High Courts18 May 2006
Ch. Satyabrata Dash Vs State of Orissa and Others
Orissa High Court · (2006) 2 OLR 295
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 864 of 1,623
High Courts18 May 2006Dismissed
Jasolal Agrawalla alias Jasolal Jain Vs Smt. Pushpabati Agrawalla
Orissa High Court · (2006) 05 OHC CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 127(2), 397(3)
High Courts18 May 2006Dismissed
Bijaya Kumar Jena and Others Vs Union of India (UOI) and Others
Orissa High Court · (2006) 05 OHC CK 0018
Constitution of India, 1950 — Article 266Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2)
High Courts18 May 2006Dismissed
Kulamani Das Vs Managing Director, Orissa Small Industries Corporation Ltd. and Others
Orissa High Court · (2006) 1 OLR 813 Supp
High Courts17 May 2006
North Brook Jute Company Ltd. Vs The Additional Principal Chief Conservator of Forests (K.L.) and Others
Orissa High Court · (2006) 1 OLR 777 Supp
High Courts17 May 2006Dismissed
National Insurance Company Ltd. Vs Dhobi Bewa and Others
Orissa High Court · (2006) 1 OLR 796 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Motor Vehicles Act, 1939 — Section 149(4)
High Courts17 May 2006
Nirmal Kumar Jha and Others Vs Bank of India and Others
Orissa High Court · (2006) 1 OLR 802 Supp
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20State Financial Corporations Act, 1951 — Section 29
High Courts17 May 2006Dismissed
Sarata Chandra Dash Vs Union of India (UOI) and Others
Orissa High Court · (2006) 05 OHC CK 0055
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 311, 311(2)
High Courts17 May 2006Allowed
Sri Anil Samal Vs State of Orissa and Others
Orissa High Court · (2006) 2 OLR 480
National Security Act, 1980 — Section 3(2)
High Courts17 May 2006
Tej Kishore Srivastav and Others Vs State of Orissa and Another
Orissa High Court · (2007) CLT 18 (Suppl Crl) : (2006) 2 DMC 619 : (2007) OLR 18 (Suppl Crl) : (2006) 2 OLR 181
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 13B
High Courts17 May 2006Allowed
Sri Akshaya Kumar Parida Vs The Collector and Others
Orissa High Court · (2006) 2 OLR 40
Constitution of India, 1950 — Article 226
High Courts17 May 2006Allowed
Akbar Mohammed Vs State of Orissa and Others
Orissa High Court · AIR 2006 Ori 156 : (2006) 2 OLR 24
Constitution of India, 1950 — Article 226
High Courts17 May 2006Dismissed
Debraj Routray and Others Vs Kanhu Charan Srichandan
Orissa High Court · (2006) 2 OLR 136
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 9 Rule 6, Order 9 Rule 7, 11
High Courts17 May 2006
Pradipta Kumar Naik Vs Sub Collector-Cum-Returning Officer
Orissa High Court · (2006) 2 OLR 400
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 177Representation of the People Act, 1951 — Section 125A, 33A
High Courts17 May 2006Dismissed
Sri. Karuna Kar Singh and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 800 Supp
Bihar and Orissa Excise Act, 1915 — Section 22, 26A
High Courts17 May 2006Allowed
Sri. Tuhin Ranjan Das Managing Partner of Kalinga Synthetic Industry Vs The Presiding Officer and Others
Orissa High Court · (2006) 1 OLR 804 Supp
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(2)
High Courts17 May 2006
Jai Durga Iron (P) Ltd. and Another Vs Superintendent of Police and Others
Orissa High Court · (2006) 1 OLR 779 Supp
Constitution of India, 1950 — Article 226, 246Essential Commodities Act, 1955 — Section 3, 5Mines and Minerals (Development and Regulation) Act, 1957 — Section 2, 23C, 23C(2)
High Courts16 May 2006
Proful Kumar Das Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 771 Supp
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12, 12(1), 15, 31, 32
High Courts15 May 2006Dismissed
Shri Ainthu Sahoo Vs The Government of Orissa
Orissa High Court · (2006) 05 OHC CK 0068
Western Orissa Development (Amendment) Act, 1995 — Section 15Western Orissa Development (Amendment) Act, 2001 — Section 23(1A), 30(1)Western Orissa Development Act, 2000 — Section 10, 13(4), 21, 3(1), 4
High Courts15 May 2006Dismissed
Babula Dehuri and Others Vs State of Orissa and Others
Orissa High Court · (2006) 05 OHC CK 0067
Orissa Grama Panchayat Act, 1964 — Section 3, 4