High Courts18 Aug 2004
Smt. Giribala Jena Vs Sri Ram Prasad Panda and Another
Orissa High Court · (2004) 2 OLR 371
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 915 of 1,623
High Courts18 Aug 2004Allowed
Royalex Fashions (India) Pvt. Ltd. Vs Ranjan Apparels and Another
Orissa High Court · (2004) 98 CLT 673
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, 115
High Courts18 Aug 2004Allowed
Choudhury Balaram Dash Vs The Commissioner, Consolidation and Others
Orissa High Court · (2004) 2 OLR 528
Orissa Estates Abolition Act, 1951 — Section 6, 7
High Courts17 Aug 2004Allowed
Uttam Kumar Moitra and Another Vs Canara Bank, Uditnagar Branch
Orissa High Court · (2004) 98 CLT 568
Constitution of India, 1950 — Article 226, 227
High Courts17 Aug 2004
Keshab ' Karmu Giri and Others Vs Dasaratha Giri and Others
Orissa High Court · AIR 2005 Ori 39 : (2005) 99 CLT 109
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4(4)
High Courts16 Aug 2004Allowed
Allied Chemical Laboratories Vs Presiding Officer, Debt Recovery and Another
Orissa High Court · AIR 2005 Ori 32 : (2005) 1 BC 258 : (2004) 98 CLT 418 : (2005) 128 CompCas 939 : (2004) 2 OLR 420
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12(6)
High Courts16 Aug 2004Dismissed
Narasingh Bhoi and Another Vs State of Orissa and Another
Orissa High Court · (2004) CLT 1019 (Suppl Crl) : (2004) CriLJ 4425 : (2004) 29 OCR 202 : (2004) 2 OLR 389 : (2005) 1 RCR(Criminal) 664
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts16 Aug 2004
Dhaneswar Pattanaik Vs State of Orissa and Others
Orissa High Court · (2004) 2 OLR 520
Orissa Local Fund Service Rules, 1975 — Rule 17
High Courts13 Aug 2004Allowed
Tara Prasad Dhal Vs Central Bureau of Investigation
Orissa High Court · (2005) CLT 111 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 205(2)
High Courts13 Aug 2004
Manohar Patnaik and Others Vs Ranjeet Kumar Patnaik and Another Ranjeet Patnaik Vs Manohar Patnaik and Others
Orissa High Court · (2004) 29 OCR 578 : (2004) 2 OLR 517
Criminal Procedure Code, 1973 (CrPC) — Section 200, 34, 420, 468Registration Act, 1908 — Section 34, 82
High Courts13 Aug 2004Allowed
OCL India Limited and Another Vs State of Orissa and Others
Orissa High Court · (2004) 98 CLT 468 : (2003) 96 FLR 814
Industrial Disputes Act, 1947 — Section 10(1)
High Courts13 Aug 2004
Gouri Sankar Nayak and Others Vs State of Orissa and Another
Orissa High Court · (2004) 29 OCR 585
Penal Code, 1860 (IPC) — Section 34, 365, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts13 Aug 2004Dismissed
Sri Gandharba Naik and Others Vs Bisu Raj
Orissa High Court · (2004) 29 OCR 427 : (2004) 2 OLR 434
Criminal Procedure Code, 1973 (CrPC) — Section 147, 149, 482
High Courts12 Aug 2004Allowed
Susmita Sahu Vs State of Orissa and Others
Orissa High Court · (2004) 98 CLT 424 : (2004) CriLJ 4441
National Security Act, 1980 — Section 3(2)
High Courts11 Aug 2004Dismissed
Maruti Hontal Vs State of Orissa
Orissa High Court · (2004) 29 OCR 433 : (2004) 2 OLR 587
Penal Code, 1860 (IPC) — Section 302, 304
High Courts06 Aug 2004
Bharat Sanchar Nigam Limited Vs Trinath Singh
Orissa High Court · AIR 2005 Ori 70 : (2005) 2 ARBLR 593 : (2004) 98 CLT 665
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts05 Aug 2004Allowed
Imperial Fastners Pvt. Ltd. Vs Industrial Development Corporation Ltd. and Others
Orissa High Court · (2006) 2 BC 445 : (2004) 98 CLT 351 : (2005) 125 CompCas 758 : (2004) 2 OLR 348
Companies Act, 1956 — Section 483
High Courts04 Aug 2004Allowed
Kedarsons Vs Sales Tax Officer and Others
Orissa High Court · (2004) 2 OLR 656 : (2006) 146 STC 49
Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 12(4), 12(5)Orissa Sales Tax Rules, 1947 — Rule 2, 20
High Courts03 Aug 2004Dismissed
Naren Singh Tiria Vs Chief General Manager, S.B.I. and Others
Orissa High Court · (2005) 1 LLJ 446 : (2004) 29 OCR 142 : (2004) 2 OLR 342
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 420, 468, 471, 511
High Courts03 Aug 2004Dismissed
Regional College of Physical Education Vs Director of Higher Education and Others
Orissa High Court · AIR 2005 Ori 44 : (2004) 98 CLT 430
Orissa Education Act, 1969 — Section 7E