High Courts15 May 2008Dismissed
Bansidhar Murudi and Another Vs State of Orissa and Another
Orissa High Court · (2008) 106 CLT 515
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 790 of 1,624
High Courts15 May 2008
The M.D., CESCO, Electrical Division and Others Vs Lata Sahoo
Orissa High Court · (2008) CLT 295 Supp : (2008) 2 OLR 691 Supp : (2008) OLR 295 Supp
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts15 May 2008Allowed
State of Orissa Vs Biranchi Gochhi
Orissa High Court · (2008) 05 OHC CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts14 May 2008Dismissed
General Manager, Electrical, Rengali Hydro Electric Project and Others Vs Sri Giridhari Sahu and Others
Orissa High Court · (2008) 106 CLT 340 : (2008) 2 OLR 508 Supp
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17, 17A, 19, 33, 33A
High Courts14 May 2008Dismissed
State Vs Guru Sahu and Another
Orissa High Court · (2008) CLT 1026 (Suppl Crl) : (2008) CriLJ 3465 : (2008) 2 OLR 1109 Supp : (2008) OLR 1026 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 34
High Courts12 May 2008Allowed
Prasanta Nayak Vs B.D.O. and Others
Orissa High Court · (2008) 2 OLR 226
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 2
High Courts12 May 2008Dismissed
Kuntala Sethi and Others Vs New India Assurance Co. Ltd. and Another New India Assurance Co. Ltd. Vs Kuntala Sethl and Others
Orissa High Court · (2008) 40 OCR 792
Motor Vehicles Act, 1988 — Section 163
High Courts09 May 2008
Sri Gopinath Das and Sri Dileswar Pradhan Vs Union of India (UOI) and Others
Orissa High Court · (2008) 2 OLR 494 Supp
Defence Research and Development Organization, Technical Cadre Recruitment Rules, 1995 — Rule 11, 6(5)
High Courts09 May 2008
Divisional Manager, New India Assurance Company Ltd. Vs Rachpal Ghivela and Others
Orissa High Court · (2008) 2 OLR 137
Motor Vehicles Act, 1988 — Section 173
High Courts09 May 2008Dismissed
Sri Bishnu Prasad Nayak Vs State of Orissa and Others
Orissa High Court · (2008) 05 OHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 107Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts09 May 2008Dismissed
Hiranya Kumar Pradhan Vs Union of India (UOI) and Others
Orissa High Court · (2008) 2 OLR 504 Supp
High Courts09 May 2008Allowed
Mobarak Ali Khan and Another Vs State of Orissa
Orissa High Court · (2008) 2 OLR 216
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 May 2008Allowed
Subash Chandra Bag Vs State of Orissa
Orissa High Court · (2008) 2 OLR 475
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts09 May 2008
Yudhistira Sethi and Another Vs National Insurance Co. Ltd. and Another
Orissa High Court · (2008) ACJ 2610
Motor Vehicles Act, 1988 — Section 166
High Courts09 May 2008Dismissed
State Vs Ranjan Kumar Das
Orissa High Court · (2008) CriLJ 4167 : (2008) 2 OLR 1108 Supp
Penal Code, 1860 (IPC) — Section 312, 376
High Courts09 May 2008
Jayadev Dash Vs State of Orissa and Others
Orissa High Court · (2008) 2 OLR 500 Supp
Orissa Mining and Geology Service Rules, 1976 — Rule 3
High Courts08 May 2008Dismissed
Ganeswar Kisku Vs State of Orissa
Orissa High Court · (2008) 1 OLR 1084 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 May 2008
Sri Sathya Sai Seva Organization and Another Vs State of Orissa and Others
Orissa High Court · (2008) 2 OLR 432
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 25Orissa Education Act, 1969 — Section 7(6)
High Courts07 May 2008
Anita Acharya Vs Kendriya Vidyalaya Sangathan and Others
Orissa High Court · (2008) CLT 63 Supp
High Courts07 May 2008Allowed
Shiv Dutt Sharma Vs State of Orissa and Others
Orissa High Court · (2008) 106 CLT 519 : (2008) 2 OLR 683 Supp
Constitution of India, 1950 — Article 226