High Courts30 Mar 2015
Bindal Sponge Ltd. and Others Vs Union of India and Others
Orissa High Court · (2015) 322 ELT 657
Central Excises and Salt Act, 1944 - Section 11AC, 33A, 33A(2)
COURT ARCHIVE
Orissa High Court judgments, 2015
665 judgments · page 25 of 34
High Courts30 Mar 2015
Odisha Power Generation Corporation Ltd. Vs State of Odisha and Others
Orissa High Court · AIR 2015 Ori 128 : (2015) 2 ILR Ori 909 : (2015) 81 VST 138
Constitution of India, 1950 - Article 141, 226, 227Electricity Act, 1910 - Section 39Orissa Entry Tax Act, 1999 - Section 2(q), 26, 9C
High Courts30 Mar 2015Disposed off
Divisional Manager, National Insurance Company Ltd. Vs Anusuya Samal and Others
Orissa High Court · (2016) 1 ACC 729 : (2016) ACJ 178 : (2015) 120 CLT 872 : (2015) 1 ILR Ori 1096
Motor Vehicles Act, 1988 - Section 110, 168, 171, 95
High Courts30 Mar 2015Allowed
Niranjan Mekap and Others Vs State of Orissa and Others
Orissa High Court · (2015) 120 CLT 827 : (2015) 1 ILR Ori 897 : (2015) 2 OLR 311
Constitution of India, 1950 - Article 226, 227Evidence Act, 1872 - Section 91ORISSA ESTATES ABOLITION ACT, 1951 - Section 2(h), 3A, 5, 5(h), 6
High Courts27 Mar 2015Allowed
Debadas Diari Vs Sate of Orissa
Orissa High Court · (2015) 2 ILR Ori 172
Penal Code, 1860 (IPC) - Section 34, 366, 376
High Courts26 Mar 2015Disposed off
Sumitra Swain Vs State of Orissa and Others
Orissa High Court · (2015) 03 OHC CK 0033
High Courts26 Mar 2015Dismissed
Anubhav Patnaik Vs Soumya Ranjan Patnaik
Orissa High Court · AIR 2015 Ori 110 : (2015) 120 CLT 607 : (2015) 1 ILR Ori 955
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 15(4), Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 - Section 100, 100(1)(b), 100(1)(d)(iv), 117, 123
High Courts26 Mar 2015Disposed off
Susanta Dalei Vs Union of India and Others
Orissa High Court · (2015) 120 CLT 894 : (2015) 2 ILR Ori 113 : (2015) LabIC 2067
Central Reserve Police Force Act, 1949 - Section 11(1), 9(f)Constitution of India, 1950 - Article 226, 227
High Courts25 Mar 2015Dismissed
The Utkal Cooperative Banking Society Limited Vs Rabindra Kumar Nayak and Others
Orissa High Court · (2015) 120 CLT 1
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 19, 47Constitution of India, 1950 - Article 227Orissa Co-operative Societies Act, 1962 - Section 121
High Courts25 Mar 2015Dismissed
Rabinarayan Sarangi Vs Tarulata Sarangi
Orissa High Court · AIR 2015 Ori 104
Evidence Act, 1872 - Section 68Succession Act, 1925 - Section 212, 213, 213(1), 370, 371
High Courts25 Mar 2015Disposed off
Barendra Biswal Vs Rama Roy and Others
Orissa High Court · AIR 2015 Ori 125 : (2015) 120 CLT 1089 : (2015) 2 ILR Ori 249 : (2015) 2 OLR 171
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3-A, Order 6 Rule 15, Order 6 Rule 15(1), 151
High Courts25 Mar 2015Disposed off
Satarupa Mohanty Vs State of Orissa
Orissa High Court · (2015) 2 OLR 405
Criminal Procedure Code, 1973 (CrPC) - Section 437Penal Code, 1860 (IPC) - Section 120-B, 167, 406, 409, 420
High Courts25 Mar 2015Dismissed
Sakuntala Mundari Vs State of Orissa
Orissa High Court · (2015) 03 OHC CK 0047
Penal Code, 1860 (IPC) - Section 302, 450
High Courts25 Mar 2015Dismissed
Bhima Das and Others Vs Second Addl. District Judge and Others
Orissa High Court · (2015) 2 OLR 687
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 3(1), 4(4), 5(1), 51Specific Relief Act, 1963 - Section 34
High Courts24 Mar 2015
Pradip Sahoo and Others Vs State of Orissa
Orissa High Court · (2015) 03 OHC CK 0042
Arms Act, 1959 - Section 25, 25(a), 27, 27(1)Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 34
High Courts24 Mar 2015
Sanghamitra Nayak Vs State of Orissa and Others
Orissa High Court · (2015) 03 OHC CK 0022
Constitution of India, 1950 - Article 14Orissa Education Act, 1969 - Section 3(b)
High Courts24 Mar 2015Disposed off
Akrura Mishra Vs Orissa University of Agriculture and Technology and Others
Orissa High Court · (2015) 120 CLT 929 : (2015) 2 ILR Ori 152 : (2015) 1 OLR 757
High Courts24 Mar 2015Disposed off
Mandia Naik Vs Chairman-cum-Managing Director, Mahanadi Coal Fields (MCL) and Others
Orissa High Court · (2015) 03 OHC CK 0018
High Courts24 Mar 2015Partly Allowed
Prativa Samant Vs Food Corporation of India and Others
Orissa High Court · (2015) 03 OHC CK 0009
High Courts20 Mar 2015Allowed
Sanjukta Patra Vs Sub-Collector and Others
Orissa High Court · (2015) 120 CLT 4 : (2015) 1 OLR 767