COURT ARCHIVE

Orissa High Court judgments

32,457 judgments · page 822 of 1,623

High Courts03 Aug 2007

Pradeep Kumar Rout Vs State of Orissa

Orissa High Court · (2007) 2 OLR 452

Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 438, 439, 82, 83Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 472

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High Courts03 Aug 2007Allowed

Smt. Suryamani Sarangi Vs Pravakar ' Prava Sankar Sarangi and Another

Orissa High Court · (2007) 104 CLT 692 : (2007) 2 OLR 370

Civil Procedure Code, 1908 (CPC) — Section 10, 151

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High Courts02 Aug 2007Dismissed

P. Anand Rao Vs Union of India (UOI) and Others

Orissa High Court · (2007) 2 OLR 596 Supp

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High Courts01 Aug 2007Allowed

State of Orissa Vs Dukhalu Nag @ Tika Nag and Others

Orissa High Court · (2007) 104 CLT 852

Criminal Procedure Code, 1973 (CrPC) — Section 307, 354, 377, 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324

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High Courts01 Aug 2007

Tikam Samal and Others Vs Project Manager (Utilization) Similipal Forest Department Corporation Ltd. and Others

Orissa High Court · (2007) CLT 747 Supp : (2007) 2 OLR 805 : (2007) OLR 747 Supp

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High Courts01 Aug 2007Dismissed

Binayak Padhi (Dead) after him Basanti Padhi Vs Bipra Ch. Sahu and Others Bipra Ch. Sahu Vs Binayak Padhi (Dead) after him Basanti Padhi and Others

Orissa High Court · (2007) CLT 285 Supp : (2007) 2 OLR 589 Supp : (2007) OLR 285 Supp

Hindu Succession Act, 1956 — Section 14

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High Courts01 Aug 2007Dismissed

State of Orissa Vs Gandu alias Gandra Tirkey

Orissa High Court · (2007) 104 CLT 849 : (2007) CriLJ 4188 : (2007) 2 OLR 177 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

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High Courts31 Jul 2007Dismissed

Nisar Ansari Vs State of Orissa

Orissa High Court · (2007) 2 OLR 170 Supp

Arms Act, 1959 — Section 25(1)B, 25(2)B, 27(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395

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High Courts31 Jul 2007

Justice Debendra Mohan Patnaik Vs State of Orissa and Others

Orissa High Court · AIR 2008 Ori 28 : (2007) CLT 223 Supp : (2007) 2 OLR 581 Supp

Constitution of India, 1950 — Article 112, 113, 124, 202, 203Consumer Protection Act, 1986 — Section 16

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High Courts31 Jul 2007Allowed

Manoj Kumar Basantray Vs State of Orissa

Orissa High Court · (2007) CLT 1174 (Suppl Crl) : (2007) 2 OLR 313 : (2007) OLR 1174 (Suppl Crl)

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 55

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High Courts31 Jul 2007Dismissed

Narendra Nath Panda and Co. and Another Vs Union of India (UOI) and Others

Orissa High Court · (2007) CLT 141 Supp

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 11(7), 3(2)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 114Companies Act, 1956 — Section 483

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High Courts31 Jul 2007Dismissed

Shuvansu Kumar Mohanty Vs State of Orissa and Another

Orissa High Court · (2007) CLT 228 Supp : (2007) 2 OLR 573 Supp : (2007) OLR 228 Supp

Constitution of India, 1950 — Article 243IOrissa Finance Commission (Miscellaneous Provision) Act, 1993 — Section 11, 3, 4, 8

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High Courts31 Jul 2007Dismissed

Smt. Kanchana Badaseth Vs Union of India (UOI) and Others

Orissa High Court · (2007) CLT 151 Supp : (2007) 2 OLR 365

Administrative Tribunals Act, 1985 — Section 22Constitution of India, 1950 — Article 136, 145

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High Courts31 Jul 2007Dismissed

Bhua @ Bijay Murmu and Thumpu @ Rohia Murmu and Another Vs State of Orissa

Orissa High Court · (2007) 104 CLT 726 : (2007) 1 OLR 89 Supp

Penal Code, 1860 (IPC) — Section 114, 365, 366, 376

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High Courts31 Jul 2007Allowed

K.P. Mohapatra Vs State of Orissa and Others

Orissa High Court · AIR 2008 Ori 17 : (2007) CLT 219 Supp : (2007) 2 OLR 577 Supp

Orissa Lokpal and Lokayuktas Act, 1995 — Section 3, 5(5)

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High Courts31 Jul 2007

Sanjay Kumar Panda Vs State of Orissa

Orissa High Court · (2007) 104 CLT 706 : (2008) CriLJ 2722

Criminal Procedure Code, 1973 (CrPC) — Section 228, 482Penal Code, 1860 (IPC) — Section 114, 120B, 409, 419, 420Prevention of Corruption Act, 1988 — Section 13, 19

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High Courts31 Jul 2007