High Courts13 Dec 2012Allowed
Subash Chandra Panda Vs State of Odisha and Others
Orissa High Court · (2013) LabIC 1329
Constitution of India, 1950 — Article 226, 311, 311(2)
COURT ARCHIVE
Orissa High Court judgments, 2012
319 judgments · page 2 of 16
High Courts13 Dec 2012Allowed
Keshar Ahmad Khan Vs Sri Ramkinkar Singh Deo and Others
Orissa High Court · (2013) 115 CLT 477 : (2013) 1 OLR 493
Orissa Land Reforms Act, 1960 — Section 36A, 44, 45
High Courts12 Dec 2012
All India Networks Welfare Trust and Others Vs Superintendent of Police, Criminal Investigation Department and Others
Orissa High Court · (2013) 1 OLR 752
Companies Act, 1956 — Section 391, 391, 392, 393, 394Constitution of India, 1950 — Article 20(3), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 102, 457
High Courts11 Dec 2012Dismissed
Sri Narayan Kedia Vs Prasanta Kumar Pattnaik
Orissa High Court · (2013) 115 CLT 746
Transfer of Property Act, 1882 — Section 106
High Courts11 Dec 2012Dismissed
Braja Behera and Others Vs State of Orissa and Others
Orissa High Court · (2013) 115 CLT 482
High Courts06 Dec 2012Allowed
Hemanta Ku. Mishra Vs State of Orissa and Others
Orissa High Court · (2013) 115 CLT 704
Constitution of India, 1950 — Article 21, 48A, 51A(g)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1A)(i)
High Courts06 Dec 2012Allowed
Sk. Zafrullah and Ohters Vs State of Orissa and Others
Orissa High Court · (2013) 115 CLT 672 : (2013) 1 OLR 432
Constitution of India, 1950 — Article 21A
High Courts04 Dec 2012Dismissed
The Executive Engineer (Electrical) NESCO, Baripada Electrical Division Vs OMBUDSMAN-II, (Electricity) and Another
Orissa High Court · (2013) 115 CLT 601
Electricity Act, 2003 — Section 14(b)Income Tax Act, 1961 — Section 10(27)
High Courts04 Dec 2012
M/s. K.P. Granite Industries and Another Vs State of Orissa and Another
Orissa High Court · AIR 2013 Ori 80
Constitution of India, 1950 — Article 14, 19(1)(g), 226
High Courts30 Nov 2012Allowed
Laxmipriya Mistri and Another Vs Padmolochan Rana and Others
Orissa High Court · (2013) 1 OLR 540
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 1(3), Order 39 Rule 2
High Courts30 Nov 2012Allowed
Rajashree Nayak Vs State of Orissa and Others
Orissa High Court · (2013) 1 OLR 198
Indian Medical Council Act, 1956 — Section 10
High Courts30 Nov 2012Allowed
Kalinga Institute of Medical Sciences and Another Vs Board of Governer, Medical Council of India and Others
Orissa High Court · (2013) 1 OLR 544
High Courts30 Nov 2012Disposed Off
Lalit Beriwala Vs State of Orissa and Another
Orissa High Court · (2013) 3 BC 503
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts26 Nov 2012Allowed
Prabir Kumar Das Vs State of Odisha and Others
Orissa High Court · (2013) 1 OLR 674
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 131Penal Code, 1860 (IPC) — Section 304A, 337, 338
High Courts23 Nov 2012Allowed
Nabin Chandra Majhi Vs State of Odisha and Others
Orissa High Court · (2013) 116 CLT 188 : (2013) 1 OLR 445
Orissa Grama Panchayat Act, 1964 — Section 11, 11(a)(i), 122, 122(1), 122(2)
High Courts23 Nov 2012Dismissed
Jiban Das Vs Dharanidhar Rout
Orissa High Court · (2013) 1 OLR 196
Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 19(b)
High Courts20 Nov 2012Allowed
Prabir Kumar Das Vs State of Odisha and Others
Orissa High Court · (2013) 1 OLR 154
Constitution of India, 1950 — Article 19, 21, 226, 32, 39(f)
High Courts16 Nov 2012Allowed
M/s. Woodburn Developers and Builders (P) Ltd. Vs Kiran Mohanty and Others
Orissa High Court · (2013) 1 OLR 515
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 37, 8, 9Contract Act, 1872 — Section 182, 209, 37, 40, 40(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Nov 2012Allowed
Giridhari Mishra and Others Vs State of Odisha and Others
Orissa High Court · (2013) 1 OLR 136
High Courts16 Nov 2012Allowed
Rudra Narayan Bahinipati Vs Bharat Petroleum Corporation Ltd.
Orissa High Court · (2013) 116 CLT 202
Constitution of India, 1950 — Article 14