COURT ARCHIVE

Orissa High Court judgments, 2015

665 judgments · page 28 of 34

High Courts25 Feb 2015Dismissed

Bharat Motors and Others Vs Ramesh Kumar Bhawasinka

Orissa High Court · (2015) 6 ARBLR 123 : (2015) 120 CLT 33 : (2015) 1 ILR Ori 732

Arbitration and Conciliation Act, 1996 - Section 8, 8(1)Constitution of India, 1950 - Article 227Transfer of Property Act, 1882 - Section 106

High Courts25 Feb 2015Dismissed

Kirtan Bihari Sahoo Vs Dillip Ku. Maharana and Others

Orissa High Court · (2015) 119 CLT 1062 : (2015) 1 ILR Ori 728

Civil Procedure Code, 1908 (CPC) - Order 13 Rule 8Constitution of India, 1950 - Article 227Stamp Act, 1899 - Section 33, 33(1-a)

High Courts25 Feb 2015Dismissed

Madhusmita Samant Vs Rajesh Singh

Orissa High Court · (2015) 120 CLT 277 : (2015) 1 OLR 913

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Hindu Marriage Act, 1955 - Section 13(1) (i), 13(1)(i), 13(1)(ia)

High Courts25 Feb 2015

State of Odisha Vs Tirupati Panigrahi and Others

Orissa High Court · (2015) 02 OHC CK 0011

Constitution of India, 1950 - Article 141Criminal Procedure Code, 1973 (CrPC) - Section 397, 457

High Courts25 Feb 2015Dismissed

N. Dharma Rao Vs The Collector and Others

Orissa High Court · (2015) 02 OHC CK 0010

Criminal Procedure Code, 1973 (CrPC) - Section 162Essential Commodities Act, 1955 - Section 3, 6-A, 6-B

High Courts25 Feb 2015Disposed off

Gyasuddin Khan Vs Kahkashan Khan and Others

Orissa High Court · AIR 2015 Ori 66 : (2015) 120 CLT 27 : (2015) 3 Crimes 685 : (2015) 3 DMC 297 : (2015) 1 ILR Ori 768 : (2015) 3 JCC 2049 : (2015) 1 OLR 994 : (2015) 3 RCR(Criminal) 515

Criminal Procedure Code, 1973 (CrPC) - Section 125Family Courts Act, 1984 - Section 20, 7Muslim Women (Protection of Rights on Divorce) Act, 1986 - Section 3, 3(1)(a), 3(2), 4, 7

High Courts25 Feb 2015Dismissed

State of Orissa Vs Jyoshna Mohapatra

Orissa High Court · (2015) 119 CutLT 1064 : (2015) 5 FLT 688

High Courts24 Feb 2015Allowed

Chaitu Naik Vs State of Orissa

Orissa High Court · (2016) 1 Crimes 76 : (2015) 1 OLR 933

Criminal Procedure Code, 1973 (CrPC) - Section 161, 162, 164Evidence Act, 1872 - Section 145, 157Penal Code, 1860 (IPC) - Section 302

High Courts24 Feb 2015Dismissed

Manas Kumar Behera Vs State of Orissa

Orissa High Court · (2015) 1 ILR Ori 696

Evidence Act, 1872 - Section 134, 6Penal Code, 1860 (IPC) - Section 302, 304, 307, 320, 323

High Courts24 Feb 2015Partly Allowed

Nrusingha Pr. Sahoo and Others Vs State of Odisha and Others

Orissa High Court · (2015) 02 OHC CK 0044

High Courts24 Feb 2015Partly Allowed

Nilakantha Raiguru and Others Vs Puri-Konark Development Authority and Others

Orissa High Court · (2015) 02 OHC CK 0043

High Courts24 Feb 2015Dismissed

Braja Bandhu Behera Vs Chairman-cum-Managing Director, Industrial Development Corporation Limited and Others

Orissa High Court · (2015) 147 FLR 319 : (2016) 1 LLN 218

Constitution of India, 1950 - Article 12, 13(2), 14, 16, 226

High Courts24 Feb 2015Dismissed

Sudhir Kumar Praharaj Vs State Bank of India and Others

Orissa High Court · (2015) 1 OLR 988

High Courts24 Feb 2015Disposed off

Bijayananda Mohanty Vs State of Orissa

Orissa High Court · (2015) 146 FLR 357

High Courts24 Feb 2015Dismissed

Niranjan Dash Vs State of Orissa

Orissa High Court · (2015) 02 OHC CK 0035

High Courts24 Feb 2015Disposed off

Jatadhari Samal Vs State of Odisha and Others

Orissa High Court · (2015) 02 OHC CK 0034

Orissa Education Act, 1969 - Section 3(b)

High Courts23 Feb 2015Allowed

Bharat Petroleum Corporation Ltd. Vs Gopikrishna Bhatter and Others

Orissa High Court · (2015) 1 OLR 781

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6(A), Order 8 Rule 6(C)

High Courts23 Feb 2015Allowed

Datu and Others Vs State of Odisha

Orissa High Court · (2015) 02 OHC CK 0049

Criminal Procedure Code, 1973 (CrPC) - Section 235Penal Code, 1860 (IPC) - Section 302, 34

High Courts23 Feb 2015Allowed

Subash Chandra Pradhan Vs State of Orissa

Orissa High Court · (2015) 1 ILR Ori 1061

Penal Code, 1860 (IPC) - Section 302, 304

High Courts23 Feb 2015Dismissed

Prafulla Naik and Others Vs State of Orissa

Orissa High Court · (2015) 120 CLT 628 : (2015) 1 ILR Ori 867

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 82, 83Penal Code, 1860 (IPC) - Section 302, 34