High Courts04 Mar 2014Dismissed
Krushna Chandra Swain Vs State of Orissa
Orissa High Court · (2014) 1 ILR 921 : (2014) 1 OLR 653 Suppl.
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Orissa High Court judgments, 2014
824 judgments · page 35 of 42
High Courts03 Mar 2014
Murali Pradhan Vs State of Orissa
Orissa High Court · (2014) 1 OLR 946
Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 2014Disposed Off
State Bank of India, Stressed Assets Management Branch and Another Vs State of Odisha and Others
Orissa High Court · (2014) 118 CLT 285 : (2014) 1 ILR 824 : (2014) 1 OLR 749 : (2014) 74 VST 120
Banking Regulation Act, 1949 - Section 8Contract Act, 1872 - Section 176Kerala General Sales Tax Act, 1963 - Section 2(viii)
High Courts26 Feb 2014Dismissed
Sanjaya Das Vs State of Odisha and Others State of Odisha and Another Vs Sanjay Das and Another Cuttack Development Authority Vs Sanjay Das and Others
Orissa High Court · (2014) 02 OHC CK 0053
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1 114Constitution of India, 1950 - Article 142 226 243Land Acquisition Act, 1894 - Section 11
High Courts26 Feb 2014Allowed
Manoranjan Mohanty Vs State of Orissa
Orissa High Court · (2014) CriLJ 3067 : (2014) 1 ILR 1118 : (2014) 1 OLR 681 Suppl.
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 161
High Courts26 Feb 2014
Debashish Swain Vs Principal Secretary, Government of Odisha
Orissa High Court · (2014) 141 FLR 1119 : (2014) LabIC 3738
High Courts25 Feb 2014Dismissed
Sukhchand Adhikari Vs State of Orissa
Orissa High Court · (2014) 1 OLR 677 Suppl.
Arms Act, 1959 - Section 25Explosives Act, 1884 - Section 9(B)(3)(A) 9(b)(3))(a)Penal Code, 1860 (IPC) - Section 398
High Courts25 Feb 2014Allowed
Rama Chandra Sahu Vs Gopinath Panigrahi
Orissa High Court · (2014) 118 CLT 133 : (2014) 1 OLR 1002
Civil Procedure Code, 1908 (CPC) — Section 54Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)Registration Act, 1908 — Section 47, 58(2)
High Courts24 Feb 2014Disposed Off
Durga Prasad Kanungo Vs Madhusmita Rout
Orissa High Court · (2014) 118 CLT 360 : (2014) 2 OLR 104 Suppl. : (2014) 2 OLR 104
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts21 Feb 2014Disposed Off
Maheswari Majhi Vs Govt. of Orissa
Orissa High Court · (2014) 2 OLR 211
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, Order 6 Rule 17Limitation Act, 1963 — Section 5
High Courts21 Feb 2014Allowed
Gura Purty Vs State of Odisha
Orissa High Court · (2014) 1 ILR 676
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts21 Feb 2014Dismissed
M/s. SGBL (India) Ltd. Vs BSNL
Orissa High Court · (2014) 02 OHC CK 0045
High Courts21 Feb 2014Partly Allowed
Pawan Kumar Prasad Vs State of Orissa
Orissa High Court · (2014) CriLJ 2386 : (2014) 3 Crimes 467 : (2014) 1 OLR 706 Suppl.
Criminal Procedure Code, 1973 (CrPC) — Section 164, 31Penal Code, 1860 (IPC) — Section 366(A), 366A, 366-A, 376, 376 (2)
High Courts21 Feb 2014
Durgadevi Agarwalla Vs State of Orissa
Orissa High Court · AIR 2014 Ori 140 : (2014) 1 OLR 930 Suppl.
Orissa Prevention of Land Encroachment Act, 1972 — Section 16, 17, 8(A), 8A
High Courts21 Feb 2014Disposed Off
Nityananda Namtoar Vs L.A. Officer-cum-Collector
Orissa High Court · (2014) 1 ILR 785 : (2014) 2 OLR 144 Suppl. : (2014) 2 OLR 144
Land Acquisition Act, 1894 — Section 18, 23, 23(1-A), 23(2), 24Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 1(3)
High Courts21 Feb 2014Partly Allowed
State of Orissa Vs Mishra Paraja
Orissa High Court · (2014) CriLJ 2816
Criminal Procedure Code, 1973 (CrPC) — Section 172(2), 313Evidence Act, 1872 — Section 106, 8Penal Code, 1860 (IPC) — Section 294, 302, 354, 376, 506
High Courts21 Feb 2014Dismissed
Mahendra Kanhar Vs State of Odisha
Orissa High Court · (2014) 1 ILR 874 : (2014) 1 OLR 1078 Suppl.
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts20 Feb 2014
Soubhagya Kumar Dash Vs Sulekha Das
Orissa High Court · (2014) 118 CLT 363 : (2014) 1 OLR 648 Suppl.
Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
High Courts20 Feb 2014
Director-in-Charge,Nilachal Refractories Ltd. Vs Presiding Officer,Labour Court
Orissa High Court · (2014) 142 FLR 393 : (2014) 1 OLR 644 Suppl.
Industrial Disputes Act, 1947 — Section 33-C(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 18, 18(2)(b), 3(1)(o)
High Courts19 Feb 2014Dismissed
North Odisha Farmers and Multi-Purpose Cooperative Limited Vs State of Odisha and Others
Orissa High Court · (2014) 117 CLT 601 : (2014) 1 ILR 605 : (2014) 1 OLR 627 Suppl.
Constitution of India, 1950 - Article 14 19 19(1)(c) 19(1)(g) 19(4)Co-operative Societies Act, 1912 - Section 39 4 47Orissa Self Help Cooperatives Act, 2001 - Section 2