High Courts06 May 2005
N. Rangarajan Vs State of Orissa
Orissa High Court · (2005) CLT 624 (Suppl Crl) : (2005) 2 OLR 70 : (2005) OLR 624 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 894 of 1,623
High Courts06 May 2005Dismissed
Kanduri Charan Nayak Vs Manoj Kumar Nayak and Others
Orissa High Court · (2005) 05 OHC CK 0008
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37(2), 9(3)
High Courts05 May 2005Dismissed
Smt. Hemalata Sahoo Vs Presiding Officer, Labour Court and Another
Orissa High Court · (2005) 100 CLT 11 : (2005) 106 FLR 732 : (2005) 3 LLJ 374
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts05 May 2005Dismissed
Nalinikanta Ray and Another, Karunakar Murmu and Others and Chittaranjan Mohanty Vs State of Orissa and Others Chaitanya Behera Vs Orissa Administrative Tribunal and Others
Orissa High Court · (2005) 100 CLT 394
High Courts05 May 2005Dismissed
Basanta @ Basanta Kumar Palai and Others Vs State of Orissa
Orissa High Court · (2005) 05 OHC CK 0005
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts04 May 2005Dismissed
Srimati Sabita Sundari Sahoo Vs State of Orissa
Orissa High Court · (2005) 05 OHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 294, 34, 415, 420, 506
High Courts04 May 2005Allowed
Kanhu Behera Vs State of Orissa
Orissa High Court · (2005) 2 OLR 386
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts04 May 2005Dismissed
New India Assurance Co. Ltd. Vs Giridhari Mallick and Others
Orissa High Court · (2006) 2 ACC 677 : (2007) ACJ 567 : (2006) 101 CLT 533
High Courts04 May 2005
Lakhiwinder Singh Vs Minna villi Doriya Choudhury and Others
Orissa High Court · AIR 2005 Ori 180 : (2005) 100 CLT 460 : (2005) 2 OLR 98
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3(A)
High Courts04 May 2005
Chandan @ Ananda Jena and Others Vs State of Orissa and Another
Orissa High Court · (2005) 2 OLR 122
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A
High Courts04 May 2005Allowed
Sasanka alias Susanta Karmakar and Others Vs State of Orissa and Another
Orissa High Court · (2005) 3 ALT(Cri) 28 : (2005) 100 CLT 523 : (2005) 2 OLR 155
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 379, 406
High Courts04 May 2005Dismissed
Dr. Muralilal Gupta Vs Republic of India
Orissa High Court · (2005) 100 CLT 513 : (2005) CriLJ 3784 : (2005) 2 OLR 170
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 240, 482Penal Code, 1860 (IPC) — Section 120A, 120B, 420
High Courts03 May 2005
Smt. Sandhya Rout and Others Vs State of Orissa and Others
Orissa High Court · (2006) 101 CLT 45 : (2005) 2 OLR 77
Constitution of India, 1950 — Article 226Orissa Government Land Settlement Act, 1962 — Section 3, 3B
High Courts02 May 2005
Dayanidhi Behera Vs State of Orissa
Orissa High Court · (2007) CLT 904 (Suppl Crl) : (2007) CLT 502 (Suppl Crl) : (2007) 2 OLR 110 : (2007) OLR 904 (Suppl Crl) : (2007) OLR 502 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 May 2005Dismissed
Aurobindo Dutta Ray Vs Union of India (UOI) and Others
Orissa High Court · (2005) 05 OHC CK 0047
High Courts02 May 2005Dismissed
Sri Madhusudan Mohanty Vs Union of India (UOI) and Others
Orissa High Court · (2005) 100 CLT 15 : (2005) 106 FLR 726
High Courts29 Apr 2005Allowed
Murali Patra and Others Vs State of Orissa
Orissa High Court · (2005) CLT 1068 (Suppl Crl) : (2005) 2 OLR 180 : (2005) OLR 1068 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts29 Apr 2005
Protection Manufacturers (P) Ltd. and Another Vs Regional Provident Fund Commissioner and Others
Orissa High Court · (2005) 106 FLR 936 : (2005) 2 OLR 51
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 8, 8F, 8F(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Apr 2005Dismissed
Brajendranath Patra and Another Vs State of Orissa
Orissa High Court · (2005) CLT 1105 (Suppl Crl) : (2005) 2 OLR 177 : (2005) OLR 1105 (Suppl Crl)
Essential Commodities Act, 1955 — Section 7, 7(2)
High Courts29 Apr 2005Dismissed
Smt. Phulmati Biswas Vs Hari Mandal and Others
Orissa High Court · (2005) CLT 1101 (Suppl Crl) : (2005) 2 OLR 178 : (2005) OLR 1101 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 500