High Courts03 Feb 2006Dismissed
Sanjay Pradhan Vs State of Orissa and Another
Orissa High Court · (2006) 4 BC 229 : (2006) CLT 341 (Suppl Crl) : (2006) 1 OLR 503
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 875 of 1,623
High Courts01 Feb 2006
Kumar Jena Vs State of Orissa
Orissa High Court · (2006) 1 OLR 416
Penal Code, 1860 (IPC) — Section 302, 304
High Courts01 Feb 2006Dismissed
Pranabandhu Panda and Others Vs State of Orissa
Orissa High Court · (2006) 2 DMC 248 : (2006) 1 OLR 333
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 184, 223, 482Dowry Prohibition Act, 1961 — Section 4
High Courts31 Jan 2006
Smt. Basantirani Nayak Vs Biranchi Narayan Prasad Nayak and Others
Orissa High Court · (2006) 1 OLR 372
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2)
High Courts30 Jan 2006
State of Orissa Vs Ramachandra Sahu
Orissa High Court · (2006) 1 OLR 142 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Penal Code, 1860 (IPC) — Section 294, 307, 323, 332
High Courts30 Jan 2006Dismissed
Alekha Chandra Rout and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 370
High Courts27 Jan 2006Allowed
Susila Malik and Others Vs State of Orissa and Others
Orissa High Court · (2006) CLT 695 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482
High Courts27 Jan 2006Dismissed
Saraswati Talkies (P) Ltd. and Another Vs Collector-cum-District Magistrate and Others
Orissa High Court · AIR 2006 Ori 92 : (2006) 1 OLR 342 Supp
Orissa Cinemas (Regulation) Rules, 1964 — Rule 2, 8, 8(1), 8(2), 8(3)
High Courts27 Jan 2006Dismissed
State Vs Dilip Kumar Mohanty and Others
Orissa High Court · (2006) CLT 364 (Suppl Crl) : (2006) 1 OLR 126 Supp : (2006) OLR 364 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 307
High Courts27 Jan 2006
Jagabandhu Das Vs State of Orissa
Orissa High Court · (2006) CLT 472 (Suppl Crl) : (2006) 1 OLR 129 Supp : (2006) OLR 472 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 325
High Courts27 Jan 2006Allowed
Nityananda Mohanty Vs Commissioner of Consolidation and Others
Orissa High Court · (2006) 1 OLR 380
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 19, 37(1), 41
High Courts27 Jan 2006Dismissed
Bijay Nayak and Others Vs State of Orissa and Another
Orissa High Court · (2006) 1 OLR 367
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 319, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts27 Jan 2006Dismissed
State of Orissa Vs P.A. Rajan Das
Orissa High Court · (2006) CLT 367 (Suppl Crl) : (2006) CriLJ 1980 : (2006) OLR 367 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 307
High Courts27 Jan 2006Allowed
Satyam Shivam Sundaram Vs Blue Star Limited and Others
Orissa High Court · (2006) 01 OHC CK 0012
Arbitration Act, 1940 — Section 33
High Courts27 Jan 2006
Gangadhar @ Mituku Mahanta and Kainfula Mahanta Vs State of Orissa
Orissa High Court · (2006) 1 OLR 135 Supp
Penal Code, 1860 (IPC) — Section 114, 302, 304, 325, 326
High Courts27 Jan 2006Dismissed
Pradip Kumar Bhoi and Ranjit Kumar Bhoi Vs State of Orissa
Orissa High Court · (2006) 1 OLR 132 Supp
Penal Code, 1860 (IPC) — Section 307, 34
High Courts27 Jan 2006Dismissed
Dhanamati Bhoi Vs Debraj Sahu and Another
Orissa High Court · (2006) 1 OLR 131 Supp
Penal Code, 1860 (IPC) — Section 149, 323, 324
High Courts27 Jan 2006Allowed
M.S.P. Dora Vs Orissa State Road Transport Corporation and Others
Orissa High Court · (2006) 101 CLT 281 : (2006) 1 OLR 240
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 5
High Courts25 Jan 2006Allowed
Prakash Chandra Padhi and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 419
Constitution of India, 1950 — Article 21, 226Orissa Municipal Act, 1950 — Section 254, 254(2)
High Courts25 Jan 2006Allowed
State of Orissa Vs Kiran Kumar Bedi Kiran Kumar Bedi Vs State of Orissa
Orissa High Court · (2006) CLT 373 (Suppl Crl) : (2006) CriLJ 1381 : (2006) 1 OLR 262
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 366Penal Code, 1860 (IPC) — Section 302, 307, 324