High Courts05 May 2006Dismissed
Nihar Ranjan Bisoi Vs Election Tribunal-cum-District Judge and Others
Orissa High Court · (2006) 1 OLR 796
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 866 of 1,623
High Courts05 May 2006Dismissed
Dr. Partha Sarathi Panda Vs State of Orissa and Another
Orissa High Court · (2006) 05 OHC CK 0007
Constitution of India, 1950 — Article 14
High Courts04 May 2006Dismissed
Sri. Biplab Kumar Sahoo Vs The Member-Secretary, Orissa State Board of Pharmacy and Others
Orissa High Court · (2006) 05 OHC CK 0006
Constitution of India, 1950 — Article 226, 227Education Regulations, 1991 — Regulation 20, 22, 5, 5(1), 5(2)
High Courts04 May 2006Dismissed
Tarak Nath Sasmal Vs State of Orissa and Others
Orissa High Court · (2006) 05 OHC CK 0004
Education Regulations, 1991 — Regulation 5, 5(1), 5(2), 5(3), 5(4)
High Courts03 May 2006
Orissa Lift Irrigation Corporation Vs Presiding Officer, Labour Court and Another
Orissa High Court · (2006) 1 OLR 683 Supp
Industrial Disputes Act, 1947 — Section 10, 12, 25F, 25G, 25H
High Courts02 May 2006Dismissed
State of Orissa Vs Basanta Kumar Mishra , IFS (Retd.) and Another
Orissa High Court · (2006) 102 CLT 606 : (2007) 112 FLR 447 : (2006) 2 OLR 250
Orissa Civil Services (Pension) Rules, 1992 — Rule 7, 7(1), 7(2)
High Courts01 May 2006Dismissed
State of Orissa Vs Puranmal Agrawalla
Orissa High Court · (2006) 1 OLR 107 Supp
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts27 Apr 2006Allowed
Yerra Fabrics Vs Sales Tax Officer and Another
Orissa High Court · (2007) 104 CLT 245 : (2007) 1 OLR 276 : (2006) 148 STC 450
Orissa Entry Tax Act, 1999 — Section 11, 7(4)
High Courts27 Apr 2006Dismissed
State of Orissa Vs Balak Lohar and Others
Orissa High Court · (2006) CLT 1278 (Suppl Crl) : (2006) 1 OLR 201 Supp : (2006) OLR 1278 (Suppl Crl)
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts27 Apr 2006Dismissed
State of Orissa Vs Pohili Tanty
Orissa High Court · (2006) CLT 892 (Suppl Crl) : (2006) 1 OLR 202 Supp : (2006) OLR 892 (Suppl Crl)
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts27 Apr 2006Allowed
Sarbeswar Parida Vs Chairman, Higher Secondary Education and Others
Orissa High Court · AIR 2006 Ori 135 : (2006) 2 OLR 45
High Courts27 Apr 2006
Sri Ramji Pandey Vs Smt. Jayanti Majumdar
Orissa High Court · (2006) 1 OLR 799
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts27 Apr 2006Dismissed
State of Orissa Vs Md. Husain
Orissa High Court · (2006) CLT 884 (Suppl Crl) : (2006) 1 OLR 204 Supp : (2006) OLR 884 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts27 Apr 2006
Grid Co. Power Engineers Association and Another Vs State of Orissa and Others
Orissa High Court · (2006) 04 OHC CK 0017
Constitution of India, 1950 — Article 14, 309Orissa Electricity Reforms (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996 — Rule 5(1), 6, 6(3), 6(4), 6(5)Orissa Electricity Reforms Act, 1995 — Section 23, 24, 55
High Courts26 Apr 2006Allowed
Union of India (UOI) and Others Vs Sudarsan Barik and Others
Orissa High Court · (2007) 1 LLJ 111 : (2006) 1 OLR 619 Supp : (2007) 2 SLJ 362
Industrial Disputes Act, 1947 — Section 25H
High Courts26 Apr 2006Dismissed
Jagannath Patel and Another Vs State of Orissa and Others
Orissa High Court · (2006) 102 CLT 746 : (2006) 1 OLR 628 Supp
Constitution of India, 1950 — Article 166, 223(2), 226, 309, 323Essential Commodities Act, 1955 — Section 3, 3(6), 4Orissa Civil Services (Criteria for Promotion) Rules, 1992 — Rule 5
High Courts26 Apr 2006
Goutam Ch. Das Vs Union of India (UOI) and Others Union of India (UOI) and Another Vs Sri Khirod Kumar Panda
Orissa High Court · (2006) 1 OLR 664 Supp
High Courts26 Apr 2006
Dillip Kumar Nayak Vs Union of India (UOI) and Others
Orissa High Court · (2006) 1 OLR 660 Supp
High Courts26 Apr 2006
Ramesh Chandra Nanda Vs Registrar, Central Administrative Tribunal and Others
Orissa High Court · (2006) 04 OHC CK 0011
High Courts26 Apr 2006
Ashok Kumar Tripathy Vs State of Orissa and Another
Orissa High Court · (2006) 04 OHC CK 0010
Constitution of India, 1950 — Article 309Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 10, 13, 15(10)