High Courts10 Jan 2006Dismissed
Bikram Mohanty Vs Union of India (UOI) and Others
Orissa High Court · (2006) 101 CLT 500
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 877 of 1,623
High Courts10 Jan 2006
Sri Krishna Chandra Mohapatra and Others and Jagdish Prasad Agrawalla Vs Union of India (UOI) and Others Union Public Service Commission and Another Vs Aswini Kumar Das and Others
Orissa High Court · (2006) 101 CLT 201 : (2006) 1 OLR 223
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(1), 5(2), 5(3), 5(4)Constitution of India, 1950 — Article 226
High Courts09 Jan 2006Dismissed
Kishan Devi and Others Vs Gayaprasad and Another
Orissa High Court · AIR 2006 Ori 78 : (2006) 101 CLT 326 : (2006) 1 OLR 268 Supp
High Courts09 Jan 2006Allowed
Rama Narayan Padhy Vs State of Orissa and Another
Orissa High Court · (2006) 1 OLR 293
Board of Secondary Education (Amendment) Regulations, 1997 — Regulation 20, 21, 22Orissa Civil Services (Pension) Rules, 1992 — Rule 18, 2, 20(1)
High Courts03 Jan 2006Allowed
Rabinarayan Hati Vs Nityananda Patra and Others
Orissa High Court · (2006) 1 OLR 129
Constitution of India, 1950 — Article 226, 227Orissa Panchayat Samiti (Election) Rules, 1991 — Rule 31Orissa Panchayat Samiti Act, 1959 — Section 44
High Courts23 Dec 2005
Saroj Kumar Mishra Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 346
High Courts23 Dec 2005
Alekha Baral ' Alekha Chandra Baral and Others Vs State of Orissa and Others Chhaila Barik and Others Vs State of Orissa and Another
Orissa High Court · (2006) CLT 408 (Suppl Crl) : (2006) 1 OLR 410
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 336
High Courts23 Dec 2005
State Vs Niranjan Jena ' Babuli Niranjan Jena ' Babuli Vs State of Orissa
Orissa High Court · (2006) 1 OLR 385
Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 366(1)Evidence Act, 1872 — Section 27, 61, 62Penal Code, 1860 (IPC) — Section 201, 302
High Courts23 Dec 2005
Chaitanya Jani and Others Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 285
High Courts23 Dec 2005Allowed
Nrusingha Charan Mishra Vs State of Orissa and Another
Orissa High Court · (2006) 1 OLR 138
Constitution of India, 1950 — Article 227Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15, 19
High Courts23 Dec 2005Allowed
Birendra Kumar Roy Vs Managing Director, The Orissa State Co-operative Bank Ltd.
Orissa High Court · (2006) 1 OLR 161
High Courts22 Dec 2005
Minati Samantaray and Another Vs Oriental Insurance Company Ltd. and Another
Orissa High Court · (2006) 101 CLT 593
Motor Vehicles Act, 1988 — Section 149
High Courts22 Dec 2005
Union of India (UOI) and Another Vs Sibaram Nayak
Orissa High Court · (2006) 101 CLT 454 : (2006) 109 FLR 949 : (2006) 3 LLJ 429
Penal Code, 1860 (IPC) — Section 409
High Courts22 Dec 2005
Minati Samantray and Another Vs Oriental Insurance Company Ltd. and Another
Orissa High Court · (2006) 3 ACC 787
Motor Vehicles Act, 1988 — Section 149
High Courts20 Dec 2005Dismissed
Ch. Laxmikantham Vs The Chairman, State Bank of India and Others
Orissa High Court · (2006) 101 CLT 65 : (2006) 108 FLR 1144 : (2006) 1 OLR 275
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18
High Courts19 Dec 2005
Smt. Sujata Panda Vs Sri Jayadev Panda
Orissa High Court · (2006) 1 DMC 763 : (2006) 1 OLR 123
Hindu Adoptions and Maintenance Act, 1956 — Section 25
High Courts16 Dec 2005Dismissed
Pramod Chandra Rath Vs State of Orissa
Orissa High Court · (2006) CLT 129 (Suppl Crl) : (2006) CLT 113 (Suppl Crl) : (2006) 1 OLR 172
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Evidence Act, 1872 — Section 10
High Courts15 Dec 2005Dismissed
The Servants of People's Society and Others Vs Pyarimohan Mohapatra
Orissa High Court · (2006) 101 CLT 458
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 302, 34, 420, 465, 469
High Courts15 Dec 2005Dismissed
The Servants of Peoples' Society and Others Vs Pyarimohan Mohapatra
Orissa High Court · (2006) 1 OLR 546
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 302, 34, 420, 465, 469
High Courts14 Dec 2005
Pramila Sahoo Vs State of Orissa and Others
Orissa High Court · (2006) 102 CLT 60
Administrative Tribunals Act, 1985 — Section 14(1), 15, 29