High Courts12 Dec 2014
Dvijottam Biswal Vs Menaka Biswal
Orissa High Court · (2014) 12 OHC CK 0044
Orissa Survey and Settlement Act, 1958 — Section 22(2)(a)
COURT ARCHIVE
Orissa High Court judgments, 2014
824 judgments · page 3 of 42
High Courts11 Dec 2014
Upendranath Samantasinghar Vs Bikash Chandra Mohapatra
Orissa High Court · (2015) 120 CLT 638 : (2015) 1 ILR 835
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 9 Rule 13, Order 9 Rule 9, 141, 146Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 52
High Courts11 Dec 2014Dismissed
Khirod Rout Vs Bhakta Charan Meher and Others
Orissa High Court · (2015) 119 CLT 1130
Orissa Land Reforms Act, 1960 - Section 22, 23
High Courts11 Dec 2014
A. Sudha Vs National Aluminium Co. Ltd. and Others
Orissa High Court · (2015) 120 CLT 1093 : (2015) 2 ILR 181 : (2015) 1 OLR 502
High Courts11 Dec 2014
Collector Vs Bharat Chandra Bhuyan
Orissa High Court · (2015) 1 OLR 342
Constitution of India, 1950 — Article 141
High Courts11 Dec 2014Allowed
Katoramsing Banara Vs State of Odisha
Orissa High Court · (2015) 1 ILR 477 : (2015) 1 OLR 709
Penal Code, 1860 (IPC) - Section 201, 302, 304
High Courts11 Dec 2014
Manoj Kumar Sahu Vs Chairperson, State Commission for Women and Others
Orissa High Court · AIR 2015 Ori 55 : (2015) 119 CLT 416 : (2015) 1 ILR 425 : (2015) 2 OLR 695
High Courts10 Dec 2014
Birendra Beshra Vs Buduj
Orissa High Court · (2014) 12 OHC CK 0075
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 16 Rule 16, Order 18 Rule 17A, Order 18 Rule 18, Order 20 Rule 20General Clauses Act, 1897 — Section 3(13)
High Courts10 Dec 2014
Maharagi Sethi Vs Republic of India
Orissa High Court · (2015) CriLJ 1757
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173(3), 313Penal Code, 1860 (IPC) — Section 302, 328, 364
High Courts10 Dec 2014Allowed
Edgula Babu Rao and Others Vs The General Manager, East Coast Railway and Others
Orissa High Court · (2016) 1 ACC 766 : (2015) 120 CLT 245 : (2015) 1 ILR 627 : (2015) 1 OLR 1100
High Courts10 Dec 2014
Executive Engineer, Kalahandi Irrigation Division Vs Jagannath Bastia
Orissa High Court · (2015) 145 FLR 574
Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts10 Dec 2014
Bira Kishore Pradhan Vs The Presiding Officer, Labour Court, Bhubaneswar
Orissa High Court · (2015) 120 CLT 995 : (2015) 145 FLR 746 : (2015) 1 ILR 984 : (2015) 2 LLJ 312
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2(oo), 25(B), 25B
High Courts10 Dec 2014Allowed
Deputy General Manager (C) H.S.M., North Eastern Electric Power Corporation Ltd. Vs Sigma Engineering Pvt. Ltd. and Others
Orissa High Court · (2015) 119 CLT 412
Arbitration and Conciliation Act, 1996 - Section 18, 18(1), 18(2), 18(4), 65 — Micro, Small and Medium Enterprises Development Act, 2006 - Section 15, 15, 16, 16, 17, 17
High Courts10 Dec 2014
Sutar Chemical Private Limited Vs Collector
Orissa High Court · (2015) 119 CLT 999 : (2015) 1 ILR 646 : (2015) 1 OLR 394
Limitation Act, 1963 — Section 18, 19, 6, 7, 8Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 18, 19, 34, 34(1)(2), 34(3)Orissa Estates Abolition Act, 1951 — Section 38B
High Courts10 Dec 2014Allowed
Rageshree Mohanty Vs Subhrakanta Das Mohapatra
Orissa High Court · (2015) 120 CLT 133 : (2015) 2 ILR 282
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2 151Specific Relief Act, 1963 - Section 10 35Stamp Act, 1899 - Section 35 38 42
High Courts09 Dec 2014Disposed off
Arati Panigrahi Vs Subala
Orissa High Court · (2015) 119 CLT 1172
Civil Procedure Code, 1908 (CPC) - Section 24 — Dowry Prohibition Act, 1961 - Section 4 — Family Courts Act, 1984 - Section 19 — Hindu Marriage Act, 1955 - Section 9 — Penal Code, 1860 (IPC) - Section 294, 34, 498-A, 506
High Courts09 Dec 2014Allowed
Damodar Jena Vs Chairman-Cum-M.D., Grid Co. Ltd. and Others
Orissa High Court · (2015) 2 ILR 569
High Courts08 Dec 2014
Banamali Nanda and Others Vs State of Orissa
Orissa High Court · (2015) CriLJ 2275
Criminal Procedure Code, 1973 (CrPC) - Section 313, 428 — Dowry Prohibition Act, 1961 - Section 3, 3(1), 4 — Evidence Act, 1872 - Section 113-B — Penal Code, 1860 (IPC) - Section 201, 304(B), 304-B, 498-A
High Courts08 Dec 2014
Shashanka Shekhar Patra Vs The Managing Director, Odisha State Seeds Corporation Limited and Others
Orissa High Court · (2014) 12 OHC CK 0011
High Courts05 Dec 2014
Rajendra Sahu Vs Kshyama Sahu
Orissa High Court · (2014) 12 OHC CK 0073
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 3, Order 22 Rule 2, 2(2)