High Courts19 May 2005Dismissed
Krupasindhu Behera Vs Smt. Satyabati Behera and Another
Orissa High Court · (2005) CLT 935 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 893 of 1,623
High Courts18 May 2005Allowed
Pravakar Sarangi Vs State of Orissa
Orissa High Court · (2005) 2 OLR 86
Criminal Procedure Code, 1973 (CrPC) — Section 205(1), 205(2), 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts17 May 2005Dismissed
State of Orissa and Others Vs Prafulla Kumar Biswal and Others
Orissa High Court · (2005) CLT 746 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts17 May 2005Allowed
Shri Bankim Behari Parida Vs State of Orissa and Others
Orissa High Court · (2005) 2 OLR 260
Constitution of India, 1950 — Article 226
High Courts17 May 2005
Avatar Singh Marwah Vs State of Orissa and Others
Orissa High Court · (2005) 1 OLR 694
Essential Commodities Act, 1955 — Section 6(A)(1), 6(A)(2)
High Courts17 May 2005Allowed
Zerina Marines Pvt. Ltd. Vs State of Orissa and Others
Orissa High Court · AIR 2006 Ori 66 : (2005) OLR 739 Supp
Constitution of India, 1950 — Article 14, 298
High Courts16 May 2005
Kripal Springs (India) Ltd. and Another Vs Andhra Bank and Others
Orissa High Court · (2006) 130 CompCas 691
Constitution of India, 1950 — Article 14Debts Recovery Tribunal Act, 1993 — Section 19, 19(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(5), 17, 17(2)
High Courts16 May 2005Dismissed
Paban Nayak Vs State of Orissa
Orissa High Court · (2005) CLT 748 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 2Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts13 May 2005Allowed
Prabhat Kumar Dwari Vs State of Orissa
Orissa High Court · (2007) CLT 55 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 306, 34
High Courts12 May 2005
Dr. Gourahari Panda Vs State of Orissa and Others
Orissa High Court · (2006) 1 OLR 124
High Courts11 May 2005
Sura Naik and Others Vs State of Orissa
Orissa High Court · (2006) CLT 484 (Suppl Crl) : (2006) 1 OLR 678 : (2006) OLR 484 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 161, 294, 323, 34, 482
High Courts11 May 2005Dismissed
Santilata Pallei Vs Chairman-cum-Managing Director, GRID Corporation of Orissa Ltd. and Another
Orissa High Court · (2005) 3 ACC 444 : (2005) 100 CLT 1
Constitution of India, 1950 — Article 226, 227
High Courts11 May 2005
Susanta Kumar Moharana Vs Ramesh Kumar Bhatta
Orissa High Court · (2006) 1 ALD(Cri) 29 : (2005) 4 BC 210 : (2005) 2 CivCC 668 : (2005) 99 CLT 753
Criminal Procedure Code, 1973 (CrPC) — Section 2, 200, 201, 202, 203Negotiable Instruments Act, 1881 (NI) — Section 138, 138B, 142, 143, 144
High Courts11 May 2005Dismissed
Ekbal Khan ' Iqual Khan Vs State of Orissa
Orissa High Court · (2005) 100 CLT 49
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
High Courts11 May 2005Allowed
Hemanta Kumar Behura and Others Vs State of Orissa and Others
Orissa High Court · (2005) CLT 1097 (Suppl Crl) : (2006) 1 DMC 293 : (2005) 2 OLR 296 : (2005) OLR 1097 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts11 May 2005
Nirmala Nayak and Others Vs Chairman-cum-Managing Director, Grid Corporation of Orissa Ltd. and Another
Orissa High Court · (2005) 4 ACC 150 : (2007) ACJ 283 : (2005) 2 OLR 389
Constitution of India, 1950 — Article 226, 227, 32
High Courts10 May 2005
Ajay Kumar Das Vs State Bank of India and Others
Orissa High Court · (2005) 100 CLT 8
Constitution of India, 1950 — Article 21
High Courts09 May 2005Dismissed
State of Orissa Vs Subash Prasad
Orissa High Court · (2005) 100 CLT 68
Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 102, 103, 103Railway Property (Unlawful Possession) Act, 1966 — Section 11, 3
High Courts06 May 2005Dismissed
Durga Devi Chhapolia and Others Vs State of Orissa
Orissa High Court · (2005) 05 OHC CK 0046
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 11, 14, 15, 85, 85(2)
High Courts06 May 2005
Krishna Chandra Mishra Vs State of Orissa
Orissa High Court · (2005) 99 CLT 769 : (2005) OLR 186 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467Prevention of Corruption Act, 1988 — Section 13(1), 13(2)