High Courts28 Aug 2008Dismissed
Union of India (UOI) Vs Sanjay Behera
Orissa High Court · (2010) ACJ 1831 : (2008) CLT 752 Supp
Railway Claims Tribunal Act, 1987 — Section 23
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 775 of 1,624
High Courts28 Aug 2008Allowed
Duryodhan Rana (dead) and after him his LRs., Smt. Nrupa Rana and Others, Manohara Rana (dead) and after him his LRs, Bhama Rana and Others and Smt. Nrupa Rana Vs Jhima Mahura and Others
Orissa High Court · (2008) 2 OLR 961
Constitution of India, 1950 — Article 342
High Courts28 Aug 2008Dismissed
Kumar Charan Jena Vs State of Orissa and Others
Orissa High Court · (2008) 08 OHC CK 0015
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227Orissa Government Servants Conduct Rules, 1959 — Rule 3
High Courts28 Aug 2008Dismissed
Bhimsen Dash Vs Union of India (UOI) and Others
Orissa High Court · (2008) CLT 763 Supp
Army Act, 1950 — Section 39, 48Army Rules, 1954 — Rule 13(3)
High Courts27 Aug 2008Allowed
Panjum Bibi ' Ramjan Bibi and Others Vs Najma Alim and Another
Orissa High Court · (2008) 106 CLT 731 : (2008) 2 OLR 747
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts27 Aug 2008Dismissed
Purna Chandra Behera Vs Dibakar Behera and Others
Orissa High Court · (2009) 108 CLT 463 : (2008) 108 CLT 463 : (2009) 2 OLR 996 Supp
Orissa Land Reforms Act, 1960 — Section 22(1), 23
High Courts27 Aug 2008Allowed
Smt. Shantilata Giri Vs Laxmikanta Barik and Others
Orissa High Court · (2009) 1 CLR 59
Criminal Procedure Code, 1973 (CrPC) — Section 147
High Courts27 Aug 2008Dismissed
Pradeep Kumar Sahoo Vs State of Orissa and Others
Orissa High Court · AIR 2010 Ori 26
Constitution of India, 1950 — Article 226
High Courts27 Aug 2008
Suman Agarwal Vs Divisional Forest Officer and Others
Orissa High Court · (2008) 2 OLR 581
Criminal Procedure Code, 1973 (CrPC) — Section 102, 103, 321
High Courts27 Aug 2008
Chaitanya Behera and Another Vs State of Orissa and Others
Orissa High Court · (2009) CLT 1663 (Suppl Crl) : (2009) 2 ILR (Ori) 430 : (2009) 2 OLR 613
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts27 Aug 2008Dismissed
Khadal Biswal Vs State of Orissa
Orissa High Court · (2009) 42 OCR 5
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Aug 2008
Sivaram Swain Vs State of Orissa
Orissa High Court · (2009) CLT 1570 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304, 406, 498(A)
High Courts27 Aug 2008Dismissed
Director Text Book Production and Marketing Vs The Workmen of the Text Book Production and Marketing and Another
Orissa High Court · (2008) 08 OHC CK 0004
Constitution of India, 1950 — Article 14Orissa Government Text Book Press Industrial Employees (Classification, Method of Recruitment and other Conditions of Service) Rules, 1988 — Rule 9
High Courts27 Aug 2008Dismissed
The Central Cattle Breeding Farm Vs The Presiding Officer and Others
Orissa High Court · (2008) 08 OHC CK 0001
Industrial Disputes Act, 1947 — Section 2, 20, 25F, 25N
High Courts26 Aug 2008Dismissed
Gouranga Nayak Vs Gouranga Behura and Others
Orissa High Court · (2008) 41 OCR 658
Penal Code, 1860 (IPC) — Section 323, 325, 34, 341
High Courts26 Aug 2008Allowed
Abu Bakar Khan Vs Karamati Ali Khan and Others
Orissa High Court · (2008) 08 OHC CK 0120
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts26 Aug 2008
Khetrabasi Sahu Vs State (G.A. Department)
Orissa High Court · (2008) 08 OHC CK 0023
Constitution of India, 1950 — Article 311, 311(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1947 — Section 6(1)
High Courts25 Aug 2008Dismissed
Arun Kumar Ray Vs Union of India (UOI) and Others
Orissa High Court · (2008) 106 CLT 729
High Courts22 Aug 2008Allowed
Srikanta Pattanaik Vs Republic of India
Orissa High Court · (2008) CLT 1270 (Suppl Crl) : (2008) 2 OLR 758 : (2008) OLR 1270 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts22 Aug 2008
Naresh Chandra Sahoo and Others Vs Pitambar Sahoo
Orissa High Court · (2008) 08 OHC CK 0121
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 5(1)Specific Relief Act, 1963 — Section 26