High Courts18 Nov 2005Dismissed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Vinod Kumar Singh and Another
Orissa High Court · (2006) 101 CLT 250 : (2006) 109 FLR 269
Workmens Compensation Act, 1923 — Section 30
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 879 of 1,623
High Courts18 Nov 2005Allowed
Dwijabar Bhuyan Vs Konark Television Ltd. and Another
Orissa High Court · (2006) 1 OLR 144
Company Conduct, Discipline and Appeal Rules, 1988 — Rule 5(1)Constitution of India, 1950 — Article 226
High Courts18 Nov 2005
Sri Sohar Ranjan Pattnaik Vs Union of India (UOI) and Others
Orissa High Court · (2006) 101 CLT 272 : (2006) 1 OLR 33
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(8)Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 102
High Courts18 Nov 2005Allowed
Ranjana Das Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 205
High Courts18 Nov 2005Dismissed
Biralal Sharma Vs Managing Director, Mahanadi Coal Fields Ltd. and Others
Orissa High Court · (2008) 1 OLR 392
Constitution of India, 1950 — Article 226
High Courts18 Nov 2005Dismissed
National Insurance Co. Ltd. Vs Bidashi Kalo and Others
Orissa High Court · (2007) ACJ 941
Employees Compensation Act, 1923 — Section 30Motor Vehicles Act, 1988 — Section 140, 143
High Courts17 Nov 2005
Indu Dhawan (Smt.) Vs Bhanupriya Naik @ Bhanupriya Khuntia and Others
Orissa High Court · (2007) 1 ACC 271
Motor Vehicles Act, 1988 — Section 110A
High Courts17 Nov 2005Dismissed
Smt. Indu Dhawan Vs Smt. Bhanupriya Naik ' Bhanupriya Khuntia and Others
Orissa High Court · (2006) 1 OLR 141
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Motor Vehicles Act, 1939 — Section 110
High Courts17 Nov 2005Dismissed
Kalinga Industrial Training Centre Vs State of Orissa and Others
Orissa High Court · (2005) 11 OHC CK 0005
High Courts16 Nov 2005Dismissed
Sahoo Chemicals Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 2006 Ori 57 : (2006) 101 CLT 83
State Financial Corporations Act, 1951 — Section 29
High Courts14 Nov 2005Dismissed
Mr. Bhaskar Bhatt (Manager Director) Titan Industries Limited Golden Enclave and Others Vs Crescent Art Times Pvt. Ltd.
Orissa High Court · AIR 2006 Ori 55 : (2006) 101 CLT 373 : (2006) 1 OLR 40
Arbitration and Conciliation Act, 1996 — Section 9
High Courts14 Nov 2005Dismissed
State of Orissa and Others Vs Larsen and Toubro Limited
Orissa High Court · AIR 2006 Ori 45 : (2005) OLR 1040 Supp
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts11 Nov 2005Dismissed
State of Orissa Vs Santosh Kumar Giri and Others
Orissa High Court · (2006) CLT 533 (Suppl Crl) : (2006) 1 OLR 168 : (2006) OLR 533 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 34, 379, 427, 447, 506
High Courts11 Nov 2005
IDC of Orissa Limited Vs Snehadhara Industries Ltd.
Orissa High Court · AIR 2006 Ori 58 : (2006) 101 CLT 154 : (2006) 132 CompCas 875 : (2005) OLR 1035 Supp : (2007) 76 SCL 464
Companies Act, 1956 — Section 442, 446, 529(1), 529A, 530Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(19)State Financial Corporations Act, 1951 — Section 29, 31
High Courts09 Nov 2005Allowed
P. Ramesh Rao and Others Vs State of Orissa and Others
Orissa High Court · (2005) 11 OHC CK 0029
Bihar and Orissa Excise Act, 1915 — Section 22, 22(1), 26AOrissa Excise Exclusive Privileges Rules, 1970 — Rule 3
High Courts09 Nov 2005Allowed
Bijoy Kumar Panda Vs State of Orissa and Others
Orissa High Court · (2006) CLT 1 (Suppl Crl) : (2006) CriLJ 1072
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 107, 110
High Courts09 Nov 2005Dismissed
Jayendra C. Shah ' Jayendra Ch. Shah Vs State of Orissa
Orissa High Court · (2006) CLT 16 (Suppl Crl) : (2006) CriLJ 847 : (2005) 2 OLR 737
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 91Negotiable Instruments Act, 1881 (NI) — Section 138, 14, 14(1), 14(2), 141Penal Code, 1860 (IPC) — Section 409, 415, 420
High Courts08 Nov 2005
Smt. Sudhamayee Acharjya and Others Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 110
Bangalore Development Authority (Plan and Building Standard) Regulations, 2001 — Regulation 12Orissa Development Authorities Act, 1982 — Section 10, 106, 11, 12, 123Orissa Town Planning and Improvement Trust Act, 1956 — Section 31, 32
High Courts08 Nov 2005Dismissed
Paradeep Phosphates Ltd. Vs State of Orissa and Others
Orissa High Court · (2006) 2 OLR 609
Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18
High Courts07 Nov 2005Allowed
Krushna Ch. Panda and Another Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 173 : (2006) 1 OLR 1
Orissa Government Land Settlement Act, 1962 — Section 3B, 7A(3)