High Courts02 May 2014Dismissed
State of Orissa Vs Jashobanta Narayan Nanda
Orissa High Court · (2014) 2 ILR 193
Penal Code, 1860 (IPC) — Section 294, 307, 323, 34, 341
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 603 of 1,624
High Courts02 May 2014Dismissed
Bharat Nath Vs Suryakanta Jaypuria
Orissa High Court · (2014) 05 OHC CK 0006
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10, Order 39 Rule 1, Order 39 Rule 2, 151
High Courts01 May 2014Disposed Off
Ramesh @ Jaga Pradha Vs State
Orissa High Court · (2014) 05 OHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34, 366, 420
High Courts01 May 2014Dismissed
Governing Body of Bahanaga College Vs State of Orissa and Others
Orissa High Court · (2014) 2 ILR 178 : (2014) LabIC 2872
Orissa Education Act, 1969 — Section 7(5), 7(6)
High Courts01 May 2014Dismissed
Bhramara Nayak Vs Satya Badi and Others
Orissa High Court · (2014) 2 OLR 658 Suppl. : (2014) 2 OLR 658
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 26
High Courts30 Apr 2014Dismissed
Routa Munda @ Mathura Vs State of Orissa
Orissa High Court · (2014) CriLJ 3334 : (2014) 2 ILR 475
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts30 Apr 2014Dismissed
Satyaranjan Mallick Vs Indian Oil Corporation Ltd. and Others
Orissa High Court · (2014) 04 OHC CK 0058
Constitution of India, 1950 — Article 226
High Courts30 Apr 2014Disposed Off
Haramohan Samantaray Vs Commissioner-cum-Secretary to Govt. Panchayat Raj Department
Orissa High Court · (2014) 2 OLR 75
Mahatma Gandhi National Rural Employment Guarantee Act, 2005 — Section 15, 25, 26
High Courts25 Apr 2014Disposed Off
Chandan Kumar Mania Vs State of Odisha
Orissa High Court · (2014) LabIC 3727 : (2014) 2 OLR 233
Constitution of India, 1950 — Article 21
High Courts25 Apr 2014Allowed
Apili Padhi Vs Durga Prasad Padhi and Another
Orissa High Court · (2014) 2 OLR 283
Evidence Act, 1872 — Section 101, 102, 103
High Courts25 Apr 2014
Pratima Sahoo Vs Surendra Kumar Sahoo and Others
Orissa High Court · (2014) 04 OHC CK 0062
High Courts25 Apr 2014Dismissed
Badri N. Dash Vs State and Others
Orissa High Court · (2014) 04 OHC CK 0037
High Courts24 Apr 2014Allowed
Devi Prasad Sahu Vs State of Orissa
Orissa High Court · (2014) 4 Crimes 430 : (2014) 2 OLR 105
Juvenile Justice Act, 1986 — Section 49Penal Code, 1860 (IPC) — Section 376(2)(f)
High Courts24 Apr 2014Allowed
Niranjan Pradhan Vs State of Odisha
Orissa High Court · (2015) 3 CCR 373 : (2014) 1 ILR 1127
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Penal Code, 1860 (IPC) — Section 120-B, 406, 420
High Courts24 Apr 2014Dismissed
Arati Majhi Vs State of Odisha
Orissa High Court · (2014) 04 OHC CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 174, 176, 176(1-A)
High Courts24 Apr 2014Dismissed
Manager,ICICI Lombard General Insurance Company Vs Jhunu Sethi
Orissa High Court · (2015) 4 ACC 449 : (2015) ACJ 1632 : (2014) 2 OLR 198
Motor Vehicles Act, 1988 — Section 147
High Courts23 Apr 2014Dismissed
State of Orissa Vs Santosh Sabat
Orissa High Court · (2014) 2 OLR 280
Penal Code, 1860 (IPC) — Section 294, 323, 341, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts23 Apr 2014Disposed Off
Orissa Campus Chemists Association Vs State of Orissa
Orissa High Court · (2015) 119 CLT 949 : (2015) 1 ILR 147 : (2014) 2 OLR 276
Constitution of India, 1950 — Article 14, 19, 21Essential Commodities Act, 1955 — Section 3
High Courts23 Apr 2014Dismissed
State of Orissa Vs Parameswar Giri
Orissa High Court · (2014) 2 OLR 238
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 376