High Courts05 Mar 2008Allowed
Sri Laxmldhar Pradhan Vs State of Orissa
Orissa High Court · (2008) 03 OHC CK 0077
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 799 of 1,624
High Courts05 Mar 2008Allowed
Bijaya Kumar Sahu Vs Smt. Namita Parida and Another
Orissa High Court · (2008) 2 OLR 418
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 254Hindu Marriage Act, 1955 — Section 24
High Courts05 Mar 2008Allowed
Kamala Devi Vs Executive Engineer, Rural Water Supply and Sanitation Division No. 1 and Others
Orissa High Court · (2008) CLT 572 Supp : (2008) 1 OLR 718 Supp : (2008) OLR 572 Supp
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts05 Mar 2008Dismissed
Jaibunnisha Bibi Vs Sk. Jalaluddin and Others
Orissa High Court · (2008) CLT 283 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(1), Order 1 Rule 10(2), Order 1 Rule 9, Order 6 Rule 17, 99
High Courts05 Mar 2008Dismissed
State of Orissa Vs Lalit Rout
Orissa High Court · (2008) 2 OLR 504
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts05 Mar 2008Allowed
State of Orissa Vs Mohan Mahanto Mohan Mahanto Vs State of Orissa
Orissa High Court · (2008) 1 OLR 942
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 2008
Paramananda Barik Vs State of Orissa
Orissa High Court · (2008) 1 OLR 577
Criminal Procedure Code, 1973 (CrPC) — Section 205, 317, 482
High Courts05 Mar 2008Allowed
Guria Dei Vs Kanhu Charan Pati and Another
Orissa High Court · (2008) 106 CLT 226 : (2008) 2 OLR 674 Supp
Civil Procedure Code, 1908 (CPC) — Section 102, 115
High Courts05 Mar 2008
Mohan Mahanto Vs State of Orissa
Orissa High Court · (2008) 03 OHC CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 2008Dismissed
Indo Arya Central Transport Ltd. Vs Sales Tax Officer and Others
Orissa High Court · (2008) 105 CLT 605 : (2008) 1 OLR 559 : (2008) 15 VST 186
Constitution of India, 1950 — Article 265, 286
High Courts03 Mar 2008Allowed
Dhaneswar @ Dhani Panda Vs State of Orissa
Orissa High Court · (2008) CLT 406 (Suppl Crl) : (2008) 1 OLR 211 Supp : (2008) OLR 406 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 62, 64, 65Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 379
High Courts03 Mar 2008Allowed
Renu Kumari Vs Sanjay Kumar and Others
Orissa High Court · (2008) 03 OHC CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 239, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts29 Feb 2008Dismissed
Orissa Industrial Infrastructure Development CorporatIon and Land Acquisition Collector Vs Sri Gopal Krushna Goshala and Others
Orissa High Court · (2008) CLT 281 Supp
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts29 Feb 2008Allowed
GltanjaIi Panigrahi Vs Sitansu Sekhar Dash
Orissa High Court · (2008) 02 OHC CK 0071
Hindu Marriage Act, 1955 — Section 13, 19, 28, 3Limitation Act, 1963 — Section 14Orissa Civil Courts Act, 1984 — Section 16(2)
High Courts29 Feb 2008Dismissed
Special Land Acquisition Officer Rengali Irrigation Project Vs Jogendra Sahu
Orissa High Court · (2008) 1 OLR 708 Supp
Land Acquisition Act, 1894 — Section 18, 28A, 4(1)
High Courts29 Feb 2008
Subash Chandra Panda Vs State of Orissa and Others
Orissa High Court · AIR 2008 Ori 88 : (2008) 106 CLT 324 : (2008) 1 OLR 659
COMPANIES ACT, 1956 — Section 4AConstitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2
High Courts29 Feb 2008Dismissed
Special Land Acquisition Officer, Rengali Irrigation Project Vs Jogendra Sahu
Orissa High Court · (2008) 105 CLT 659
Land Acquisition Act, 1894 — Section 18, 28A, 4
High Courts29 Feb 2008Allowed
Utkal Baptist Mandali Sammilani Vs Smt. Janabhi Missal
Orissa High Court · AIR 2008 Ori 164 : (2008) 106 CLT 160 : (2008) 2 OLR 49
Constitution of India, 1950 — Article 12, 226, 227Industrial Disputes Act, 1947 — Section 10APublic Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3
High Courts28 Feb 2008Allowed
Dredging Corporation of India Ltd. Vs Presiding Officer, Central Government Industrial Tribunal-Cum-Labour Court and Another
Orissa High Court · (2008) 105 CLT 695 : (2008) 1 OLR 695 Supp
Industrial Disputes Act, 1947 — Section 10, 25F
High Courts28 Feb 2008Allowed
Ajit Kumar Das Vs State of Orissa and Others
Orissa High Court · (2008) 105 CLT 583 : (2008) 117 FLR 511 : (2008) 1 OLR 697 Supp
Contract Act, 1872 — Section 5