High Courts12 May 2006
Branch Manager, National Insurance Company Ltd. Baripada Branch Vs Smt. Arati Mohanta and Others
Orissa High Court · (2006) 1 OLR 740 Supp
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 865 of 1,623
High Courts12 May 2006
Executive Engineer Kendrapara Electrical Division, CESCO Vs Bibhu Ranjan Parida and Others
Orissa High Court · AIR 2006 Ori 160 : (2006) 1 OLR 736 Supp
High Courts12 May 2006Allowed
Lingaraj Khadanga Vs State of Orissa and Others
Orissa High Court · (2006) 2 OLR 172
Constitution of India, 1950 — Article 309, 311(2)Essential Commodities Act, 1955 — Section 6AGovernment Servants Conduct Rules, 1973 — Rule 3
High Courts12 May 2006Allowed
Smt. Meena Swain Vs State of Orissa and Others
Orissa High Court · AIR 2006 Ori 152 : (2006) 102 CLT 163 : (2006) 2 OLR 90
High Courts12 May 2006
Smt. Manjula Routray Vs Smt. Nirupama Sahu
Orissa High Court · (2006) 2 OLR 56
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 May 2006
Dhadi Muduli Vs Natabar Muduli
Orissa High Court · (2006) 2 OLR 43
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts12 May 2006Dismissed
Sanjukta Behera Vs Rangalata Dalei and Others
Orissa High Court · (2006) 102 CLT 108 : (2006) 1 OLR 746 Supp
Evidence Act, 1872 — Section 35Representation of the People Act, 1951 — Section 35
High Courts12 May 2006
Dr. Dhruba Charan Pattnaik Vs Mr. Antaryami Pattnaik and Others
Orissa High Court · (2006) 1 OLR 742 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts10 May 2006
Dasarathi Parida and after his death Shantilata Parida and Others Vs GRID Corporation of Orissa Ltd. and Others
Orissa High Court · (2006) 102 CLT 190 : (2006) 2 OLR 146
Constitution of India, 1950 — Article 226, 227
High Courts10 May 2006Allowed
Bandhu Das and Another Vs Uttam Charan Pattanaik
Orissa High Court · AIR 2007 Ori 24 : (2006) 2 OLR 80
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, 100
High Courts10 May 2006Dismissed
Madhaba Pollai Vs State of Orissa
Orissa High Court · (2006) 1 OLR 214 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts10 May 2006Dismissed
Rabinarayan Sethi Vs State of Orissa and Another
Orissa High Court · (2006) 1 OLR 1117 Supp
Orissa Service Code, 1939 — Rule 19, 91, 91(3)
High Courts10 May 2006Allowed
Suryakanta Das Vs Konark Television Ltd. and Others
Orissa High Court · (2006) 1 OLR 725 Supp
Conduct, Discipline and Appeal Rules, 1988 — Rule 5(1), 5(5)Constitution of India, 1950 — Article 226
High Courts09 May 2006Dismissed
Swastik Builders and Developers Pvt. Ltd. Vs Revenue Divisional Commissioner (Central Division) and Others
Orissa High Court · (2006) 1 OLR 719 Supp
Constitution of India, 1950 — Article 226, 227Orissa Government Land Settlement (Amendment) Act, 1991 — Section 3(4)Orissa Government Land Settlement (Amendment) Rules, 1993 — Rule 5B
High Courts09 May 2006Dismissed
Sangram Keshari Mishra Vs Amulya Das and Others
Orissa High Court · (2006) 1 OLR 206 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203Penal Code, 1860 (IPC) — Section 167, 193, 218, 34, 406
High Courts09 May 2006Dismissed
Sankar Muduli Vs Madhab ' Sukanta Jena and Others
Orissa High Court · (2006) 102 CLT 150 : (2006) 1 OLR 208 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 154, 202, 294, 295Evidence Act, 1872 — Section 154, 155, 31, 32, 33Penal Code, 1860 (IPC) — Section 191, 279, 302, 304A, 34
High Courts09 May 2006Disposed Off
Srikhetra, A.C. Bhakti-Vedanta Swami Charitable Trust Vs The Assistant Commissioner of Income Tax and Another
Orissa High Court · (2006) 2 OLR 75
Income Tax Act, 1961 — Section 12A, 12AA, 12AA(1), 12AA(2)
High Courts08 May 2006Allowed
Union of India (UOI) and Others Vs Smt. Tunirani Das and Another
Orissa High Court · (2006) 101 CLT 785 : (2006) 1 OLR 716 Supp
High Courts08 May 2006Allowed
Santosh Kumar Sahoo Vs Authorised Officer-cum-Asst. Conservator of Forests and Another
Orissa High Court · (2006) 2 OLR 78
High Courts08 May 2006Dismissed
Nrusingh Charan Mishra Vs Union of India (UOI) and Others
Orissa High Court · (2006) 1 OLR 712 Supp
Administrative Tribunals Act, 1985 — Section 21(2)