High Courts18 May 2007
Bhaskar Das Vs O.S.R.T.C. and Others
Orissa High Court · (2007) 104 CLT 468 : (2007) 1 OLR 996 Supp
COURT ARCHIVE
Orissa High Court judgments
32,455 judgments · page 831 of 1,623
High Courts18 May 2007Allowed
Rama Krishna Sahu and Manoranjan Purohit Vs State of Orissa
Orissa High Court · (2007) CLT 911 (Suppl Crl) : (2007) 2 OLR 104
Penal Code, 1860 (IPC) — Section 109, 161, 409, 467Prevention of Corruption Act, 1988 — Section 5
High Courts18 May 2007
Arun Dua, Surendra Kumar Dua and Smt. Surakshya Dua Vs Union of India (UOI) and Others
Orissa High Court · (2007) 104 CLT 475 : (2007) 115 FLR 717 : (2008) 1 LLJ 148 : (2007) 1 OLR 983 Supp
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts18 May 2007
Gethal Bhoi Vs State of Orissa and Others
Orissa High Court · (2007) 104 CLT 405 : (2007) 1 OLR 985 Supp
High Courts18 May 2007
Sima Mayee Gurubala and Others Vs Golakha Chandra Sahoo and Others
Orissa High Court · (2007) 104 CLT 393 : (2007) 1 OLR 974 Supp
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 12Registration Act, 1908 — Section 23, 24, 25, 26, 47
High Courts18 May 2007Dismissed
Ajit Patnaik Vs Samarendra Samanta
Orissa High Court · (2007) 104 CLT 386 : (2007) 1 OLR 972 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts18 May 2007Dismissed
Siba Prasad Jena Vs Puspanjali Jena and Another
Orissa High Court · (2007) 104 CLT 410
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 74, 76Orissa Registration of Births and Deaths Rules, 1970 — Rule 13
High Courts18 May 2007Dismissed
Kamal Lochan Das Vs State of Orissa and Others
Orissa High Court · (2007) 1 OLR 939 Supp
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Section 5
High Courts18 May 2007Dismissed
Suvendu Pradhan Vs State of Orissa and Another Bishnu Prasad Dash Vs State of Orissa and Others
Orissa High Court · (2007) CLT 86 Supp
High Courts17 May 2007Dismissed
Sushree Builders Pvt. Ltd. and Another Vs Recovery Officer, Debts Recovery Tribunal and Another
Orissa High Court · AIR 2007 Ori 115 : (2007) 104 CLT 197 : (2007) 1 OLR 920 Supp
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 28, 29
High Courts16 May 2007Dismissed
Naba @ Nabakishore Behera and Others Vs Harihar Behera and Others
Orissa High Court · (2007) 1 OLR 762 Supp
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Evidence Act, 1872 — Section 50Transfer of Property Act, 1882 — Section 44
High Courts16 May 2007Dismissed
Saubhagya Ranjan Kanungo Vs Smt. Prafulata Mohapatra
Orissa High Court · (2007) CLT 90 Supp
Contract Act, 1872 — Section 10, 7, 8, 9
High Courts16 May 2007Allowed
Mahamaya Samal and Another Vs Droupadi Samal and Others
Orissa High Court · (2007) 2 OLR 319 Supp
Hindu Succession Act, 1956 — Section 6, 8
High Courts16 May 2007
Kalandi Mallick and Another Vs State of Orissa
Orissa High Court · (2007) 104 CLT 441 : (2007) CLT 927 (Suppl Crl) : (2007) 2 OLR 150 : (2007) OLR 927 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 366, 376
High Courts16 May 2007
Sri Taranisen Pradhan Vs State of Orissa and Others
Orissa High Court · (2007) 2 OLR 109 Supp
Penal Code, 1860 (IPC) — Section 307, 328, 364, 365
High Courts16 May 2007
Dasarathi Sahukar Vs State of Orissa
Orissa High Court · (2007) CLT 689 (Suppl Crl) : (2007) CriLJ 3445 : (2007) 1 OLR 649 Supp : (2007) OLR 689 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 376
High Courts15 May 2007Allowed
Bira @ Birabara Naik and Another Vs Smt. Shantilata Pradhan
Orissa High Court · (2007) CLT 821 Supp : (2007) 2 OLR 87 : (2007) OLR 821 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts15 May 2007
Tikeram Luha Vs The District and Sessions Judge and Others
Orissa High Court · (2007) CLT 739 Supp : (2007) 2 OLR 254 : (2007) OLR 739 Supp
Civil Procedure Code, 1908 (CPC) — Section 137
High Courts15 May 2007Dismissed
Sri. Yaseen Khan Vs Executive Engineer and Others
Orissa High Court · (2007) CLT 416 Supp
High Courts15 May 2007Allowed
Dr. Tapan Kumar Mohanty Vs Chairman, Paradeep Port Trust, Paradeep and Another
Orissa High Court · (2007) 104 CLT 302 : (2007) 2 OLR 66
Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 23, 24