High Courts17 Jun 2014
Murari Prasad Panda Vs State of Orissa
Orissa High Court · (2014) CriLJ 5003
Evidence Act, 1872 — Section 113(B)Penal Code, 1860 (IPC) — Section 201, 304(B), 304B, 34, 498A
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 601 of 1,624
High Courts17 Jun 2014
State of Orissa Vs Dangari Bhuja
Orissa High Court · (2014) CriLJ 4932
Penal Code, 1860 (IPC) — Section 376, 506
High Courts17 Jun 2014Allowed
Sridhar Sahoo Vs Malati Sahoo
Orissa High Court · AIR 2014 Ori 192 : (2014) 118 CLT 857 : (2014) 2 ILR 399 : (2014) 2 OLR 584
High Courts07 Jun 2014Allowed
Sarada Sawalka Vs Swatantra Kumar Agarwal
Orissa High Court · (2014) 2 ILR 625 : (2014) 2 OLR 744 Suppl. : (2014) 2 OLR 744
High Courts28 May 2014Disposed Off
Asit Kumar Rout Vs Principal Secretary to Government of Odisha
Orissa High Court · (2014) 2 ILR 842 : (2014) 2 OLR 248
Dowry Prohibition Act, 1961 — Section 4Passports Act, 1967 — Section 10, 10(3)(e), 10A, 10-APenal Code, 1860 (IPC) — Section 294, 307, 323, 34, 377
High Courts16 May 2014
Charidesh Krusak Surakhya Sangha and Others Vs M/s. K.V.K. Nilachal Power Pvt.Ltd. and Others Narayan Sahoo Vs State of Orissa and Others Narendra Ku. Mohapatra and Others Vs Chief Secretary and Chief Development Commissioner and Others
Orissa High Court · (2014) 2 ILR 486
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4(1), 5-AOrissa Land Reforms Act, 1960 — Section 22, 37(B), 37-A, 37-B, 38(b)
High Courts16 May 2014Dismissed
Budhi Bewa and Others Vs Commissioner-cum-Secretary, Revenue and Disaster Management, Orissa and Others Damodar Chayani and Others Vs State of Orissa and Others Sachalabala Sethy and Others Vs Chief Secretary and Chief Development Commission, Orissa and Others
Orissa High Court · (2014) 2 ILR 64
Constitution of India, 1950 — Article 14, 19, 300-ALand Acquisition Act, 1894 — Section 14, 14(i), 14(ii), 17, 17(1)Orissa Industries (Facilitation) Act, 2004 — Section 3
High Courts16 May 2014Allowed
Babuli Behera Vs State of Odisha
Orissa High Court · (2014) CriLJ 3272 : (2014) 3 Crimes 471 : (2014) 2 ILR 580 : (2014) 2 OLR 114
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 407Penal Code, 1860 (IPC) — Section 302, 307, 34, 341, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(1)(x)
High Courts16 May 2014Allowed
Chandra Behera Vs Sushama Sahu
Orissa High Court · (2014) 118 CLT 409 : (2014) 3 DMC 570 : (2014) 2 OLR 740 Suppl. : (2014) 2 OLR 740
High Courts16 May 2014Dismissed
Abhiram Behera Vs State of Orissa
Orissa High Court · (2014) 2 ILR 244
Orissa Government Land Settlement Act, 1962 — Section 2, 2(b), 3, 3(1), 3(1)(a)
High Courts16 May 2014Allowed
Sarat Chandra Rath Vs Malti Tandi
Orissa High Court · (2014) CriLJ 3758 : (2014) 2 ILR 357 : (2014) 2 OLR 340
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 164, 190Penal Code, 1860 (IPC) — Section 302, 34, 341, 342, 354
High Courts16 May 2014Disposed Off
State of Orissa Vs Sudam
Orissa High Court · (2015) 2 CCR 142 : (2014) 2 ILR 38 : (2014) 2 OLR 670 Suppl. : (2014) 2 OLR 670
Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3)Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 294, 300, 302, 323, 324
High Courts15 May 2014
Harjit Kaur Vs State of Orissa
Orissa High Court · AIR 2014 Ori 198 : (2014) 118 CLT 615
Constitution of India, 1950 — Article 226, 323AOrissa Education Act, 1969 — Section 24B, 24B, 3(b)
High Courts15 May 2014Allowed
Epari Vasudeva Rao Vs State of Odisha
Orissa High Court · (2014) 118 CLT 691 : (2014) 2 ILR 297 : (2014) LabIC 3537 : (2014) 2 OLR 381
Constitution of India, 1950 — Article 214, 226, 227, 233, 234Motor Vehicles Act, 1988 — Section 112, 123Penal Code, 1860 (IPC) — Section 294, 341, 353
High Courts15 May 2014Partly Allowed
Rabindra Mohan Senapati Vs Budhiram Senapati
Orissa High Court · AIR 2014 Ori 152
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 May 2014
Governing Body Vs Presiding Officer
Orissa High Court · (2014) LabIC 3703
Constitution of India, 1950 — Article 19(1)(c)Orissa Education Act, 1969 — Section 10(A)(3), 10A, 3(b)
High Courts15 May 2014Disposed Off
Ras Bihari Mandal Vs N.T.P.C. Ltd.
Orissa High Court · (2014) 118 CLT 586 : (2014) LabIC 3730 : (2014) 2 OLR 951 Suppl. : (2014) 2 OLR 951
Constitution of India, 1950 — Article 226, 227
High Courts14 May 2014
Paresh Kumar Sahoo Vs District and Sessions Judge, Dhenkanal and Another
Orissa High Court · (2014) 118 CLT 774 : (2014) 143 FLR 109 : (2014) 2 ILR 511 : (2014) 2 OLR 663 Suppl. : (2014) 2 OLR 663
High Courts14 May 2014Allowed
Hrusikesh Panda Vs State of Odisha and Others
Orissa High Court · (2015) 119 CLT 713 : (2014) 2 ILR 1159 : (2014) 2 OLR 374
Constitution of India, 1950 — Article 14, 16
High Courts14 May 2014Dismissed
Shri Diwan Chand Garg Vs Govt. of India and Another
Orissa High Court · (2014) 05 OHC CK 0019
Constitution of India, 1950 — Article 226National Highways Act, 1956 — Section 3(A), 3(C), 3A, 3A(1), 3C(1)