COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 853 of 1,623

High Courts10 Oct 2006Dismissed

State of Orissa Vs Aravind Trading Company and Others

Orissa High Court · (2008) CLT 202 (Suppl Crl) : (2008) OLR 202 (Suppl Crl) : (2007) 2 OLR 310 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 323Essential Commodities Act, 1955 — Section 7

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High Courts10 Oct 2006

Satrughna Bhoi Vs State of Orissa

Orissa High Court · (2006) 1 OLR 120 Supp

Penal Code, 1860 (IPC) — Section 302

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High Courts10 Oct 2006Dismissed

The Divisional Manager, L.I. C. of India, and The Branch Manager, L.I.C. of India Vs Sushila Agarwalla and Raj Kishore Maharana Authorised Agent of L.I.C.I

Orissa High Court · (2006) 10 OHC CK 0016

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High Courts09 Oct 2006

Smt. Basanta Kumari Dei Vs Smt. Krushnapriya Devi and Others Lord Lingaraj Mohaprabhu Vs Additional District Magistrate and Others

Orissa High Court · (2007) 103 CLT 183 : (2007) 1 OLR 89

ORISSA ESTATES ABOLITION ACT, 1951 — Section 8(3), 9

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High Courts09 Oct 2006Dismissed

Damburu Majhi Vs Tarini Charan Majhi

Orissa High Court · (2007) 103 CLT 99

Constitution of India, 1950 — Article 227

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High Courts21 Sept 2006

P. Bengali Patro and Others, Paramananda Kar and Shri Surendranath Paul Vs State of Orissa and Others

Orissa High Court · (2007) 104 CLT 103 : (2007) 104 CLT 102

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High Courts21 Sept 2006

Narendra Barge and Others Vs State of Orissa

Orissa High Court · (2006) 09 OHC CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 439, 482, 57Penal Code, 1860 (IPC) — Section 302, 34, 341

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High Courts21 Sept 2006

Bansidhar Sahu and Others Vs State of Orissa and Others

Orissa High Court · (2006) 102 CLT 841 : (2006) 2 OLR 597

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 156(3), 157

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High Courts21 Sept 2006

Sribatsa Kumar Mohapatra, Dr. and Others Vs State of Orissa and Others

Orissa High Court · (2007) 1 LLJ 214

Constitution of India, 1950 — Article 16, 226, 227

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High Courts21 Sept 2006Allowed

Shiva Cement Limited and Others Vs Mahanadi Coalfields Limited and Others

Orissa High Court · (2007) 103 CLT 521 : (2007) 103 CLT 421 : (2007) 2 CTLJ 100 : (2006) 2 OLR 642

Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 23

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High Courts20 Sept 2006Dismissed

State of Orissa Vs Suresh Chandra Padhi

Orissa High Court · (2007) CLT 441 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 21, 332

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High Courts20 Sept 2006Allowed

State of Orissa and Others Vs Kailash Chandra Nayak and Others

Orissa High Court · (2007) 2 LLJ 675

Employees State Insurance Act, 1948 — Section 75

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High Courts20 Sept 2006

Bijay Majhi and Others Vs State of Orissa and Others

Orissa High Court · AIR 2007 Ori 48

Constitution of India, 1950 — Article 14

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High Courts20 Sept 2006Dismissed

Sangram Keshari Mishra Vs Union of India (UOI) and Others

Orissa High Court · (2007) 1 OLR 177 Supp

All India Services (Confidential Roll) Rules, 1970 — Rule 5(2)Constitution of India, 1950 — Article 14, 16, 21, 226, 227

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High Courts19 Sept 2006Dismissed

State of Orissa Vs Basant Kumar Choudhury and Others

Orissa High Court · (2007) CLT 182 (Suppl Crl)

Evidence Act, 1872 — Section 114(A)Penal Code, 1860 (IPC) — Section 34, 366, 376(2)

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High Courts19 Sept 2006

Suresh Mandal Vs State of Orissa

Orissa High Court · (2007) 103 CLT 36

Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 82, 83Penal Code, 1860 (IPC) — Section 304B, 306, 498A

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High Courts19 Sept 2006Allowed

Bishnupriya Jena Vs State of Orissa and Others

Orissa High Court · (2007) CLT 630 Supp

Constitution of India, 1950 — Article 14Orissa Grama Panchayat Act, 1964 — Section 115(1), 115(4)

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High Courts19 Sept 2006

Chintamani Sahu and Others Vs Commissioner-cum-Secretary, School and Mass Education Department and Others

Orissa High Court · (2006) 102 CLT 856 : (2007) 112 FLR 833 : (2006) 2 OLR 615

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High Courts19 Sept 2006Allowed

Panchanan Panda and Others Vs Premlal Panda and Others

Orissa High Court · (2007) 103 CLT 496 : (2006) 2 OLR 797

Civil Procedure Code, 1908 (CPC) — Section 104, 11, 96Specific Relief Act, 1963 — Section 34

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High Courts19 Sept 2006Allowed

Trinath Sahoo Vs The Registrar of Cooperative Societies and Others

Orissa High Court · (2007) 103 CLT 479 : (2007) 113 FLR 983 : (2006) 2 OLR 812

Constitution of India, 1950 — Article 14

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