High Courts29 Jan 2008Dismissed
State of Orissa Vs Bijaya Kumar Agrawal and Others
Orissa High Court · (2008) 1 OLR 175 Supp
Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 804 of 1,624
High Courts28 Jan 2008Dismissed
State of Orissa Vs Babula Girl and Others
Orissa High Court · (2008) 1 OLR 172 Supp
Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 34
High Courts25 Jan 2008Allowed
Sri S.J. Alli Vs State of Orissa (Vigilance)
Orissa High Court · (2008) 1 OLR 401
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13
High Courts25 Jan 2008Allowed
Sunil Kumar Mohakud ' Mahakhuda and Another Vs State of Orissa
Orissa High Court · (2008) CLT 236 (Suppl Crl) : (2008) 1 OLR 744
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 159, 160
High Courts25 Jan 2008Allowed
Kalandi Charan Sahoo Vs District Transport Manager (A), O.S.R.T.C. and Another
Orissa High Court · (2008) 105 CLT 809 : (2008) 105 CLT 496 : (2008) 117 FLR 831 : (2008) 1 OLR 893
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33A, 33C
High Courts25 Jan 2008Allowed
Pandu Dalai Vs State of Orissa
Orissa High Court · (2008) 1 OLR 404
Criminal Procedure Code, 1973 (CrPC) — Section 248, 482Penal Code, 1860 (IPC) — Section 241, 294, 323, 337, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts25 Jan 2008
Santilata Sahu Vs Sabitri Sahu and Others
Orissa High Court · AIR 2008 Ori 86 : (2008) 105 CLT 389 : (2008) 1 OLR 870
Hindu Succession Act, 1956 — Section 6, 8
High Courts25 Jan 2008Dismissed
Samimulla Khan and Another Vs State of Orissa
Orissa High Court · (2008) CLT 263 (Suppl Crl) : (2008) CriLJ 2375 : (2008) 1 OLR 164 Supp : (2008) OLR 263 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Jan 2008
Sarata @ Sarada Bhokta Vs State of Orissa
Orissa High Court · (2008) 40 OCR 68 : (2008) 2 OLR 113
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts24 Jan 2008
Divisional Manager, New India Assurance Company Ltd. Vs Manguli Sahoo and Others
Orissa High Court · (2008) CLT 1089 (Suppl Crl) : (2008) 1 OLR 1014 Supp : (2008) OLR 1089 (Suppl Crl)
Motor Vehicles Act, 1988 — Section 173
High Courts24 Jan 2008Allowed
Gagan Behari Sahoo Vs The Orissa Industrial Infrastructure
Orissa High Court · (2008) 1 OLR 542 Supp
High Courts24 Jan 2008Dismissed
Binod Paikray Surya Mama Vs State of Orissa
Orissa High Court · (2008) 39 OCR 900
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 394, 395
High Courts22 Jan 2008Dismissed
Mitra S.K. Private Limited Vs Inspectorate Griffith (India) Pvt. Ltd.
Orissa High Court · (2008) 3 ARBLR 158 : (2008) 105 CLT 520 : (2008) 1 OLR 534 Supp
Arbitration and Conciliation Act, 1996 — Section 37(1)(a), 9
High Courts22 Jan 2008Dismissed
State of Orissa Vs Kamal Lochan Gin
Orissa High Court · (2008) 1 OLR 157 Supp
Penal Code, 1860 (IPC) — Section 342, 376
High Courts22 Jan 2008
Rabindra Kumar Satpathy Vs OREDA
Orissa High Court · (2008) 2 OLR 604
Constitution of India, 1950 — Article 12
High Courts18 Jan 2008Allowed
Sania Pradhan Vs State of Orissa and Others
Orissa High Court · (2008) CLT 736 (Suppl Crl) : (2008) 1 OLR 711 : (2008) OLR 736 (Suppl Crl)
Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 294, 307, 34, 341, 506
High Courts18 Jan 2008
National Insurance Co. Ltd. Vs Sri Dinesh @ Vinesh Chandra Sharma and Others
Orissa High Court · (2008) 105 CLT 814 : (2008) 117 FLR 321 : (2008) 1 OLR 511 Supp
Employees Compensation Act, 1923 — Section 2, 4
High Courts18 Jan 2008Dismissed
Ippili Lakshman Rao Vs Ippilli Jagannath Swamy alias Ravi and Others
Orissa High Court · (2008) 105 CLT 472 : (2008) 1 OLR 532 Supp
Civil Procedure Code, 1908 (CPC) — Section 10, 151, 24
High Courts18 Jan 2008
Amulya Kumar Panda Vs State of Orissa
Orissa High Court · (2008) CLT 387 (Suppl Crl) : (2008) CriLJ 1672 : (2008) 1 OLR 417
Evidence Act, 1872 — Section 25, 26, 27, 65A, 65BPenal Code, 1860 (IPC) — Section 120B, 302, 365
High Courts18 Jan 2008Allowed
Bung Balaram Behera Vs State of Orissa
Orissa High Court · (2008) CLT 402 (Suppl Crl) : (2008) 1 OLR 553 : (2008) OLR 402 (Suppl Crl)
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20