High Courts13 May 2015Allowed
Sarat Chandran Jayasingh Vs State of Orissa and Others
Orissa High Court · (2015) 05 OHC CK 0038
COURT ARCHIVE
Orissa High Court judgments, 2015
665 judgments · page 19 of 34
High Courts13 May 2015Allowed
Utkal Polyweave Industries Pvt. Ltd. Vs Regional Director, Employees' State Insurance Corporation and Others
Orissa High Court · (2015) 2 LLJ 746 : (2015) 2 OLR 269
Constitution of India, 1950 - Article 226Employees State Insurance Act, 1948 - Section 45, 45-A, 75
High Courts13 May 2015Disposed Off
M. Nageswara Rao Vs Secretary to Government of India, Ministry of Human Resources Development and Others
Orissa High Court · (2015) 2 OLR 626
Civil Procedure Code, 1908 (CPC) - Section 141, 20(c)Constitution of India, 1950 - Article 14, 19, 21, 226, 226(2)University Grants Commission Act, 1956 - Section 3
High Courts12 May 2015Dismissed
Kumi Vs State of Orissa
Orissa High Court · (2015) 2 ILR Ori 211
Penal Code, 1860 (IPC) - Section 302, 506 (II), 506-(II)
High Courts12 May 2015Partly Allowed
Rasmita Gamang Vs Berhampur University and Others
Orissa High Court · (2015) 120 CLT 1033 : (2015) 2 ILR Ori 158 : (2015) 2 OLR 344
Constitution of India, 1950 - Article 14, 226
High Courts12 May 2015Dismissed
Rohita Amanta Vs State of Orissa
Orissa High Court · (2015) 05 OHC CK 0016
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 300, 302, 304
High Courts12 May 2015Dismissed
Srutikanta Barik and Others Vs Managing Committee of Saraswati Vidya Mandir and Others
Orissa High Court · (2015) 05 OHC CK 0014
Constitution of India, 1950 - Article 226Specific Relief Act, 1963 - Section 26, 31
High Courts12 May 2015Allowed
Sharad Chandra Pathak Vs Union of India and Others
Orissa High Court · (2015) LabIC 4528
Central Reserve Police Force Act, 1949 - Section 1, 10, 11, 11(1), 16Constitution of India, 1950 - Article 14
High Courts12 May 2015Allowed
Dambarudhar Mahanta Vs The General Manager, State Bank of India and Others
Orissa High Court · (2015) 05 OHC CK 0006
High Courts11 May 2015Partly Allowed
Tikeram Bag Vs State of Orissa
Orissa High Court · (2015) 2 ILR (Ori) 1084 : (2015) 2 OLR 353
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 149, 294, 302, 304, 323
High Courts11 May 2015Allowed
Muralidhar Bhoi Vs State of Odisha and Others
Orissa High Court · (2016) 121 CLT 318 : (2015) 2 OLR 341
Land Acquisition Act, 1894 - Section 11, 18, 23, 23(1-A), 23(2)
High Courts11 May 2015Allowed
Bansidhar Bhoi Vs State of Odisha and Others
Orissa High Court · (2016) 121 CLT 173
Land Acquisition Act, 1894 - Section 11, 18, 23, 23(1-A), 23(2)
High Courts11 May 2015Allowed
Muralidhar Bhoi Vs State of Odisha
Orissa High Court · (2016) 121 CutLT 318
Land Acquisition Act, 1894 - Section 23(1-A), Section 23(2), Section 28
High Courts11 May 2015Allowed
Bansidhar Bhoi Vs State of Odisha
Orissa High Court · (2016) 121 CutLT 173
Land Acquisition Act, 1894 - Section 23(1-A), Section 23(2), Section 28
High Courts08 May 2015Dismissed
Rebati Khuntia and Others Vs Debi Prasad Rath
Orissa High Court · (2015) 2 OLR 504
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 3
High Courts08 May 2015Allowed
Usharani Panda Vs Subash Ch. Panda and Others
Orissa High Court · (2015) 2 OLR 442
Contract Act, 1872 - Section 140, 141
High Courts08 May 2015Allowed
Surendra Moharana Vs Rajkishore Moharana and Others
Orissa High Court · (2015) 2 OLR 378
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 144
High Courts08 May 2015Allowed
Khageswar Kunar and Others Vs State of Orissa
Orissa High Court · (2016) 121 CLT 75 : (2015) 2 ILR Ori 168 : (2015) 2 OLR 375
Constitution of India, 1950 - Article 342Criminal Procedure Code, 1973 (CrPC) - Section 313Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, 3(1)(x), 3(i)(x), 3(x)
High Courts07 May 2015Disposed off
Sumanta Kumar Sahoo Vs State of Orissa
Orissa High Court · (2016) sup1 CutLTCriminal 455
Criminal Procedure Code, 1973 (CrPC) - Section 41A, Section 438
High Courts07 May 2015Disposed off
Suja @ Sujata Das Vs State of Odisha
Orissa High Court · (2016) 121 CutLT 244
Criminal Procedure Code, 1973 (CrPC) - Section 482Indecent Representation of Women (Prohibition) Act, 1986 - Section 6Penal Code, 1860 (IPC) - Section 292(2)(a), Section 294, Section 34, Section 417, Section 500, Section 506