High Courts19 Aug 2008Allowed
Parsuram Mohapatra Vs Central Administrative Tribunal and Others
Orissa High Court · (2008) 106 CLT 878 : (2008) 2 OLR 754
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 777 of 1,624
High Courts19 Aug 2008Dismissed
Temburu Ramesh and Another Vs Collector, Gajapati and Others
Orissa High Court · (2008) 106 CLT 884 : (2008) 2 OLR 812
Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Section 3A
High Courts19 Aug 2008
Bajranglal Singhania Vs State of Orissa
Orissa High Court · (2009) 2 OLR 951
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts19 Aug 2008
Fula Dei and Others Vs State of Orissa and Others
Orissa High Court · (2008) CLT 746 Supp
Constitution of India, 1950 — Article 227Orissa Land Revenue Act — Section 42, 59(2)
High Courts19 Aug 2008
Dilip Kumar Sinha Vs State of Orissa and Others
Orissa High Court · (2008) CLT 822 Supp
High Courts18 Aug 2008Dismissed
Tata Sponge Iron Ltd. Vs State of Orissa
Orissa High Court · (2008) CLT 473 Supp : (2009) 23 VST 371
High Courts18 Aug 2008Allowed
Sita Tandi and Others Vs Collector Bolangir and Others
Orissa High Court · (2008) CLT 744 Supp
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 65, 27
High Courts18 Aug 2008
Shri Baishnab Charan Das Vs Smt. Basanti Swain
Orissa High Court · (2008) 08 OHC CK 0090
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115
High Courts18 Aug 2008Allowed
Shri Mahant Naga Jagannath Das and Another Vs Shri Jogi Kandi and Others
Orissa High Court · (2008) CLT 778 Supp
Constitution of India, 1950 — Article 227
High Courts18 Aug 2008Allowed
Sagarika Senapati Vs Rama Mani Dei and Others
Orissa High Court · (2008) 106 CLT 642 : (2008) 2 OLR 1053 Supp
Constitution of India, 1950 — Article 227
High Courts18 Aug 2008Dismissed
Sriram Jain Vs Manjubai Jain and Others
Orissa High Court · AIR 2009 Ori 104
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Hindu Adoptions and Maintenance Act, 1956 — Section 16, 9
High Courts18 Aug 2008Dismissed
Union of India (UOI) Vs Smt. Nalini Parida
Orissa High Court · AIR 2009 Ori 56 : (2008) CLT 768 Supp : (2008) OLR 768 Supp
Railway Claims Tribunal Act, 1987 — Section 16, 23
High Courts18 Aug 2008Dismissed
Suresh Chandra ' Tulu Nayak Vs Smt. Shantilata Bhoi
Orissa High Court · (2008) CLT 469 Supp
Special Marriage Act, 1954 — Section 24, 31, 31(1), 4
High Courts18 Aug 2008Dismissed
A. Dandapani Dora Vs Union of India (UOI) and Others
Orissa High Court · (2009) CLT 143 Supp
Posts and Telegraphs Extra Departmental Agents (Conduct and Service) Rules, 1964 — Rule 8
High Courts18 Aug 2008Allowed
Barmeswar Pandey Vs Sri. Narayan Khandelwal and Others
Orissa High Court · (2008) 08 OHC CK 0017
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts18 Aug 2008
Gitadevi Choudhury and Others Vs Narayan Patra
Orissa High Court · (2008) 08 OHC CK 0008
Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 22, 22(2), 28, 28(3), 28(4)Transfer of Property Act, 1882 — Section 55, 55(2)
High Courts18 Aug 2008
Shri Kailash Chandra Pradhan Vs Sarpanch Charadapali Gram Panchayat and Others
Orissa High Court · (2008) CLT 797 Supp
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts14 Aug 2008
New India Assurance Co. Ltd. Vs Ananga Kumar Otta and Another
Orissa High Court · (2008) 2 OLR 615
Motor Vehicles Act, 1988 — Section 173
High Courts14 Aug 2008
Smt. Urmila Kumari Mohanty Vs Bijay Kumar Mohanty
Orissa High Court · (2008) 2 OLR 585
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 25
High Courts14 Aug 2008
Narendra Dora alias Karlodu Vs State of Orissa
Orissa High Court · (2008) 41 OCR 323 : (2008) 2 OLR 643
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302