COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 602 of 1,624

High Courts14 May 2014Allowed

Alakananda Philanthropic Trust and three Others Vs State of Odisha and Others

Orissa High Court · (2015) 120 CLT 722 : (2015) 1 ILR 87 : (2014) 2 OLR 590 Suppl. : (2014) 2 OLR 599

Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007 — Section 11, 2, 2(u)(xii), 2(z), 3

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High Courts14 May 2014Allowed

Krushna Chandra Nayak Vs The Railway Board

Orissa High Court · (2014) 118 CLT 664 : (2014) 142 FLR 808 : (2014) 2 ILR 290 : (2014) 4 LLN 250 : (2014) 2 OLR 333

Constitution of India, 1950 — Article 16, 21, 309

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High Courts14 May 2014

Aruna Kumar Swain and Another Vs State of Orissa and Others

Orissa High Court · AIR 2014 Ori 116 : (2014) 118 CLT 219 : (2014) 2 ILR 205 : (2014) 1 OLR 729 Suppl.

Constitution of India, 1950 — Article 14, 21, 21A, 226, 256Orissa Education Act, 1969 — Section 3(b), 7C, 7C(1), 7C(4)

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High Courts14 May 2014Allowed

Smt. Sarojini Sahoo Vs State of Orissa and Others

Orissa High Court · (2014) 118 CLT 106 : (2014) 143 FLR 114 : (2014) 2 ILR 226 : (2014) LabIC 2545 : (2014) 2 OLR 65

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High Courts14 May 2014

Sashirekha Samal Vs State of Orissa and Others

Orissa High Court · AIR 2014 Ori 114 : (2015) 119 CLT 95 : (2014) 2 ILR 465 : (2014) 2 OLR 1

Orissa Municipal Act, 1950 — Section 54, 54(1), 54(2)(a)

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High Courts14 May 2014Dismissed

Prashanta Kumar Dash Vs State of Odisha

Orissa High Court · (2015) sup2 CutLTCriminal 525

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High Courts13 May 2014Dismissed

Haladhar Dash Vs The Acting Chief Justice of the High Court of Orissa

Orissa High Court · (2014) 1 ILR 1073

Constitution of India, 1950 — Article 229, 229(2)

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High Courts13 May 2014Dismissed

Iswar Chandra Behera and Others Vs State of Odisha

Orissa High Court · (2015) 1 ILR 58

Criminal Procedure Code, 1973 (CrPC) - Section 2 (u), 2(u), 24, 24(8) — Orissa Special Courts Act, 2006 - Section 13

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High Courts13 May 2014Allowed

Kamala Dash Vs Rama Pratap Kheria

Orissa High Court · (2014) 2 ILR 161

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 34

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High Courts13 May 2014Disposed Off

Pallabgunjan Satpathy Vs Banchha

Orissa High Court · (2014) 2 OLR 357

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27

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High Courts08 May 2014

Srinivas Marine Exports (India) Pvt. Ltd. Vs Orissa Shrimp Seed Production, Supply and Research Centre

Orissa High Court · (2014) 2 OLR 524

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 11, Order 5 Rule 5, Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts08 May 2014

Sarat Chandra Parida Vs State of Odisha

Orissa High Court · (2015) 2 ILR 94 : (2014) LabIC 3597

Orissa Education Act, 1969 — Section 3(b), 7(c)

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High Courts07 May 2014Disposed Off

Iftikhar Imam Mallick Vs Mehroon Nisha

Orissa High Court · (2014) 2 OLR 140

Orissa Government Land Settlement Act, 1962 — Section 7Transfer of Property Act, 1882 — Section 106, 53-A

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High Courts06 May 2014Allowed

Sukhindar Singh Garcha Vs State of Orissa

Orissa High Court · (2014) 2 OLR 411

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 354, 376, 498A, 506, 511

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High Courts06 May 2014Allowed

Santosh Kumar Routray (dead) and Prasana Kumar Routray and Others Vs State of Orissa and Others

Orissa High Court · AIR 2014 Ori 133 : (2014) 118 CLT 684 : (2014) 2 ILR 375 : (2014) 2 OLR 305

Constitution of India, 1950 — Article 226, 32Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 11, 12, 13, 14Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4

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High Courts05 May 2014Disposed Off

Residents Development Association of Sector-7 Vs State of Odisha, and 4 Ors.

Orissa High Court · (2014) 2 ILR 9 : (2014) 1 OLR 713 Suppl.

Constitution of India, 1950 — Article 14, 226, 39(b)Orissa Development Authorities Act, 1982 — Section 103, 103(1), 103(3), 116, 123

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High Courts02 May 2014Dismissed

Prasanta K. Acharya Vs Panchanana Choudhury

Orissa High Court · (2014) 05 OHC CK 0034

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High Courts02 May 2014

Prahallad Sethy Vs State of Orissa

Orissa High Court · (2014) CriLJ 4378 : (2014) 2 OLR 191 Suppl. : (2014) 2 OLR 191 : (2015) 3 RCR(Criminal) 221

Orissa Municipal Act, 1950 — Section 127Penal Code, 1860 (IPC) — Section 463, 464, 465, 466, 468Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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High Courts02 May 2014Dismissed

State of Orissa Vs Radhakanta Behera

Orissa High Court · (2015) CriLJ 174 : (2014) 2 ILR 429

Penal Code, 1860 (IPC) — Section 376(1)

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High Courts02 May 2014Disposed Off

Kabita Dhal Vs State of Orissa

Orissa High Court · (2014) 118 CLT 652 : (2014) 1 ILR 1168 : (2014) 2 OLR 290

Orissa Education Act, 1969 — Section 3(b)

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