High Courts07 Oct 2005Allowed
Mukesh Oil Mills (P) L Vs State of Orissa
Orissa High Court · (2005) CLT 1258 (Suppl Crl) : (2005) 2 OLR 764
Criminal Procedure Code, 1973 (CrPC) — Section 457Sales of Goods Act, 1930 — Section 20, 21, 22, 23, 24
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 881 of 1,623
High Courts07 Oct 2005Allowed
Bijay Kumar Swain Vs State of Orissa and Others
Orissa High Court · (2005) 2 OLR 752
Orissa Education Act, 1969 — Section 3, 7C
High Courts07 Oct 2005Allowed
Shri Hindu Pradhan Vs State of Orissa and Others
Orissa High Court · (2005) 100 CLT 673
Mysore Town Municipalities Act, 1951 — Section 36Orissa Grama Panchayat Act, 1964 — Section 24(1), 24(2)
High Courts07 Oct 2005Dismissed
Pramila Mohanty and Others Vs Banabihari Mohanty Banabihari Mohanty Vs Pramila Mohanty and Others
Orissa High Court · (2005) 100 CLT 778 : (2006) 1 DMC 195 : (2005) OLR 975 Supp
Family Courts Act, 1984 — Section 19Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20
High Courts07 Oct 2005Allowed
Rajesh Kumar Sharma Vs Director, Animal Husbandry and Veterinary Services
Orissa High Court · AIR 2006 Ori 42 : (2006) 101 CLT 117 : (2006) FAJ 124
Drugs and Cosmetics Act, 1940 — Section 18, 27
High Courts07 Oct 2005Allowed
Kiran Mohanty and Others Vs Woodburn Developers and Builders (P) Ltd. and Others
Orissa High Court · AIR 2006 Ori 31 : (2006) 101 CLT 176 : (2005) OLR 987 Supp
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 11, 21, 36, 37, 40Contract Act, 1872 — Section 201, 202
High Courts07 Oct 2005Allowed
Sunadhar Kakari Vs B.V. Rabana Murty and Others
Orissa High Court · (2005) 100 CLT 635 : (2005) 2 OLR 731
Criminal Procedure Code, 1973 (CrPC) — Section 480, 482Orissa Panchayat Samiti Act, 1959 — Section 44A, 44B, 44C, 44D, 44EOrissa Zilla Parishad Act, 1991 — Section 32 , 32(1)
High Courts07 Oct 2005Allowed
State of Orissa Vs Krushna ' Utkal Keshari Sahu
Orissa High Court · (2005) 10 OHC CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 307, 323, 353, 452Probation of Offenders Act, 1958 — Section 3
High Courts07 Oct 2005Allowed
Bhramarbar Subudhi Vs Sayed Ajhar Alli
Orissa High Court · (2005) CLT 1194 (Suppl Crl) : (2005) 2 OLR 769
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(2), 313Penal Code, 1860 (IPC) — Section 34, 420, 506
High Courts07 Oct 2005Dismissed
Dhirendra Pandua Vs The Election Tribunal-cum-District Judge and Others
Orissa High Court · (2006) 101 CLT 264 : (2005) OLR 978 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Orissa Municipal Act, 1950 — Section 16, 17(1), 19, 38
High Courts06 Oct 2005Dismissed
Binod Kumar Agrawal Vs State of Orissa
Orissa High Court · (2005) 10 OHC CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(2), 170, 177, 178Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 307, 323, 34, 406, 498A
High Courts06 Oct 2005Dismissed
State of Orissa and Another Vs Bharat Ch. Jena and Others
Orissa High Court · (2006) 101 CLT 185 : (2006) 109 FLR 600
Constitution of India, 1950 — Article 16, 226, 227Orissa Ministerial Service (Method of Recruitment of Posts of Junior Clerks in the District Offices) Rules 1985 — Rule 10, 14, 7
High Courts06 Oct 2005Allowed
Sri Prasanna Kumar Dash Vs Union of India (UOI) and Others
Orissa High Court · (2005) 10 OHC CK 0025
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226(2)
High Courts06 Oct 2005Allowed
Masud Baig Vs State of Orissa
Orissa High Court · (2005) 100 CLT 675 : (2005) 2 OLR 775
Essential Commodities Act, 1955 — Section 7, 7(1)
High Courts06 Oct 2005
Narendra Meher Vs State of Orissa
Orissa High Court · (2006) 101 CLT 1
Penal Code, 1860 (IPC) — Section 299, 300, 307, 326
High Courts05 Oct 2005Dismissed
Hemanta Kumar Meher Vs Shiba Prasad Khamari and Another
Orissa High Court · (2006) 101 CLT 41 : (2005) 2 OLR 734
Evidence Act, 1872 — Section 41
High Courts04 Oct 2005Allowed
Basanta Kumar Baral Vs Vice-Chancellor, OUAT and Others
Orissa High Court · (2005) 2 OLR 802
Constitution of India, 1950 — Article 14, 16
High Courts04 Oct 2005Allowed
Fazle Rub Jalaluddin Khan Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 58 : (2005) 2 OLR 747
Constitution of India, 1950 — Article 154, 166Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13, 22, 22(2)
High Courts04 Oct 2005Dismissed
Orissa State Co-operative Marketing Federation Ltd. Vs Sri Binod Bihari Nial
Orissa High Court · (2006) 101 CLT 122 : (2006) 108 FLR 1142
Constitution of India, 1950 — Article 226, 227Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25F, 25G, 25L, 25N
High Courts04 Oct 2005Dismissed
Union of India (UOI) and Others Vs Smt. Manorama Pati
Orissa High Court · (2006) 101 CLT 125 : (2006) 109 FLR 131 : (2005) OLR 1045 Supp
Railway Services (Pension) Rules, 1993 — Rule 18, 3