High Courts25 Sept 2014
Bengal Tools Limited Vs Mahanadi Coalfields Limited
Orissa High Court · (2015) 3 BC 393
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 589 of 1,624
High Courts25 Sept 2014Allowed
Niranjan Behera Vs Sudarsan Bandha
Orissa High Court · (2014) 118 CLT 1143 : (2015) 1 OLR 72
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 9 Rule 13, 151Limitation Act, 1963 — Section 5
High Courts24 Sept 2014
Purna Chandra Das Vs Pagili Das
Orissa High Court · (2014) 118 CLT 979 : (2014) 2 OLR 578 Suppl. : (2014) 2 OLR 578
Advocates Act, 1961 — Section 35, 49(1)(c)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3AConstitution of India, 1950 — Article 226, 227
High Courts24 Sept 2014Partly Allowed
Debahuti Parida Vs The General Manager East Coast Railway
Orissa High Court · (2014) 118 CLT 826 : (2015) 1 ILR 200 : (2014) 2 OLR 703 Suppl. : (2014) 2 OLR 703
Railways Act, 1989 — Section 124
High Courts24 Sept 2014Dismissed
Dillip Kumar Patro Vs M. Gopikrishna Rao
Orissa High Court · (2015) 1 ILR 293
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, 115(1), 148, 47 — Constitution of India, 1950 - Article 227 — Specific Relief Act, 1963 - Section 28, 28(1)
High Courts24 Sept 2014
Patitapabana Bastralaya Vs The Sales Tax Officer
Orissa High Court · (2015) 119 CLT 736 : (2015) 1 ILR 283 : (2015) 1 OLR 183 : (2015) 79 VST 425
Income Tax Act, 1922 — Section 34Orissa Entry Tax Act, 1999 — Section 34, 9, 9A, 9B, 9C, 9C
High Courts24 Sept 2014Partly Allowed
Debarchan Pradhan Vs Odisha Forest Development Corporation Ltd.
Orissa High Court · (2015) 120 CLT 1103 : (2015) 145 FLR 389 : (2015) 144 FLR 410 : (2015) 1 ILR 1224 : (2015) 1 OLR 310
High Courts24 Sept 2014
Sarojini Dei and Others Vs Satya Prasad Pattnaik and Others
Orissa High Court · (2015) 120 CLT 148 : (2015) 1 ILR 614 : (2014) 2 OLR 932
High Courts24 Sept 2014Dismissed
Manaswini Baliarsingh Vs State of Odisha
Orissa High Court · (2014) 118 CLT 1146 : (2014) 2 OLR 1094 Suppl. : (2014) 2 OLR 1094
Constitution of India, 1950 — Article 227, 243E, 85Orissa Panchayat Samiti Act, 1959 — Section 46(B)(2)(f-3), 46B, 54A, 58
High Courts24 Sept 2014
Dilip Kumar Patro Vs M. Gopikrishna Rao
Orissa High Court · AIR 2015 Ori 15 : (2015) 119 CLT 217
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115(1), 148, 47Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 28, 28(1)
High Courts24 Sept 2014
State of Orissa Vs Artabandhu Patra.
Orissa High Court · (2015) CriLJ 538
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 409
High Courts24 Sept 2014Dismissed
Bajaj Allianz Life Insurance Co. Ltd. Vs Golekh
Orissa High Court · (2014) 09 OHC CK 0015
High Courts24 Sept 2014
Arun Kumar Vs N. Nirmala Devi
Orissa High Court · (2014) 09 OHC CK 0012
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 2 Rule 2, Order 5 Rule 20, Order 7 Rule 11, Order 9 Rule 13Constitution of India, 1950 — Article 226, 227
High Courts22 Sept 2014Allowed
Birendra Sahoo Vs Jyoshna Rani Sahoo
Orissa High Court · (2015) 119 CLT 44 : (2015) 1 ILR 483 : (2014) 2 OLR 1096
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13, 24, 28
High Courts22 Sept 2014Disposed Off
Sangram Kishore Swain Vs State of Odisha
Orissa High Court · (2014) 118 CLT 961 : (2014) 2 OLR 526 Suppl. : (2014) 2 OLR 526
Orissa Government Land Settlement Act, 1962 — Section 3-A
High Courts22 Sept 2014Dismissed
Soumendra Kumar Jena Vs Government of India
Orissa High Court · (2014) 09 OHC CK 0084
High Courts22 Sept 2014
Orissa Stevedores Ltd. Vs Deputy Commissioner,Central Excise,Customs and Service Tax
Orissa High Court · (2015) 49 GST 35
High Courts22 Sept 2014Dismissed
State of Orissa Vs Sk. Himat
Orissa High Court · (2014) 2 ILR 1146 : (2014) 2 OLR 225 Suppl. : (2014) 2 OLR 225
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 378Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34, 498(A)
High Courts22 Sept 2014Allowed
Nari Vs Union of India
Orissa High Court · (2015) 119 CLT 469 : (2015) CriLJ 89 : (2015) 1 OLR 13 : (2015) 1 RCR(Criminal) 845
Constitution of India, 1950 — Article 22(2)National Security Act, 1980 — Section 3, 3(2)National Security Guard Act, 1986 — Section 3, 3(2)
High Courts19 Sept 2014Allowed
Kadim Vs State of Orissa
Orissa High Court · (2014) 118 CLT 1167 : (2014) CriLJ 4912 : (2015) 1 ILR 716 : (2014) 2 OLR 1105
Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 307, 34, 394