High Courts14 Mar 2008
Prakash Chandra Satpathy Vs The State
Orissa High Court · (2008) 40 OCR 341
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304, 34, 498A
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 798 of 1,624
High Courts14 Mar 2008Allowed
Annapurna Machinery and Electrical Store Partner Sri Sisir Kumar Panigrahi Vs Gayatri Parida
Orissa High Court · (2008) CLT 48 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 205(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Mar 2008
Sk. Gokha and Sk. Samiruddin Vs Brajamohan Kabi and Others
Orissa High Court · (2008) 2 OLR 14
Transfer of Property Act, 1882 — Section 43
High Courts13 Mar 2008Allowed
Biswam Patra and Others Vs Kendriya Vidyalaya Sangathan and Another D. Ashutose and Others Vs Kendriya Vidyalaya Sangathan and Others
Orissa High Court · (2008) 106 CLT 188 : (2008) 1 OLR 972
High Courts13 Mar 2008Allowed
Sri Krushna Chandra Routray Vs State of Orissa and Others
Orissa High Court · AIR 2008 Ori 100 : (2008) 105 CLT 654 : (2008) 1 OLR 948
Orissa Supply and Sale of Stamps and Stamped Paper Rules, 1990 — Rule 17(3)
High Courts13 Mar 2008
Shri Nagen Kumar Barik Vs Cuttack Development Authority
Orissa High Court · (2008) 105 CLT 719 : (2008) 1 OLR 756 Supp
High Courts13 Mar 2008
Samareswar Mohanty Vs State of Orissa
Orissa High Court · (2008) 105 CLT 806 : (2008) 1 OLR 754 Supp
High Courts12 Mar 2008Allowed
Sudarsan Bag Vs State of Orissa
Orissa High Court · (2008) CriLJ 3420 : (2008) 40 OCR 20 : (2008) 1 OLR 230 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 324, 84
High Courts12 Mar 2008Allowed
Pravat Chandra Pattnaik and Others Vs Sarat Chandra Pattnaik and Another
Orissa High Court · AIR 2008 Ori 133 : (2008) 106 CLT 98 : (2008) 4 KLT 276 : (2008) 1 OLR 740 Supp
Hindu Succession Act, 1956 — Section 6
High Courts12 Mar 2008Dismissed
Sri Janmajaya Das and Another Vs State of Orissa and Others
Orissa High Court · (2008) 106 CLT 150 : (2008) 1 OLR 737 Supp
Constitution of India, 1950 — Article 226, 227
High Courts12 Mar 2008Dismissed
Gajanand Agarwal Vs Golakha Prasad
Orissa High Court · (2008) 105 CLT 741 : (2008) 105 CLT 740 : (2008) 1 OLR 745 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Evidence Act, 1872 — Section 110, 90Registration Act, 1908 — Section 17, 49
High Courts12 Mar 2008
Utkal Sales Corporation Vs State of Orissa
Orissa High Court · (2009) 26 VST 447
High Courts11 Mar 2008Dismissed
Sri Biswajit Pradhan Vs Sambalpur University and Others
Orissa High Court · (2008) CLT 574 Supp : (2008) 1 OLR 732 Supp : (2008) OLR 574 Supp
Orissa Universities Act, 1989 — Section 5, 5(10)
High Courts11 Mar 2008Allowed
Jagannath Purty Vs State of Orissa
Orissa High Court · (2008) CLT 393 (Suppl Crl) : (2008) 2 OLR 121 : (2008) OLR 393 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts11 Mar 2008
Muijit Rana and Others Vs State of Orissa
Orissa High Court · (2008) 1 OLR 228 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts11 Mar 2008Allowed
Khetra Basi Pradhan Vs Director, Consolidation and Others
Orissa High Court · (2008) 105 CLT 697 : (2008) 1 OLR 728 Supp
Constitution of India, 1950 — Article 226, 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37, 37(2)
High Courts10 Mar 2008Dismissed
Mrs. Prava Sinha Vs Bhabatosh Sinha and Others
Orissa High Court · (2008) 1 OLR 726 Supp
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(4), 139
High Courts10 Mar 2008Dismissed
Dukhishyam Mallick Vs Union of India (UOI)
Orissa High Court · (2008) 03 OHC CK 0054
Railway Property (Unlawful Possession) Act, 1966 — Section 3A, 9(1)Railway Property (Unlawful Possession) Rules — Rule 44
High Courts10 Mar 2008
Manai alias Dhanai Murmu Vs State of Orissa
Orissa High Court · (2008) 2 OLR 599
Penal Code, 1860 (IPC) — Section 302, 324
High Courts10 Mar 2008Allowed
Rathi Singh Vs State of Orissa
Orissa High Court · (2008) CLT 847 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304, 304(1), 307