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
COURT ARCHIVE
Orissa High Court judgments
32,455 judgments · page 842 of 1,623
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
High Courts12 Feb 2007Allowed
Sailendra Kumar Jora Vs District Magistrate and Others
Orissa High Court · (2007) 104 CLT 62 : (2007) 1 OLR 438
Constitution of India, 1950 — Article 22
High Courts12 Feb 2007Allowed
Smt. Saraswati Pattnaik and Others Vs Shri Satrughna Nanda and Others
Orissa High Court · (2007) 1 OLR 670 Supp
Orissa Panchayat Samiti Act, 1959 — Section 44(C)(1), 44A, 44J(1), 44J(2), 44J(3)Orissa Zilla Parishad Act, 1991 — Section 32, 32(2)
High Courts08 Feb 2007Allowed
Shree Annapurna Conductors Ltd. Vs Sales Tax Officer and Others
Orissa High Court · (2007) 103 CLT 693 : (2007) 1 OLR 489 : (2009) 20 VST 763
Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 2007Dismissed
State of Orissa and Others Vs Durga Charan Routray
Orissa High Court · AIR 2007 Ori 90 : (2007) 3 ARBLR 241 : (2007) 104 CLT 528 : (2007) 1 OLR 548 Supp
Arbitration and Conciliation Act, 1996 — Section 14, 2, 29, 31, 33Limitation Act, 1963 — Section 14, 29, 5
High Courts08 Feb 2007Allowed
Bidyadhar Mishra Vs State of Orissa and Others
Orissa High Court · (2007) 103 CLT 633 : (2007) 1 OLR 543 Supp
Orissa Development Authorities Act, 1982 — Section 3(i), 83
High Courts08 Feb 2007Allowed
Hi-Tek Powercon Pvt. Ltd. Vs The Asst. Commissioner of Commissioner Taxes, (TRS) and Others
Orissa High Court · (2007) 103 CLT 658 : (2007) 1 OLR 530 Supp : (2008) 14 VST 379
Constitution of India, 1950 — Article 14, 226, 227
High Courts07 Feb 2007Dismissed
Sri Samarendra Nath Dash Vs Utkal University and Another
Orissa High Court · (2007) 1 OLR 508 Supp
High Courts07 Feb 2007Allowed
Maheshwar Tandi and Another Vs State of Orissa
Orissa High Court · (2007) CLT 473 (Suppl Crl) : (2007) 1 OLR 363 Supp : (2007) OLR 473 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 300, 307, 324, 325, 34
High Courts07 Feb 2007
Chaitaram Banjara and Others Vs State of Orissa
Orissa High Court · (2007) 1 OLR 427
High Courts05 Feb 2007
Smt. Lilima Nayak Vs State of Orissa and Others
Orissa High Court · (2007) CLT 643 (Suppl Crl) : (2007) 1 OLR 526 Supp : (2007) OLR 643 (Suppl Crl)
Essential Commodities Act, 1955 — Section 6A
High Courts05 Feb 2007Allowed
Kalia Barik Vs Tikeswar Deo and Another
Orissa High Court · (2007) CLT 803 Supp : (2007) 1 OLR 297
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Transfer of Property Act, 1882 — Section 17(2), 54
High Courts02 Feb 2007Allowed
Sanjukta Sahu Vs State of Orissa and Others
Orissa High Court · (2007) 1 OLR 503 Supp
Constitution of India, 1950 — Article 226
High Courts02 Feb 2007
Chittaranjan Sahu Vs The Chancellor, Utkal University and Others
Orissa High Court · (2007) 103 CLT 569 : (2007) 114 FLR 310 : (2007) 1 OLR 447
High Courts02 Feb 2007
Kalpana Mandal and Others Vs State of Orissa and Others
Orissa High Court · (2008) ACJ 916 : AIR 2007 Ori 94 : (2007) 1 OLR 410
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304
High Courts02 Feb 2007Allowed
Pradeep Kumar Sahu Vs Talcher Municipality and Others
Orissa High Court · (2007) 103 CLT 791 : (2007) 1 OLR 519 Supp
Orissa Municipal Act, 1950 — Section 295
High Courts02 Feb 2007Dismissed
Kasinath Behera Vs State of Orissa
Orissa High Court · (2007) CLT 511 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 173(2), 439Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 406