High Courts22 Dec 2014
Traillokya Nath Nayak and Others Vs State of Orissa and Others
Orissa High Court · (2015) 1 OLR 370
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 22, 22(1), 3(1), 5(1), 9
COURT ARCHIVE
Orissa High Court judgments, 2014
824 judgments · page 2 of 42
High Courts18 Dec 2014
Manas Kumar Behera Vs Union of India
Orissa High Court · (2015) 2 ILR (Ori) 1178 : (2015) LabIC 1095
Central Industrial Security Force Act, 1968 — Section 2(9)(b), 3, 8Constitution of India, 1950 — Article 311
High Courts18 Dec 2014
State of Orissa Vs Prafulla Ku. Swain
Orissa High Court · (2014) 12 OHC CK 0045
Limitation Act, 1963 — Section 5
High Courts18 Dec 2014
Sadananda Mishra Vs Orissa Mining Corporation Ltd.
Orissa High Court · (2014) 12 OHC CK 0036
Constitution of India, 1950 — Article 14, 16
High Courts18 Dec 2014
Priti Ranjan Maharana Vs The State of Orissa
Orissa High Court · (2015) LabIC 743 : (2015) 1 OLR 962
Constitution of India, 1950 — Article 14, 16
High Courts18 Dec 2014
Nityananda Prusty Vs Orissa Forest Development Corporation Ltd.
Orissa High Court · (2015) 119 CLT 1010 : (2015) 1 ILR 596 : (2015) 1 OLR 404
High Courts18 Dec 2014
Biswanath Mukherjee Vs Orissa State Road Transport Corporation
Orissa High Court · (2015) 147 FLR 942 : (2015) LabIC 868
High Courts18 Dec 2014
Phulamani Mandi Vs State of Orissa
Orissa High Court · (2015) 1 OLR 947
Constitution of India, 1950 — Article 14, 16, 16(1), 46Orissa Land Reforms Act, 1960 — Section 37(b)
High Courts18 Dec 2014
Manas Kumar Behera Vs Union of India and Others
Orissa High Court · (2015) 1 OLR 380
Central Industrial Security Force Act, 1968 — Section 2(9)(b), 3, 8Constitution of India, 1950 — Article 311
High Courts18 Dec 2014Allowed
Ranjukta Mishra Vs Pravanjan Mishra
Orissa High Court · (2015) 120 CLT 127 : (2015) 3 DMC 385
Family Courts Act, 1984 - Section 13(i-A)(ii) 19Hindu Marriage Act, 1955 - Section 13 13(i-A)(ii) 25 9Protection of Women From Domestic Violence Act, 2005 - Section 12
High Courts18 Dec 2014Allowed
Sushila Panda and Others Vs Lokanath Panda
Orissa High Court · (2015) 120 CLT 1108 : (2015) 1 ILR 1119 : (2015) 1 OLR 911
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3
High Courts17 Dec 2014
Mukunda Singh Vs Harekrushna Jena
Orissa High Court · (2014) 12 OHC CK 0078
Constitution of India, 1950 — Article 166, 166(1)General Clauses Act, 1897 — Section 3(60)
High Courts17 Dec 2014
Sadhav Off-Shore Vs Board of Trustees of Paradip Port Trust
Orissa High Court · (2014) 12 OHC CK 0059
Constitution of India, 1950 — Article 226
High Courts17 Dec 2014Allowed
Harekrushna Parhi Vs Board of Governor, National Institute of Technology and Others
Orissa High Court · (2015) LabIC 1591
High Courts16 Dec 2014
Pramila Kabita Nayak Vs The Director, South Eastern Circle Survey of India
Orissa High Court · (2015) LabIC 785
Constitution of India, 1950 — Article 14, 21, 226, 32Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19
High Courts16 Dec 2014Allowed
Santosh Kumar Tripathy Vs State of Orissa and Others
Orissa High Court · (2015) 119 CLT 409 : (2015) 1 OLR 1000
Orissa Development Authorities Act, 1982 - Section 91, 91(1), 91(2)
High Courts15 Dec 2014
T. Bimala Vs Cuttack Municipal Corporation
Orissa High Court · (2015) ACJ 2585 : (2015) 120 CLT 988 : (2015) 2 ILR 1 : (2015) 1 OLR 637
Constitution of India, 1950 — Article 21, 226, 32Electricity Act, 2003 — Section 135Penal Code, 1860 (IPC) — Section 304(A), 338, 379
High Courts15 Dec 2014
Golap-Kumari-Pradhan Vs State of Orissa
Orissa High Court · (2015) LabIC 1015 : (2015) 2 LLJ 445
High Courts15 Dec 2014
Pramod Kumar Panda Vs Republic of India
Orissa High Court · (2015) ALLMR(Cri) 289 : (2015) CriLJ 1973 : (2015) 2 ILR 355
Constitution of India, 1950 - Article 32 — Criminal Procedure Code, 1973 (CrPC) - Section 154, 165, 173(2), 173(8), 2(wa) — Odisha Protection of Interests Of Depositors (in Financial Establishments) Act, 2011 - Section 6 — Penal Code, 1860 (IPC) - Section 120-B, 294, 34, 341, 4 — Prize Chits and Money Circulation Schemes Banning Act, 1978 - Section 3, 4, 5, 6
High Courts12 Dec 2014
Manaranjan Sahoo Vs State of Odisha
Orissa High Court · AIR 2015 Ori 30
Constitution of India, 1950 — Article 226