High Courts22 Feb 2007
Arat Das and Others and The New India Assurance Company Ltd. Vs Sailendra Kumar Nayak and Others
Orissa High Court · (2007) 104 CLT 251 : (2007) 1 OLR 688 Supp
Motor Vehicles Act, 1988 — Section 149, 166
COURT ARCHIVE
Orissa High Court judgments
32,451 judgments · page 841 of 1,623
High Courts22 Feb 2007Dismissed
Mahanadi Coalfields Ltd. Vs Rawani Constructions and Another
Orissa High Court · (2007) 3 ARBLR 234 : (2007) 103 CLT 595 : (2007) 1 OLR 574 Supp
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts21 Feb 2007
Nawal Kishore Lodha Vs State of Orissa and Others
Orissa High Court · (2007) CLT 807 Supp : (2007) 1 OLR 437 : (2007) OLR 807 Supp
High Courts21 Feb 2007Dismissed
State of Orissa Vs Sunil Kumar Thakur and Others
Orissa High Court · (2007) CriLJ 2326 : (2007) 1 OLR 209 Supp
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 395
High Courts21 Feb 2007
New India Assurance Co. Ltd. Vs Smt. Basanta Manjari Samal and Others Smt. Basanta Manjari Samal and Others Vs New India Assurance Co. Ltd.
Orissa High Court · (2007) 1 OLR 683 Supp
Motor Vehicles Act, 1988 — Section 166, 170, 173
High Courts21 Feb 2007
Visa International Ltd. Vs Managing Director, Orissa Mining Corporation Limited and Others
Orissa High Court · (2007) 4 ARBLR 509 : (2007) 104 CLT 46 : (2007) 1 OLR 568 Supp
Arbitration and Conciliation Act, 1996 — Section 37, 9Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Feb 2007
State of Orissa and Others Vs Sashi Bhusan Pradhan (since dead) represented through its legal heirs and Others
Orissa High Court · (2007) CLT 697 Supp : (2007) 1 OLR 464 : (2007) OLR 697 Supp
Civil Procedure Code, 1908 (CPC) — Section 80Orissa Grama Panchayat Act, 1964 — Section 138Specific Relief Act, 1963 — Section 34
High Courts21 Feb 2007
Bhikari Nayak Vs State of Orissa and Others
Orissa High Court · (2007) 104 CLT 39 : (2007) 1 OLR 482
Orissa Land Reforms Act, 1960 — Section 51, 51(2)
High Courts15 Feb 2007
Kedar Charan Dehury Vs State of Orissa
Orissa High Court · (2007) 104 CLT 26
Land Acquisition Act, 1894 — Section 18, 23, 28
High Courts15 Feb 2007
Rama Chandra Sahu Vs Tapaswini Sahu and Another
Orissa High Court · (2007) CLT 515 (Suppl Crl) : (2007) CriLJ 2241 : (2007) 1 OLR 442 : (2007) 4 RCR(Criminal) 1017
Criminal Procedure Code, 1973 (CrPC) — Section 125, 2Penal Code, 1860 (IPC) — Section 44
High Courts14 Feb 2007Allowed
Mohanty Traders Vs State of Orissa
Orissa High Court · (2007) CLT 573 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 408, 409, 418, 420
High Courts14 Feb 2007Dismissed
District Collector representing State of Orissa and also in his capacity as Collector and Others Vs Nirupama Behera and Others
Orissa High Court · (2007) CLT 690 Supp : (2007) 1 OLR 550
Orissa Prevention of Land Encroachment Act, 1972 — Section 16
High Courts14 Feb 2007
Nayimul Hasan and Others Vs Peer Hazarat Laskari Mastan Sahed and Another
Orissa High Court · (2007) CLT 262 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 40 Rule 1Waqf Act, 1954 — Section 36A, 4(3), 60Waqf Act, 1995 — Section 5, 7(5), 83(9)
High Courts14 Feb 2007Allowed
Kora Das Vs State of Orissa
Orissa High Court · (2007) CLT 787 (Suppl Crl) : (2007) 1 OLR 679 Supp : (2007) OLR 787 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34
High Courts13 Feb 2007Allowed
Anjan Kumar Mohapatra Vs State of Orissa, Smt. Subasii Behera and Surendra Behera
Orissa High Court · (2007) CLT 337 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366
High Courts13 Feb 2007
Narendra Kumar Jena and Others Vs State of Orissa and Others
Orissa High Court · (2007) 103 CLT 671 : (2007) 1 OLR 564 Supp
Land Acquisition Act, 1894 — Section 18, 4, 51ARegistration Act, 1908 — Section 57
High Courts13 Feb 2007Allowed
Anjan Kumar Mohapatra Vs State of Orissa
Orissa High Court · (2007) 2 OLR 1044 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366
High Courts12 Feb 2007Dismissed
Smt. Jayantibala Sahoo Vs State of Orissa and Others
Orissa High Court · (2007) CLT 849 (Suppl Crl)
Constitution of India, 1950 — Article 21, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 75
High Courts12 Feb 2007
Bhagaban Barik and Others Vs Rabindra Sethi
Orissa High Court · (2007) 2 OLR 1045 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts12 Feb 2007Dismissed
Sri Nirakar Badhai Vs State Election Commissioner and Others
Orissa High Court · (2007) 103 CLT 545
Orissa Grama Panchayat Election Rules, 1965 — Rule 29