COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 891 of 1,623

High Courts21 Jun 2005Dismissed

Debaki Swain Vs State of Orissa

Orissa High Court · (2006) CLT 844 (Suppl Crl) : (2006) CLT 234 (Suppl Crl) : (2006) OLR 844 (Suppl Crl) : (2006) OLR 234 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 239, 406, 457, 482Penal Code, 1860 (IPC) — Section 379, 406, 411

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High Courts21 Jun 2005Dismissed

Krushna Chandra Das Vs State of Orissa

Orissa High Court · (2005) 06 OHC CK 0005

Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 109, 302, 304A, 328

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High Courts20 Jun 2005Dismissed

S.R. Tamma Vs I.D.L. Chemicals Ltd. and Another

Orissa High Court · (2006) 101 CLT 553 : (2005) 107 FLR 99 : (2005) OLR 770 Supp

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33(2), 33C, 33C(2)

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High Courts20 Jun 2005Dismissed

Nilachal Service Station Vs Presiding Officer, Labour Court and Another

Orissa High Court · (2005) 2 OLR 565

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 13Constitution of India, 1950 — Article 226 , 227Industrial Disputes Act, 1947 — Section 10, 12, 17, 17A, 29

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High Courts20 Jun 2005Allowed

Kanak Devi Pandey Vs Union of India (UOI) and Others

Orissa High Court · (2005) 100 CLT 462 : (2005) 107 FLR 1131 : (2005) 2 OLR 436

Pension Regulations for Army, 1961 — Regulation 145

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High Courts20 Jun 2005

Kishore Chandra Sahu Vs State of Orissa (Vigilance)

Orissa High Court · (2005) 100 CLT 291

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)

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High Courts20 Jun 2005

Satsang Vs Akshaya Kumar Khatua and Others

Orissa High Court · (2005) 100 CLT 440 : (2005) 2 OLR 285

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37(1)

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High Courts20 Jun 2005

Dr. Baburam Singh and Others Vs Orissa University of Agriculture and Technology and Another

Orissa High Court · (2005) 2 OLR 537

Orissa University of Agriculture and Technology Act, 1965 — Section 34(1)

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High Courts20 Jun 2005Dismissed

Suryamani Dash Vs Presiding Officer, Labour Court and Another

Orissa High Court · (2005) 107 FLR 323

Industrial Disputes Act, 1947 — Section 12(5)(d)

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High Courts20 Jun 2005

Management, Chief Engineer Transmission Project Grid Corporation of Orissa Ltd. Vs State of Orissa and Others

Orissa High Court · (2005) 107 FLR 102 : (2005) OLR 766 Supp

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F

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High Courts20 Jun 2005

Smt. Laxmipriya Sahoo, Smt. G. Laxmi and Smt. Nishamani Behera Vs State of Orissa and Others

Orissa High Court · AIR 2005 Ori 174 : (2005) 100 CLT 378 : (2005) 2 OLR 512

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41

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High Courts20 Jun 2005

Orissa Forest Development Corporation and Others Vs Dhirendra Kumar Mohapatra and Another

Orissa High Court · (2005) 106 FLR 1193

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts20 Jun 2005Dismissed

Rabindranath Dikhit Vs Padma Charan Samanta Singhar after him Saila Samanta Singhar and Others

Orissa High Court · (2006) 101 CLT 612 : (2005) 2 OLR 491

Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 8(1)

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High Courts20 Jun 2005Dismissed

Sri Paban Swain Vs Union of India (UOI) and Another

Orissa High Court · (2005) 100 CLT 320 : (2005) OLR 783 Supp

Constitution of India, 1950 — Article 226

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High Courts20 Jun 2005

Gunanidhi Senapati Vs Director of Indian Medicine and Homoeopathy and Others

Orissa High Court · AIR 2005 Ori 156 : (2005) 2 OLR 560

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High Courts20 Jun 2005

The Divisional Manager, Orissa Forest Development Corporation Limited Vs Presiding Officer, Labour Court and Others

Orissa High Court · (2006) 101 CLT 404 : (2006) 109 FLR 596

Industrial Disputes Act, 1947 — Section 10, 11, 12, 2, 25F

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High Courts20 Jun 2005Dismissed

Smt. Rebati Rout Vs State of Orissa and Others

Orissa High Court · (2005) 100 CLT 509 : (2005) OLR 779 Supp

Constitution of India, 1950 — Article 226, 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36, 9(3)

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High Courts20 Jun 2005

Orissa State Co-operative Milk Producer's Federation Ltd. Vs Presiding Officer, Labour Court and Another

Orissa High Court · (2005) 107 FLR 97 : (2005) OLR 787 Supp

Industrial Disputes Act, 1947 — Section 2(oo), 25F

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High Courts20 Jun 2005Dismissed

Kedareswar Mohapatra Vs Presiding Officer, Labour Court and Others

Orissa High Court · (2005) 06 OHC CK 0012

Industrial Disputes Act, 1947 — Section 10(1), 10(1), 12(5), 2

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High Courts20 Jun 2005

Managing Director, Orissa State Co-operative Bank Ltd. Vs Presiding Officer, Labour Court and Others

Orissa High Court · (2005) 106 FLR 1191

Industrial Disputes Act, 1947 — Section 10, 12

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