High Courts20 Mar 2008Allowed
Sri Dipti Ranjan Parida ' Dilu Vs State of Orissa
Orissa High Court · (2008) CriLJ 4651 : (2008) 2 OLR 148
Criminal Procedure Code, 1973 (CrPC) — Section 161, 71, 73
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 797 of 1,624
High Courts20 Mar 2008
Sr. Divisional Manager, New India Assurance Company Ltd. Vs Rosalia Barla and Others
Orissa High Court · (2008) ACJ 2310 : AIR 2008 Ori 111 : (2008) 105 CLT 678 : (2008) 1 OLR 809
Evidence Act, 1872 — Section 76, 79Motor Vehicles Act, 1988 — Section 168, 173
High Courts20 Mar 2008Allowed
Syndicate Bank Vs Radhanath Jena and Another
Orissa High Court · (2008) 1 OLR 856
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts20 Mar 2008Dismissed
Kunja Swain Vs Orissa State Financial Corporation and Others
Orissa High Court · (2008) CLT 553 Supp : (2008) 1 OLR 806 Supp : (2008) OLR 553 Supp
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts20 Mar 2008Dismissed
Kanika Dey Vs Truptirani Panda and Others
Orissa High Court · (2008) 1 OLR 810 Supp
Orissa Education (Amendment) Act, 1998 — Section 24, 24B
High Courts20 Mar 2008Dismissed
Orissa Small Industries Corporation Ltd. Vs Orissa Pump and Engineering Co. Ltd.
Orissa High Court · (2008) CLT 555 Supp : (2009) 148 CompCas 477 : (2008) 1 OLR 815 Supp : (2008) OLR 555 Supp : (2009) 96 SCL 347
Companies Act, 1956 — Section 433, 434, 439
High Courts20 Mar 2008
Windson International Vs H.M. Electricals P. Ltd.
Orissa High Court · (2008) CLT 558 Supp : (2009) 148 CompCas 486 : (2008) 1 OLR 819 Supp
Companies Act, 1956 — Section 433, 434, 439
High Courts20 Mar 2008Allowed
Bansidhar Pattnaik Vs The State of Orissa and Others
Orissa High Court · (2008) 106 CLT 266 : (2008) 2 OLR 183
Orissa Land Reforms (General) Rules, 1965 — Rule 27C, 29A DDD, 29DDDORISSA LAND REFORMS Act, 1960 — Section 36A, 43
High Courts20 Mar 2008
Pramod Kumar Pati Vs Pradyumna Kumar Brahma
Orissa High Court · (2008) CLT 1019 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 256, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Mar 2008Dismissed
Dr. Gyan Guru Das Vs Central Vigilance Commissioner and Others
Orissa High Court · (2008) 105 CLT 706 : (2008) 1 OLR 790 Supp
Civil Procedure Code, 1908 (CPC) — Section 11COMPANIES ACT, 1956 — Section 391, 394Constitution of India, 1950 — Article 226
High Courts18 Mar 2008
Antaryami Routray and Others Vs State of Orissa
Orissa High Court · (2008) 1 OLR 236 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
High Courts18 Mar 2008Allowed
Bhagyadhar Khatei Vs Kubera Pradhan and Others
Orissa High Court · (2008) 2 OLR 82
High Courts18 Mar 2008
C.C.E., C. and S.T. Vs Pradeep Phosphates Ltd.
Orissa High Court · (2008) 106 CLT 393 : (2010) 252 ELT 502 : (2008) 1 OLR 785 Supp
Customs Act, 1962 — Section 27, 27(2), 27(3)
High Courts17 Mar 2008Allowed
Prahallad Ch. Mohanty and Another Vs Surendra Nath Mohanty and Others
Orissa High Court · AIR 2008 Ori 122 : (2008) 1 OLR 863
Hindu Succession Act, 1956 — Section 22Partition Act, 1893 — Section 4
High Courts14 Mar 2008Allowed
Aditya Kumar Rath Vs State of Orissa
Orissa High Court · (2008) 03 OHC CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 34
High Courts14 Mar 2008Allowed
Annapurna Machinery and Electric Store Vs Gayatri Parida
Orissa High Court · (2008) 4 BC 371
Criminal Procedure Code, 1973 (CrPC) — Section 205, 317, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Mar 2008Allowed
Khirod Chandra Dash and Others Vs Bimal Dash and Others
Orissa High Court · (2008) 106 CLT 109 : (2008) 2 OLR 211
Constitution of India, 1950 — Article 227
High Courts14 Mar 2008Dismissed
ACC Limited Vs Jagannath Plastipacks (P) Limited
Orissa High Court · (2008) 105 CLT 875 : (2008) 1 OLR 758 Supp
Civil Procedure Code, 1908 (CPC) — Section 20, 40COMPANIES ACT, 1956 — Section 617
High Courts14 Mar 2008
Union of India (UOI) and Others Vs Smt. Nirupama Jena and Others Smt. Subhashree Jena and Another Vs Union of India (UOI) and Others
Orissa High Court · (2008) 106 CLT 76 : (2008) 2 OLR 332
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 5
High Courts14 Mar 2008Allowed
Saroj Kumar Mahapatra Vs State of Orissa
Orissa High Court · (2008) CLT 518 (Suppl Crl) : (2008) 2 OLR 85
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Prevention of Corruption Act, 1988 — Section 13