High Courts19 Feb 2014Allowed

Abhimanyu Das Vs Dhobani Das

Orissa High Court · (2014) 1 ILR 754 : (2014) 1 OLR 623 Suppl.

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 17 Rule 3Constitution of India, 1950 — Article 227
High Courts18 Feb 2014Dismissed

Chittaranjan Nandy Vs Union of India

Orissa High Court · (2014) 1 ILR 648 : (2014) 2 OLR 136 Suppl. : (2014) 2 OLR 136

Constitution of India, 1950 - Article 14 15 17 21Criminal Procedure Code, 1973 (CrPC) - Section 350 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18 19 3 3(1)
High Courts18 Feb 2014Allowed

Raj Kishore Lenka Vs Republic of India

Orissa High Court · (2014) 117 CLT 708 : (2014) 1 ILR 740 : (2014) 1 OLR 808

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13(1)(d) 20 7
High Courts18 Feb 2014

Padma Charan Panda Vs Bishnupriya Dalei

Orissa High Court · AIR 2014 Ori 100 : (2014) 117 CLT 1012 : (2014) 3 DMC 47 : (2014) 1 ILR 777 : (2014) 1 OLR 698

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Family Courts Act, 1984 — Section 7, 7(1)Hindu Marriage Act, 1955 — Section 12
High Courts14 Feb 2014Dismissed

Dudugu Hembram Vs State of Orissa

Orissa High Court · (2014) CriLJ 2337 : (2014) 1 OLR 618 Suppl.

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366, 376(2)(f), 506
High Courts12 Feb 2014Partly Allowed

Tukuna Vs State of Orissa

Orissa High Court · (2014) CriLJ 3096 : (2014) 1 OLR 1064 Suppl.

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 20(b)(ii)(C), 42, 57, 8
High Courts11 Feb 2014Dismissed

Urmila Tripathy Vs Charulata Kar

Orissa High Court · (2014) 117 CLT 1044 : (2014) 1 OLR 586

Civil Procedure Code, 1908 (CPC) — Section 10, 151Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36, 36(1), 37, 37(1), 41