High Courts20 Jan 2015Dismissed
Narasingha Pattnaik Vs Board of Secondary Education Odisha
Orissa High Court · (2015) 119 CutLT 1099
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 575 of 1,624
High Courts20 Jan 2015Dismissed
Gopinath Bhanja Vs State of Orissa
Orissa High Court · (2015) 119 CutLT 1103
High Courts19 Jan 2015Dismissed
Laxmidhar Dehuri Vs Union of India and Others
Orissa High Court · (2015) 120 CLT 308 : (2016) 1 ESC 131 : (2015) 1 ILR Ori 683
Administrative Tribunals Act, 1985 - Section 20, 20(2)(b), 21, 21(1)(b)Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 - Section 12-A, 3
High Courts19 Jan 2015
Ashok Kumar Sukla Vs State of Orissa
Orissa High Court · (2015) 01 OHC CK 0033
High Courts16 Jan 2015Allowed
Jagannathdham Superstructures Pvt. Ltd. Vs General Manager, East Coast Railways and Others
Orissa High Court · AIR 2015 Ori 95 : (2015) 5 ARBLR 158 : (2015) 120 CLT 261
Arbitration and Conciliation Act, 1996 - Section 11, 11(6)
High Courts16 Jan 2015
Kishore Kumar Sahoo Vs Baijantimala Sahoo
Orissa High Court · (2015) 2 ILR Ori 663 : (2015) 1 OLR 372
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Hindu Adoptions and Maintenance Act, 1956 - Section 25Hindu Marriage Act, 1955 - Section 13, 25
High Courts16 Jan 2015Disposed off
Bikram Jena Vs State of Odisha
Orissa High Court · (2015) 01 OHC CK 0032
High Courts16 Jan 2015Allowed
Odisha Public Service Commission Vs Priyambada Das
Orissa High Court · (2015) 120 CLT 102 : (2015) 1 ILR Ori 455 : (2015) 1 OLR 510
Administrative Tribunals Act, 1985 - Section 19, 22, 22(1), 5(6)Constitution of India, 1950 - Article 309
High Courts16 Jan 2015Allowed
Rameswar Badi Vs State of Orissa
Orissa High Court · (2015) sup CutLTCriminal 842
High Courts15 Jan 2015Allowed
Union of India Vs Bitali Rout
Orissa High Court · (2015) 120 CLT 313 : (2015) 1 ILR Ori 442
Constitution of India, 1950 - Article 14, 16
High Courts14 Jan 2015Dismissed
Shiv Dutt Sharma Vs State of Orissa
Orissa High Court · (2015) 01 OHC CK 0030
Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 227, 228, 239Penal Code, 1860 (IPC) - Section 415, 420, 467, 468
High Courts13 Jan 2015Allowed
Gagua Vs State of Orissa
Orissa High Court · (2015) 1 OLR 632
Penal Code, 1860 (IPC) - Section 300, 302, 379, 380, 457
High Courts12 Jan 2015Partly Allowed
Penta Sabar Vs State of Orissa
Orissa High Court · (2015) 1 ILR Ori 688
Penal Code, 1860 (IPC) - Section 300, 302, 304
High Courts12 Jan 2015Partly Allowed
State of Orissa Vs Balabhadra Jal
Orissa High Court · (2015) 144 FLR 962 : (2015) 2 ILR Ori 843 : (2015) LabIC 1036 : (2015) 1 OLR 537
High Courts09 Jan 2015Allowed
State of Orissa Vs Jhadu Luha
Orissa High Court · (2015) CriLJ 3688
Criminal Procedure Code, 1973 (CrPC) - Section 161, 378Evidence Act, 1872 - Section 114, 118, 133, 59Penal Code, 1860 (IPC) - Section 376, 379, 506
High Courts09 Jan 2015Allowed
Maheswar Das and Others Vs Harish Ch. Sahu and Others
Orissa High Court · (2015) 1 ILR Ori 625
High Courts09 Jan 2015Dismissed
Keshab Sahukar Vs State of Orissa
Orissa High Court · (2016) 121 CLT 152 : (2015) 1 ILR Ori 570
Constitution of India, 1950 - Article 226Orissa Grama Panchayat Act, 1964 - Section 4, 4(3)
High Courts09 Jan 2015Allowed
Bhagyadhar Dash Vs The Chairman, Paradip Port Trust
Orissa High Court · (2015) 1 OLR 623
High Courts09 Jan 2015Allowed
State of Orissa Vs Bapuji Naik
Orissa High Court · (2015) 2 ILR Ori 801
Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)