High Courts22 Mar 2006Dismissed
Palantala Ramana Chalam and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 497 Supp
Bihar and Orissa Excise Act, 1915 — Section 22Orissa Excise Rules, 1965 — Rule 32
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 871 of 1,623
High Courts21 Mar 2006Allowed
Managing Director, Food Corporation of India and Others Vs Rajendra and Brothers
Orissa High Court · (2006) 102 CLT 201 : (2006) 1 OLR 595
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2)
High Courts21 Mar 2006Allowed
Mukesh Dhirubhai Ambani Vs Prafulla Kumar Mishra and Another
Orissa High Court · (2006) 1 OLR 551
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 199, 202, 300, 482Penal Code, 1860 (IPC) — Section 199, 294, 323, 34, 406
High Courts20 Mar 2006Dismissed
Mihir Kumar Sahoo Vs State of Orissa and Others
Orissa High Court · (2006) 102 CLT 173 : (2006) 1 OLR 484 Supp
High Courts18 Mar 2006Dismissed
Binay Kumar Das Vs Presiding Officer, Labour Court and Others
Orissa High Court · (2006) 03 OHC CK 0063
High Courts18 Mar 2006Allowed
Express Publications (Madurai) Ltd. and Others Vs State of Orissa and Another
Orissa High Court · (2006) CLT 449 (Suppl Crl) : (2006) CriLJ 2548 : (2006) 1 OLR 518
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 153A, 153B, 499, 500, 501
High Courts18 Mar 2006
Birbal Prasad Agarwal Vs State of Orissa
Orissa High Court · (2006) 101 CLT 635 : (2006) 1 OLR 537
Essential Commodities Act, 1955 — Section 7, 7(1)
High Courts18 Mar 2006
Shri Ananta Patra and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 568
High Courts18 Mar 2006Dismissed
Prafulla Ku. Samantaray (dead) and after him Pradeep Kumar Samantaray and Others Vs Bidyadhar Majhi (dead) and after him Kalabati Majhi and Others
Orissa High Court · (2006) 101 CLT 780 : (2006) 1 OLR 494
Easements Act, 1882 — Section 52, 60
High Courts17 Mar 2006
Union of India (UOI) and Others Vs Trilochan Sahu and Others
Orissa High Court · (2006) 1 OLR 475 Supp
High Courts17 Mar 2006
Rasik Chand Singh Vs Rabinarayan Das and Another
Orissa High Court · (2006) 101 CLT 567 : (2006) 1 OLR 515
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 419, 420
High Courts16 Mar 2006
Manoj Kumar Jena Vs State of Orissa and Others
Orissa High Court · (2006) 2 OLR 299
Orissa Grama Panchayat Act, 1964 — Section 109, 6Orissa Grama Panchayat Rules, 1964 — Rule 20 , 21 , 22, 23, 24
High Courts10 Mar 2006Dismissed
Smt. Binata Baral Vs Collector and Others
Orissa High Court · (2006) 1 OLR 464 Supp
High Courts10 Mar 2006Allowed
Dr. Raj Kishore Sahu Vs Government of Orissa and Others
Orissa High Court · (2006) 102 CLT 737 : (2006) 1 OLR 467 Supp
Constitution of India, 1950 — Article 305, 309Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13, 15Orissa Government Servants Conduct Rules, 1959 — Rule 3
High Courts10 Mar 2006
Adhikari Bagha and Others Vs State of Orissa
Orissa High Court · (2006) 101 CLT 729 : (2006) 1 OLR 563
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts10 Mar 2006
Sadhana Patra Vs Subrat Pradhan
Orissa High Court · AIR 2006 Ori 105 : (2006) 2 DMC 316 : (2006) 1 OLR 524
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 19(1), 21, 22(1), 39ACriminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Mar 2006
Chandramani Senapati Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 481 : (2006) 1 OLR 460
High Courts09 Mar 2006
Kelu Charan Samal Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 576 : (2006) 110 FLR 116 : (2006) 1 OLR 460 Supp
High Courts09 Mar 2006Dismissed
Shri Paresh Nath Kuanr Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 617 : (2006) 2 OLR 390
Orissa Grama Panchayat Act, 1964 — Section 11, 11(1), 14, 24, 24(2)
High Courts09 Mar 2006Dismissed
Rama Pujhari and Others Vs Gouri Bewa and Others
Orissa High Court · AIR 2006 Ori 129 : (2006) 102 CLT 48 : (2006) 1 OLR 792
Evidence Act, 1872 — Section 102