High Courts05 Sept 2007Dismissed
State of Orissa Vs Sarat Chandar Giri
Orissa High Court · (2007) 38 OCR 466
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 819 of 1,624
High Courts05 Sept 2007
Smt. Sulochana Pradhan Vs Smt. Jasoda Naik and The Election Officer-cum-Block Development Officer
Orissa High Court · (2007) CLT 211 Supp
Orissa Grama Panchayat Act, 1964 — Section 31(1), 35(4)
High Courts05 Sept 2007
Manmohan Lal Vs State of Orissa and Others
Orissa High Court · (2007) CLT 387 Supp : (2007) 2 OLR 713 : (2007) OLR 387 Supp
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 12, 13, 14Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
High Courts05 Sept 2007Allowed
Anurag Ferro Products Pvt. Ltd. Vs Union of India (UOI) and Others
Orissa High Court · (2007) CLT 390 Supp
Railways Act, 1989 — Section 2(17), 2(41), 55, 83, 83(3)
High Courts04 Sept 2007Dismissed
Sankar Adeya @ Sankar Addhya @ Daku Vs State of Orissa
Orissa High Court · (2007) 09 OHC CK 0083
High Courts04 Sept 2007Allowed
Tribal Development Co-operative Corporation of Orissa Ltd. Vs Commissioner of Commercial Taxes
Orissa High Court · (2009) 23 VST 104
Orissa Sales Tax Act, 1947 — Section 12(4)
High Courts04 Sept 2007Allowed
Dr. Sudhir Kumar Brahma Vs State of Orissa
Orissa High Court · (2008) CLT 40 (Suppl Crl) : (2008) OLR 40 (Suppl Crl) : (2007) 2 OLR 648
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Evidence Act, 1872 — Section 57Penal Code, 1860 (IPC) — Section 312, 316, 318
High Courts04 Sept 2007Dismissed
Nantu ' Narayan Ghosh Vs State of Orissa
Orissa High Court · (2007) 09 OHC CK 0035
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 439Evidence Act, 1872 — Section 10
High Courts31 Aug 2007Dismissed
Kalinga Mining Corporation Vs Union of India (UOI) and Others
Orissa High Court · (2007) 104 CLT 737 : (2007) 2 OLR 744 Supp
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 141, 265Mines and Minerals (Development and Regulation) Act, 1957 — Section 5
High Courts31 Aug 2007
Sri Dilip Kumar Patro Vs Sri M. Gopikrishna Rao
Orissa High Court · (2008) 105 CLT 82 : (2007) 2 OLR 524
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 28
High Courts31 Aug 2007
Jagannath Motors and Another Vs Rushikulya Gramya Bank and Others
Orissa High Court · (2008) 1 CivCC 249 : (2007) CLT 266 Supp : (2007) 2 OLR 521 : (2008) 1 RCR(Civil) 511
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts31 Aug 2007
Himansu Bhusan @ Sekhar Sahoo Vs Smt. Satyabhama Nayak
Orissa High Court · (2007) 2 OLR 218 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 62, 64, 67Penal Code, 1860 (IPC) — Section 294, 34, 341, 353, 427
High Courts31 Aug 2007Dismissed
Narayan Mallick Vs Union of India (UOI) and Others
Orissa High Court · AIR 2008 Ori 54 : (2007) 104 CLT 715
Constitution of India, 1950 — Article 226
High Courts31 Aug 2007Dismissed
Smt. Sabitri Sahu Vs Collector and District Magistrate and Others
Orissa High Court · (2007) 104 CLT 710
Constitution of India, 1950 — Article 226
High Courts31 Aug 2007Dismissed
Radha Krishna Sahu Vs Union of India (UOI) and Others
Orissa High Court · (2007) 104 CLT 680 : (2007) 2 OLR 733 Supp
Constitution of India, 1950 — Article 226
High Courts31 Aug 2007Dismissed
Natabar Majhi and Others Vs Bata Majhi and Others
Orissa High Court · (2007) 104 CLT 792 : (2007) 2 OLR 736 Supp
Civil Procedure Code, 1908 (CPC) — Section 11, 115, 151
High Courts31 Aug 2007Dismissed
Premananda Mohapatra Vs Bharat Petroleum Corporation Ltd. and Others
Orissa High Court · (2007) 104 CLT 822 : (2007) 2 OLR 730 Supp
Constitution of India, 1950 — Article 226
High Courts31 Aug 2007Dismissed
Satyabhama Nayak and Others Vs V. Laxminarayan Ray and Another United India Insurance Co. Ltd. Vs Satyabhama Nayak and Others
Orissa High Court · (2007) CLT 328 Supp
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Motor Vehicles Act, 1988 — Section 149, 166, 173
High Courts31 Aug 2007Dismissed
Mewa Lal Bhagat Vs Vice-Chairman, Cuttack Development Authority and Another
Orissa High Court · (2007) 2 OLR 741 Supp
High Courts31 Aug 2007
Himansu Bhusan Sekhar Sahoo Vs Smt. Satyabhama Nayak
Orissa High Court · (2008) CLT 72 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 62, 64, 67Penal Code, 1860 (IPC) — Section 294, 34, 341, 353, 427