High Courts25 Jul 2008
Smt. Tarangini Ray Vs The Collecto and Others
Orissa High Court · (2008) CLT 702 Supp
Orissa Estates Abolition Act, 1951 — Section 58, 6, 7, 8(1)Orissa Hindu Religious Endowments Act, 1951 — Section 19
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 783 of 1,624
High Courts25 Jul 2008
Shri Tareswar Dev and Others Vs State of Orissa and Others
Orissa High Court · (2008) 07 OHC CK 0005
Orissa Estates Abolition (Amendment) Act, 1970 — Section 27, 32, 8, 8(1), 8(3)
High Courts24 Jul 2008
Ajaya @ Munu Jena and Others Vs State of Orissa and Others
Orissa High Court · (2008) CLT 1231 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 341
High Courts24 Jul 2008Allowed
Sri Ramaniranjan Dash Vs Sri Rajkishore Dash
Orissa High Court · (2008) CLT 407 Supp
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 73Orissa Grama Panchayat Act, 1964 — Section 25, 25(1), 31
High Courts24 Jul 2008Allowed
Rajashree Samal Vs State of Orissa and Others
Orissa High Court · (2008) 2 OLR 976
Constitution of India, 1950 — Article 14, 226
High Courts24 Jul 2008
Rebati Dei and Another Vs Smt. Indu Dhawan and Others
Orissa High Court · (2008) CLT 1037 (Suppl Crl)
High Courts24 Jul 2008Dismissed
Pramod Kumar Mohapatra Vs Presiding Officer Debts Recovery Tribunal CTC and Another
Orissa High Court · (2008) 07 OHC CK 0004
Financial Institutions Act, 1993 — Section 20
High Courts23 Jul 2008
Paumamasi Lenka Vs Tahasildar and Another
Orissa High Court · (2008) CLT 657 Supp
Constitution of India, 1950 — Article 226Orissa Minor Minerals Concession Rules, 2004 — Rule 44, 47, 48, 49
High Courts23 Jul 2008
Super Construction Vs Asst. Commissioner, Sales Tax and Another
Orissa High Court · (2008) 106 CLT 851 : (2008) 2 OLR 363 : (2008) 18 VST 387
Income Tax Act, 1961 — Section 131, 132, 133A, 138
High Courts23 Jul 2008Allowed
Dr. Guru Prasad Chhotaray Vs Union of India (UOI) and Another
Orissa High Court · (2008) 2 OLR 966
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 100, 103, 110, 93
High Courts23 Jul 2008Dismissed
Md. Laique Ali Vs State of Orissa and Others
Orissa High Court · (2008) CLT 652 Supp
Constitution of India, 1950 — Article 14, 226
High Courts23 Jul 2008Dismissed
Champak Lata Sahoo Vs Smt. Kalyani Das and Others
Orissa High Court · (2008) CLT 649 Supp
Constitution of India, 1950 — Article 14, 16
High Courts22 Jul 2008Dismissed
Soubhagya Ranjan Kanungo Vs Prafulata Mohapatra
Orissa High Court · (2008) CLT 367 Supp : (2008) 2 OLR 826 Supp : (2008) OLR 367 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Specific Relief Act, 1963 — Section 28, 28(1)
High Courts22 Jul 2008Allowed
Janardan Mohapatra and Others Vs Brajabandhu Mohapatra and Others
Orissa High Court · (2008) 2 OLR 573
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 151Limitation Act, 1963 — Section 5
High Courts22 Jul 2008
Mirza Niamat Baig and Another Vs Sk. Abdul Sayeed and Others
Orissa High Court · (2008) 2 OLR 566
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1
High Courts22 Jul 2008
Rama Chandra Mudra Vs Raghunath Mudra and Another
Orissa High Court · (2008) 2 OLR 529
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Jul 2008
Smt. Lala Sukanti Ray @ Sukanti Kumari Ray Vs Lala Ananta Kumar Ray and Others
Orissa High Court · (2008) 2 OLR 564
High Courts22 Jul 2008Dismissed
Birla Tyres Workers Union Vs Industrial Tribunal and Others
Orissa High Court · (2008) 119 FLR 321 : (2008) 2 OLR 379
Industrial Disputes Act, 1947 — Section 10
High Courts22 Jul 2008Allowed
Surendra Nath Panda Vs Laxmidhara Panda and Others
Orissa High Court · (2008) CLT 357 Supp : (2008) 2 OLR 633 Supp : (2008) OLR 357 Supp
Orissa Land Reforms Act, 1960 — Section 24(2), 28, 29, 30, 31Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
High Courts22 Jul 2008Dismissed
The Divisional Manager, New India Assurance Co. Ltd. Vs Natabar Khatua and Others
Orissa High Court · (2008) 2 OLR 831 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Workmens Compensation Act, 1923 — Section 30