High Courts03 Oct 2005Dismissed
G. Srinivas Goud Vs State of Andhra Pradesh
Orissa High Court · (2006) 101 CLT 129
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 41, 41(1), 41(2), 41(3)
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 882 of 1,623
High Courts30 Sept 2005Dismissed
Ghanashyam Sahoo Vs Kendrapara Municipality and Others
Orissa High Court · AIR 2006 Ori 69 : (2005) OLR 967 Supp
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts30 Sept 2005Dismissed
Mahitosh Sinha Vs Shyamapada Sinha and Others
Orissa High Court · AIR 2006 Ori 20 : (2005) OLR 958 Supp
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A
High Courts30 Sept 2005Dismissed
Reserve Bank of India Vs Reserve Bank Employees Association and Another
Orissa High Court · (2005) 09 OHC CK 0038
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 11, 11(1), 11(3), 9
High Courts30 Sept 2005Allowed
Kanhu alias Kanhei Gouda Vs State of Orissa
Orissa High Court · (2005) 100 CLT 735 : (2005) 2 OLR 718
Criminal Procedure Code, 1973 (CrPC) — Section 185, 231(2), 239, 311Penal Code, 1860 (IPC) — Section 302, 306, 307, 34
High Courts30 Sept 2005
Gobardhan Pradhan and Others Vs Sidheswar Das and Others
Orissa High Court · (2005) 2 OLR 790
High Courts30 Sept 2005Allowed
Rajendra Kumar Agarwal Vs State of Orissa and Another
Orissa High Court · (2005) CLT 1148 (Suppl Crl) : (2005) CriLJ 81 : (2005) 2 OLR 760 : (2005) OLR 1148 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 34Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2), 3(3), 7
High Courts30 Sept 2005Allowed
Bibhabasu Mohanty @ Chiku and Others Vs State of Orissa and Others
Orissa High Court · (2006) CLT 176 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 234, 294, 323, 341
High Courts29 Sept 2005Dismissed
Raghunath Mallick and Others Vs State of Orissa
Orissa High Court · (2006) CLT 238 (Suppl Crl) : (2006) OLR 238 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts29 Sept 2005
Pratap Chandra Jena and Others Vs State of Orissa and Others
Orissa High Court · (2005) 100 CLT 683
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 3(2)Orissa Education Act, 1969 — Section 5, 5(3), 5(8), 6, 6(4)
High Courts29 Sept 2005Dismissed
Sri Chandi Thakurani - Bije and Others Vs State of Orissa and Others
Orissa High Court · (2005) 100 CLT 644 : (2005) OLR 954 Supp
Orissa Hindu Religious Endowments Act, 1951 — Section 27, 41, 8, 8(2), 8B
High Courts29 Sept 2005
Shri Gagan Behari Pradhan Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 31
High Courts29 Sept 2005
Satyananda Muduli and Others Vs State of Orissa and Others
Orissa High Court · (2005) 2 OLR 609
High Courts28 Sept 2005Dismissed
Sri Duryodhan Pradhan Vs State of Orissa and Another
Orissa High Court · (2005) 100 CLT 561 : (2005) 2 OLR 549
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 24, 24(1)Orissa Grama Panchayat Rules, 1968 — Rule 230
High Courts28 Sept 2005
Chennuru Gouri Varaprasad Babaji Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 53 : (2005) 2 OLR 618
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 43 Rule 1Orissa Estates Abolition Act, 1951 — Section 6
High Courts28 Sept 2005Dismissed
Bhagyadhar Satapathy Vs General Manager, Ferroscrap Nigam Ltd. and Others
Orissa High Court · (2006) 101 CLT 257 : (2006) 109 FLR 265 : (2005) 2 OLR 637
Constitution of India, 1950 — Article 226, 227
High Courts28 Sept 2005
Sri Surendra Nath Swain Vs State of Orissa and Others
Orissa High Court · (2005) 100 CLT 537 : (2006) CriLJ 462 : (2005) 2 OLR 714
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 190, 190(1)Penal Code, 1860 (IPC) — Section 120B, 34, 409, 511
High Courts28 Sept 2005Dismissed
Rasamani Dei Vs Naba Kishore Acharya and Another
Orissa High Court · (2005) 100 CLT 555 : (2005) 2 OLR 779
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100A, 115, 47Constitution of India, 1950 — Article 226, 227, 32
High Courts28 Sept 2005Dismissed
Bharat Khatei and Others Vs State of Orissa
Orissa High Court · (2006) 101 CLT 651 : (2005) OLR 369 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts28 Sept 2005
Baikuntha Nath Das and Others Vs Nrusinghanath Mahaprabhu and Others
Orissa High Court · (2005) 2 OLR 798
Orissa Hindu Religious Endowments Act, 1951 — Section 41, 44(2)