High Courts05 Feb 2015Dismissed
State of Orissa Vs Padman Duria
Orissa High Court · (2015) 120 CutLT 583
COURT ARCHIVE
Orissa High Court judgments, 2015
665 judgments · page 31 of 34
High Courts04 Feb 2015Disposed off
Pradeep Moharathy Vs State of Odisha
Orissa High Court · (2015) 2 OLR 161
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 141, 143, 353, 358, 506
High Courts03 Feb 2015Allowed
Swetalina Mohanty and Others Vs State of Orissa and Others
Orissa High Court · (2015) 120 CLT 622 : (2015) 1 ILR Ori 842 : (2015) 1 OLR 799
High Courts03 Feb 2015
Akshaya Kumar Parida and Others Vs Union of India and Others
Orissa High Court · AIR 2015 Ori 49 : (2015) 120 CLT 60 : (2015) 2 ESC 1016 : (2015) 146 FLR 937 : (2015) 1 ILR Ori 658 : (2015) 2 LLN 240 : (2015) 1 OLR 544 : (2015) 3 SCT 243
Administrative Tribunals Act, 1985 - Section 19, 21, 22Civil Procedure Code, 1908 (CPC) - Order 21 Rule 21, Order 47 Rule 47Criminal Procedure Code, 1973 (CrPC) - Section 417, 417(3)
High Courts02 Feb 2015Dismissed
Tukuni Sahu Vs Surendra Singh Bhoi
Orissa High Court · (2015) 120 CutLT 69
High Courts30 Jan 2015Dismissed
Subhrakanta Patnaik Vs Union of India and Others
Orissa High Court · (2015) 01 OHC CK 0048
High Courts30 Jan 2015Allowed
Ananta Prasad Mohanty Vs Election Officer of AYABE, Primary Agricultural Co-operative Society Ltd. and Others
Orissa High Court · (2015) 119 CLT 1096
High Courts30 Jan 2015Allowed
Sri Ananta Prasad Mohanty Vs Election Officer of AYABE
Orissa High Court · (2015) 119 CutLT 1096
High Courts29 Jan 2015Disposed off
Himanshu Sekhar Mishra Vs Orissa Bridge Construction Corporation Ltd. and Others
Orissa High Court · (2015) 146 FLR 783
High Courts29 Jan 2015Disposed off
Ratikanta Ray Vs State of Odisha
Orissa High Court · (2015) 1 ILR Ori 1127 : (2015) 1 OLR 917
Criminal Procedure Code, 1973 (CrPC) - Section 438, 482Penal Code, 1860 (IPC) - Section 294, 323, 325, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18, 3, 3(1), 3(1)(x), 4
High Courts29 Jan 2015Disposed off
Shradha Kar Behera Vs State of Orissa and Others
Orissa High Court · (2015) 120 CLT 1080 : (2015) 146 FLR 787 : (2015) 2 ILR Ori 146
High Courts29 Jan 2015Partly Allowed
Laxmi Mohanty Vs State of Orissa and Others
Orissa High Court · (2015) 119 CLT 1083
High Courts28 Jan 2015Dismissed
Tunu Moharana and Others Vs State of Orissa and Others
Orissa High Court · (2015) 01 OHC CK 0055
Constitution of India, 1950 - Article 14
High Courts28 Jan 2015Disposed off
Paradip Port Trust and Others Vs Paradip Multi Cargo Berth Pvt. Ltd. and Others
Orissa High Court · (2015) 4 BC 167 : (2015) 1 OLR 1122
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 151
High Courts28 Jan 2015Dismissed
Amiya Kumar Biswasray Vs Dillip Kumar Biswasray and Others
Orissa High Court · (2015) 120 CLT 83 : (2015) 1 ILR Ori 523
Constitution of India, 1950 - Article 227Registration Act, 1908 - Section 17, 17(1)Stamp Act, 1899 - Section 33, 35, 38
High Courts28 Jan 2015Disposed off
Banita Choudhury Vs Subrata Pati
Orissa High Court · (2015) 120 CLT 89 : (2015) 1 ILR Ori 518
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 23, Order 23 Rule 3-A, 9Constitution of India, 1950 - Article 227
High Courts28 Jan 2015Dismissed
Sanatan Das and Others Vs Ahalya Dei and Others
Orissa High Court · (2015) 120 CLT 978 : (2015) 1 ILR Ori 849
Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 13, 18, 32(5), 50, 60
High Courts28 Jan 2015Disposed off
Golam Mohammed and Others Vs Sk. Fakir and Others
Orissa High Court · (2015) 1 OLR 417
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 - Section 5
High Courts22 Jan 2015Allowed
Rasmi Metaliks Limited Vs The Chairman-cum-Managing Director, Odisha Mining Corporation Ltd. and Others
Orissa High Court · (2015) 1 OLR 1116
High Courts22 Jan 2015Allowed
Abhaya Samantaray Vs The Collector and Others
Orissa High Court · (2015) 120 CLT 93 : (2015) 1 ILR Ori 723 : (2015) 1 OLR 1017