High Courts22 Jun 2006Dismissed
Budhu Tappo Vs State of Orissa
Orissa High Court · (2006) CLT 1271 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 862 of 1,623
High Courts21 Jun 2006Dismissed
Land Acquisition Officer Vs Nanda Kishore Patwari
Orissa High Court · (2006) 2 OLR 474
Land Acquisition Act, 1894 — Section 18
High Courts21 Jun 2006
Nityananda Panigrahi Vs General Manager (Mines) Tata Iron and Steel Co. Ltd. and Another
Orissa High Court · (2006) 102 CLT 339 : (2006) 111 FLR 174 : (2006) 1 OLR 933 Supp
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2A), 10A
High Courts21 Jun 2006
Maman Ram Agrawalla Vs State of Orissa and Others
Orissa High Court · (2006) 2 OLR 211
High Courts21 Jun 2006Dismissed
State of Orissa Vs Sukuram Munda Sukuram Munda Vs State of Orissa
Orissa High Court · (2006) 2 OLR 380 : (2007) 5 RCR(Criminal) 126
Criminal Procedure Code, 1973 (CrPC) — Section 366(1)Evidence Act, 1872 — Section 118, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 307
High Courts21 Jun 2006Dismissed
State of Orissa (L.A. Collector) Vs Purna Chandra Pradhan and Another
Orissa High Court · (2006) 2 OLR 461
Land Acquisition Act, 1894 — Section 18
High Courts21 Jun 2006
Shanti Dei and Others Vs State of Orissa and Others
Orissa High Court · (2006) 2 OLR 470
Orissa Grama Panchayat Act, 1964 — Section 25(2)Orissa Grama Panchayat Rules, 1968 — Rule 227, 228
High Courts21 Jun 2006Dismissed
Thunguru Tudu Vs State of Orissa
Orissa High Court · (2006) CLT 1275 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 376(2), 450
High Courts21 Jun 2006Dismissed
The Golden Land Developer Ltd. Vs Patitapaban Sahu and Others
Orissa High Court · AIR 2006 Ori 173 : (2006) 1 OLR 936 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts20 Jun 2006
Mahindra and Mahindra Financial Services Ltd. and Another Vs Rajiv Dubey
Orissa High Court · (2006) 06 OHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 190, 200, 202, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts20 Jun 2006
Secretary, Sundargarh Mining Labour Contract Cooperative Society Ltd. Vs Bharat Badaik and Others
Orissa High Court · (2006) 06 OHC CK 0036
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 10(2A), 25B, 25F, 7A
High Courts20 Jun 2006Allowed
State of Orissa Vs Pandaba Patra and Others
Orissa High Court · (2006) 06 OHC CK 0035
Orissa Forest Act, 1972 — Section 56, 56(1), 56(2)
High Courts20 Jun 2006Dismissed
Abhimanyu Pradhan Vs Trilochan Rout and Others Sri Trilochan Rout Vs Abhimanyu Pradhan
Orissa High Court · (2006) 102 CLT 621 : (2006) 1 OLR 890 Supp
Orissa Panchayat Samiti Act, 1959 — Section 16(1), 44A, 44B, 45(1)
High Courts20 Jun 2006
Executive Engineer, Camps and Building Division Vs Presiding Officer, Labour Court and Another
Orissa High Court · (2006) 102 CLT 430 : (2006) 111 FLR 135 : (2006) 2 OLR 216
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12, 25F
High Courts20 Jun 2006Allowed
Maharagu Naik and Smt. Sumitra Mahanandia Vs Civil Judge, Senior Division-cum-Election Commissioner and Others
Orissa High Court · (2006) 102 CLT 710
Constitution of India, 1950 — Article 227Orissa Panchayat Samiti (Election) Rules, 1991 — Rule 3, 6Orissa Panchayat Samiti Act, 1959 — Section 44A, 44B, 44B(1), 45A, 45B
High Courts20 Jun 2006
Ajay Kumar Sahoo and Others Vs State of Orissa and Another
Orissa High Court · (2007) 1 ACC 488 : (2006) 1 OLR 896 Supp
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 67, 87, 88
High Courts20 Jun 2006
Sri Ajay Kumar Sahoo, Balasore Motor Association Vs State of Orissa and Another
Orissa High Court · (2007) 1 ACC 488 : AIR 2006 Ori 188 : (2006) 102 CLT 549
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 67, 87, 88, 88(1), 88(5)
High Courts20 Jun 2006Dismissed
Ananda Palei Vs State of Orissa
Orissa High Court · (2006) CLT 808 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 354, 375, 376(2)
High Courts20 Jun 2006Dismissed
Dasarathi Behera and Others Vs State of Orissa and Others State of Orissa and Others Vs Dasarathi Behera and Others
Orissa High Court · (2006) 1 OLR 925 Supp
Constitution of India, 1950 — Article 226, 227
High Courts20 Jun 2006Allowed
Maharagu Naik Vs Civil Judge, Senior Division-cum-Election Commissioner, Boudh and Others
Orissa High Court · (2006) 06 OHC CK 0009
Constitution of India, 1950 — Article 227Orissa Panchayat Samiti (Election) Rules, 1991 — Rule 3, 6Orissa Panchayat Samiti Act, 1959 — Section 44A, 44B, 44B(1), 45A, 45B