High Courts05 Apr 2006Dismissed
Rama Krushna Das Mohapatra Vs Indian Tea Provisions Limited and Another
Orissa High Court · (2006) 1 OLR 534 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 869 of 1,623
High Courts05 Apr 2006Allowed
Upendra Kanhar Vs State of Orissa
Orissa High Court · (2006) CLT 735 (Suppl Crl) : (2006) 1 OLR 757
Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 2006
Gandhi Dalbehera Vs Deepchand Keshwani and Others
Orissa High Court · (2006) 1 OLR 655
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts05 Apr 2006Dismissed
Union of India (UOI) and Others Vs Hasya Ranjan Sahoo
Orissa High Court · (2006) 1 OLR 531 Supp
High Courts04 Apr 2006
Pitabas Maharatha and Others Vs State of Orissa and Others
Orissa High Court · (2006) CLT 632 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 107, 482
High Courts04 Apr 2006
State of Orissa Vs Sankar Jena and Others Muktari Begum and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 657
Administrative Tribunals Act, 1985 — Section 14(1), 15, 15(3), 19, 19(1)Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 16Orissa Childrens and Womens Welfare Service Rules, 1989 — Rule 13, 3, 3(2), 4, 6
High Courts04 Apr 2006
Sri Bajranglal Ladha Vs Sri Maniklal Bhattar and Others
Orissa High Court · AIR 2006 Ori 127 : (2006) 3 CivCC 119 : (2006) 101 CLT 633 : (2006) 1 OLR 525 Supp
High Courts03 Apr 2006
Ghanashyam Nanda and Others Vs Kartik Pradhan and Others
Orissa High Court · (2006) 101 CLT 713 : (2006) 1 OLR 689
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Article 121
High Courts03 Apr 2006
Tetengu Rautia Vs Hagru Rautia
Orissa High Court · (2006) 3 CivCC 292 : (2006) 101 CLT 561 : (2006) 1 OLR 653
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11
High Courts31 Mar 2006Dismissed
Braja Raj Padhi and Others Vs Union of India (UOI) and Others
Orissa High Court · (2006) 1 OLR 516 Supp
Industrial Disputes Act, 1947 — Section 2
High Courts31 Mar 2006Dismissed
Deputy Director General, National Sample Survey Organization and Others Vs Akshaya Kumar Biswal and Others
Orissa High Court · (2006) 03 OHC CK 0061
Constitution of India, 1950 — Article 16, 311
High Courts31 Mar 2006
Divisional Manager, New India Assurance Co. Ltd. Vs Ashok Kumar Singh and Another
Orissa High Court · (2006) 3 ACC 478 : (2006) 101 CLT 735 : (2006) 110 FLR 398 : (2006) 1 OLR 631
High Courts31 Mar 2006Allowed
Smt. Nibedita Pradhan Vs Smt. Sanjukta Nayak and Others
Orissa High Court · (2006) 1 OLR 607
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A(3), 151 , 151(2)Evidence Act, 1872 — Section 77Miscellaneous Certificate Rules, 1984 — Rule 5
High Courts31 Mar 2006Dismissed
Managing Committee of Malda High School and Others Vs State of Orissa and Others
Orissa High Court · AIR 2006 Ori 144 : (2006) 1 OLR 512 Supp
Orissa Education Act, 1969 — Section 3
High Courts31 Mar 2006Dismissed
Smt. Tanuja Nayak Vs Smt. Alladin Mishra and Another
Orissa High Court · (2006) 03 OHC CK 0015
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 35Orissa Municipal Corporation Act, 2003 — Section 70(3)
High Courts30 Mar 2006Dismissed
Bansidhar Moharana Vs Area Manager Sales (Auto loan) ICICI Bank, Asset Branch and Others
Orissa High Court · (2007) 2 OLR 329
High Courts30 Mar 2006
Nikhi alias Muralidhar alias Rajendra Naik Vs Republic of India
Orissa High Court · (2006) CriLJ 3074 : (2006) 1 OLR 163 Supp : (2007) 5 RCR(Criminal) 458
Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts30 Mar 2006
Baburam Das Vs Tahasildar and Another
Orissa High Court · (2006) 101 CLT 711 : (2006) 1 OLR 598
Orissa Land Reforms Act, 1960 — Section 15(1)
High Courts30 Mar 2006Dismissed
Smt. Rohini Devi ' Rajeswari Dasi Vs Babaji Jagannath Das and Others
Orissa High Court · AIR 2006 Ori 141 : (2006) 101 CLT 646 : (2006) 1 OLR 504 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 41
High Courts30 Mar 2006
Arun Kumar Sen Vs Republic of India
Orissa High Court · (2006) 1 OLR 755
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 380, 411, 457