High Courts02 Nov 2004
Dhabaleswar Pradhan and Others Vs State of Orissa
Orissa High Court · (2004) 98 CLT 801 : (2004) 29 OCR 852
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 911 of 1,623
High Courts02 Nov 2004Allowed
Narayan Rath Vs Smt. Kuntala Kumari Rath
Orissa High Court · AIR 2005 Ori 49
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13
High Courts02 Nov 2004Allowed
Jaykrushna Sahoo Vs Gangadhar Bhanja and Others
Orissa High Court · (2005) 99 CLT 253 : (2005) 1 OLR 13
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts02 Nov 2004Allowed
Dharanidhar Panda and Another and Muralidhar Nath and Another Vs State of Orissa and Others
Orissa High Court · (2005) 1 ACC 333 : (2006) ACJ 487 : AIR 2005 Ori 36 : (2004) 98 CLT 706 : (2004) 2 OLR 611
Constitution of India, 1950 — Article 226
High Courts01 Nov 2004
Branch Manager, Oriental Ins. Co. Ltd. Vs Gangadhar Sahoo
Orissa High Court · (2005) 99 CLT 386
Motor Vehicles Act, 1988 — Section 173
High Courts16 Oct 2004Allowed
Executive Engineer (Elect.), Electrical Store Divn. GRIDCO and Others Vs Presiding Officer, Labour Court and Others
Orissa High Court · (2005) 99 CLT 93 : (2005) 104 FLR 947
High Courts16 Oct 2004Allowed
Smt. Ghanakeshi Sahu Vs Director, Elementary Education and Others
Orissa High Court · (2005) 99 CLT 27 : (2005) 104 FLR 952
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(1)
High Courts16 Oct 2004
Jeypore Evangelical Lutheran Church and Others Vs Surendra Kumar Bagh and Others
Orissa High Court · AIR 2005 Ori 47 : (2005) 99 CLT 259
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227
High Courts15 Oct 2004Allowed
Sana Baral and Others Vs S.B. Mohanty and Another
Orissa High Court · (2004) 2 OLR 644
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 401
High Courts15 Oct 2004Dismissed
K.K. Roller Flour Mills Pvt. Ltd. Vs Utkal Flour Mills (Rourkela) Pvt. Ltd. and Others
Orissa High Court · (2004) 98 CLT 775 : (2005) 128 CompCas 23
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 151Companies (Court) Rules, 1959 — Rule 6, 9Companies Act, 1956 — Section 643(1)
High Courts15 Oct 2004
Sri Chandra Sekhar @ Chagulu Das and Others Vs State of Orissa and Another
Orissa High Court · (2004) 2 OLR 650
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 109, 366, 376, 493, 506
High Courts14 Oct 2004Dismissed
Dr. Lata Kumari Bhol Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 125 : (2004) 2 OLR 538
Orissa Education Act, 1969 — Section 3
High Courts14 Oct 2004Dismissed
Harekrishna Das Vs Chairman, Paradeep Port Trust and Another
Orissa High Court · (2005) 99 CLT 43 : (2005) 104 FLR 956
High Courts12 Oct 2004Dismissed
Promod Kumar Rath Vs State of Orissa and Others
Orissa High Court · (2005) 99 CLT 298
Constitution of India, 1950 — Article 226
High Courts12 Oct 2004
Aditya Narayan Mahasupakar Vs State of Orissa and Others
Orissa High Court · AIR 2005 Ori 10 : (2005) 99 CLT 106 : (2005) 99 CTLJ 106 : (2004) 2 OLR 574
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 4Orissa Minor Minerals Concession Rules, 1990 — Rule 28
High Courts12 Oct 2004
Sri Aditya Kumar Misra and Another Vs State of Orissa
Orissa High Court · (2004) 10 OHC CK 0011
Contract Labour (Regulation and Abolition) Act, 1970 — Section 23, 24
High Courts12 Oct 2004Allowed
Babu alias Gobardhan Rath Vs State of Orissa and Others
Orissa High Court · (2004) CLT 1233 (Suppl Crl) : (2004) 29 OCR 686 : (2004) 2 OLR 560
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 232, 294, 327, 364, 392
High Courts11 Oct 2004
Tasoraj Mohamad and Others Vs State of Orissa and Another
Orissa High Court · (2005) 1 DMC 522 : (2005) 30 OCR 188 : (2004) 2 OLR 642
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 313, 32, 323, 406, 498A
High Courts11 Oct 2004
Para Biswal Vs Janjali Khan
Orissa High Court · AIR 2005 Ori 7 : (2005) 99 CLT 48
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 4(2), Order 18 Rule 5
High Courts08 Oct 2004
Orissa Consumers' Association and Another Vs Orissa Electricity Regulatory Commission and Others
Orissa High Court · AIR 2005 Ori 11 : (2004) 2 OLR 673
Electricity Act, 2003 — Section 179, 181, 181(3), 182General Clauses Act, 1897 — Section 23, 23(2), 23(5)Information Technology Act, 2000 — Section 2(1), 4, 8