High Courts12 Dec 2005
Saroj Kumar Sahoo Vs The Managing Director, Orissa Forest Development Corporation Ltd. and Another
Orissa High Court · (2006) 1 OLR 253
Constitution of India, 1950 — Article 16, 226
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 878 of 1,623
High Courts09 Dec 2005Dismissed
Rudramani Tripathy Vs Union of India (UOI) and Others
Orissa High Court · (2006) 101 CLT 227
Constitution of India, 1950 — Article 226, 227
High Courts08 Dec 2005Dismissed
Kishore Kumar Saha Vs State of Orissa
Orissa High Court · (2006) CLT 133 (Suppl Crl)
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 167(2)Penal Code, 1860 (IPC) — Section 201, 302, 304, 320
High Courts07 Dec 2005
Shri Prakash Chandra Lenka Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 286
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13Orissa Local Fund Service Rules, 1975 — Rule 12(1), 7Orissa Municipal Act, 1950 — Section 76, 81
High Courts07 Dec 2005Dismissed
Shri Dinesh Kumar Ray Vs Union of India (UOI) and Others
Orissa High Court · (2006) 101 CLT 137 : (2006) 108 FLR 1138
State Bank of India (Officers Service) Rules, 1992 — Rule 57
High Courts07 Dec 2005Dismissed
Udaya Chandra Ganda Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 217
Constitution of India, 1950 — Article 311, 311(2)Orissa Judicial Service Rules, 1994 — Rule 5
High Courts07 Dec 2005Dismissed
Sachikanta Mishra and Others Vs Collector and Another
Orissa High Court · (2006) 101 CLT 278
High Courts05 Dec 2005Dismissed
Rev. Samson Korada Vs Alua Misal and Others
Orissa High Court · (2006) 2 OLR 151
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 397, 482
High Courts05 Dec 2005
Smt. Sabitri Jena Vs Kamalakanta Swain
Orissa High Court · (2006) CLT 530 (Suppl Crl) : (2006) CriLJ 2009 : (2006) 1 OLR 149 : (2006) OLR 530 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 202, 205, 207, 208, 209Penal Code, 1860 (IPC) — Section 294Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts05 Dec 2005Dismissed
Dr. Ravi P. Reddy Vs State of Orissa
Orissa High Court · (2006) CriLJ 1099
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 156, 482Penal Code, 1860 (IPC) — Section 294, 341, 506, 76
High Courts01 Dec 2005Dismissed
Maa Dasabhuja Furniture Unit Vs State of Orissa and Others
Orissa High Court · AIR 2006 Ori 63 : (2006) CLT 242 (Suppl Crl)
Orissa Forest Saw Pits and Saw Mills (Control) Rules, 1980 — Rule 5
High Courts29 Nov 2005
Smt. Sunanda Kar alias Ratha Vs Sudip Ratha
Orissa High Court · AIR 2006 Ori 80 : (2006) 1 DMC 695 : (2006) 1 OLR 4
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 12, 13, 5
High Courts23 Nov 2005Allowed
Sarbeseswar Pradhan and Others Vs State of Orissa and Another
Orissa High Court · (2006) CLT 192 (Suppl Crl) : (2006) 2 DMC 167 : (2006) 1 OLR 47 : (2006) OLR 192 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 13(B)
High Courts23 Nov 2005Dismissed
Tapas Kumar Sinha Vs State of Orissa
Orissa High Court · (2006) CLT 178 (Suppl Crl) : (2006) 1 OLR 38 : (2006) OLR 178 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 162, 482Penal Code, 1860 (IPC) — Section 120B, 166, 418, 420
High Courts23 Nov 2005Dismissed
B. Dandapani Patro Vs Bikram Keshari Arukha
Orissa High Court · AIR 2006 Ori 47
Registration of Electors Rules, 1960 — Rule 21A, 22(2), 23Representation of the People Act, 1950 — Section 16, 21, 21(3), 22, 23(3)Representation of the People Act, 1951 — Section 100(1), 100(2), 101, 23(3), 86
High Courts19 Nov 2005Dismissed
Dhaneswar Mallick Vs Narayan Behera and Another
Orissa High Court · (2006) 101 CLT 330 : (2006) 1 OLR 132
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 35Orissa Grama Panchayat Act, 1964 — Section 25(1)
High Courts19 Nov 2005
Kamini Das Vs Upendra Biswal and Others Upendra Biswal Vs Kamini Das and Others
Orissa High Court · (2006) 2 CivCC 754 : (2006) 101 CLT 349 : (2006) 1 OLR 16
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), 100Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 35
High Courts19 Nov 2005Dismissed
Ram Kumar Nag and etc. Vs State of Orissa
Orissa High Court · (2006) CLT 158 (Suppl Crl) : (2006) CriLJ 1322
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 411
High Courts19 Nov 2005Dismissed
Omprakash Nangalia Vs Binod Ku. Goenka and Others
Orissa High Court · AIR 2006 Ori 82 : (2006) 2 CivCC 694 : (2006) 101 CLT 393 : (2006) 1 CTLJ 261
Contract Act, 1872 — Section 10, 2Specific Relief Act, 1963 — Section 10, 19Transfer of Property Act, 1882 — Section 53A, 9
High Courts19 Nov 2005Allowed
Akrura Nial Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 245
Orissa Grama Panchayat Act, 1964 — Section 24, 24(2)