COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 791 of 1,624

High Courts07 May 2008

Ashok Kumar Swain Vs State of Orissa and Others

Orissa High Court · (2009) 1 OLR 468 Supp

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 19

Read judgment

High Courts07 May 2008

Bengal Builders (P) Ltd. Vs State Bank of India and Another

Orissa High Court · AIR 2008 Ori 191 : (2008) 2 OLR 490 Supp

Arbitration and Conciliation Act, 1996 — Section 16, 2, 31, 34, 37

Read judgment

High Courts07 May 2008Allowed

Batakrushna Adhikari Vs State of Orissa and Others

Orissa High Court · (2008) 106 CLT 212 : (2008) 1 OLR 1074 Supp : (2009) 1 SLR 74

Constitution of India, 1950 — Article 16

Read judgment

High Courts07 May 2008Dismissed

Balasore Transport Co-ordination Committee and Others Vs State of Orissa

Orissa High Court · (2008) 106 CLT 146 : (2008) 2 OLR 1104 Supp

Read judgment

High Courts07 May 2008Allowed

Epari Sadasiva Rao Vs Chief Commissioner of Income Tax and Others

Orissa High Court · (2008) CLT 598 Supp : (2008) 219 CTR 433 : (2008) 306 ITR 86 : (2008) 1 OLR 1045 Supp

Income Tax Act, 1961 — Section 119, 132, 143, 153, 154

Read judgment

High Courts07 May 2008Allowed

Nirakar Patra Vs Narasingha Gantayat and Others

Orissa High Court · (2008) 1 OLR 81 Supp

Orissa Land Reforms Act, 1960 — Section 36A, 59(2)

Read judgment

High Courts07 May 2008

Kunei Minz Vs R.C. Nayak and Another

Orissa High Court · (2008) 106 CLT 706 : (2009) 1 LLJ 632 : (2008) 2 OLR 820

Employees Compensation Act, 1923 — Section 2, 30, 4

Read judgment

High Courts05 May 2008Dismissed

Jadumani Sahu Vs Oriental Insurance Co. Ltd. and Another

Orissa High Court · (2008) 106 CLT 563

Read judgment

High Courts02 May 2008

Orissa Manganese and Minerals Private Limited Vs Monnet Ispat and Energy, Ltd. and Others

Orissa High Court · (2008) 05 OHC CK 0070

Arbitration and Conciliation Act, 1996 — Section 37(1), 9Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28

Read judgment

High Courts02 May 2008Dismissed

Dhananjay Kumar Dagara Vs State of Orissa and Others

Orissa High Court · (2008) CLT 608 Supp

Constitution of India, 1950 — Article 166Government of Orissa Business Rules — Rule 14Mineral Concession Rules, 1960 — Rule 12, 12(1), 15(1), 21(2), 26

Read judgment

High Courts02 May 2008Allowed

Rebati Jena and Another Vs Shyam Sundar Sahu and Another

Orissa High Court · (2008) CLT 56 Supp

Read judgment

High Courts02 May 2008Allowed

Samir Kumar Biswal and Others, Subhakanta Patnaik and Others, Bijaya Kumar Sinha and Another and Naresh Chandra Mohanty Vs Chief General Manager, Mahanadi Coal Fields and Others Budhadeb Biswal and Others and Prafulla Ch. Behera and Others Vs Mahanadi Coalfields Ltd. and Another

Orissa High Court · (2008) 2 OLR 230

Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4

Read judgment

High Courts02 May 2008

Tutu alias Bijaya Kumar Patnaik and Others and etc. Vs State of Orissa

Orissa High Court · (2008) CriLJ 3424 : (2008) 1 OLR 1038 Supp

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 324, 34, 366, 368, 376Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 3

Read judgment

High Courts02 May 2008Allowed

Jania Munda ' Gania and Others Vs State of Orissa

Orissa High Court · (2008) CLT 833 (Suppl Crl) : (2008) 2 OLR 88

Penal Code, 1860 (IPC) — Section 201, 302, 34

Read judgment

High Courts02 May 2008Allowed

B. Engineers and Builders Ltd. Vs State of Orissa and Others

Orissa High Court · (2009) 1 OLR 761

Arbitration and Conciliation Act, 1996 — Section 11

Read judgment

High Courts02 May 2008

Chaina Dalai Vs State of Orissa

Orissa High Court · (2008) 05 OHC CK 0003

Bihar and Orissa Excise Act, 1915 — Section 2(13), 47Criminal Procedure Code, 1973 (CrPC) — Section 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20(1), 3, 7(A), 76

Read judgment

High Courts01 May 2008Dismissed

Natabar Das, after him his L.Rs. Prafulla Chandra Das and Others Vs State of Orissa and Others

Orissa High Court · (2008) 2 OLR 475 Supp

Constitution of India, 1950 — Article 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36

Read judgment

High Courts01 May 2008Dismissed

Manju Kumar Majhi Vs Registrar, Orissa High Court and Others

Orissa High Court · (2008) 106 CLT 270 : (2008) 119 FLR 170 : (2009) 1 LLJ 384 : (2008) 2 OLR 482 Supp

Penal Code, 1860 (IPC) — Section 420, 468

Read judgment

High Courts01 May 2008Allowed

Abhimanyu Behera and Others Vs Land Acquisition Officer

Orissa High Court · (2008) 106 CLT 240

Land Acquisition Act, 1894 — Section 11, 18, 4

Read judgment

High Courts01 May 2008Allowed

Haladhar Behera Vs State of Orissa

Orissa High Court · (2008) CLT 874 (Suppl Crl) : (2008) CriLJ 3389 : (2008) 2 OLR 142 : (2008) OLR 874 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304, 304B, 498A

Read judgment