Orissa High Court Judgments

High Courts02 Apr 2014Allowed

Ejaz Alam Siddique Vs Presiding Officer, Industrial Tribunal and Another

Orissa High Court · (2014) 142 FLR 386 : (2015) 2 ILR 494 : (2014) LabIC 2099 : (2014) 2 LLJ 351 : (2014) 2 LLN 527 : (2014) LLR 757

Industrial Disputes Act, 1947 — Section 33, 33(2)(b)

Read judgment

High Courts02 Apr 2014

Madhusudan Disari Vs State of Orissa

Orissa High Court · (2014) 2 ILR 1117

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304

Read judgment

High Courts02 Apr 2014Disposed Off

Federation of India Mineral Industries, New Delhi and Another Vs State of Odisha and 3 Others M/s. Korp Resources Private Limited Vs State of Odisha and 6 Ors. M/s. SMC Power Generation Ltd and another Vs State of Odisha and Another Nikila Impex Pvt. Ltd. Vs State of Odisha and 2 Others

Orissa High Court · AIR 2014 Ori 105 : (2014) 4 FLT 545 : (2014) 1 ILR 1024 : (2014) 2 OLR 503 Suppl. : (2014) 2 OLR 503

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 21 Rule 16, 146Constitution of India, 1950 — Article 14, 19(1)(g), 19(g), 301, 304Mines and Minerals (Development and Regulation) Act, 1957 — Section 10(2), 13, 13(2)(g), 18(1), 2

Read judgment

High Courts31 Mar 2014Disposed Off

Satyabadi Dalsingharay Vs Hindustan Petroleum Corporation Ltd.

Orissa High Court · (2014) 118 CLT 483 : (2014) 1 OLR 941

Read judgment

High Courts31 Mar 2014Disposed Off

Subhashree Mishra Vs Prasant Kumar Dash

Orissa High Court · (2014) 2 ILR 591

Civil Procedure Code, 1908 (CPC) — Section 24

Read judgment

High Courts31 Mar 2014

Snow White Trading Corporation Vs State of Orissa

Orissa High Court · (2014) 2 ILR 935 : (2014) 71 VST 351

Central Sales Tax Act, 1956 — Section 6(2)Orissa Entry Tax Act, 1999 — Section 2, 2(d), 3, 3(2), 7

Read judgment

High Courts29 Mar 2014Dismissed

State of Odisha Vs Pranabandhu Mishra

Orissa High Court · (2014) 1 ILR 1004 : (2014) 2 OLR 432 Suppl. : (2014) 2 OLR 432

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376

Read judgment

High Courts28 Mar 2014Allowed

Sailabala Vs State of Orissa

Orissa High Court · (2014) 1 ILR 1129 : (2014) 2 OLR 401 Suppl. : (2014) 2 OLR 401

Limitation Act, 1963 — Section 5Orissa Survey and Settlement Act, 1958 — Section 15, 15(b)

Read judgment

High Courts28 Mar 2014Disposed Off

Rita Mohapatra Vs State of Orissa

Orissa High Court · (2014) 2 ILR 395

Orissa Land Reforms Act, 1960 — Section 2(14)

Read judgment

High Courts28 Mar 2014Allowed

Gopinath Sarap Vs Controller of Examination

Orissa High Court · (2014) 118 CLT 492 : (2014) 1 ILR 977 : (2014) 1 OLR 1054

Read judgment

High Courts28 Mar 2014Disposed Off

Brajabandhu Mishra Vs Gopikrushna Panda

Orissa High Court · (2014) 2 ILR 158 : (2014) 2 OLR 404 Suppl. : (2014) 2 OLR 404

Civil Procedure Code, 1908 (CPC) — Section 24

Read judgment

High Courts28 Mar 2014Disposed Off

Banita Das Vs Akshaya Ku. Mallick

Orissa High Court · (2014) 118 CLT 634 : (2014) 1 ILR 941 : (2014) 2 OLR 78

Civil Procedure Code, 1908 (CPC) — Section 24

Read judgment

High Courts27 Mar 2014Allowed

Teacher's Association of Berahampur University Vs State of Orissa

Orissa High Court · (2014) 118 CLT 342 : (2014) 2 ILR 1238 : (2014) 2 OLR 388 Suppl. : (2014) 2 OLR 388

Constitution of India, 1950 — Article 14, 16Orissa Universities Act, 1989 — Section 24, 24(2), 24(3), 3, 33

Read judgment

High Courts27 Mar 2014Dismissed

Subhankar Sarangi Vs Raghunath Tripathy

Orissa High Court · (2014) 118 CLT 306 : (2014) 2 OLR 205

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts27 Mar 2014Disposed Off

Ashok Kumar Swain Vs Mamata Pradhan

Orissa High Court · (2014) 2 OLR 86

Read judgment

High Courts27 Mar 2014Allowed

Bikash Munda Vs State of Odisha

Orissa High Court · (2015) 1 CCR 205 : (2014) 118 CLT 192 : (2014) CriLJ 3056 : (2014) 1 ILR 889 : (2014) 1 OLR 1026 : (2014) 4 RCR(Criminal) 343

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 22, 22(5), 22(6), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 110(a)(g)

Read judgment

High Courts27 Mar 2014