High Courts20 Oct 2014Dismissed
Gopikrushna Dey Vs Ananta Gopal Das
Orissa High Court · (2015) 119 CLT 466 : (2015) 3 Crimes 90
Criminal Procedure Code, 1973 (CrPC) - Section 378 — Penal Code, 1860 (IPC) - Section 323, 379
COURT ARCHIVE
Orissa High Court judgments, 2014
824 judgments · page 11 of 42
High Courts20 Oct 2014
Chudamani Patel Vs State of Orissa
Orissa High Court · (2015) 119 CLT 463 : (2015) CriLJ 541 : (2015) 2 ILR 555 : (2015) 1 OLR 83 : (2015) 3 RCR(Criminal) 90
Essential Commodities Act, 1955 — Section 7
High Courts20 Oct 2014
Sushama Rana Vs The Chief Post Master General and Others
Orissa High Court · (2015) 119 CLT 209
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
High Courts20 Oct 2014
State of Orissa Vs Anil Kumar Gupta
Orissa High Court · (2015) CriLJ 767 : (2015) 1 OLR 75
Criminal Procedure Code, 1973 (CrPC) — Section 378Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(i), 50, 55
High Courts20 Oct 2014Dismissed
Dhobei Sahu Vs Bibatsa @ Daktar Pradhan
Orissa High Court · (2015) sup CutLTCriminal 698
High Courts16 Oct 2014
Damodar Mishra Vs The East Coast Rail
Orissa High Court · AIR 2015 Ori 62
Railways Act, 1989 — Section 18
High Courts16 Oct 2014
Aryan Ispat and Power Pvt. Ltd. Vs Chief Executive Officer, WESCO Ltd.
Orissa High Court · AIR 2015 Ori 9 : (2015) 1 OLR 203
High Courts16 Oct 2014
Coal India Limited Vs Capt. Hari Sankar Airy
Orissa High Court · (2015) 120 CLT 316 : (2015) 1 ILR 10 : (2015) 1 LLN 248
High Courts16 Oct 2014
State of Orissa Vs Tahasil Harijan
Orissa High Court · (2015) CriLJ 558
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 376
High Courts15 Oct 2014
Sarat Gouda and Others Vs The Division Railway Manager, East Coast Railway and Others
Orissa High Court · (2015) 120 CLT 249 : (2015) 1 OLR 265
Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 124
High Courts15 Oct 2014
State of Orissa Vs Jagadish Pujari
Orissa High Court · (2015) CriLJ 564
Criminal Procedure Code, 1973 (CrPC) — Section 161, 378Penal Code, 1860 (IPC) — Section 376
High Courts15 Oct 2014
Bijoya Kumar Patra Vs State of Orissa
Orissa High Court · (2015) CriLJ 549
Evidence Act, 1872 — Section 114-APenal Code, 1860 (IPC) — Section 376(e)
High Courts14 Oct 2014
LPA Vs Manas Ranjan Samal
Orissa High Court · (2015) 120 CLT 571 : (2015) 1 ILR 428
Orissa Grama Panchayat Act, 1964 — Section 15, 31, 39
High Courts30 Sept 2014
Food Corporation of India Vs Jai Maa Kali Stores
Orissa High Court · (2014) 2 OLR 716 Suppl. : (2014) 2 OLR 716
Sales of Goods Act, 1930 — Section 19, 20, 23, 23(2), 24
High Courts30 Sept 2014Dismissed
Union of India (UOI) Vs Steel Authority of India Ltd.
Orissa High Court · (2015) 120 CLT 326 : (2015) 1 ILR 24
Arbitration and Conciliation Act, 1996 — Section 16, 17, 34, 37, 45Civil Procedure Code, 1908 (CPC) — Order 45 Rule 45, 104, 104(1), 104(2), 110Constitution of India, 1950 — Article 227, 277, 278, 372
High Courts30 Sept 2014Allowed
Food Corporation of India and Others Vs Binayak Food Products
Orissa High Court · (2015) 120 CLT 714 : (2015) 1 ILR 1
Essential Commodities Act, 1955 - Section 3 — Sales of Goods Act, 1930 - Section 19, 19 (3), 19(2), 20, 20
High Courts30 Sept 2014
Prafulla Kumar Sahoo Vs Sudam Charan Sahoo and Others
Orissa High Court · (2014) 2 ILR 1174
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, 151
High Courts29 Sept 2014
Kar Clinic and Hospital Pvt. Ltd. Vs Swarna Prava Mishra
Orissa High Court · (2014) 2 OLR 1101
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2