High Courts20 Apr 2006Dismissed
Shri Sundeep Gupta Vs Sri. Manoranjan Nayak
Orissa High Court · (2006) 04 OHC CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 868 of 1,623
High Courts19 Apr 2006Dismissed
Charan Pradhan and Others Vs State of Orissa
Orissa High Court · (2006) 1 OLR 177 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 325
High Courts19 Apr 2006
Jitendra Mohapatra Vs Republic of India
Orissa High Court · (2006) 102 CLT 837
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 304, 409, 420, 467, 468
High Courts19 Apr 2006Dismissed
Sudam Charan Sethi Vs Union of India (UOI) and Others
Orissa High Court · (2006) 04 OHC CK 0014
Central Civil Services (Temporary Service) Rules, 1965 — Rule 2, 5Constitution of India, 1950 — Article 311, 311(2)
High Courts18 Apr 2006Dismissed
Rajendra Kesari Pattanaik and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 565 Supp
High Courts18 Apr 2006
National Insurance Co. Ltd. Vs Panibudi Chulia and Others
Orissa High Court · (2006) 4 ACC 743 : (2007) ACJ 164 : (2006) 110 FLR 119 : (2006) 4 JCR 491 : (2006) 1 OLR 715 : (2006) 3 RCR(Civil) 670
Motor Vehicles Act, 1988 — Section 140, 140(1), 141, 142, 143Workmens Compensation Act, 1923 — Section 30
High Courts17 Apr 2006
N. Simanchal Reddy Vs State of Orissa
Orissa High Court · (2006) CLT 797 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 407(2)
High Courts13 Apr 2006Dismissed
Biram Majhi Vs Pramila Giri alias Nayak
Orissa High Court · AIR 2006 Ori 124 : (2006) 1 OLR 559 Supp
Citizenship Act, 1955 — Section 9(2)Representation of the People Act, 1951 — Section 100, 100(1), 101, 81, 81(1)
High Courts12 Apr 2006
Sambit Patnaik Vs Coal India Ltd. and Others
Orissa High Court · (2006) 1 OLR 692 : (2006) 1 OLR 553 Supp
Constitution of India, 1950 — Article 14, 226, 227
High Courts12 Apr 2006Dismissed
Khalil Nahak Vs Hadu Nahak (dead) and Others
Orissa High Court · AIR 2006 Ori 131 : (2007) 103 CLT 118
Specific Relief Act, 1963 — Section 26, 26(1)Transfer of Property Act, 1882 — Section 52
High Courts11 Apr 2006
State of Orissa Vs I.D.L. Chemical (P) Ltd.
Orissa High Court · (2006) 1 OLR 541 Supp : (2006) 147 STC 231
Central Sales Tax Act, 1956 — Section 3, 6A, 9Explosives Rules, 1983 — Rule 7Orissa Sales Tax Act, 1947 — Section 24(1), 24(2), 24(5), 3, 8(1)
High Courts11 Apr 2006
Umashankar Agrawal ' Umashankar Singhal and Others Vs State of Orissa
Orissa High Court · (2006) 101 CLT 830 : (2006) 1 OLR 700
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 164, 173, 173(2)Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts11 Apr 2006
N. Simanchal Reddy Vs State of Orissa
Orissa High Court · (2006) 1 OLR 699
Criminal Procedure Code, 1973 (CrPC) — Section 407(2)
High Courts11 Apr 2006Allowed
Upali Surajita Dhal and Another Vs State of Orissa and Another
Orissa High Court · (2006) CLT 641 (Suppl Crl) : (2006) CriLJ 3097 : (2006) 1 OLR 767 : (2006) OLR 641 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 467, 468, 468(2), 482Penal Code, 1860 (IPC) — Section 294, 34, 448, 506, 506(1)
High Courts11 Apr 2006Dismissed
State of Orissa and Others Vs Kambhupani Mohapatra
Orissa High Court · (2006) 1 OLR 784
Industrial Disputes Act, 1947 — Section 33
High Courts11 Apr 2006Dismissed
Naba Behera and Others Vs State of Orissa
Orissa High Court · (2006) CLT 794 (Suppl Crl) : (2006) 1 OLR 171 Supp : (2006) OLR 794 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
High Courts07 Apr 2006Dismissed
State of Orissa Vs Mangal Hansda
Orissa High Court · (2006) CLT 1154 (Suppl Crl) : (2006) 1 OLR 169 Supp : (2006) OLR 1154 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 307
High Courts07 Apr 2006Allowed
Ashok Kumar Mohanty Vs State of Orissa
Orissa High Court · (2006) 102 CLT 203 : (2006) 1 OLR 777
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 198, 198(4), 2Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 109, 34, 376, 494, 495
High Courts07 Apr 2006Dismissed
Amita Das Vs Union of India (UOI) and Others
Orissa High Court · (2006) 1 OLR 537 Supp
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts05 Apr 2006
Khatunath Ping, Secretary, the Governing Body of P.D.R. College Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 527 Supp
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 25(1)Orissa Education Act, 1969 — Section 7A(3)