High Courts24 Jun 2005Dismissed
Hindustan Coca-Cola Beverages Pvt. Ltd. Vs Maa Sarala Distributor
Orissa High Court · (2005) 100 CLT 163
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 890 of 1,623
High Courts24 Jun 2005Allowed
Divisional Manager, New India Assurance Co. Ltd. Vs Kailash Meher and Others
Orissa High Court · (2005) 06 OHC CK 0038
Motor Vehicles Act, 1988 — Section 166, 170
High Courts24 Jun 2005Dismissed
Smt. Sarojini Praharaj and Others Vs State of Orissa and Others
Orissa High Court · (2005) 100 CLT 228 : (2005) OLR 812 Supp
Land Acquisition Act, 1894 — Section 17(1), 17(4), 4(1), 5A
High Courts24 Jun 2005Dismissed
Smt. Gitanjali Bisoi Vs Smt. Bidyulata Muduli and Another
Orissa High Court · (2005) 2 OLR 228
High Courts24 Jun 2005Dismissed
Padmini Choudhury and Others Vs Ashok Kumar Patel
Orissa High Court · (2005) 06 OHC CK 0028
Civil Procedure Code Amendment Act, 1999 — Section 115Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, 115, 115(1)Constitution of India, 1950 — Article 227
High Courts24 Jun 2005Allowed
Damji Narshi Das Vs State of Orissa
Orissa High Court · (2005) 2 OLR 383
Civil Procedure Code, 1908 (CPC) — Section 151Succession Act, 1925 — Section 213, 276, 57
High Courts24 Jun 2005Dismissed
Subhadra Bai and Others Vs Smt. Roop Bai
Orissa High Court · AIR 2006 Ori 10 : (2005) OLR 807 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1Evidence Act, 1872 — Section 32Hindu Succession Act, 1956 — Section 23
High Courts24 Jun 2005Dismissed
Kamala Padhan and Others Vs Harihar Mishra and Others
Orissa High Court · (2005) 06 OHC CK 0014
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Jun 2005Allowed
Ramakanta Dolai Vs Bipin Bihari Hial and Another
Orissa High Court · (2005) 06 OHC CK 0013
Evidence Act, 1872 — Section 114Orissa Zilla Parishad Act, 1991 — Section 32, 33, 33(1)
High Courts24 Jun 2005Dismissed
Siba Mohanta and Jadumani @ Jadu Mohanta Vs State of Orissa
Orissa High Court · (2005) CLT 1080 (Suppl Crl) : (2005) 2 OLR 317 : (2005) OLR 1080 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 34, 376
High Courts24 Jun 2005Allowed
Sarat Chandra Parija and Another Vs Pramila Parija and Others
Orissa High Court · (2005) 100 CLT 221 : (2005) 2 OLR 232
High Courts23 Jun 2005Allowed
Bholanath Mandodari Vs State of Orissa
Orissa High Court · (2005) CLT 753 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts23 Jun 2005Allowed
Hikoka Sibana Vs State of Orissa
Orissa High Court · (2005) CLT 832 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302
High Courts22 Jun 2005
Saroj Kumar Balabantaray, Citizens Forum and Another, Satyasai Engineering College and Prasant Kumar Dhal and Others Vs State Orissa and Others
Orissa High Court · (2005) 100 CLT 182
All India Council for Technical Education Regulations — Regulation 4, 4(1), 6
High Courts22 Jun 2005Dismissed
Sripati Jena Vs State of Orissa
Orissa High Court · (2005) 06 OHC CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 294, 300, 304, 323, 325
High Courts21 Jun 2005Dismissed
Millon Mukherjee Vs Smt. Archana Mukherjee
Orissa High Court · (2005) 06 OHC CK 0050
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts21 Jun 2005Dismissed
Premraj Tripathy Vs Republic of India
Orissa High Court · (2005) CriLJ 3423
Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts21 Jun 2005Allowed
Laxmidhar Naik Vs State of Orissa
Orissa High Court · (2006) CLT 590 (Suppl Crl) : (2005) CLT 929 (Suppl Crl)
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts21 Jun 2005Dismissed
Suresh Chandra Panda and etc. Vs State of Orissa
Orissa High Court · (2005) CLT 915 (Suppl Crl) : (2005) CriLJ 4494 : (2005) OLR 915 (Suppl Crl) : (2005) OLR 279 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 432Evidence Act, 1872 — Section 114, 27Explosives Act, 1884 — Section 9(B)
High Courts21 Jun 2005Dismissed
Swasti Ranjan Mohapatra Vs State of Orissa
Orissa High Court · (2005) 2 OLR 299
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2)