COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 813 of 1,624

High Courts06 Nov 2007Allowed

Debendranath Kar (since deceased) and after him his L.Rs. Smt. Bharati Kar and Others Vs State of Orissa and Others

Orissa High Court · (2008) 105 CLT 377 : (2008) 1 OLR 87

ORISSA TOWN PLANNING AND IMPROVEMENT TRUST ACT, 1956 — Section 78, 78(2)(b)

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High Courts06 Nov 2007Dismissed

Premananda Das Vs Tahasildar Sadar and Others

Orissa High Court · (2008) 106 CLT 277 : (2008) 1 OLR 291 Supp

Orissa Estates Abolition Act, 1951 — Section 38(B), 8(1)

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High Courts05 Nov 2007Dismissed

Ramamani Dei Vs Tahasildar and Others

Orissa High Court · (2008) 105 CLT 101

Constitution of India, 1950 — Article 227

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High Courts05 Nov 2007Allowed

Debendranath Kar (since deceased) and after him L.Rs. Smt. Bharati Kar and Others Vs State of Orissa and Others

Orissa High Court · (2007) 11 OHC CK 0005

Orissa Development Authorities Act, 1982 — Section 128Orissa Town Planning and Improvement Trust Act, 1956 — Section 34(2), 37, 78, 78(2), 79

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High Courts02 Nov 2007Dismissed

State of Orissa Vs Kulamani Pradhan

Orissa High Court · (2008) 1 OLR 205

Penal Code, 1860 (IPC) — Section 376

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High Courts02 Nov 2007Dismissed

Managobinda Sahoo and Others Vs State of Orissa

Orissa High Court · (2008) 105 CLT 79 : (2008) 1 OLR 96

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 201, 302, 34, 420

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High Courts01 Nov 2007

Paradeep Phosphates Limited Vs Chief Commissioner and Others

Orissa High Court · (2008) 105 CLT 567

Customs Act, 1962 — Section 129E

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High Courts01 Nov 2007

State of Orissa Vs Karunakar Sahu (dead) after him Lokanath Sahu and Others

Orissa High Court · (2008) 1 OLR 294

Land Acquisition Act, 1894 — Section 18, 23, 28, 4

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High Courts31 Oct 2007

Gouranga Charan Sethy and Ganeswar Sethy Vs State of Orissa

Orissa High Court · (2008) CLT 174 (Suppl Crl) : (2008) 1 OLR 93 : (2008) OLR 174 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 109, 354, 376, 511Probation of Offenders Act, 1958 — Section 3

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High Courts31 Oct 2007

Pramod Chandra Rath Vs State of Orissa and Others

Orissa High Court · (2007) 10 OHC CK 0030

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 161, 173, 482

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High Courts31 Oct 2007

Sunil Sahu @ Sunil Kumar Sahu Vs State of Orissa

Orissa High Court · (2007) 104 CLT 820

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A, 506

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High Courts30 Oct 2007Dismissed

State of Orissa Vs Kambhupani Pradhan

Orissa High Court · (2007) 2 OLR 299 Supp

Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 201, 304B, 304B(1), 306, 498A

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High Courts30 Oct 2007Allowed

Purna Chandra @ Purna Behera and Others and Sudarsan Behera and Another Vs State of Orissa

Orissa High Court · (2008) 105 CLT 132 : (2007) 2 OLR 768

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts30 Oct 2007

Basanta Kumar Swain Vs Presiding Officer, State Education Tribunal and Others

Orissa High Court · (2008) 105 CLT 17 : (2008) 1 OLR 84

Constitution of India, 1950 — Article 227

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High Courts30 Oct 2007

Mesco Kalinga Steel Limited Vs Orissa Industrial Infrastructure Development Corporation and Others

Orissa High Court · (2008) 105 CLT 149 : (2007) 2 OLR 1021 Supp

Constitution of India, 1950 — Article 226

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High Courts29 Oct 2007

Utkal Chemists and Druggists' Association and Others Vs Cuttack District Chemists and Druggists Assn. Ors.

Orissa High Court · (2007) 2 OLR 1101 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151

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High Courts29 Oct 2007Dismissed

Smt. Rukmini Mishra Vs Sri. Radha Krushna Mahaprabhu and Others

Orissa High Court · (2007) 2 OLR 1109 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 145Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41, 44(2)

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High Courts29 Oct 2007Allowed

Amir Mohammad and Another Vs Saliman Bibi and Others

Orissa High Court · AIR 2008 Ori 46 : (2008) 105 CLT 304 : (2008) 1 OLR 49

Civil Procedure Code, 1908 (CPC) — Section 151, 96

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High Courts29 Oct 2007Allowed

The General Secretary, Petroleum Employees Union (Eastern Branch) Vs Union of India (UOI) and Others

Orissa High Court · (2008) 105 CLT 14 : (2007) 2 OLR 630 Supp

Constitution of India, 1950 — Article 142, 226Industrial Disputes Act, 1947 — Section 12, 25, 25B

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High Courts29 Oct 2007Allowed

Keshab Chandra Garanaik Vs State of Orissa

Orissa High Court · (2008) 105 CLT 11 : (2007) 2 OLR 89 Supp

Constitution of India, 1950 — Article 227

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