High Courts23 Nov 2006Dismissed
State of Orissa Vs Mahendra Kumar Sahu and Another
Orissa High Court · (2007) 1 OLR 185 Supp
Essential Commodities Act, 1955 — Section 7Rice Milling Industry (Regulation) Act, 1958 — Section 15, 5, 6
COURT ARCHIVE
Orissa High Court judgments
32,451 judgments · page 849 of 1,623
High Courts22 Nov 2006
Akuli Charan Das, Vs State of Orissa and Others
Orissa High Court · AIR 2007 Ori 97
Mines and Minerals (Development and Regulation) Act, 1957 — Section 9Sales of Goods Act, 1930 — Section 64A
High Courts22 Nov 2006Dismissed
Mohd. Ismail alias and Haji Abdul Kadar Sheikh Vs State of Gujarat
Orissa High Court · (2006) 11 OHC CK 0024
Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Nov 2006Dismissed
Siba Prasad Sahu and Another Vs Revenue Divisional Commissioner, (Central Division) and Others
Orissa High Court · (2007) 1 OLR 281 Supp
Constitution of India, 1950 — Article 226, 227Orissa Survey and Settlement Act, 1958 — Section 12B, 15
High Courts22 Nov 2006Allowed
Pradeep Kumar Nanda Vs Sanghamitra Binakar
Orissa High Court · AIR 2007 Ori 60 : (2007) 103 CLT 174
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 141, 142Hindu Marriage Act, 1955 — Section 13, 24, 9
High Courts20 Nov 2006Allowed
Balaram Bhoi Vs Babajee Bhoi and Others
Orissa High Court · (2007) 1 OLR 276 Supp
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 23, Order 41 Rule 24, Order 43 Rule 1(4), Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts20 Nov 2006Dismissed
Sri Chaitanya Nayak and Others Vs State of Orissa and Others
Orissa High Court · (2007) 104 CLT 273 : (2007) 1 OLR 790
Land Acquisition Act, 1894 — Section 4, 6
High Courts17 Nov 2006Dismissed
Rabinarayan Lenka Vs Republic of India
Orissa High Court · (2007) CLT 124 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409, 467, 471, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(1), 5(2)
High Courts17 Nov 2006Dismissed
The Divisional Manager, United India Insurance Co. Ltd. Vs Umakanta Behera and Others
Orissa High Court · (2007) 1 OLR 271 Supp
High Courts16 Nov 2006Allowed
Bilkesh Parveen Vs State of Orissa and Another
Orissa High Court · (2007) CLT 777 Supp : (2007) 1 OLR 133 : (2007) OLR 777 Supp
Constitution of India, 1950 — Article 226, 227
High Courts16 Nov 2006Dismissed
Larson and Turbo Company Ltd. and Another Vs State of Orissa and Others
Orissa High Court · (2007) 103 CLT 141 : (2007) 9 VST 491
Constitution of India, 1950 — Article 226, 227High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 22BIncome Tax Act, 1961 — Section 214, 237, 240, 243, 244
High Courts15 Nov 2006
Maitree Sansad Vs State of Orissa and Others
Orissa High Court · (2007) 103 CLT 191 : (2007) 1 OLR 246 Supp
Environment (Protection) Act, 1986 — Section 25, 6, 8
High Courts15 Nov 2006Allowed
Pitambar Nahak Vs State of Orissa
Orissa High Court · (2006) 11 OHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 164, 428Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts15 Nov 2006Allowed
Syama ' Shyama Sahoo Vs State of Orissa
Orissa High Court · (2007) CLT 129 (Suppl Crl) : (2007) 1 OLR 128
Penal Code, 1860 (IPC) — Section 376, 457
High Courts15 Nov 2006Allowed
Prof. Gyana Chandra Vs Chancellor, Utkal University and Another
Orissa High Court · (2007) 1 OLR 254 Supp
Orissa Service Code, 1939 — Rule 222
High Courts14 Nov 2006Dismissed
Malla Bhima Rao Vs State of Orissa
Orissa High Court · (2007) 1 OLR 133 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7, 7(1)
High Courts14 Nov 2006Dismissed
Dasaratha Munda Vs Collector and Others
Orissa High Court · (2007) 1 OLR 242 Supp
Constitution of India, 1950 — Article 226Orissa Grama Panchayat Act, 1965 — Section 24(1), 24(2), 24(3), 25(2), 26(2)
High Courts14 Nov 2006Dismissed
State of Orissa Vs Rama Swain and Others
Orissa High Court · (2007) CriLJ 714
Penal Code, 1860 (IPC) — Section 376, 448
High Courts13 Nov 2006Dismissed
Ch. Ranganath Raju Vs Bank of India and Others
Orissa High Court · AIR 2007 Ori 43
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 9Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 2, 22
High Courts10 Nov 2006Dismissed
Managing Director, Steel Authority of India Ltd. Vs Kuntala Jena
Orissa High Court · (2006) 11 OHC CK 0040
Workmens Compensation (Amendment) Act, 2000 — Section 4(1)Workmens Compensation Act, 1923 — Section 30, 30(1)