High Courts20 Jun 2007Dismissed
Ratha Charan Routray Vs Mohan Lal Gupta @ M.L. Gupta and Others
Orissa High Court · (2007) 104 CLT 408 : (2007) 2 OLR 252
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27(b)
COURT ARCHIVE
Orissa High Court judgments
32,455 judgments · page 828 of 1,623
High Courts20 Jun 2007Dismissed
Manguli Pradhan and Brajabandhu Pradhan Vs State of Orissa and Others
Orissa High Court · (2007) 104 CLT 214
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts20 Jun 2007Allowed
Lingaraj Saraf Vs Akhaya Kumar Saraf and Others
Orissa High Court · (2007) CLT 96 Supp : (2007) 2 OLR 374
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, Order 8 Rule 6A
High Courts20 Jun 2007Allowed
Geeta Patra Vs Birakishore Mohapatra and Others
Orissa High Court · (2007) 104 CLT 402 : (2007) 2 OLR 203
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 10, 11, 12, 13, 15Transfer of Property Act, 1882 — Section 52
High Courts20 Jun 2007Dismissed
Agadhu Tareni Vs Brahmananda Lenka and Others
Orissa High Court · (2007) 2 OLR 371 Supp
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36
High Courts20 Jun 2007
Krushna Chandra Nayak Vs Orissa Sanitary Mart
Orissa High Court · (2007) 2 OLR 360 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 43 Rule 1Transfer of Property Act, 1882 — Section 106
High Courts20 Jun 2007Dismissed
Manguli Pradhan Vs State of Orissa and Others
Orissa High Court · (2007) 2 OLR 1063 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 144Orissa Land Reforms (General) Rules, 1965 — Rule 38A
High Courts19 Jun 2007Dismissed
Korp Gems (India) Pvt. Limited and Another Vs Suraj Products Ltd.
Orissa High Court · (2008) 1 BC 497 : (2007) CLT 906 (Suppl Crl) : (2007) 2 OLR 136 : (2007) 1 OLR 1074 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 178, 200, 202, 415, 418Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts19 Jun 2007Allowed
Prafulla Kumar Mishra Vs Dr. Narendra Prasad Mishra and Another
Orissa High Court · (2007) CLT 1046 (Suppl Crl) : (2007) 2 OLR 153 : (2007) OLR 1046 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482, 93Penal Code, 1860 (IPC) — Section 341, 342, 352, 380, 402
High Courts19 Jun 2007Allowed
Madan Majhi Vs State of Orissa
Orissa High Court · (2007) CLT 918 (Suppl Crl) : (2007) 2 OLR 116
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 304, 307, 324
High Courts19 Jun 2007Allowed
Bidyadhar Palo @ Pal Vs Smt. Bishnupriya Palo
Orissa High Court · (2007) CLT 1042 (Suppl Crl) : (2007) 2 OLR 141 : (2007) OLR 1042 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Jun 2007Allowed
Kandru Murmu Vs State of Orissa
Orissa High Court · (2007) CLT 775 Supp : (2007) 38 OCR 697 : (2008) 1 OLR 116 : (2007) OLR 775 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts19 Jun 2007
Lark Book Publishers and Another Vs Girija Nandini Praharaj and Another
Orissa High Court · (2007) 2 OLR 348 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151Copyright Act, 1957 — Section 14, 14(1), 17, 22, 72
High Courts19 Jun 2007Dismissed
Berhampur Town House Building Cooperative Society Ltd. Vs The Managing Director, Orissa Cooperative Housing Corporation Ltd. and Another
Orissa High Court · (2007) 2 OLR 344 Supp
Constitution of India, 1950 — Article 226, 227
High Courts19 Jun 2007Dismissed
State of Orissa Vs Amarsingh Patel and Others
Orissa High Court · (2007) 1 OLR 1103 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts19 Jun 2007Dismissed
Orissa State Cooperative Marketing Federation Ltd. Vs Prahallad Chandra Mohanty
Orissa High Court · (2007) 06 OHC CK 0008
Constitution of India, 1950 — Article 226, 227, 311(2)Orissa Co-operative Societies Act, 1962 — Section 67B
High Courts19 Jun 2007Dismissed
State Vs P. Prakash Rao and Others
Orissa High Court · (2007) 1 OLR 1081 Supp
Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts19 Jun 2007Dismissed
State of Orissa Vs Selu Bag
Orissa High Court · (2007) 104 CLT 384 : (2007) 1 OLR 1079 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts18 Jun 2007
The Management of Hirakud Dam Project Vs The Presiding Officer, Labour Court and Another
Orissa High Court · (2007) 1 OLR 1015 Supp
High Courts18 Jun 2007Dismissed
Shantilata Sarangi and Others Vs D.M., New India Assurance Co. Ltd. and Another D.M., New India Assurance Co. Ltd. Vs Shantilata Sarangi and Others
Orissa High Court · (2007) CLT 1023 (Suppl Crl) : (2007) 1 OLR 1019 Supp : (2007) OLR 1023 (Suppl Crl)
Motor Vehicles Act, 1988 — Section 166, 170, 173