High Courts16 Jan 2013Disposed Off
M/s. Narbheram Power and Steel Pvt. Ltd. Vs Additional Commissioner of Central Excise, Customs and Service Tax and Others
Orissa High Court · (2014) 1 OLR 274
COURT ARCHIVE
Orissa High Court judgments, 2013
458 judgments · page 23 of 23
High Courts16 Jan 2013Allowed
Sri Dhadia @ Gopal Chandra Mishra Vs State of Orissa
Orissa High Court · (2013) 2 Crimes 704 : (2013) 3 DMC 322 : (2013) 1 OLR 783
Criminal Procedure Code, 1973 (CrPC) — Section 216, 217, 313, 465Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts16 Jan 2013Allowed
Jayanta Kumar Sahu Vs Laxmidhar Sahu
Orissa High Court · (2013) 115 CLT 680
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 6 Rule 17, Order 6 Rule 2, 89
High Courts16 Jan 2013Allowed
Rail Vikash Nigam Ltd. (RVNL) and Another Vs Harish Chandra (India) Ltd. and Another
Orissa High Court · AIR 2013 Ori 162 : (2013) 3 ARBLR 499 : (2014) 2 BC 401 : (2013) 115 CLT 694 : (2013) 1 OLR 423
Arbitration and Conciliation Act, 1996 — Section 37, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts16 Jan 2013Dismissed
Sri Shiba Prasad Das Vs Vysa Teli Jatiya Samiti
Orissa High Court · AIR 2013 Ori 118 : (2013) 115 CLT 1067 : (2013) 1 OLR 601
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1), Order 14 Rule 2(2), 115Specific Relief Act, 1963 — Section 34, 42
High Courts16 Jan 2013Allowed
Nirupama Swain and three Others Vs State of Orissa and Another
Orissa High Court · (2013) 115 CLT 1057 : (2013) 1 OLR 735
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 354
High Courts11 Jan 2013Disposed Off
Braja Gopal Das Vs State of Orissa and Others
Orissa High Court · (2013) 2 OLR 94
High Courts10 Jan 2013Dismissed
Shri Prafulla Kumar Nayak Vs State of Orissa and Others
Orissa High Court · (2013) 115 CLT 742 : (2013) 137 FLR 108 : (2013) 2 LLJ 694 : (2013) 2 LLN 262
Industrial Disputes Act, 1947 — Section 10(1)(d), 12(4), 2(ra), 22, 25(T)
High Courts10 Jan 2013Allowed
Md. Moinuddin Vs Presiding Officer, Labour Court, Bhubaneswar and Another
Orissa High Court · (2013) 115 CLT 685 : (2013) 138 FLR 62 : (2013) LabIC 1691 : (2013) 2 LLJ 538 : (2013) LLR 501 : (2013) 1 OLR 427
Industrial Disputes Act, 1947 — Section 25B, 25B(1), 25B(2)(a)(ii), 25F
High Courts09 Jan 2013
Sri Harihar Kharasudha Pattnaik Vs The State of Orrisa
Orissa High Court · (2013) 115 CLT 1167 : (2013) CriLJ 3528
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 34, 467, 477APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts08 Jan 2013
Kishore Kalet Vs State of Orissa and Others
Orissa High Court · (2013) 115 CLT 1174
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 363, 366
High Courts07 Jan 2013
Rathi Udyog Ltd. Vs Chief Commr. of C.E. and Cus.
Orissa High Court · (2013) 298 ELT 715
High Courts07 Jan 2013
Smt. Neha Garcha Vs Captain Sukhinder Singh Garcha and Another
Orissa High Court · (2013) 1 OLR 522
Criminal Procedure Code, 1973 (CrPC) — Section 125, 97Hindu Minority and Guardianship Act, 1956 — Section 6Penal Code, 1860 (IPC) — Section 323, 406, 420, 498A
High Courts04 Jan 2013
Miss Gitanjali Harichandan Vs Chintamani Harichandan and Others
Orissa High Court · (2013) 115 CLT 290
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Jan 2013Allowed
Sunkuru Raghab Rao Vs Krushna Singh Padhi and Another
Orissa High Court · (2013) 115 CLT 588
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts04 Jan 2013Disposed Off
Dasrathi Rana Vs State of Orissa
Orissa High Court · (2013) 115 CLT 1171
Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x), 3(i)(ii)(x)
High Courts04 Jan 2013
Daljit Singh @ Daljit Singh Flora Vs Saguni Singh
Orissa High Court · (2013) 115 CLT 592 : (2013) 1 OLR 369
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Jan 2013
Sri Akshaya Kumar Satpathy Vs The Union of India four and Others
Orissa High Court · (2013) 1 OLR 410