismissed

State of Orissa Vs Bijaya Bagh and Another

Orissa High Court · (2009) CLT 285 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 302

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High Courts24 Sept 2008Allowed

Padma Biswal Vs State of Orissa

Orissa High Court · (2009) CLT 158 (Suppl Crl) : (2009) 1 OLR 412 : (2009) OLR 158 (Suppl Crl)

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

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High Courts24 Sept 2008Allowed

Miss. Dalimba Kumari Panda Vs State of Orissa and Others

Orissa High Court · (2009) 1 OLR 163

Land Acquisition Act, 1894 — Section 4

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High Courts24 Sept 2008Dismissed

Union of India (UOI) and Others Vs M. Rama Rao and Others

Orissa High Court · (2008) 106 CLT 625 : (2008) 2 OLR 1092 Supp

Constitution of India, 1950 — Article 14

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High Courts24 Sept 2008

Roy and Company Vs State of Orissa and Others

Orissa High Court · (2009) 107 CLT 122 : (2008) 2 OLR 911

Constitution of India, 1950 — Article 14, 145, 265Environment (Protection) Act, 1986 — Section 3

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High Courts24 Sept 2008

Mahammed Saud and Others Vs Dr. (Maj) Shaikh Mahfooz and Another

Orissa High Court · AIR 2009 Ori 46 : (2008) 2 OLR 725

Civil Procedure Code, 1908 (CPC) — Section 100, 100A, 104, 141, 2Constitution of India, 1950 — Article 141, 226, 227Contempt of Courts Act, 1971 — Section 19

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High Courts24 Sept 2008Allowed

Bhagaban Das Vs State of Orissa

Orissa High Court · (2008) CLT 170 Supp : (2009) 1 ILR (Ori) 199 : (2008) OLR 170 Supp

Penal Code, 1860 (IPC) — Section 379

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High Courts24 Sept 2008Allowed

Premanidhi Seth Vs State of Orissa

Orissa High Court · (2008) 09 OHC CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 420(B)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts24 Sept 2008Dismissed

Pramod Kumar Sahoo Vs Union of India and Others

Orissa High Court · (2008) 09 OHC CK 0013

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