High Courts10 Nov 2014Dismissed
State of Orissa Vs Nilakantha Behera
Orissa High Court · (2015) CriLJ 1614
Criminal Procedure Code, 1973 (CrPC) - Section 378 — Penal Code, 1860 (IPC) - Section 376
COURT ARCHIVE
Orissa High Court judgments, 2014
824 judgments · page 9 of 42
High Courts10 Nov 2014
State of Orissa Vs Budhia
Orissa High Court · (2015) 119 CLT 381 : (2015) 1 ILR 183
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 376
High Courts10 Nov 2014
Santosh Patra and Others Vs State of Orissa
Orissa High Court · (2015) 119 CLT 744 : (2015) CriLJ 1474 : (2015) 2 Crimes 31 : (2015) 1 ILR 974 : (2015) 1 OLR 236 : (2015) 3 RCR(Criminal) 506
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(iii)(b), 20, 20(b)(ii)(C), 29(b)(i), 35
High Courts10 Nov 2014
Nimai Charan Mohanty Vs Republic of India
Orissa High Court · (2015) 119 CLT 458 : (2015) 1 Crimes 780 : (2015) 1 ILR 1122 : (2015) 1 OLR 292
Criminal Procedure Code, 1973 (CrPC) — Section 239Evidence Act, 1872 — Section 65Penal Code, 1860 (IPC) — Section 109, 120-B, 201, 411, 420
High Courts10 Nov 2014Dismissed
Bijaya Kumar Sahoo Vs S.K. Wasak Alli
Orissa High Court · (2015) 120 CLT 173
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2A, Order 6 Rule 17
High Courts07 Nov 2014Allowed
Jayashree Sharma and Others Vs Chandbai Sharma and Others
Orissa High Court · (2015) 120 CLT 143 : (2015) 1 ILR 760 : (2015) 1 OLR 86
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 37(1), 4(2), 4(4), 51 — Orissa Land Reforms Act, 1960 - Section 42, 44(1)
High Courts07 Nov 2014
Sudhakar Behera Vs State of Odisha
Orissa High Court · (2015) 119 CLT 390 : (2015) 1 DMC 812 : (2014) 2 OLR 834 Suppl. : (2014) 2 OLR 834
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113B, 113-B
High Courts07 Nov 2014Disposed off
Sunil Kumar Agarwal Vs Puskardutt Agarwal
Orissa High Court · (2015) 120 CLT 139
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2 151
High Courts07 Nov 2014Disposed Off
Sri Sunil Kumar Agarwal Vs Sri Puskardutt Agarwal
Orissa High Court · (2015) 120 CutLT 139
High Courts05 Nov 2014
Bijay Kumar Das Vs Pramod Chandra Rath
Orissa High Court · (2014) 11 OHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts03 Nov 2014
Laxmidhar Sahoo Vs Batakrushna Sahoo
Orissa High Court · AIR 2015 Ori 1 : (2015) 1 OLR 314
Hindu Minority and Guardianship Act, 1956 — Section 12, 6, 8Hindu Succession Act, 1956 — Section 15, 15(1), 15(1)(a), 15(2), 15(2)(a)
High Courts31 Oct 2014Disposed off
Atmaram Sanskrit Mahavidyalaya Vs Jagannath Sanskrit Vishwavidyalaya and Others
Orissa High Court · (2015) 1 ILR 536
High Courts31 Oct 2014
Mohan Dakua and Others Vs Steel Authority of India Limited and Others
Orissa High Court · (2015) 120 CLT 1096 : (2015) 145 FLR 163 : (2015) 2 ILR 178 : (2015) 1 OLR 386
Payment of Gratuity Act, 1972 — Section 7, 7(3), 7(3-A)
High Courts31 Oct 2014
Sunil Kumar Mishra and Others Vs State of Orissa and Others
Orissa High Court · (2015) 119 CLT 396 : (2014) 2 OLR 1075 Suppl. : (2014) 2 OLR 1075
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 438, 53-APenal Code, 1860 (IPC) — Section 149, 294, 307, 323, 34
High Courts30 Oct 2014Dismissed
Jadumani Naik Vs State of Orissa
Orissa High Court · (2015) 120 CLT 396 : (2015) 1 ILR 176
Penal Code, 1860 (IPC) - Section 302, 304
High Courts30 Oct 2014Dismissed
Zone Officer, U.I.P. Vs Abhimanyu Senapati and Others
Orissa High Court · (2015) 120 CLT 158 : (2015) 1 ILR 808 : (2015) 1 OLR 888
Land Acquisition Act, 1894 - Section 18, 4(1)
High Courts30 Oct 2014
State of Orissa Vs Purosottam Behera
Orissa High Court · (2015) CriLJ 858
Criminal Procedure Code, 1973 (CrPC) — Section 378Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(i)
High Courts30 Oct 2014
State of Orissa Vs Sankara Patra and Others
Orissa High Court · (2015) 119 CLT 404
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 378Penal Code, 1860 (IPC) — Section 307, 326, 34, 341
High Courts30 Oct 2014Dismissed
State of Orissa Vs Belarsen Dalachatra and Others
Orissa High Court · (2015) 119 CLT 756
Criminal Procedure Code, 1973 (CrPC) - Section 378 — Penal Code, 1860 (IPC) - Section 34 — Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts30 Oct 2014
State of Orissa Vs Jayasena Sabata
Orissa High Court · (2015) 119 CLT 753 : (2015) 1 OLR 222
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1)(A)(i), 20, 7(i)