High Courts27 Feb 2015Allowed
Jalabi Saha Vs Food Corporation of India
Orissa High Court · (2015) 120 CLT 23
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 570 of 1,624
High Courts27 Feb 2015Allowed
Debendra Ram Vs Food Corporation of India
Orissa High Court · (2015) 120 CLT 465 : (2015) 1 OLR 1093
Constitution of India, 1950 - Article 226
High Courts27 Feb 2015Dismissed
Soumitri Panda Vs State of Orissa and Others
Orissa High Court · (2015) 02 OHC CK 0051
Constitution of India, 1950 - Article 226
High Courts27 Feb 2015Dismissed
Santosh Kumar Mallik Vs State of Orissa and Others
Orissa High Court · (2015) LabIC 4642
Constitution of India, 1950 - Article 226
High Courts25 Feb 2015Dismissed
Shree Balaji Mining Pvt. Ltd. Vs Extec Screens and Crushers (India) Pvt. Ltd.
Orissa High Court · (2015) 120 CLT 969 : (2015) 1 ILR Ori 1035
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10Contract Act, 1872 - Section 4
High Courts25 Feb 2015Dismissed
State of Orissa Vs Illamat Mian
Orissa High Court · (2015) CriLJ 2961
Orissa Forest Act, 1972 - Section 73
High Courts25 Feb 2015Disposed off
Sauri Bai and Others Vs GRIDCO and Others
Orissa High Court · (2015) 1 OLR 1111
Telegraph Act, 1885 - Section 10(d), 16(3)
High Courts25 Feb 2015Dismissed
Bijayial Mohanta and Others Vs Khiramani Mohanta and Others
Orissa High Court · (2015) 1 OLR 718
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9Criminal Procedure Code, 1973 (CrPC) - Section 145
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