High Courts22 Apr 2015Allowed
Jayaram Vs Haramani Behera and Others
Orissa High Court · (2015) 120 CLT 1060 : (2015) 2 ILR Ori 331
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 6, Order 9 Rule 13
COURT ARCHIVE
Orissa High Court judgments, 2015
665 judgments · page 22 of 34
High Courts22 Apr 2015Disposed off
Gedola Purna Kumari Vs Director, Elementary Education and Others
Orissa High Court · (2015) 04 OHC CK 0060
High Courts22 Apr 2015Dismissed
Bishnupriya Mohapatra Vs State of Orissa and Others
Orissa High Court · (2015) LabIC 3346
Penal Code, 1860 (IPC) - Section 294, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i), 3(i)(x)
High Courts22 Apr 2015Disposed off
Prakash Chandra Bhoi and Others Vs State of Orissa and Others
Orissa High Court · (2015) 04 OHC CK 0056
Constitution of India, 1950 - Article 243G
High Courts22 Apr 2015Disposed off
Haladhar Panda Vs Chancellor, Sambalpur University and Others
Orissa High Court · (2016) 121 CLT 358 : (2015) LabIC 3397 : (2015) 2 OLR 453
Constitution of India, 1950 - Article 19, 19(1)(f), 300-A, 31 (1), 31(1)
High Courts22 Apr 2015Disposed Off
Gayadhar Jena Vs Manoj Kumar Agrawal
Orissa High Court · (2016) 1 Crimes 284 : (2015) 2 OLR 638
Criminal Procedure Code, 1973 (CrPC) - Section 142, 190Negotiable Instruments Act, 1881 (NI) - Section 138, 142
High Courts21 Apr 2015Allowed
Muturimani Nayak Vs State of Orissa and Others
Orissa High Court · (2015) 120 CLT 501 : (2015) 2 OLR 166
Orissa Education Act, 1969 - Section 27
High Courts21 Apr 2015Allowed
Muturimani Nayak Vs State of Orissa
Orissa High Court · (2015) 120 CutLT 501
High Courts20 Apr 2015Disposed off
Mala Mallik and Others Vs Shyam Sundar Das and Others
Orissa High Court · (2015) 2 OLR 182
Orissa Land Reforms Act, 1960 - Section 21, 52, 59(2)
High Courts20 Apr 2015Disposed off
Anita Sahoo Vs State of Orissa and Others
Orissa High Court · (2015) 120 CLT 506
Constitution of India, 1950 - Article 14, 16, 21
High Courts20 Apr 2015Disposed Off
Anita Sahoo Vs State of Orissa
Orissa High Court · (2015) 120 CutLT 506
High Courts17 Apr 2015Disposed off
Duleswar Barik Vs State of Orissa
Orissa High Court · (2016) 121 CLT 159 : (2015) CriLJ 3431
Constitution of India, 1950 - Article 14, 19, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) - Section 362, 366Penal Code, 1860 (IPC) - Section 302
High Courts16 Apr 2015Disposed off
Khirod Ku. Patra and Others Vs Kendriya Vidyalaya Sangathan and Others
Orissa High Court · (2015) 04 OHC CK 0053
Constitution of India, 1950 - Article 12, 14, 16, 21, 21ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 32, 34Right of Children to Free and Compulsory Education Act, 2009 - Section 12, 12(1)(b), 12(1)(c), 12(1)(e), 15
High Courts16 Apr 2015Disposed off
Abhiram Samal Vs Indian Bank and Others
Orissa High Court · (2015) 04 OHC CK 0052
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, 20Constitution of India, 1950 - Article 14, 226, 226(1)(2), 226(2), 32
High Courts16 Apr 2015Allowed
Dasarathi Chhanchan and Others Vs State of Orissa
Orissa High Court · (2015) 120 CLT 511
Evidence Act, 1872 - Section 8Penal Code, 1860 (IPC) - Section 120(B), 120-B, 201, 302, 34
High Courts16 Apr 2015Disposed Off
Gangadhar Sethy Vs State of Orissa
Orissa High Court · (2015) sup2 CutLTCriminal 1
High Courts16 Apr 2015Allowed
Dasarathi Chhanchan Vs State of Orissa
Orissa High Court · (2015) 120 CutLT 511
High Courts15 Apr 2015Allowed
Gandra Tiga and Others Vs State of Orissa and Others
Orissa High Court · (2016) ACJ 376 : (2015) 120 CLT 493
Constitution of India, 1950 - Article 21, 226, 32
High Courts15 Apr 2015Dismissed
Madhaba Chandra Pradhan Vs State of Orissa and Others
Orissa High Court · (2015) 120 CLT 489
Constitution of India, 1950 - Article 226, 243ZA, 243ZG, 243-ZG, 329(b)
High Courts15 Apr 2015Dismissed
Madhaba Chandra Pradhan Vs State of Orissa
Orissa High Court · (2015) 120 CutLT 489