High Courts19 Jan 2012Dismissed
Arati Barik Vs Harish Chandra Barik and Others
Orissa High Court · (2012) 114 CLT 805
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 115, 115(1)
COURT ARCHIVE
Orissa High Court judgments, 2012
319 judgments · page 16 of 16
High Courts19 Jan 2012Allowed
Sova Dei and another Vs Krushna Chandra Pratap Singh and Others
Orissa High Court · (2012) 113 CLT 946
Civil Procedure Code Amendment Act, 1999 — Section 16, 7Civil Procedure Code Amendment Act, 2002 — Section 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, 16(2)(b)
High Courts19 Jan 2012
Divisional Manager, Oriental Insurance Co. Ltd. Vs Narasingha Mohanta and another
Orissa High Court · AIR 2012 Ori 141
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jan 2012Allowed
Biswambhar Behera Vs State and Others
Orissa High Court · (2012) 114 CLT 241
High Courts17 Jan 2012Allowed
C.V. Raman College of Engineering Vs State of Orissa and Others
Orissa High Court · AIR 2012 Ori 108
All India Council for Technical Education Act, 1987 — Section 10(m)Constitution of India, 1950 — Article 14, 299University Grants Commission Act, 1956 — Section 12, 12(B), 12A, 14, 2
High Courts16 Jan 2012Dismissed
Parbati Kumari Swain Vs Amita Das and Others
Orissa High Court · (2012) 114 CALLT 574
High Courts16 Jan 2012Allowed
Alaka Behera Vs State of Orissa and Others
Orissa High Court · (2012) 114 CLT 706
Constitution of India, 1950 — Article 16
High Courts13 Jan 2012Dismissed
Md. Samsher Vs State of Orissa and Others
Orissa High Court · (2012) CriLJ 2111
Arms Act, 1959 — Section 25, 27National Security Act, 1980 — Section 13, 3Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 294
High Courts13 Jan 2012
Banalata Dash Vs State of Orissa and Others
Orissa High Court · AIR 2012 Ori 97 : (2012) 113 CLT 1003
Constitution of India, 1950 — Article 226, 32
High Courts11 Jan 2012Allowed
Dhruba Charan Panda Vs State of Orissa and Others
Orissa High Court · AIR 2012 Ori 100 : (2012) 114 CLT 219
Constitution of India, 1950 — Article 19(1), 243KOrissa Grama Panchayat Act, 1964 — Section 4, 4(1)Orissa Grama Panchayat Election Rules, 1965 — Rule 6, 6(1), 6(2)
High Courts11 Jan 2012Dismissed
Chakradhar Sahu and Another Vs Jagu Nayak
Orissa High Court · (2013) 115 CLT 351
High Courts10 Jan 2012Dismissed
Kapileswar Sahu Vs State of Orissa
Orissa High Court · (2012) 01 OHC CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 2012Allowed
Budhan Majhi Vs State of Orissa
Orissa High Court · (2012) 01 OHC CK 0027
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts07 Jan 2012Dismissed
M/s. Shakti Bricks Vs Member Secretary, State Pollution Control Board and Another
Orissa High Court · (2013) 115 CLT 15
Air (Prevention and Control of Pollution) Act, 1981 — Section 31Environment (Protection) Act, 1986 — Section 5
High Courts06 Jan 2012Allowed
Mihir Kumar Bal Vs Reserve Bank of India and Others
Orissa High Court · (2012) 01 OHC CK 0030
Constitution of India, 1950 — Article 226, 227
High Courts05 Jan 2012
Smt. Snehasini Devi Vs State of Orissa
Orissa High Court · (2012) CriLJ 2587
Penal Code, 1860 (IPC) — Section 415, 420Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2), 5(6)
High Courts04 Jan 2012Allowed
Soubhagya Behera Vs Mami Behera and Another
Orissa High Court · (2012) 114 CLT 372
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Hindu Marriage Act, 1955 — Section 9
High Courts04 Jan 2012
Asish Kumar Nayak and Another Vs State of Orissa
Orissa High Court · (2012) 113 CLT 1029
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 482Penal Code, 1860 (IPC) — Section 147, 148, 294, 307, 323
High Courts02 Jan 2012Allowed
Laxmi Priya Sahoo and Another Vs Divisional Railway Manager, East Coast Railway and Another
Orissa High Court · (2012) ACJ 2535
Constitution of India, 1950 — Article 226, 227, 41Motor Vehicles Act, 1988 — Section 163A, 173Railways Act, 1989 — Section 11, 113, 114, 115, 124