High Courts15 Mar 2013
Chakradhar Pradhan and Others Vs State of Orissa and Others
Orissa High Court · (2013) 116 CLT 668
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37(1), 41(1)
COURT ARCHIVE
Orissa High Court judgments, 2013
458 judgments · page 21 of 23
High Courts15 Mar 2013Allowed
Sanghamitra Patra Vs State of Orissa and Others
Orissa High Court · (2013) 116 CLT 7 : (2013) 1 OLR 941
High Courts15 Mar 2013
Andrew Yule and Co. Ltd. Vs State of Orissa
Orissa High Court · (2013) 66 VST 510
High Courts12 Mar 2013Dismissed
Managing Director, Orissa State Co-operative Marketing Federation Ltd. Vs Mrs. Renupriya Ray and Another
Orissa High Court · (2013) LabIC 2966
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17A, 19(3), 19(6), 2(a), 25F
High Courts12 Mar 2013Dismissed
Bijaya Kerketta Vs State of Orissa
Orissa High Court · (2013) CriLJ 2856
Penal Code, 1860 (IPC) — Section 376(2)(g), 506
High Courts12 Mar 2013Dismissed
Prakash Pattnaik Vs Chairman, Punjab National Bank and Another
Orissa High Court · (2013) 138 FLR 974
High Courts12 Mar 2013Dismissed
Manager Vs Gotika Naik and Another
Orissa High Court · (2013) 3 ACC 545 : (2013) 2 AnWR 618 : (2013) 138 FLR 66 : (2013) 3 LLN 361 : (2013) LLR 648
Workmens Compensation Act, 1923 — Section 30, 4, 4(1), 4(1)(c), 4(1)(c)(ii)
High Courts07 Mar 2013
Debasis Rout Vs Manoj Kumar Parida
Orissa High Court · (2013) 2 Crimes 662 : (2013) 1 OLR 692
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts07 Mar 2013Allowed
Laxman Prusty Vs State of Orissa
Orissa High Court · (2013) 115 CLT 1081 : (2013) 1 OLR 671
Penal Code, 1860 (IPC) — Section 466, 467, 468, 471
High Courts27 Feb 2013Allowed
Rajendra Patel Vs State of Orissa
Orissa High Court · (2013) 115 CLT 1052 : (2013) 1 OLR 737
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 157, 366, 376
High Courts26 Feb 2013Allowed
Mian Sahataz Pir and Others Vs Sk. Ahmed and Others
Orissa High Court · AIR 2013 Ori 173 : (2013) 1 OLR 898
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 80Waqf Act, 1995 — Section 25, 25(7), 25(8), 26, 4
High Courts26 Feb 2013Dismissed
Banu @ Banamali Behera Vs State of Orissa
Orissa High Court · (2013) 115 CLT 897 : (2013) CriLJ 4783 : (2013) 1 OLR 684
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 21(c)
High Courts26 Feb 2013Dismissed
Managing Director, Western Electricity Supply Company of Orissa Limited and Others Vs Raibari Chhatria and Others
Orissa High Court · (2013) 2 ACC 775 : (2014) ACJ 1821 : (2013) 116 CLT 344
Limitation Act, 1963 — Section 6, 7
High Courts23 Feb 2013Dismissed
Sri Sangram Mudali and Another Vs Dr. Sukant Mohapatra and Others
Orissa High Court · (2013) 116 CLT 228 : (2013) 1 OLR 983
Civil Procedure Code, 1908 (CPC) — Section 115, 92, 92(1)Trusts Act, 1882 — Section 34
High Courts22 Feb 2013
Rabindra Prasad Pattnaik Vs State Pollution Control Board and Others
Orissa High Court · (2013) 3 EFLT 647
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 38(f)Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 42(f)
High Courts20 Feb 2013Allowed
Sri Siba Prasad Nayak Vs The Director, Health Service and Others
Orissa High Court · (2013) 116 CLT 14 : (2013) LabIC 2350 : (2013) 1 OLR 920
Constitution of India, 1950 — Article 21
High Courts19 Feb 2013Disposed Off
Namita Swain Vs Guruprasad Saha
Orissa High Court · (2014) ACJ 1656
High Courts14 Feb 2013Disposed Off
Executive Engineer Electrical (NESCO) and Others Vs Chairperson, Permanent Lok Adalat (P.U.S.) and Another
Orissa High Court · AIR 2013 Ori 121
High Courts13 Feb 2013Allowed
Ananda Chandra Ojha Vs Ashok Sahoo
Orissa High Court · AIR 2013 Ori 115 : (2013) 115 CLT 691 : (2013) 1 OLR 575
Constitution of India, 1950 — Article 227