High Courts04 Sept 2015Disposed Off
Sri Ajaya Kumar Sahoo Vs State of Orissa
Orissa High Court · (2016) 121 CutLT 597
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 552 of 1,624
High Courts03 Sept 2015Dismissed
Reeta Nayak Vs State of Orissa and Others
Orissa High Court · (2015) 09 OHC CK 0031
Contract Act, 1872 - Section 17General Clauses Act, 1897 - Section 17
High Courts02 Sept 2015Dismissed
Purna Chandra Panda Vs State of Orissa and Others
Orissa High Court · (2015) 09 OHC CK 0026
High Courts01 Sept 2015Dismissed
Afjal Baig and Others Vs State of Orissa
Orissa High Court · (2015) 09 OHC CK 0024
Arms Act, 1959 - Section 25, 27Bihar and Orissa Excise Act, 1915 - Section 21, 21(2), 78(3)Constitution of India, 1950 - Article 48A, 51A
High Courts01 Sept 2015Dismissed
Nirupama Pratihari Vs Nabaram Pradhan
Orissa High Court · (2015) 09 OHC CK 0023
High Courts01 Sept 2015Allowed
Suprava Rout Vs Sasmita Nayak
Orissa High Court · (2016) 121 CutLT 837
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1 (4)
High Courts28 Aug 2015Allowed
State of Orissa Vs Somanath Das and Others
Orissa High Court · (2015) 08 OHC CK 0057
High Courts28 Aug 2015Dismissed
Ajay Kumar Sahoo Vs State of Odisha and Others
Orissa High Court · (2015) 08 OHC CK 0050
Orissa Grama Panchayat Act, 1964 - Section 12, 24, 24(2)(c), 24(3)
High Courts28 Aug 2015Allowed
Babuli Khuntia Vs Ram Abtar Modi and Others
Orissa High Court · (2015) 08 OHC CK 0047
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, 153Constitution of India, 1950 - Article 227Specific Relief Act, 1963 - Section 16(c)
High Courts28 Aug 2015Disposed off
Prasanta Kumar Samal Vs State of Odisha and Others
Orissa High Court · (2016) 1 ILR (Ori) 81
Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 - Section 18(1), 19, 20, 20(1), 20(3)
High Courts28 Aug 2015Disposed off
Meera Pradhan Vs Sunil Pradhan
Orissa High Court · (2015) 08 OHC CK 0029
Civil Procedure Code, 1908 (CPC) - Section 24Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 13
High Courts28 Aug 2015Partly Allowed
Meghanada Mallick Vs State of Orissa
Orissa High Court · (2015) 2 ILR Ori 749
Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Penal Code, 1860 (IPC) - Section 294, 302, 304, 341, 506
High Courts28 Aug 2015Allowed
Pranati Biswal Vs M.D., Puri Beach Resort (P) Ltd.
Orissa High Court · (2015) 2 ILR Ori 957
Constitution of India, 1950 - Article 227Court Fees Act, 1870 - Section 35
High Courts26 Aug 2015Disposed off
Sri Hanuman Jew Mahabir Temple Vs The Balasore Municipality and Others
Orissa High Court · (2015) 2 ILR Ori 758
Civil Procedure Code, 1908 (CPC) - Section 80Constitution of India, 1950 - Article 12, 227Orissa Municipal Act, 1950 - Section 349, 349(1), 349(1), 375
High Courts26 Aug 2015Allowed
Pritam Chand and Others Vs The Director, State Council for Technical Education and Vocational Training and Others
Orissa High Court · (2015) 2 OLR 703
Constitution of India, 1950 - Article 14, 19, 21
High Courts26 Aug 2015Allowed
Mirza Golam Jelani Baig Vs Prabir Kumar Samal and Others
Orissa High Court · (2015) 2 ILR Ori 754 : (2015) 2 OLR 663
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 - Article 227
High Courts26 Aug 2015Allowed
Sankar Pradhan Vs Premananda Pradhan and Others
Orissa High Court · (2015) 2 OLR 607
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(1)(b), 107(1)(d)Constitution of India, 1950 - Article 227
High Courts26 Aug 2015Allowed
Kishore Rout Vs State of Odisha and Others
Orissa High Court · (2015) 2 ILR Ori 1010
Limitation Act, 1963 - Section 5
High Courts26 Aug 2015Allowed
Rajat Kumar Mohanty and Others Vs Sarat Chandra Panda and Others
Orissa High Court · (2015) 2 ILR Ori 767
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts25 Aug 2015Disposed off
Harihar Hota and Others Vs Chief Executive Officer (M.D.), NESCO and Others
Orissa High Court · (2015) 2 ILR Ori 793
Constitution of India, 1950 - Article 226