Bhimasen Behera And Another Vs Braja Behera And Others
.... necessary party has to be impleaded as a party in the suit; secondly, the appellants-plaintiffs has been allowed to proof three rent receipts by admitting two documents under Exts 9 & 10 as additional evidence. It is, however, not in dispute that the learned 1st Appellate Court has allowed b ...
Orissa High Court
Babu Dehuri Vs State Of Odisha
.... h not in issue is so connected with the facts in issue as to form part of the same transaction becomes relevant by itself. The doctrine of res gestae, however, is an exception to the general rule of admissibility of hearsay evidence. Further, no dent has been made to the evidence of these eight ...
Orissa High Court
Landa @ Nanda @ Sanjay Pradhan Vs State Of Odisha
.... iate the evidence of the victim before embarking upon the evidence of other witnesses. The victim in this case is admittedly less than twelve years and her age has even not been disputed by the defence. Besides, the learned trial Court before recording the evidence of the victim has tested her c ...
Orissa High Court
Ananta Naik & Another Vs State Of Odisha
.... rly suggests that on the day of occurrence, the goat of the deceased had trespassed into the land of the appellants and damaged it and on this point, there was some discussion and annoyance, but the deceased had agreed to pay money as compensation for the damaged crops done by his goat and the de ...
Orissa High Court
Rikhi Sahu Vs State Of Odisha
.... ife, which can be well considered as bhujali(MOV) remained unshaken, no matter the witness had not been able to state precisely the exact seat of assault on the deceased, but that would not render his evidence totally unreliable. Besides, the testimony of PW8 also discloses that he after seeing ...
Orissa High Court
Ajit Kumar Panda Vs State Of Odisha
.... roviso to Article 309 of the Constitution of India. 8. As is manifest from record and not disputed by the opposite parties [see, Annexure-9, i.e., Office Order dated 15.01.2022], the petitioner was allowed to join the post under the RA Rules on 08.01.2016, the clarification dated 06.02.2015 ...
Orissa High Court
Dr. Kanishka Das Vs Union Of India And Others
.... ts the rights of any party. It is quite possible that, after considering the reply to the show-cause notice, the authority concerned may drop the proceedings and/or hold that the allegations are not established. A show-cause notice does not infringe the rights of anyone. It is only when a final ...
Orissa High Court
Benudhar Mallick Vs Swarnalata Mallick
.... eous and will be demonstrated so. 5. On observations made having further heard the parties it transpires that impugned judgment is to be confirmed, to dispose of both the appeal and the cross-objection/appeal. In the peculiar facts and circumstances of the case we are not inclined to interf ...
Orissa High Court
Smt. Kabita Giri Vs State Of Orissa And Others
.... The Residential Certificate of the Petitioner stating she is an ordinary resident in the district of Sundargarh was also not questioned by the appointing authority. Thus it is found admitted that, the Petitioner, who is an ordinary resident of Sundargarh district, has secured much more marks in ...
Orissa High Court
Mrutyunjaya Panda Vs R.T.O., Cuttack And Another
.... ties and acceptance of the arrear MV tax in question. 4. Mr. Behera, learned Standing Counsel for the Transport Department submits that similar writ petitions have been disposed of granting liberty to the Petitioner to pay the arrear MV tax and file an appeal before the appellate authority ...
Orissa High Court
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