High Courts14 Nov 2007
Manas Kumar Matagaja Singh Vs Namita Matagaja Singh
Orissa High Court · (2008) CLT 182 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 812 of 1,624
High Courts14 Nov 2007Allowed
Orissa Olympic Association Vs State of Orissa and Others
Orissa High Court · (2008) 116 FLR 584 : (2008) 2 LLJ 279
Employees State Insurance Act, 1948 — Section 44, 45, 45A, 45B, 75
High Courts14 Nov 2007
Dillip Kumar Sahoo and Others Vs State of Orissa and Others
Orissa High Court · (2008) 1 OLR 162
Constitution of India, 1950 — Article 226, 227, 229
High Courts14 Nov 2007Allowed
Sri Prashanta Kumar Jena Vs Sri P.C. Das Adhikary and Another
Orissa High Court · (2008) 105 CLT 727
Civil Procedure Code, 1908 (CPC) — Section 75
High Courts14 Nov 2007Dismissed
State of Orissa Vs Ashok Kumar Sahoo
Orissa High Court · (2008) CLT 319 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 378Essential Commodities Act, 1955 — Section 7, 9Penal Code, 1860 (IPC) — Section 468, 471, 477A
High Courts14 Nov 2007Allowed
Nrusingha Charan Jena Vs State of Orissa
Orissa High Court · (2008) 105 CLT 300 : (2008) 1 OLR 13
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 409, 418, 419, 467, 477A
High Courts14 Nov 2007
Prasant Kumar Lenka Vs Orissa Small Industries Corporation Ltd. and Others
Orissa High Court · (2008) 2 LLJ 879 : (2008) 1 OLR 296 Supp
High Courts13 Nov 2007Dismissed
Sri Kailash Chandra Mohanty and Others Vs State of Orissa
Orissa High Court · (2008) 1 OLR 283
Constitution of India, 1950 — Article 136, 226
High Courts13 Nov 2007Allowed
Pratap @ Alok Kumar Barik Vs The State
Orissa High Court · (2008) 1 OLR 368
Penal Code, 1860 (IPC) — Section 302
High Courts12 Nov 2007Dismissed
Orissa Power Generation Corporation Ltd. Vs Conciliation Officer-cum-Asst. Labour Commissioner and Another
Orissa High Court · (2007) CLT 405 Supp : (2007) 2 OLR 634 Supp : (2007) OLR 405 Supp
Industrial Disputes Act, 1947 — Section 33(2), 33(5)
High Courts12 Nov 2007Dismissed
Trinath Sahu and Another Vs Smt. Polaki Sridevi Patro
Orissa High Court · (2008) 105 CLT 865 : (2008) 1 OLR 174
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 106, 113, 116
High Courts08 Nov 2007Dismissed
Premananda Das Vs Tahasildar Sadar Cuttack and Others
Orissa High Court · (2007) CLT 451 Supp
Constitution of India, 1950 — Article 226Orissa Estates Abolition Act, 1951 — Section 38B, 8(1)Orissa General Clauses Act, 1937 — Section 22
High Courts08 Nov 2007
Sri Gouranga Das Vs Tahasildar and Others
Orissa High Court · AIR 2008 Ori 77 : (2008) 106 CLT 222 : (2008) 1 OLR 213
Civil Procedure Code, 1908 (CPC) — Section 115, 80
High Courts08 Nov 2007
L.A. Collector Vs Sarat Chandra Satpathy and Another
Orissa High Court · (2008) 1 OLR 262
Land Acquisition Act, 1894 — Section 18, 4
High Courts08 Nov 2007
Prasanta Kumar Patra Vs State of Orissa
Orissa High Court · (2008) CLT 194 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 438Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 3Penal Code, 1860 (IPC) — Section 379, 411
High Courts07 Nov 2007
Lipika Tunga Vs State of Orissa and Others
Orissa High Court · (2008) 105 CLT 50 : (2008) 1 OLR 65
High Courts07 Nov 2007Dismissed
Kuna ' Sanjaya Behera and Pravati Behera Vs State of Orissa
Orissa High Court · (2008) CLT 129 (Suppl Crl) : (2008) 1 OLR 219
Criminal Procedure Code, 1973 (CrPC) — Section 433, 433APenal Code, 1860 (IPC) — Section 203, 302, 34, 341
High Courts07 Nov 2007
Siben Mitra Vs State of Orissa and Another
Orissa High Court · (2008) 105 CLT 302 : (2008) 1 OLR 16
High Courts06 Nov 2007Dismissed
Disari Sanyasi (having died) Rama Chandra Disari and Others Vs Matam Chilpa (having died) Dhana Matham
Orissa High Court · (2008) 1 OLR 335
Hindu Succession Act, 1956 — Section 2, 24, 25
High Courts06 Nov 2007Allowed
Pankajbasini Debi, Hemanta Kumar Mishra and Shishir Kumar Mishra Vs Collector, Tahasildar, S.D.M. and Chitra Dibya @ Satpathy
Orissa High Court · (2008) 105 CLT 53 : (2008) 1 OLR 78
Criminal Procedure Code, 1973 (CrPC) — Section 133, 136