High Courts21 Dec 2004Dismissed
Smt. Parbati Giri Vs Sri Harihar Giri
Orissa High Court · (2005) 2 CivCC 211 : (2005) 99 CLT 264
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 5, 7
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 908 of 1,623
High Courts17 Dec 2004
Prasanta Kumar Das Vs State of Orissa and Another
Orissa High Court · (2005) 99 CLT 137 : (2005) 30 OCR 272
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 258, 260, 419, 420, 467
High Courts16 Dec 2004Dismissed
Santilata Tripathy and Another Vs Krushnapriya Pani ' Tripathy
Orissa High Court · (2005) 99 CLT 542 : (2005) OLR 354 Supp
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6(1), Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 9
High Courts15 Dec 2004Dismissed
Principal Chief Conservator of Forest and Another Vs Sachala Majhi
Orissa High Court · (2005) 2 ACC 695 : (2006) ACJ 1428 : (2005) 105 FLR 47 : (2005) 1 OLR 137
High Courts15 Dec 2004
Smt. Bayani ' Budhimani Malik Vs Smt. Dukhamani Dei and Others
Orissa High Court · (2005) 99 CLT 452
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 227
High Courts15 Dec 2004Allowed
Nibedita Sahu Vs Sambalpur University and Others
Orissa High Court · (2005) 99 CLT 313 : (2005) 1 OLR 79
High Courts13 Dec 2004
Larsen and Toubro Ltd. Vs Income Tax Officer (TDS)-cum-Tax Recovery Officer and Others
Orissa High Court · (2005) 199 CTR 680 : (2005) 278 ITR 369 : (2005) 2 OLR 421 : (2005) 149 TAXMAN 485
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 192, 194C, 201Income Tax Rules, 1962 — Rule 30
High Courts13 Dec 2004
Food Corporation of India Workers' Union Vs Food Corporation of India and Others
Orissa High Court · (2005) 99 CLT 150 : (2005) 2 LLJ 753 : (2005) 1 OLR 205
Constitution of India, 1950 — Article 226
High Courts13 Dec 2004Dismissed
Rushinath Rout Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 402 : (2005) OLR 351 Supp
Orissa Grama Panchayat Act, 1964 — Section 24(2)
High Courts13 Dec 2004Allowed
Bhubaneswar Singh Deo Vs State of Orissa
Orissa High Court · (2005) 30 OCR 106
Criminal Procedure Code, 1973 (CrPC) — Section 460, 482, 82, 82(1), 82(2)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23Penal Code, 1860 (IPC) — Section 324, 326, 34, 342
High Courts13 Dec 2004
Golakha Chandra Panda Vs State of Orissa and Others
Orissa High Court · (2005) 3 ACC 222 : (2005) 104 FLR 794 : (2005) 1 OLR 106
Workmens Compensation Act, 1923 — Section 2, 3, 4(1)
High Courts10 Dec 2004Dismissed
Uday Chandra Pattnaik Vs State of Orissa and Others
Orissa High Court · (2005) CriLJ 1928 : (2005) 1 OLR 132
Orissa Forest Act, 1972 — Section 2(1), 56(2), 56(2A)Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 12, 21, 212, 4, 5
High Courts10 Dec 2004
Sanghamitra Swain Vs Director, T.E. and SCERT-cum-Chairman, Central Selection Board and Another
Orissa High Court · (2005) 1 OLR 165
High Courts09 Dec 2004
Rajpath Foot Path Byabasai Sangha Vs State of Orissa and Others
Orissa High Court · (2005) 1 OLR 21
Constitution of India, 1950 — Article 226Orissa Development Authorities Act, 1982 — Section 15, 16(3), 17
High Courts09 Dec 2004Dismissed
Mousumi Maiti Vs Utkal University and Others
Orissa High Court · (2005) 1 OLR 19
Constitution of India, 1950 — Article 19, 9
High Courts07 Dec 2004Allowed
Chatrubhuja Behera Vs State of Orissa
Orissa High Court · AIR 2005 Ori 63 : (2005) 99 CLT 186 : (2005) 1 OLR 115
Constitution of India, 1950 — Article 226, 227
High Courts06 Dec 2004
Birla Tyres (An unit of Kesoram Industries) Vs Sales Tax Officer and Another
Orissa High Court · (2005) 1 OLR 111 : (2005) 142 STC 124
Central Sales Tax (Orissa) Rules, 1957 — Rule 10, 10(2), 12(5), 57Constitution of India, 1950 — Article 226Orissa Sales Tax Rules, 1947 — Rule 87
High Courts04 Dec 2004Dismissed
Smt. Laxmi Dei and Another Vs Shyam Sundar Hans Siba Prasad Singh Vs Shyam Sundar Hans and Others
Orissa High Court · AIR 2005 Ori 78 : (2005) 99 CLT 195 : (2005) OLR 346 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts04 Dec 2004Allowed
Ashok Kumar Pradhan Vs Union of India (UOI) and Others
Orissa High Court · (2005) 104 FLR 1111 : (2005) 1 OLR 97
High Courts01 Dec 2004Dismissed
Rakesh Swain Vs State of Orissa
Orissa High Court · (2005) CriLJ 1451 : (2005) 30 OCR 317 : (2005) 1 OLR 127 : (2005) 2 RCR(Criminal) 677
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 167(2)Penal Code, 1860 (IPC) — Section 302, 307, 34