COURT ARCHIVE

Orissa High Court judgments, 2015

665 judgments · page 10 of 34

High Courts26 Aug 2015Allowed

Mirza Golam Jelani Baig Vs Prabir Kumar Samal and Others

Orissa High Court · (2015) 2 ILR Ori 754 : (2015) 2 OLR 663

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 - Article 227

High Courts26 Aug 2015Allowed

Sankar Pradhan Vs Premananda Pradhan and Others

Orissa High Court · (2015) 2 OLR 607

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(1)(b), 107(1)(d)Constitution of India, 1950 - Article 227

High Courts26 Aug 2015Allowed

Kishore Rout Vs State of Odisha and Others

Orissa High Court · (2015) 2 ILR Ori 1010

Limitation Act, 1963 - Section 5

High Courts26 Aug 2015Allowed

Rajat Kumar Mohanty and Others Vs Sarat Chandra Panda and Others

Orissa High Court · (2015) 2 ILR Ori 767

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227

High Courts25 Aug 2015Disposed off

Harihar Hota and Others Vs Chief Executive Officer (M.D.), NESCO and Others

Orissa High Court · (2015) 2 ILR Ori 793

Constitution of India, 1950 - Article 226

High Courts25 Aug 2015Disposed Off

Hari Swain Vs State of Orissa

Orissa High Court · (2015) 2 OLR 784

High Courts24 Aug 2015Dismissed

Sripati Karmi and Others Vs Gharjugi Patrani and Others

Orissa High Court · (2015) 2 ILR Ori 1032

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 9, 11

High Courts21 Aug 2015

Kahnei Charan Biswal Vs State of Orissa and Others

Orissa High Court · (2015) 08 OHC CK 0053

Penal Code, 1860 (IPC) - Section 188, 283

High Courts21 Aug 2015Allowed

Jamuna Das and Others Vs Mochiram Behera and Others

Orissa High Court · (2015) 2 ILR Ori 798

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 17, Order 41 Rule 17(1), Order 41 Rule 41

High Courts21 Aug 2015Disposed off

Simanchala Pradhan Vs State of Orissa and Others

Orissa High Court · (2015) 2 OLR 563

High Courts20 Aug 2015Dismissed

Sanjulata Behera Vs Additional District Magistrate and Others

Orissa High Court · (2015) 08 OHC CK 0056

High Courts20 Aug 2015Dismissed

Pratap Chandra Behera and Others Vs Sarat Chandra Behera and Others

Orissa High Court · (2015) 08 OHC CK 0051

Civil Procedure Code, 1908 (CPC) - Section 100Criminal Procedure Code, 1973 (CrPC) - Section 145

High Courts20 Aug 2015Allowed

Pratap Behera and Others Vs State of Orissa

Orissa High Court · (2015) 08 OHC CK 0049

Bihar and Orissa Excise Act, 1915 - Section 47 (a), 47(a)Penal Code, 1860 (IPC) - Section 272, 273, 302, 304, 34

High Courts20 Aug 2015Dismissed

State of Orissa Vs Shyam Meher

Orissa High Court · (2015) 08 OHC CK 0034

Criminal Procedure Code, 1973 (CrPC) - Section 161, 167 (1)Penal Code, 1860 (IPC) - Section 306, 307, 498-A

High Courts20 Aug 2015Allowed

Dasia Kanika and Others Vs State of Orissa

Orissa High Court · (2015) 08 OHC CK 0031

Evidence Act, 1872 - Section 8Penal Code, 1860 (IPC) - Section 302, 34

High Courts19 Aug 2015Disposed off

Ajaya Kumar Pattnaik Vs State of Orissa and Others

Orissa High Court · (2015) 08 OHC CK 0052

General Clauses Act, 1897 - Section 16

High Courts19 Aug 2015Allowed

Deepak Bansal Vs State of Odisha and Others

Orissa High Court · (2016) 121 CLT 477

Constitution of India, 1950 - Article 14, 19, 21, 32

High Courts19 Aug 2015Allowed

Dr. Deepak Bansal Vs State of Odisha

Orissa High Court · (2016) 121 CutLT 477

High Courts18 Aug 2015Allowed

Rashmita Barik Vs Kendriya Vidyalaya Sangathan and Others

Orissa High Court · (2015) 2 ILR Ori 780 : (2015) 2 OLR 547

High Courts18 Aug 2015

State of Orissa Vs Gania

Orissa High Court · (2015) 2 ILR Ori 624

Criminal Procedure Code, 1973 (CrPC) - Section 129, 161, 207, 354(3), 366(1)Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, 300, 302, 304(I)