COURT ARCHIVE

Orissa High Court judgments, 2015

665 judgments · page 8 of 34

High Courts16 Sept 2015Allowed

Bhagabati Charan Das and Others Vs Republic of India

Orissa High Court · (2015) 2 ILR Ori 727

Chartered Accountants Act, 1949 - Section 24, 24-A, 26, 28Criminal Procedure Code, 1973 (CrPC) - Section 149, 150, 151, 152, 154Indian Medical Council Act, 1956 - Section 19

Read judgment

High Courts15 Sept 2015Allowed

Siraj Vs Ircon International Ltd. and Others

Orissa High Court · (2015) 09 OHC CK 0030

Constitution of India, 1950 - Article 16

Read judgment

High Courts15 Sept 2015Disposed off

Santanu Kumar Jena Vs Registrar Cooperative Society Orissa and Others

Orissa High Court · (2015) 09 OHC CK 0029

Read judgment

High Courts15 Sept 2015Disposed Off

Gagan Bihari Bhanja and Others Vs State of Orissa and Others

Orissa High Court · (2015) 09 OHC CK 0014

Civil Procedure Code, 1908 (CPC) - Section 11, 6(1)Constitution of India, 1950 - Article 309

Read judgment

High Courts14 Sept 2015Dismissed

Kiranabala Pujari Vs State Bank of India and Others

Orissa High Court · (2016) LabIC 579

Constitution of India, 1950 - Article 14, 16

Read judgment

High Courts14 Sept 2015Dismissed

Iswar Attaka and Others Vs State of Orissa

Orissa High Court · (2015) 09 OHC CK 0028

Criminal Procedure Code, 1973 (CrPC) - Section 173 (8)Penal Code, 1860 (IPC) - Section 109, 141, 147, 148, 149

Read judgment

High Courts11 Sept 2015Dismissed

Sarat Chandra Barik and Others Vs Manoranjan Barik and Others

Orissa High Court · (2015) 2 ILR Ori 953

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 21

Read judgment

High Courts11 Sept 2015Allowed

Chitra Athwani Vs State of Odisha

Orissa High Court · (2015) 2 ILR Ori 743

Criminal Procedure Code, 1973 (CrPC) - Section 41, 437, 438Penal Code, 1860 (IPC) - Section 120-B, 149, 188, 212, 34

Read judgment

High Courts10 Sept 2015Allowed

Oriental Bank of Commerce Vs Minarva Dash and Others

Orissa High Court · (2016) 121 CLT 333 : (2015) 2 OLR 786

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 39 Rule 2AConstitution of India, 1950 - Article 226, 227Consumer Protection Act, 1986 - Section 14(2A), 17, 17(1), 17(1)(a)(i), 17(1)(b)

Read judgment

High Courts10 Sept 2015Dismissed

Bajaj Allianz General Insurance Company Ltd. Vs District Judge-cum-First MACT, Balasore and Others

Orissa High Court · (2016) 121 CLT 502 : (2016) 1 OLR 116

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Motor Vehicles Act, 1988 - Section 166

Read judgment

High Courts10 Sept 2015Disposed Off

Dilip Kumar Vs Barad State of Orissa and Others

Orissa High Court · (2015) 2 ILR Ori 959

Constitution of India, 1950 - Article 226

Read judgment

High Courts10 Sept 2015Allowed

Puspanjali Mishra Vs Vice-Chancellor, Utkal University and Others

Orissa High Court · (2015) 2 ILR Ori 982

Orissa Universities Act, 1989 - Section 24

Read judgment

High Courts10 Sept 2015Disposed off

Santanu Kumar Jena Vs The Collector, Kendrapara

Orissa High Court · (2016) 121 CutLT 513

Orissa Prevention of Land Encroachment Act, 1972 - Section 7

Read judgment

High Courts09 Sept 2015Dismissed

Nrutang Gram Panchayat Vs State of Orissa and Others

Orissa High Court · (2015) 09 OHC CK 0050

Constitution of India, 1950 - Article 226, 243(g), 243GOrissa Grama Panchayat Act, 1964 - Section 5

Read judgment

High Courts09 Sept 2015Disposed off

Benyamini Machha Vs State of Orissa and Others

Orissa High Court · (2015) 09 OHC CK 0033

Read judgment

High Courts09 Sept 2015Disposed off

State of Orissa Vs Minaksnhi Manjari Jena

Orissa High Court · (2015) 09 OHC CK 0020

Read judgment

High Courts09 Sept 2015Disposed off

Bhikari Charan Satapathy Vs Certificate Officer-cum-Sub-Collector, Pallahara and Others

Orissa High Court · (2015) 09 OHC CK 0019

Orissa Public Demands Recovery Act, 1962 - Section 2(g), 4, 8Public Accountants Defaults Act, 1850 - Section 3, 4

Read judgment

High Courts09 Sept 2015Disposed off

Rashmi Ranjan Paikray Vs State of Orissa

Orissa High Court · (2015) 09 OHC CK 0018

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(1), 167(2), 167(2)(a)(i), 167(2)(a)(ii)Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011 - Section 15, 18, 6, 8, 8(4)

Read judgment

High Courts09 Sept 2015Allowed

Bipin Bihari Sahu Vs State of Odisha

Orissa High Court · (2016) 1 ACC 759 : (2016) AIR (Ori) 5 : (2016) 121 CLT 17 : (2015) 2 ILR Ori 840 : (2016) 1 OLR 201

Read judgment

High Courts08 Sept 2015Dismissed

Subhendu Kumar Deo Vs Regional Provident Fund Commissioner, Orissa

Orissa High Court · (2016) 149 FLR 98 : (2016) 1 ILR (Ori) 190

Constitution of India, 1950 - Article 226

Read judgment