COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 858 of 1,623

High Courts27 Jul 2006Allowed

Susant Kumar Roy Vs Mira Roy and Others

Orissa High Court · AIR 2007 Ori 26 : (2006) 2 OLR 354

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 115, 144

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High Courts26 Jul 2006Dismissed

Executive Officer, Berhampur Municipality Vs Konchada Visweswar Rao Subudhi

Orissa High Court · (2006) 102 CLT 528

Orissa Municipal Act, 1950 — Section 297, 3(17), 385A

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High Courts25 Jul 2006Allowed

Patitapaban Panda and Arun Kumar Pattnaik Vs State of Orissa

Orissa High Court · (2006) 2 OLR 335

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts25 Jul 2006

Janaki Behera and Others Vs Anam Charan Behera and Others

Orissa High Court · (2006) 07 OHC CK 0015

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Constitution of India, 1950 — Article 226, 227

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High Courts24 Jul 2006

Divisional Manager, Oriental Insurance Company Limited Vs Smt. Kabutari Devi and Others

Orissa High Court · (2007) 2 ACC 88 : (2007) ACJ 2796 : (2006) 102 CLT 489 : (2006) 111 FLR 680 : (2006) 1 OLR 1083 Supp

Civil Procedure Code, 1908 (CPC) — Section 100Workmens Compensation Act, 1923 — Section 30, 30(1)

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High Courts24 Jul 2006Allowed

Abanlkanta Sahoo and Others Vs Union of India (UOI) and Others

Orissa High Court · (2006) 102 CLT 821

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 152, 234, 294

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High Courts24 Jul 2006

Nanda Kishore Maharana Vs State of Orissa and Others

Orissa High Court · (2006) 102 CLT 289 : (2006) 1 OLR 1094 Supp

Penal Code, 1860 (IPC) — Section 190, 200, 302, 306

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High Courts24 Jul 2006Allowed

Abanikanta Sahoo and Others Vs Union of India (UOI) and Others

Orissa High Court · (2006) 2 OLR 585

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 152, 234, 294

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High Courts24 Jul 2006

Padagada Dam Division and Another Vs Ghana Swain

Orissa High Court · (2007) 1 ACC 589

Employees Compensation Act, 1923 — Section 30

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High Courts24 Jul 2006Dismissed

The Executive Engineer, Padagada Dam Division and Another Vs Sri Ghana Swain

Orissa High Court · (2007) 1 ACC 589 : (2006) 102 CLT 437 : (2006) 111 FLR 401 : (2006) 1 OLR 1091 Supp

Workmens Compensation Act, 1923 — Section 30

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High Courts21 Jul 2006Dismissed

Gukul Chandra Kar Vs Chief General Manager, State Bank of India and Another

Orissa High Court · (2006) 102 CLT 361 : (2006) 111 FLR 686 : (2007) 2 LLJ 329 : (2006) 1 OLR 1071 Supp

Constitution of India, 1950 — Article 226, 227State Bank of India (Officers Service) Rules, 1992 — Rule 19(1), 19(3), 9.2State Bank of India Act, 1955 — Section 43(1)

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High Courts21 Jul 2006Dismissed

State Vs Pramod Kumar Misra

Orissa High Court · (2006) 2 OLR 334

Criminal Procedure Code, 1973 (CrPC) — Section 340, 341

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High Courts21 Jul 2006Dismissed

V.N.N. Panicker Vs Narayan Pati and Others

Orissa High Court · (2006) 102 CLT 479 : (2006) 2 OLR 349

Civil Procedure Code Amendment Act, 2000 — Section 100ACivil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 2, 100A, 104, 104(1)

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High Courts21 Jul 2006

Upendra Sahoo ' Upendra Kumar Sahoo Vs State of Orissa

Orissa High Court · (2006) 102 CLT 835 : (2006) 2 OLR 301

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 307

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High Courts21 Jul 2006Dismissed

Pratima Gouduni Vs State of Orissa and Another

Orissa High Court · (2006) 1 OLR 260 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 202, 397(3), 482Penal Code, 1860 (IPC) — Section 366, 376

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High Courts21 Jul 2006Dismissed

Sri Nityananda Das Vs State of Orissa and Others

Orissa High Court · (2006) 1 OLR 1068 Supp

Bihar and Orissa Excise Act, 1915 — Section 22Bihar and Orissa Excise Rules, 1919 — Rule 34

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High Courts19 Jul 2006Dismissed

State of Orissa Vs Gadadhar Mahanta and Others

Orissa High Court · (2006) CLT 999 (Suppl Crl)

Orissa Forest Act, 1972 — Section 37, 46, 55(A)Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 21

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High Courts19 Jul 2006Dismissed

Executive Officer, Berhampur Municipality Vs Kamana Padhi

Orissa High Court · (2006) CLT 1039 (Suppl Crl)

Orissa Municipal Act, 1950 — Section 385(A)

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High Courts19 Jul 2006

Sri Yedla Narasimhulu, Sri Narendra Swalsingh, Smt. Yedla Saraswati and Sasmita Dash and Others Vs Commissioner of Endowments and Others and State of Orissa and Others

Orissa High Court · (2006) 102 CLT 471 : (2006) 1 OLR 1061 Supp

Constitution of India, 1950 — Article 226Orissa Hindu Religious Endowments Act, 1951 — Section 19, 19(3), 19(4), 19(5)

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High Courts19 Jul 2006

Sanatan Sahani Vs State of Orissa

Orissa High Court · (2006) 2 OLR 337

Penal Code, 1860 (IPC) — Section 120B, 302, 304, 34

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