High Courts20 Jun 2005
Dasarathi Mohapatra Vs Secretary, Orissa Legislative Assembly and Another
Orissa High Court · (2006) 101 CLT 192 : (2005) 2 OLR 274
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 892 of 1,623
High Courts20 May 2005Allowed
Chuana Parida and Others Vs State of Orissa
Orissa High Court · (2005) 05 OHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 457Wild Life (Protection) Act, 1972 — Section 39(1), 51(1), 51(2)
High Courts20 May 2005Dismissed
Bharat Timber Co. and Another Vs Conservator of Forests and Others
Orissa High Court · (2005) 05 OHC CK 0045
Forest (Conservation) Act, 1980 — Section 2, 2Orissa Saw Mills and Saw Pits (Control) Act, 1991 — Section 12, 2, 4(1), 5, 5(1)
High Courts20 May 2005Allowed
Satpal Singh Vs State of Orissa
Orissa High Court · (2005) 2 OLR 255
Criminal Procedure Code, 1973 (CrPC) — Section 102, 457Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Act, 1989 — Section 12, 16, 16(1), 16(2), 16(3)Penal Code, 1860 (IPC) — Section 34, 379, 411
High Courts20 May 2005Dismissed
Santosh Parida Vs State of Orissa and Another
Orissa High Court · (2005) CLT 1045 (Suppl Crl) : (2005) 2 OLR 247
Criminal Procedure Code, 1973 (CrPC) — Section 439(2), 482Penal Code, 1860 (IPC) — Section 376, 493
High Courts20 May 2005Allowed
Smt. Astamija Dash Vs Punjab National Bank and Others
Orissa High Court · (2005) 100 CLT 385 : (2005) 107 FLR 969 : (2006) 2 LLJ 32 : (2005) OLR 745 Supp
High Courts20 May 2005
Sitansu Shekhar Choudhury Vs State of Orissa
Orissa High Court · (2005) CLT 702 (Suppl Crl) : (2005) 2 OLR 165
Constitution of India, 1950 — Article 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157, 162Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 420
High Courts20 May 2005Allowed
Sushanti Mohanta Vs State of Orissa
Orissa High Court · (2005) 2 OLR 88
Criminal Procedure Code, 1973 (CrPC) — Section 102, 457Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Act, 1989 — Section 12, 16, 16(2), 17, 19Penal Code, 1860 (IPC) — Section 34, 379, 411
High Courts20 May 2005
Shri Akshaya Kumar Parida Vs State of Orissa and Another
Orissa High Court · (2005) CLT 1039 (Suppl Crl) : (2005) 2 OLR 251
Criminal Procedure Code, 1973 (CrPC) — Section 468, 470, 471, 473, 482Penal Code, 1860 (IPC) — Section 294, 323, 341, 354, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 7
High Courts20 May 2005Dismissed
Pawan Kumar Bhawsinka Vs Santosh Kumar Bhawsinka and Others
Orissa High Court · (2005) 05 OHC CK 0009
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 41 Rule 27
High Courts20 May 2005Dismissed
Bhima Charan Behura Vs Republic of India
Orissa High Court · (2005) 05 OHC CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 240Penal Code, 1860 (IPC) — Section 120A, 120B, 420
High Courts19 May 2005Allowed
Republic of India and Others Vs Rabindra Kumar Pal alias Dara Singh and Others etc. etc.
Orissa High Court · (2005) 05 OHC CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 164(3), 313Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 435
High Courts19 May 2005Dismissed
Subash Chandra Jena and Another Vs State of Orissa and Another
Orissa High Court · (2005) CLT 732 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 202, 473, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 376, 417, 439
High Courts19 May 2005
Bira Kishore Das Vs State of Orissa State of Orissa Vs Bira Kishore Das
Orissa High Court · (2005) 100 CLT 325 : (2005) 107 FLR 596
Constitution of India, 1950 — Article 311(2), 311(3)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15, 18
High Courts19 May 2005Allowed
Karunakar Nayak and Others Vs State of Orissa and Another
Orissa High Court · (2005) CLT 937 (Suppl Crl) : (2005) CriLJ 4430 : (2005) 2 OLR 325 : (2005) OLR 937 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 341, 427, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts19 May 2005Dismissed
Arati Das Vs State and Others
Orissa High Court · AIR 2006 Ori 13 : (2005) 100 CLT 169
Consumer Protection Act, 1986 — Section 10, 10(1), 10(1A), 10(2), 24BOrissa Consumer Protection Rules, 1987 — Rule 3, 3(5), 3(6), 6, 6(7)Orissa General Clauses Act, 1937 — Section 17
High Courts19 May 2005
Induprava Sarangi and Others Vs State of Orissa and Others
Orissa High Court · (2005) 100 CLT 119
Constitution of India, 1950 — Article 14, 16Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8, 8(1), 8(3)
High Courts19 May 2005
Khatu Swain and Others Vs State of Orissa and Another
Orissa High Court · (2005) 100 CLT 217 : (2005) 2 DMC 790 : (2005) 2 OLR 304
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 209, 34, 419, 498A, 506
High Courts19 May 2005Allowed
Republic of India Vs Rabindra Kumar Pal ' Dara Singh Rabinra Kumar Pal ' Dara Singh and Others Vs Republic of India
Orissa High Court · (2005) 05 OHC CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 164(3), 313Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 435
High Courts19 May 2005
Bimal Krushna Tripathy Vs State of Orissa
Orissa High Court · (2005) CLT 708 (Suppl Crl) : (2005) 2 OLR 293
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 311, 313, 482Penal Code, 1860 (IPC) — Section 420, 468, 471, 472