High Courts01 Dec 2004Allowed
I.T.C. Limited Vs State of Orissa
Orissa High Court · (2005) CriLJ 1582 : (2005) 30 OCR 313 : (2005) 1 OLR 122
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Railways Act, 1989 — Section 160(2)
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 909 of 1,623
High Courts30 Nov 2004Dismissed
Rasida Khatun and Another Vs Sk. Islam and Another Sk. Islam and Another Vs Rasida Khatun and Another
Orissa High Court · AIR 2005 Ori 56 : (2005) 99 CLT 309
Family Courts Act, 1984 — Section 7(1)
High Courts25 Nov 2004
Sri Ramkrishna Vivekananda Educational Trust Vs Registrar, Debt Recovery Tribunal and Others
Orissa High Court · AIR 2005 Ori 75
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Constitution of India, 1950 — Article 226Income Tax (Certificate Proceedings) Rules, 1962 — Rule 4, 44, 45, 47
High Courts25 Nov 2004Dismissed
Ramesh Chandra Samantray Vs State of Orissa and Others
Orissa High Court · (2004) 11 OHC CK 0043
Constitution of India, 1950 — Article 14, 154, 166, 226, 243UOrissa Municipal Act, 1950 — Section 376, 401, 401(1), 401(2), 408
High Courts25 Nov 2004
Pratap Kumar Rath Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 65
Constitution of India, 1950 — Article 226, 227
High Courts22 Nov 2004
Laxmikanta Mohanty Vs State of Orissa
Orissa High Court · (2004) 11 OHC CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 11(3), 438, 439Prevention of Corruption Act, 1988 — Section 3(1), 5
High Courts20 Nov 2004Allowed
Kulamani Naik Vs State of Orissa
Orissa High Court · (2005) CLT 4 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304
High Courts19 Nov 2004Dismissed
Girish Chandra Ray Vs Umakanta Mohanty and Others
Orissa High Court · (2005) 99 CLT 662
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 9Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6
High Courts19 Nov 2004
Rabindra Nath Sethy Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 337
Orissa Education Act, 1969 — Article 133
High Courts19 Nov 2004Dismissed
Managing Committee of Rameswar Girls' High School Vs State of Orissa and Others
Orissa High Court · AIR 2005 Ori 81
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 25(2), 31(3)Orissa Education Act, 1969 — Section 3, 7
High Courts18 Nov 2004
Kalinga Carbonates Ltd. and Another Vs Orissa State Prevention and Control of Pollution Board
Orissa High Court · (2005) CriLJ 1512 : (2004) 29 OCR 879 : (2005) 2 RCR(Criminal) 690
Air (Prevention and Control of Pollution) Act, 1981 — Section 37(1), 49, 49(1)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Nov 2004
Brooke Bond Lipton India Ltd. Vs Brooke Bond Sramik Union The Oberoi Palm Beach Hotel and The Management of Obroi Palm Beach Hotel Vs P.O., Labour Court and Others Pradeep Balasamanta Vs Union of India (UOI) and Others Mayadhara Nayak and Another and Orissa Sponge Iron Ltd. Vs P.O. Industrial Tribunal and Another Hindustan Steel Workers Union/Association Vs State of Orissa and Others Orissa Fibre Vs Aerocom Pvt. Ltd. Employee's Union Aerocom Pvt. Ltd. Vs Aerocom Pvt. Ltd. Employees Association
Orissa High Court · (2005) 99 CLT 244 : (2005) 105 FLR 256 : (2005) 2 LLJ 185
Industrial Disputes Act, 1947 — Section 36
High Courts17 Nov 2004Allowed
Pratap Kumar Pradhan Vs State of Orissa and Others
Orissa High Court · (2005) 1 OLR 10
Societies Registration Act, 1860 — Section 12
High Courts17 Nov 2004Allowed
Smt. Dipti Roy etc. Vs State of Orissa
Orissa High Court · (2005) 104 FLR 1116 : (2004) 2 OLR 718
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9(1)Orissa Education Act, 1969 — Section 3(b)
High Courts17 Nov 2004
Krushna Chandra Behera and Another Vs State of Orissa
Orissa High Court · (2004) 29 OCR 882
Bihar and Orissa Excise Act, 1915 — Section 47Probation of Offenders Act, 1958 — Section 4
High Courts16 Nov 2004Dismissed
Dilu Sahu and Others Vs State of Orissa and Others
Orissa High Court · AIR 2005 Ori 89 : (2005) 99 CLT 666 : (2005) 30 OCR 197 : (2005) 1 OLR 60
Constitution of India, 1950 — Article 226, 227Lotteries (Regulation) Act, 1998 — Section 1, 1(2), 1(3), 10, 5Orissa Land Reforms Act, 1960 — Section 1(3)
High Courts16 Nov 2004
David Ledison alias Adison Lima and Others Vs Additional District Magistrate and Others
Orissa High Court · (2005) 99 CLT 570
Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Regulation 2
High Courts11 Nov 2004Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Subhra Mohanty and Others
Orissa High Court · (2005) 1 ACC 418 : (2006) ACJ 501 : (2005) 99 CLT 7
High Courts11 Nov 2004
Branch Manager, National Insurance Vs Saheba Sahu and Others
Orissa High Court · (2005) 99 CLT 400 : (2005) 105 FLR 375
Workmens Compensation Act, 1923 — Section 30
High Courts11 Nov 2004
Om Prakash Agrawal Vs Bharat Petroleum Corporation and Others
Orissa High Court · AIR 2005 Ori 64
Constitution of India, 1950 — Article 14