Pratap Kumar Behera Vs State Of Odisha & Others
.... nefits including seniority over their juniors on the basis of the common merit list / select list published by the Commission. 4.3. It is contended that in the counter affidavit filed by the State-Opposite Parties in the connected W.P.(C) No.10997 of 2022, the Opposite Parties have admitted ...
Orissa High Court
Jagannath Sahoo Vs State Of Odisha And Others
.... d the communication issued on 21.02.2019 under Annexure-12 are not sustainable in the eye of law and liable to be set aside by this Court. 5. Mr. S.K. Samal, learned Addl. Government Advocate for the State on the other hand made his submission basing on the stand taken in the counter affida ...
Orissa High Court
Novartis India Limited Vs Shri Bichimaya Mishra And Another
.... made an analysis on interpreting applicability of Industrial Disputes Act, 1947 to sales promotion employees after enactment of Sales Promotion Employees (Conditions of Service) Act, 1976 and particularly after amendment thereto in year, 1987. Declaration of law in the judgment was that it is o ...
Orissa High Court
Gajanan Rana @ Sananda Rana Vs State Of Odisha And Another
.... ur is not allowing any other lawyer to appear for the Petitioner, he apprehends that he may not get fair trial at M. Rampur and, therefore, he prays for transfer of the aforesaid criminal case to any other Court either in the judgeship of Kalahandi or nearby judgeship. 4. None appears for t ...
Orissa High Court
Debasmita Kabi Vs Ranjan Das
.... e a lot of inconvenience in attending the Court at Berhampur. On this submission, learned counsel for the Petitioner prays to allow the transfer application. None appears for OP to counter the submissions. 4. After having considered the submission advanced for the Petitioner and on going th ...
Orissa High Court
Arjuna Danayak Vs State Of Odisha
.... rt by order dated 18.09.2023 in BLAPL No.8120 of 2023, hence the Petitioner seeks release inter alia on the ground of parity. 7. It is the further submission of the learned counsel that the Petitioner is the first offender and he brings to the notice of this Court that the co-accused who h ...
Orissa High Court
Biranchi Kumar Naik Vs State Of Odisha
.... tion of the Court to the depositions of PWs.1 to 3 submits that the cross examination of these witnesses clearly proves that the petitioner has no role in committing the offence. It is, accordingly, prayed by Mr. Panda to grant bail to the petitioner. 4. On the other hand, Mrs. S.R. Sahoo, ...
Orissa High Court
Khemundu Pangi Vs State Of Odisha
.... ease inter alia on the ground of parity. 7. Referring to the post mortem report, it is submitted by the learned counsel that there is discrepancy regarding the actual time of death, which ought to ennure to the benefit of the Petitioners. Hence, their further incarceration in custody is no ...
Orissa High Court
Rohit Singh Thakur & Another Vs State Of Odisha
.... ttract the bar contained in Section 37 of NDPS Act and also submits that each of the Petitioners cannot be liable for the entire contraband seized. 8. Learned counsel for the State submits that such submission is to be negated in view of the fact that there has been a joint seizure and furt ...
Orissa High Court
Sudarsan Ledru @ Sudarsan Lendru Vs State Of Odisha
.... nd to the tune of 5185Kgs 300gms (ganja). 5. It is the case of the Prosecution that the Petitioner was one of the occupants of the truck bearing Regd. No.CG-06-GM-6812 parked inside the Kaju jungle from which the contraband was seized. 6. Learned counsel submits that because of long p ...
Orissa High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
