High Courts31 Mar 2014Disposed Off
Satyabadi Dalsingharay Vs Hindustan Petroleum Corporation Ltd.
Orissa High Court · (2014) 118 CLT 483 : (2014) 1 OLR 941
COURT ARCHIVE
Orissa High Court judgments, 2014
824 judgments · page 32 of 42
High Courts31 Mar 2014Disposed Off
Subhashree Mishra Vs Prasant Kumar Dash
Orissa High Court · (2014) 2 ILR 591
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts31 Mar 2014
Snow White Trading Corporation Vs State of Orissa
Orissa High Court · (2014) 2 ILR 935 : (2014) 71 VST 351
Central Sales Tax Act, 1956 — Section 6(2)Orissa Entry Tax Act, 1999 — Section 2, 2(d), 3, 3(2), 7
High Courts29 Mar 2014Dismissed
State of Odisha Vs Pranabandhu Mishra
Orissa High Court · (2014) 1 ILR 1004 : (2014) 2 OLR 432 Suppl. : (2014) 2 OLR 432
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts28 Mar 2014Allowed
Sailabala Vs State of Orissa
Orissa High Court · (2014) 1 ILR 1129 : (2014) 2 OLR 401 Suppl. : (2014) 2 OLR 401
Limitation Act, 1963 — Section 5Orissa Survey and Settlement Act, 1958 — Section 15, 15(b)
High Courts28 Mar 2014Disposed Off
Rita Mohapatra Vs State of Orissa
Orissa High Court · (2014) 2 ILR 395
Orissa Land Reforms Act, 1960 — Section 2(14)
High Courts28 Mar 2014Allowed
Gopinath Sarap Vs Controller of Examination
Orissa High Court · (2014) 118 CLT 492 : (2014) 1 ILR 977 : (2014) 1 OLR 1054
High Courts28 Mar 2014Disposed Off
Brajabandhu Mishra Vs Gopikrushna Panda
Orissa High Court · (2014) 2 ILR 158 : (2014) 2 OLR 404 Suppl. : (2014) 2 OLR 404
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts28 Mar 2014Disposed Off
Banita Das Vs Akshaya Ku. Mallick
Orissa High Court · (2014) 118 CLT 634 : (2014) 1 ILR 941 : (2014) 2 OLR 78
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts27 Mar 2014Allowed
Teacher's Association of Berahampur University Vs State of Orissa
Orissa High Court · (2014) 118 CLT 342 : (2014) 2 ILR 1238 : (2014) 2 OLR 388 Suppl. : (2014) 2 OLR 388
Constitution of India, 1950 — Article 14, 16Orissa Universities Act, 1989 — Section 24, 24(2), 24(3), 3, 33
High Courts27 Mar 2014Dismissed
Subhankar Sarangi Vs Raghunath Tripathy
Orissa High Court · (2014) 118 CLT 306 : (2014) 2 OLR 205
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Mar 2014Disposed Off
Ashok Kumar Swain Vs Mamata Pradhan
Orissa High Court · (2014) 2 OLR 86
High Courts27 Mar 2014Allowed
Bikash Munda Vs State of Odisha
Orissa High Court · (2015) 1 CCR 205 : (2014) 118 CLT 192 : (2014) CriLJ 3056 : (2014) 1 ILR 889 : (2014) 1 OLR 1026 : (2014) 4 RCR(Criminal) 343
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 22, 22(5), 22(6), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 110(a)(g)
High Courts27 Mar 2014
Pradeep Kumar Behera Vs State of Orissa
Orissa High Court · (2014) 142 FLR 142 : (2014) 1 ILR 1144
Constitution of India, 1950 — Article 226, 323-ADowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498-A, 506
High Courts27 Mar 2014Allowed
Gajendra Prasad Behera Vs State of Orissa
Orissa High Court · (2014) 118 CLT 612 : (2014) 2 OLR 923 Suppl. : (2014) 2 OLR 923
Constitution of India, 1950 — Article 14, 16
High Courts26 Mar 2014
Sanjeeb Kumar Sahu Vs State of Odisha (Vigilance)
Orissa High Court · (2014) 1 OLR 891
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts26 Mar 2014Allowed
Mahammad Harun Vs State of Orissa
Orissa High Court · (2014) 118 CLT 139 : (2014) 1 OLR 876
Essential Commodities Act, 1955 — Section 7, 7(1)(a)(ii)
High Courts26 Mar 2014Allowed
Samakurti Kameswar Rao Vs State of Orissa
Orissa High Court · (2014) CriLJ 3100 : (2014) 2 ILR 1261 : (2014) 2 OLR 17
Essential Commodities Act, 1955 — Section 3, 7, 7(1)(a)(11), 7(1)(a)(ii)
High Courts26 Mar 2014Partly Allowed
Budhimanta Naik Vs State of Orissa
Orissa High Court · (2015) 3 CCR 424 : (2014) 2 ILR 31 : (2014) 2 OLR 382 Suppl. : (2014) 2 OLR 382
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 294, 302, 304, 325, 34
High Courts25 Mar 2014Disposed Off
Rajib Lochan Mishra Vs The Chairman
Orissa High Court · (2014) 2 OLR 45
Criminal Procedure Code, 1973 (CrPC) — Section 125