CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments, 2015

665 judgments · page 18 of 34

High Courts10 Jun 2015Dismissed

Samrat Panda Vs State of Odisha

Orissa High Court · (2016) sup1 CutLTCriminal 101

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 294, Section 323, Section 324, Section 34
Read judgment
High Courts27 May 2015

Shakuntala Pradhan and Others Vs State of Orissa and Others

Orissa High Court · (2015) 2 OLR 39

Constitution of India, 1950 - Article 226, 32Land Acquisition Act, 1894 - Section 4, 4(1), 5A, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 11, 11(1), 11(1)(b), 11(1)(c), 15(2)
Read judgment
High Courts15 May 2015Allowed

Hadu Hati Vs State

Orissa High Court · (2015) CriLJ 4384 : (2015) 2 OLR 78

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, 302, 304, 325, 34
Read judgment
High Courts15 May 2015Dismissed

Dilip Kr. Behera Vs Puspanjali Behera

Orissa High Court · AIR 2015 Ori 200 : (2015) 2 ILR Ori 453

Guardians and Wards Act, 1890 - Section 12, 19, 25, 25(1), 4Hindu Minority and Guardianship Act, 1956 - Section 6, 6(a)
Read judgment
High Courts13 May 2015Allowed

Amar Jena Vs State of Orissa

Orissa High Court · (2015) 120 CLT 765 : (2015) 2 ILR Ori 410

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Dowry Prohibition Act, 1961 - Section 2, 3, 4, 8AEvidence Act, 1872 - Section 134, 138, 146
Read judgment
High Courts13 May 2015Disposed off

Subrat Tarai and Others Vs Jagabandhu Behera

Orissa High Court · AIR 2015 Ori 180 : (2015) 2 OLR 391

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 - Section 100, 100(1)(b), 100(1)(d), 100(1)(d)(i), 100(1)(d)(iv)
Read judgment