High Courts27 Oct 2005
National Insurance Company Ltd. Vs Kanduri Sethy and Others
Orissa High Court · (2006) 2 ACC 742 : (2006) 1 OLR 540
Motor Vehicles Act, 1988 — Section 16
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 880 of 1,623
High Courts27 Oct 2005Allowed
Smt. Harapriya Bisoi Vs State of Orissa and Others
Orissa High Court · (2005) 10 OHC CK 0005
Orissa Estates Abolition Act, 1951 — Section 3, 3(1), 4, 5, 8(1)
High Courts26 Oct 2005Allowed
Branch Manager, National Insurance Company Ltd. Vs Shri Aryadev Das
Orissa High Court · (2006) 2 ACC 578 : (2006) 101 CLT 390 : (2005) OLR 1013 Supp
Motor Vehicles Act, 1988 — Section 166
High Courts26 Oct 2005Dismissed
Sahu Transport Corporation Vs The National Insurance Company Ltd. and Others
Orissa High Court · (2006) 2 ACC 567 : (2006) 101 CLT 370
High Courts26 Oct 2005Allowed
Executive Officer, Sri Baldev Jew Bije Vs Smt. Anapurna Jena and Another and Smt. Premalata Jena and Another
Orissa High Court · AIR 2006 Ori 72 : (2005) 100 CLT 729 : (2005) OLR 1016 Supp
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 19, 21, 3Orissa Consumer Protection Rules, 1987 — Rule 8(6)
High Courts26 Oct 2005Allowed
Surjyanarayan Bisoyi Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 152
High Courts26 Oct 2005Allowed
United India Assurance Co. Ltd. Divisional Office Vs Gangadhar Sahoo and Others
Orissa High Court · (2006) 1 ACC 667 : (2006) ACJ 2842 : (2006) 1 OLR 44
Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 166
High Courts25 Oct 2005Dismissed
Smt. Rashmita Hikaka Vs State of Orissa and Others
Orissa High Court · (2005) 2 OLR 710
Orissa Grama Panchayat Act, 1964 — Section 24(2)
High Courts25 Oct 2005Dismissed
Food Corpn. of India, Worker's Union Vs Food Corpn. of India and Others
Orissa High Court · (2006) 101 CLT 413 : (2005) 105 FLR 25
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Payment of Wages Act, 1936 — Section 1(6), 6
High Courts25 Oct 2005Dismissed
Amit Taunk @ Amit Kishore Taunk Vs State of Orissa
Orissa High Court · (2005) 100 CLT 601 : (2006) CriLJ 932 : (2005) 2 OLR 725
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 34, 380, 414, 454
High Courts24 Oct 2005Dismissed
Hemanta Kumar Dwivedi and Others Vs State of Orissa and Others
Orissa High Court · (2005) 10 OHC CK 0023
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 17, 21, 74Orissa Survey and Settlement Act, 1958 — Section 12B, 15
High Courts24 Oct 2005
Khagendra Nath Behera Vs Orissa Administrative Tribunal, Principal Bench and Others
Orissa High Court · (2006) 1 OLR 49
High Courts24 Oct 2005Allowed
Sarat Chandra Nayak Vs Commissioner, Consolidation and Others
Orissa High Court · (2005) 100 CLT 616
Constitution of India, 1950 — Article 226, 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36, 4, 51, 7(1), 9Specific Relief Act, 1963 — Section 34
High Courts24 Oct 2005
Kanhu Charan Mishra Vs State of Orissa and Others
Orissa High Court · (2005) 2 OLR 712
High Courts24 Oct 2005Allowed
Sri Biswanath Sahoo and Others Vs Sri Manoj Tanmay Mohan and Others
Orissa High Court · AIR 2006 Ori 94 : (2005) 2 OLR 811
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 47
High Courts24 Oct 2005Dismissed
Gouri Sankar Sahoo and Others Vs Sabyasachi Mohapatra
Orissa High Court · (2005) 10 OHC CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 146(1), 188
High Courts07 Oct 2005Allowed
Subrat Kumar Sahoo Vs State of Orissa
Orissa High Court · (2005) CLT 1206 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 376, 417, 493
High Courts07 Oct 2005Allowed
Smt. Rama Khandual Vs State of Orissa
Orissa High Court · (2005) CLT 1236 (Suppl Crl) : (2005) OLR 1236 (Suppl Crl)
Central Sales Tax Act, 1956 — Section 7(2)Criminal Procedure Code, 1973 (CrPC) — Section 457Essential Commodities Act, 1955 — Section 7
High Courts07 Oct 2005Dismissed
Rama Chandra Sahoo Vs Srikanta Mallik and Others
Orissa High Court · (2006) 101 CLT 20 : (2005) OLR 971 Supp
Constitution of India, 1950 — Article 226, 227
High Courts07 Oct 2005
Krushna Chandra Sahu and Another Vs State of Orissa and Another
Orissa High Court · (2006) CLT 225 (Suppl Crl) : (2005) 2 OLR 793
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 392, 506