High Courts18 Feb 2008Dismissed
Prity Industries and Shyam Sundar Agarwalla Vs Orissa State Financial Corporation and Others
Orissa High Court · (2008) 106 CLT 93 : (2008) 2 OLR 1106 Supp
State Financial Corporations Act, 1951 — Section 29
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 801 of 1,624
High Courts18 Feb 2008Allowed
Dr. Trinath Rajguru Vs The State
Orissa High Court · (2008) 1 OLR 519
Penal Code, 1860 (IPC) — Section 304A
High Courts15 Feb 2008Allowed
Nalinikanta Muduli Vs State of Orissa
Orissa High Court · (2008) 02 OHC CK 0078
High Courts15 Feb 2008
Lan Acquisition Officer-cum Vs Chandadevi Jain
Orissa High Court · (2008) CLT 289 Supp : (2008) 1 OLR 656 Supp : (2008) OLR 289 Supp
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts15 Feb 2008Dismissed
Orissa Industrial Infrastructure Development Corporation Vs Sri Deba Prasad Mishra and Others
Orissa High Court · (2008) CLT 59 Supp
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)
High Courts15 Feb 2008
D. Ch. Guruvulu Son and Co. Vs Sales Tax Officer
Orissa High Court · (2008) 1 OLR 992
Constitution of India, 1950 — Article 226, 227
High Courts15 Feb 2008Dismissed
Neelachakra Constructions Vs State of Orissa and Another
Orissa High Court · AIR 2008 Ori 69 : (2008) 2 ARBLR 400 : (2008) 1 OLR 643 Supp
Arbitration and Conciliation Act, 1996 — Section 11
High Courts15 Feb 2008Allowed
Pradeep Kumar Samal Vs State of Orissa
Orissa High Court · (2008) CLT 677 (Suppl Crl) : (2008) 1 OLR 910
Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts15 Feb 2008Dismissed
Ahalya Panthei Vs Gandhia Panthei and Another
Orissa High Court · (2008) 1 OLR 208 Supp
Penal Code, 1860 (IPC) — Section 109, 494
High Courts15 Feb 2008Dismissed
State of Orissa and Another Vs Kamal Lochan Mohapatra
Orissa High Court · (2008) CLT 290 Supp : (2008) 1 OLR 647 Supp : (2008) OLR 290 Supp
Limitation Act, 1963 — Article 112, 149, 27, 55
High Courts14 Feb 2008
Orissa Consumers Association and Another Vs Orissa Electricity Regulatory Commission and Others
Orissa High Court · (2008) CLT 27 Supp
Constitution of India, 1950 — Article 226, 227Electricity Act, 2003 — Section 111, 112, 125, 14, 64(2)Orissa Electricity Reforms Act, 1995 — Section 15
High Courts14 Feb 2008
The Management of Bhubaneswar Electrical Division (GRIDCO) Vs The General Secretary, OSEB Sramki Mahasangha and Another
Orissa High Court · (2008) 106 CLT 103 : (2008) 117 FLR 834 : (2008) 1 OLR 638 Supp
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F
High Courts14 Feb 2008Allowed
Orissa Power Generation Corporation Limited Vs Commissioner, Commercial Taxes and Others
Orissa High Court · (2008) 105 CLT 442 : (2008) 1 OLR 607 Supp : (2008) 15 VST 587
Central Sales Tax Act, 1956 — Section 13, 5, 6, 7, 8
High Courts14 Feb 2008
Govardhan Kumar Varjani Vs Mahanadi Coalfields Ltd.
Orissa High Court · (2008) 105 CLT 460 : (2008) 2 CTLJ 392 : (2008) 1 OLR 902
High Courts14 Feb 2008
Sri Kailash Nahak ' Naik and Others Vs State of Orissa
Orissa High Court · (2008) CLT 773 (Suppl Crl) : (2008) CriLJ 2909 : (2008) 1 OLR 666
Constitution of India, 1950 — Article 372, 47Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 16, 17, 18, 19
High Courts14 Feb 2008Dismissed
Sonia Shivalika Mishra Vs The Chief Executive and Secretary, Council for the Indian School Certificate Examinations and Another
Orissa High Court · (2008) 105 CLT 624 : (2008) 1 OLR 626 Supp
Constitution of India, 1950 — Article 14, 226
High Courts14 Feb 2008
Hemanta Rath Vs Union of India (UOI) and Others
Orissa High Court · AIR 2008 Ori 71 : (2008) 1 OLR 916
High Courts14 Feb 2008Allowed
Nanda Kishore Barik (dead), after him, His L.R. Smt. Nila Barik Vs Union of India (UOI) and Another
Orissa High Court · (2008) 106 CLT 287 : (2008) 1 OLR 935
High Courts14 Feb 2008Dismissed
Chakradhar Nayak Vs Chairman, Steel Authority
Orissa High Court · (2008) 1 OLR 601 Supp
Constitution of India, 1950 — Article 142SAIL Conduct, Discipline and Appeal Rules, 1977 — Rule 23, 24, 5(4)
High Courts13 Feb 2008
Rabi Majhi Vs State of Orissa
Orissa High Court · (2008) 02 OHC CK 0073
Penal Code, 1860 (IPC) — Section 302, 304, 323