High Courts16 Oct 2014
State of Orissa Vs Tahasil Harijan
Orissa High Court · (2015) CriLJ 558
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 587 of 1,624
High Courts15 Oct 2014
Sarat Gouda and Others Vs The Division Railway Manager, East Coast Railway and Others
Orissa High Court · (2015) 120 CLT 249 : (2015) 1 OLR 265
Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 124
High Courts15 Oct 2014
State of Orissa Vs Jagadish Pujari
Orissa High Court · (2015) CriLJ 564
Criminal Procedure Code, 1973 (CrPC) — Section 161, 378Penal Code, 1860 (IPC) — Section 376
High Courts15 Oct 2014
Bijoya Kumar Patra Vs State of Orissa
Orissa High Court · (2015) CriLJ 549
Evidence Act, 1872 — Section 114-APenal Code, 1860 (IPC) — Section 376(e)
High Courts14 Oct 2014
LPA Vs Manas Ranjan Samal
Orissa High Court · (2015) 120 CLT 571 : (2015) 1 ILR 428
Orissa Grama Panchayat Act, 1964 — Section 15, 31, 39
High Courts30 Sept 2014
Food Corporation of India Vs Jai Maa Kali Stores
Orissa High Court · (2014) 2 OLR 716 Suppl. : (2014) 2 OLR 716
Sales of Goods Act, 1930 — Section 19, 20, 23, 23(2), 24
High Courts30 Sept 2014Dismissed
Union of India (UOI) Vs Steel Authority of India Ltd.
Orissa High Court · (2015) 120 CLT 326 : (2015) 1 ILR 24
Arbitration and Conciliation Act, 1996 — Section 16, 17, 34, 37, 45Civil Procedure Code, 1908 (CPC) — Order 45 Rule 45, 104, 104(1), 104(2), 110Constitution of India, 1950 — Article 227, 277, 278, 372
High Courts30 Sept 2014Allowed
Food Corporation of India and Others Vs Binayak Food Products
Orissa High Court · (2015) 120 CLT 714 : (2015) 1 ILR 1
Essential Commodities Act, 1955 - Section 3 — Sales of Goods Act, 1930 - Section 19, 19 (3), 19(2), 20, 20
High Courts30 Sept 2014
Prafulla Kumar Sahoo Vs Sudam Charan Sahoo and Others
Orissa High Court · (2014) 2 ILR 1174
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, 151
High Courts29 Sept 2014
Kar Clinic and Hospital Pvt. Ltd. Vs Swarna Prava Mishra
Orissa High Court · (2014) 2 OLR 1101
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts29 Sept 2014
Mohanty and Associates Vs Officer on Special Duty
Orissa High Court · (2014) 2 ILR 1011
High Courts29 Sept 2014
Uttam Kumar Samanta Vs KIIT University
Orissa High Court · (2014) 118 CLT 997 : (2014) 2 ILR 1044 : (2014) 2 OLR 852 Suppl. : (2014) 2 OLR 852
Constitution of India, 1950 — Article 12, 13(2), 136, 14, 16Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 10A
High Courts29 Sept 2014Dismissed
Executive Engineer Vs Grievance Redressal Forum
Orissa High Court · (2014) 09 OHC CK 0058
Electricity Act, 2003 — Section 110, 45
High Courts29 Sept 2014
Lingaraj Mahaprabhu Bije Vs Bipra Charan Senapati
Orissa High Court · (2014) 118 CLT 1130 : (2014) 2 OLR 706 Suppl. : (2014) 2 OLR 706
Orissa Estates Abolition Act, 1951 — Section 3, 38B, 6, 7, 8Orissa Hindu Religious Endowments Act, 1951 — Section 19Orissa Survey and Settlement Act, 1958 — Section 32
High Courts29 Sept 2014Allowed
Kasinath Nayak Vs Nisamani Nayak and Others
Orissa High Court · (2015) 120 CLT 122 : (2014) 2 OLR 1116 Suppl. : (2014) 2 OLR 1116
High Courts29 Sept 2014Allowed
Kasinath Nayak Vs Nisamani Nayak
Orissa High Court · (2015) 120 CutLT 122
High Courts27 Sept 2014
Narayan Sahoo and Others Vs State of Orissa
Orissa High Court · (2014) 2 OLR 794
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts26 Sept 2014
Deo Ispat Alloys Limited Vs Commissioner of Commercial Taxes
Orissa High Court · (2015) 119 CLT 702 : (2014) 2 ILR 1166
Constitution of India, 1950 — Article 14Orissa Value Added Tax Act, 2004 — Section 43, 73(6)
High Courts26 Sept 2014
ABB India Limited Vs State of Odisha
Orissa High Court · (2015) 120 CLT 358 : (2015) 51 GST 412 : (2015) 1 ILR 105 : (2015) 77 VST 124
Orissa Value Added Tax Act, 2004 — Section 42, 42(4)