High Courts05 Jan 2007
Sambhulal Tibriwal Vs State of Orissa
Orissa High Court · (2007) 01 OHC CK 0060
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1), 42(2), 50
COURT ARCHIVE
Orissa High Court judgments
32,451 judgments · page 845 of 1,623
High Courts05 Jan 2007Allowed
Bajaj Auto Ltd. and Another Vs State of Orissa and Others
Orissa High Court · (2007) CLT 621 Supp
Central Sales Tax Act, 1956 — Section 14, 15, 26, 3(1), 3(2)Orissa Entry Tax Act, 1999 — Section 3, 3(3), 4, 4(1), 4(2)Orissa Entry Tax Rules, 1999 — Rule 18, 18(1)
High Courts05 Jan 2007Dismissed
The Governing Body, Palsama +2 College Vs The Council of Higher Secondary Education
Orissa High Court · (2007) 103 CLT 389 : (2007) 1 OLR 423 Supp
High Courts05 Jan 2007Dismissed
Indrajeet Naik Vs Sri Sri Brahmapura Gopinath Mahaprabhu and Others
Orissa High Court · (2007) 103 CLT 473 : (2007) 1 OLR 207
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts05 Jan 2007Dismissed
Lambodar Behera Vs State of Orissa
Orissa High Court · (2007) 103 CLT 399 : (2007) 1 OLR 200 Supp
Penal Code, 1860 (IPC) — Section 376
High Courts05 Jan 2007Allowed
L.G. Electronics (India) Ltd. Vs State of Orissa and Others
Orissa High Court · (2007) 103 CLT 358 : (2007) 1 OLR 425 Supp
Orissa Entry Tax Act, 1999 — Section 4Orissa Sales Tax Act, 1947 — Section 5A(1)(b)
High Courts05 Jan 2007Dismissed
State of Orissa Vs Baidhar Naik
Orissa High Court · (2007) 1 OLR 193 Supp
Penal Code, 1860 (IPC) — Section 149, 294, 323, 332, 425
High Courts05 Jan 2007Dismissed
Mullupudi Sai Baba @ Mullupudi Sai Vs Sri Brahmapura Gopinath Mahaprabhu and Others
Orissa High Court · (2007) 1 OLR 190 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)
High Courts05 Jan 2007Dismissed
State Vs J. Laxman Murthy
Orissa High Court · (2007) 1 OLR 196 Supp
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)
High Courts04 Jan 2007Allowed
Kalinga Mining Corporation and Another Vs Arbind Construction Company Pvt. Ltd. and Others
Orissa High Court · (2007) 2 ARBLR 37 : (2007) 103 CLT 432 : (2007) 1 OLR 256
Arbitration and Conciliation Act, 1996 — Section 11, 14, 36, 41, 9Specific Relief Act, 1963 — Section 14, 41, 8, 9
High Courts04 Jan 2007
Secretary to Govt. of Orissa Urban Development Department and Others Vs Sachidananda Mohanty
Orissa High Court · (2007) 103 CLT 300 : (2007) 1 OLR 373
Limitation Act, 1963 — Section 5
High Courts04 Jan 2007
Nagarjuna Patnaik Vs Jaykay Construction, I/c. Susil Kumar Dogga and Another
Orissa High Court · (2007) 103 CLT 423 : (2007) 1 OLR 413 Supp
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Jan 2007Dismissed
State of Orissa Vs Bansidhar Behera
Orissa High Court · (2007) 2 ARBLR 519 : (2007) 103 CLT 385 : (2007) 1 OLR 324
Arbitration and Conciliation Act, 1996 — Section 30, 33, 35
High Courts04 Jan 2007
Chintamani Naik Vs Subhadra Naik and Others
Orissa High Court · (2007) 103 CLT 261 : (2007) 1 OLR 416 Supp
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts04 Jan 2007Allowed
Gajendra Behera and Another Vs Secretary, Balasore-Bhadrak Central Co-operative Bank Ltd.
Orissa High Court · (2007) 2 ARBLR 463 : (2007) 103 CLT 231 : (2007) 1 OLR 370
Orissa Co-operative Societies Act, 1962 — Section 67, 68
High Courts03 Jan 2007Dismissed
State of Orissa Vs Satia Pradhan and Others Bira Kishore Mahapatra Vs State of Orissa and Others
Orissa High Court · (2007) 1 OLR 406 Supp
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts03 Jan 2007Dismissed
Sri Hrushikesha Sen Vs Governor Reserve Bank of India and Others
Orissa High Court · (2007) 103 CLT 426 : (2007) 1 OLR 409 Supp
Constitution of India, 1950 — Article 226
High Courts22 Dec 2006Dismissed
The Management of Prajatantra Prachar Samiti Vs The District Judge-cum-Appellate Authority and Others
Orissa High Court · (2006) 12 OHC CK 0052
Civil Procedure Code, 1908 (CPC) — Section 115Industrial Disputes Act, 1947 — Section 2Payment of Wages Act, 1936 — Section 15, 15(2), 15(3)
High Courts22 Dec 2006
Mahendra Pratap Vs State of Orissa and Others
Orissa High Court · (2007) 103 CLT 675 : (2007) 114 FLR 689 : (2007) 1 OLR 496
High Courts22 Dec 2006
State of Orissa Vs B.N. Som and Another
Orissa High Court · (2007) CLT 229 (Suppl Crl) : (2007) 1 OLR 172
Administrative Tribunals Act, 1985 — Section 14, 17Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 19, 2