COURT ARCHIVE

Orissa High Court judgments, 2015

665 judgments · page 6 of 34

High Courts15 Oct 2015Allowed

Anil Kumar Pradhan and Others Vs Madhabi Pradhan

Orissa High Court · (2016) AIR (Ori) 6 : (2016) 1 OLR 11

Dowry Prohibition Act, 1961 - Section 4Guardians and Wards Act, 1890 - Section 13, 17, 25Hindu Minority and Guardianship Act, 1956 - Section 13, 2, 6

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High Courts15 Oct 2015Dismissed

Suresh Chandra Mohanty Vs Puri Urban Co-operative Bank and Others

Orissa High Court · (2015) 10 OHC CK 0013

Constitution of India, 1950 - Article 226, 227Orissa Co-operative Societies Act, 1962 - Section 103, 103(c), 109(1)(m), 138, 68

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High Courts15 Oct 2015

Subala Sahoo Vs Prasanna Acharya

Orissa High Court · (2015) 10 OHC CK 0006

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 11, Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)Representation of the People Act, 1951 - Section 100, 100(1)(d)(iii), 117, 123(1)(A), 123(4)

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High Courts15 Oct 2015Dismissed

Mideast Integrated Steels Ltd. Vs Khatau Narbheram & Co.

Orissa High Court · (2015) 10 OHC CK 0005

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17Easements Act, 1882 - Section 13, 15, 22, 4Mines and Minerals (Development and Regulation) Act, 1957 - Section 18, 8, 8(3)

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High Courts15 Oct 2015Allowed

Pankaj Kumar Malik Vs State of Odisha

Orissa High Court · (2016) sup1 CutLTCriminal 17

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12, Section 53Penal Code, 1860 (IPC) - Section 294, Section 372(2)(ii), Section 506Protection of Children from Sexual Offences Act, 2012 - Section 6

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High Courts14 Oct 2015Dismissed

Bishnu Prasad Sahoo Vs State of Odisha and Others

Orissa High Court · (2015) 10 OHC CK 0017

Constitution of India, 1950 - Article 14, 226, 314Criminal Procedure Code, 1973 (CrPC) - Section 482General Clauses Act, 1897 - Section 16

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High Courts09 Oct 2015Allowed

Southco Metre Readers' Sangha Vs The Executive Engineer, Electrical Division (SOUTHCO) and Others

Orissa High Court · (2016) 148 FLR 1065

Industrial Disputes Act, 1947 - Section 10, 10(4), 25-F

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High Courts09 Oct 2015Dismissed

Prahallad Dalei Vs State of Odisha and Others

Orissa High Court · (2015) 10 OHC CK 0030

Orissa Grama Panchayat Act, 1964 - Section 24, 24(2)(a)Orissa Panchayat Samiti Act, 1959 - Section 46 (B)(2), 46-B, 46-B(2), 46-B(I)

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High Courts09 Oct 2015Disposed Off

Saroj Kumar Pradhan and Others Vs Union of India and Others

Orissa High Court · (2015) 10 OHC CK 0025

Constitution of India, 1950 - Article 14Regional Rural Banks Act, 1976 - Section 29

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High Courts09 Oct 2015Disposed Off

Ramakanta Parija Vs Deputy Chief Mining Engineer, Belpahar

Orissa High Court · (2016) 149 FLR 96 : (2015) 4 LLJ 370

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High Courts09 Oct 2015Dismissed

The General Manager, "The Samaja" Vs Govt. of Odisha, Labour and Employment Department and Others

Orissa High Court · (2016) 148 FLR 1069

Industrial Disputes Act, 1947 - Section 10, 12(5)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 - Section 10

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High Courts08 Oct 2015Disposed off

Purusottam Pati and Others Vs State of Odisha and Others

Orissa High Court · (2015) 10 OHC CK 0022

Orissa Education Act, 1969 - Section 10(C), 10(C)(2), 10-A, 10-C, 10-C (2)

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High Courts08 Oct 2015Allowed

Satyajit Sahoo Vs State of Orissa and Others

Orissa High Court · (2015) 2 ILR (Ori) 1185

Orissa Education Act, 1969 - Section 3, 7

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High Courts05 Oct 2015Allowed

Suchi Pragyan Rout and Others Vs Union of India and Others

Orissa High Court · AIR 2015 Ori 196

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High Courts05 Oct 2015Allowed

Sasmita Jamuda Vs Utkal University and Others

Orissa High Court · AIR 2015 Ori 193 : (2015) 2 ILR (Ori) 1132

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High Courts05 Oct 2015

Centurion University of Technology and Management Vs State of Odisha and Others

Orissa High Court · (2015) 10 OHC CK 0018

Constitution of India, 1950 - Article 14, 141, 19(1)(g), 254National Council for Teacher Education Act, 1993 - Section 12, 14(1), 14(3), 14(3)(b), 15(1)Orissa Education Act, 1969 - Section 7(E), 7(F)

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High Courts01 Oct 2015Dismissed

OSSTA Press Vs Regional Provident Fund Commissioner and Others

Orissa High Court · (2015) 4 LLJ 540 : (2016) 1 LLN 204

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 193, 196, 228Sick Industrial Companies (Special Provisions) Act, 1985 - Section 4

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High Courts30 Sept 2015Allowed