High Courts18 Dec 2006Allowed
Santosh Kumar Behera Vs State of Orissa and Others
Orissa High Court · (2007) CLT 679 Supp : (2007) 1 OLR 166 : (2007) OLR 679 Supp
COURT ARCHIVE
Orissa High Court judgments
32,451 judgments · page 847 of 1,623
High Courts18 Dec 2006Allowed
Sanjay Kumar Jena Vs Union of India (UOI) and Others
Orissa High Court · (2006) 12 OHC CK 0013
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 144National Security Act, 1980 — Section 14, 3(2)
High Courts15 Dec 2006Dismissed
Kalka Sira Vs State of Orissa
Orissa High Court · (2006) 12 OHC CK 0055
Penal Code, 1860 (IPC) — Section 302
High Courts14 Dec 2006Dismissed
Rabi Kiran Bhaisal Vs Chief General Manager, (Telecom) and Others
Orissa High Court · (2006) 12 OHC CK 0054
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts14 Dec 2006
J.K. Corporation Ltd. Vs Commissioner of C. Ex. and Cus.
Orissa High Court · (2007) 210 ELT 501
Central Excises and Salt Act, 1944 — Section 11, 11AConstitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 11AC, 256, 35F, 35H, 35K
High Courts14 Dec 2006Allowed
P.P. Abdulla and Another Vs Competent Authority and Others
Orissa High Court · (2006) 12 OHC CK 0014
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6(1), 7(1)
High Courts13 Dec 2006Dismissed
State of Orissa Vs Tankadhara Naik alias Tanei Naik
Orissa High Court · (2007) CLT 353 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts13 Dec 2006Dismissed
State of Orissa Vs Babaji Barik and Others
Orissa High Court · (2007) CLT 344 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Dec 2006
Namita Das Vs Pradyumna Kumar Mohanty and Others
Orissa High Court · (2007) 103 CLT 305 : (2007) 1 OLR 269 Supp
Succession Act, 1925 — Section 211, 213
High Courts13 Dec 2006Dismissed
Thomas Kujur Vs Republic of India
Orissa High Court · (2007) 2 ALT(Cri) 7 : (2007) CLT 387 (Suppl Crl) : (2007) 1 OLR 169 : (2007) OLR 387 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 120B, 34, 420Prevention of Corruption Act, 1988 — Section 13
High Courts13 Dec 2006Dismissed
Dibya Shankar Giri Vs State of Orissa and Others
Orissa High Court · (2007) CLT 226 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 146, 147, 149, 201, 302
High Courts13 Dec 2006Dismissed
Nilamadhab Nayak Vs Lambodar Turuk and Others
Orissa High Court · (2007) CLT 676 Supp : (2007) 1 OLR 179
Representation of the People Act, 1951 — Section 36
High Courts12 Dec 2006Allowed
Chairman, Unit Trust of India and Branch Manager, Unit Trust of India Vs K. Shyamasundar Rao,
Orissa High Court · (2007) 103 CLT 28
High Courts11 Dec 2006
Orissa Patita Udhar Samiti Vs State of Orissa and Others
Orissa High Court · (2007) CLT 781 Supp : (2007) 1 OLR 150
Constitution of India, 1950 — Article 142, 21, 23
High Courts08 Dec 2006Dismissed
State of Orissa Vs Dandapani Das and Others
Orissa High Court · (2007) CLT 349 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts08 Dec 2006
Laxmidhar Behera Vs State of Orissa
Orissa High Court · (2007) CLT 383 (Suppl Crl) : (2007) 1 OLR 224 : (2007) OLR 383 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts07 Dec 2006
Rashmirekha Mohapatra Vs Commissioner, Kendriya Vidyalaya Sangathan and Others
Orissa High Court · (2007) 103 CLT 137 : (2007) 113 FLR 202 : (2007) 1 OLR 301 Supp
Constitution of India, 1950 — Article 226
High Courts07 Dec 2006Allowed
Lingaraj Pipes Pvt. Ltd. Vs Sales Tax Officer and Others
Orissa High Court · (2007) 9 VST 95
Constitution of India, 1950 — Article 14
High Courts07 Dec 2006Dismissed
State of Orissa Vs Pradeep Kumar Mahapatra
Orissa High Court · (2007) CLT 134 (Suppl Crl) : (2007) 1 OLR 161 Supp : (2007) OLR 134 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 323, 376
High Courts06 Dec 2006
State of Orissa Vs Mangalu Mahakud
Orissa High Court · (2007) CriLJ 1777
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304