High Courts11 Oct 2007
Hemanta Kumar Tripathy Vs Union of India (UOI) and Others
Orissa High Court · (2008) 116 FLR 693 : (2008) 2 LLJ 495 : (2008) 1 OLR 54
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 815 of 1,624
High Courts11 Oct 2007
State of Orissa Vs Smt. Bhanurani Devi and Others
Orissa High Court · (2008) 105 CLT 369 : (2008) 1 OLR 61
Land Acquisition Act, 1894 — Section 17, 18, 23, 28, 34
High Courts11 Oct 2007
Markanda Charan Sahoo Vs L.A. Collector and Others
Orissa High Court · (2008) 105 CLT 541 : (2008) 1 OLR 287 Supp
Land Acquisition Act, 1894 — Section 11, 18, 28, 30
High Courts09 Oct 2007
Bhagyarathi Patnaik Vs Rama Chandra Swain and Others
Orissa High Court · (2007) 10 OHC CK 0055
High Courts09 Oct 2007Dismissed
Jogi @ Jogendra Swain Vs State of Orissa
Orissa High Court · (2007) 10 OHC CK 0054
High Courts09 Oct 2007
Badal Barik Vs State of Orissa
Orissa High Court · (2008) 1 OLR 133
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 157, 438, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts08 Oct 2007Allowed
Prakash Kumar Naik and Another Vs State of Orissa
Orissa High Court · (2008) CLT 134 (Suppl Crl) : (2008) 1 OLR 142 : (2008) OLR 134 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 167, 34, 366, 376
High Courts08 Oct 2007
Nilagiri Adibasi Sarana Socio Education and Cultural Association Vs State of Orissa and Others
Orissa High Court · (2007) CLT 326 Supp : (2007) 2 OLR 800 : (2007) OLR 326 Supp
High Courts05 Oct 2007
Smt. Mounabati Jena and Another Vs State of Orissa
Orissa High Court · (2007) CLT 844 Supp : (2008) 1 DMC 352 : (2007) 2 OLR 694 : (2007) OLR 844 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts04 Oct 2007
Bansi Tyre Services Vs Orissa Sales Tax Tribunal and Others
Orissa High Court · (2007) CLT 338 Supp : (2007) 2 OLR 947 Supp : (2009) 20 VST 475
Orissa Sales Tax Act, 1947 — Section 12(4), 12(8), 24(2)(b)
High Courts03 Oct 2007
Mahammad Ahasan Ushmani Vs Republic of India
Orissa High Court · (2007) CLT 643 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 417, 468, 471
High Courts03 Oct 2007
Chambara Soy Vs State of Orissa and Others
Orissa High Court · (2009) ACJ 1837 : AIR 2008 Ori 148 : (2008) CLT 144 (Suppl Crl) : (2007) 2 OLR 728
Constitution of India, 1950 — Article 19Penal Code, 1860 (IPC) — Section 304, 304A, 34, 341, 342
High Courts01 Oct 2007Dismissed
Brundaban Sahoo Vs Bipin Behari Das and Another
Orissa High Court · (2007) 10 OHC CK 0047
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 80
High Courts01 Oct 2007Dismissed
Doris Jao Vs Orissa Tourism Development Corporation and Others
Orissa High Court · (2008) 105 CLT 117 : (2008) 1 OLR 114
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts01 Oct 2007
Ballava Devi alias Gajendra and Others Vs Babaji Charan Gajendra and Another
Orissa High Court · (2008) 105 CLT 790 : (2007) 2 OLR 646 Supp
High Courts01 Oct 2007
Knowledge Trust and Others Vs State of Orissa and Others
Orissa High Court · AIR 2008 Ori 24 : (2007) CLT 332 Supp : (2007) 2 OLR 792 : (2007) OLR 332 Supp
Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007 — Section 3
High Courts28 Sept 2007
Collector Vs Rama Chandra Sarangi
Orissa High Court · (2008) 105 CLT 479 : (2007) 2 OLR 924 Supp
Land Acquisition Act, 1894 — Section 18, 4
High Courts28 Sept 2007Allowed
SKOL Breweries Ltd. Vs State of Orissa and Others
Orissa High Court · (2007) CLT 238 Supp
Bihar and Orissa Excise Act, 1915 — Section 12, 13, 2(2), 27, 27ABoards Excise Rules, 1965 — Rule 104, 104(4), 41A, 41A(1)Companies Act, 1956 — Section 394, 4
High Courts28 Sept 2007Dismissed
Janmejaya Mohapatra Vs State of Orissa
Orissa High Court · (2008) 105 CLT 30
Essential Commodities Act, 1955 — Section 7
High Courts28 Sept 2007Allowed
Gani Behera and Others Vs State of Orissa
Orissa High Court · (2008) CLT 21 (Suppl Crl) : (2008) 1 OLR 131 : (2008) OLR 21 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 395, 427, 447