COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 795 of 1,624

High Courts04 Apr 2008Allowed

Nanda Kishore Nanda and Others Vs State of Orissa

Orissa High Court · (2008) CLT 1135 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 193Penal Code, 1860 (IPC) — Section 323, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

Read judgment

High Courts04 Apr 2008Allowed

Pravasini Behera Vs Sankar Das and seven Ors.

Orissa High Court · (2008) 105 CLT 851 : (2008) 1 OLR 783

Constitution of India, 1950 — Article 141, 226, 227, 32

Read judgment

High Courts04 Apr 2008Allowed

Golden Trust Financial Services and Another Vs Secretary, State Consumer Dispute Redressal Commission

Orissa High Court · (2008) 1 OLR 731

Consumer Protection Act, 1986 — Section 15

Read judgment

High Courts04 Apr 2008

Vinay Agrawal Vs The General Manager, East Coast Railway

Orissa High Court · (2008) 4 ARBLR 256 : (2008) 106 CLT 169 : (2008) 1 OLR 902 Supp

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11

Read judgment

High Courts04 Apr 2008

Divisional Manager, Orissa Forest Development Corporation Ltd. Vs Nabati Naik

Orissa High Court · (2008) ACJ 2064 : (2008) 106 CLT 579 : (2009) 2 LLJ 165 : (2008) 1 OLR 907 Supp

Employees Compensation Act, 1923 — Section 30Employees State Insurance Act, 1948 — Section 51CPrevention of Corruption Act, 1988 — Section 12

Read judgment

High Courts04 Apr 2008

Jayant Kumar Agarwal and Others Vs Dr. K. Subba Reddy and Another

Orissa High Court · AIR 2008 Ori 161 : (2008) 4 ARBLR 563 : (2008) 1 OLR 911 Supp

Arbitration Act, 1940 — Section 11Arbitration and Conciliation Act, 1996 — Section 11, 5COMPANIES ACT, 1956 — Section 111, 397, 398, 399, 408

Read judgment

High Courts04 Apr 2008

Sauri Barik alias Saturi Barik and Others Vs Smt. Dhobani Dei and Others

Orissa High Court · (2008) 106 CLT 582 : (2008) 1 OLR 84 Supp

Read judgment

High Courts04 Apr 2008

Land Acquisition Collector Vs Bhikari Behera and Others

Orissa High Court · (2008) 106 CLT 71 : (2008) 1 OLR 891 Supp

Land Acquisition Act, 1894 — Section 18, 20

Read judgment

High Courts03 Apr 2008Allowed

Daitari Sahoo Vs State of Orissa

Orissa High Court · (2008) 1 OLR 979

Essential Commodities Act, 1955 — Section 3, 7

Read judgment

High Courts03 Apr 2008Allowed

State Bank of India Vs Glass Decorate and Others

Orissa High Court · AIR 2008 Ori 147 : (2008) 1 OLR 970

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 31, 31A

Read judgment

High Courts03 Apr 2008Dismissed

National Federation of Insurance Field Workers of India (Cuttack Divisional Association) Vs Union of India (UOI) and Others

Orissa High Court · (2008) 106 CLT 118 : (2008) 1 OLR 883 Supp : (2009) 185 TAXMAN 87

Income Tax Act, 1961 — Section 10, 17, 192, 226, 256

Read judgment

High Courts02 Apr 2008Dismissed

Hi-Tech Bottling (P) Ltd. Vs State of Orissa and Others

Orissa High Court · (2008) CLT 28 Supp

Bihar and Orissa Excise Act, 1915 — Section 13, 14(1), 20A, 22, 22(1)Orissa Excise (Exclusive Privilege) Foreign Liquor Rules, 1965 — Rule 131, 132Orissa Excise (Exclusive Privilege) Foreign Liquor Rules, 1989 — Rule 3, 3(2), 4, 6A, 6B

Read judgment

High Courts02 Apr 2008Allowed