High Courts25 Apr 2006Allowed
Bangali ' Manoranjan Sahu Vs State of Orissa and Others
Orissa High Court · (2006) CLT 653 (Suppl Crl) : (2006) 1 OLR 752
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 14, 3(2), 8
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 867 of 1,623
High Courts25 Apr 2006Dismissed
Managing Director, Saharpada LAMPS Vs Nanda Kishore Tanty
Orissa High Court · (2006) CLT 753 (Suppl Crl) : (2006) 2 OLR 476
Penal Code, 1860 (IPC) — Section 408, 439(4)
High Courts25 Apr 2006
Madhab Maharana and Others Vs State of Orissa
Orissa High Court · (2006) CLT 829 (Suppl Crl) : (2006) 2 OLR 145 : (2006) OLR 829 (Suppl Crl)
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 233, 482, 91Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts25 Apr 2006
Suresh Ch. Nayak and Others Vs Orissa Administrative Tribunal and Others
Orissa High Court · (2006) 1 OLR 614 Supp
High Courts24 Apr 2006Dismissed
Om Prakash Moda Vs Life Insurance Corporation of India and Another
Orissa High Court · (2007) ACJ 2236 : AIR 2006 Ori 167 : (2006) 1 OLR 601 Supp
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 45
High Courts24 Apr 2006Dismissed
Pankaj Kumar Patel Vs State of Orissa and Others
Orissa High Court · AIR 2006 Ori 140 : (2006) 1 OLR 611 Supp
High Courts24 Apr 2006Allowed
Ashok Kumar Sahu and Others Vs Director General, Central Bureau of Investigation and Others
Orissa High Court · (2006) CLT 1161 (Suppl Crl) : (2006) 1 OLR 708
Constitution of India, 1950 — Article 226, 227
High Courts24 Apr 2006Allowed
Reliance Industries Ltd.-Operator Vs Assessing Authority and Others
Orissa High Court · (2006) 102 CLT 122 : (2006) 1 OLR 802 : (2006) 148 STC 324
Constitution of India, 1950 — Article 1, 226, 227Orissa Entertainment Tax Act, 1946 — Section 2, 3(1), 7(4)Orissa Entry Tax Rules, 1999 — Rule 10(2)
High Courts24 Apr 2006Allowed
Makardhwaj Naik and Another Vs State of Orissa
Orissa High Court · (2006) 1 OLR 194 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts24 Apr 2006Allowed
Hotel Deepti Vs Rourkela Steel Plant and Others
Orissa High Court · (2006) 1 OLR 772
Constitution of India, 1950 — Article 14, 226
High Courts24 Apr 2006
Kandarpa Sahu ' Kupan Sahu and Others Vs State of Orissa
Orissa High Court · (2006) 04 OHC CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 147, 148, 294, 302, 323Arms Act, 1959 — Section 25, 27
High Courts24 Apr 2006Dismissed
Suresh Kumar Agrawala and Others Vs Chief Judicial Magistrate and Others
Orissa High Court · (2006) 102 CLT 196 : (2006) 1 OLR 597 Supp
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13House Rent Control Act, 1967 — Section 7(2)
High Courts24 Apr 2006Dismissed
Srikanta Das Vs Inspector General of Police, R.A.F., C.R.P.F. and Others
Orissa High Court · (2006) 04 OHC CK 0008
Central Reserve Police Force Act, 1949 — Section 7, 9
High Courts21 Apr 2006Dismissed
Pranabandhu Sahu Vs State of Orissa
Orissa High Court · (2006) CLT 788 (Suppl Crl) : (2006) 1 OLR 185 Supp : (2006) OLR 788 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts21 Apr 2006Dismissed
Badal Behera Vs State of Orissa
Orissa High Court · (2006) CLT 760 (Suppl Crl) : (2006) 1 OLR 188 Supp : (2006) OLR 760 (Suppl Crl)
Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 395
High Courts21 Apr 2006
Raghunath Pradhan Vs State of Orissa
Orissa High Court · (2006) CriLJ 3211
Motor Vehicles Act, 1988 — Section 118APenal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 4
High Courts21 Apr 2006
Bharat Sanchar Nigam Ltd. Vs Narasinghal Aggarwal
Orissa High Court · AIR 2006 Ori 148 : (2006) 4 ARBLR 93 : (2006) 1 OLR 592 Supp
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts21 Apr 2006
Bharat Sanchar Nigam Limited Vs Narasinghlal Aggarwal
Orissa High Court · AIR 2006 Ori 148 : (2006) 4 ARBLR 93 : (2006) 1 OLR 592 Supp
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts20 Apr 2006Dismissed
Balunki Mahanandia Vs Collector and Others
Orissa High Court · (2006) 04 OHC CK 0006
Land Reforms Rules, 1965 — Rule 27BOrissa Land Reforms Act, 1960 — Section 36A, 59(2), 60Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 5(1)
High Courts20 Apr 2006Dismissed
Sri Debaraj Patra Vs Smt. Radha Patra
Orissa High Court · (2006) 04 OHC CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 125