High Courts26 Mar 2014Partly Allowed

Budhimanta Naik Vs State of Orissa

Orissa High Court · (2015) 3 CCR 424 : (2014) 2 ILR 31 : (2014) 2 OLR 382 Suppl. : (2014) 2 OLR 382

Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 294, 302, 304, 325, 34
High Courts24 Mar 2014

Jata Majhi Vs Pudi

Orissa High Court · (2014) 03 OHC CK 0013

Civil Procedure Code Amendment Act, 1999 — Section 32(i)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts21 Mar 2014Dismissed

Nimai Charan Sahu Vs State of Odisha

Orissa High Court · (2014) CriLJ 2601 : (2014) 2 OLR 376 Suppl. : (2014) 2 OLR 376

Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(d), 13(2), 19, 19(1)
High Courts20 Mar 2014

State of Orissa Vs Pabitra Mohan Barik

Orissa High Court · (2014) CriLJ 4316 : (2014) 2 OLR 362 Suppl. : (2014) 2 OLR 362

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 304B, 323, 494, 498A
High Courts19 Mar 2014Disposed Off

State of Odisha Vs Pitambar Mallick

Orissa High Court · (2014) 118 CLT 632 : (2014) 1 ILR 886 : (2014) 2 OLR 5

Administrative Tribunals Act, 1985 — Section 17Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 19
High Courts19 Mar 2014

Bhagirathi Mahalik Vs Markanda Barik

Orissa High Court · (2014) 118 CLT 462 : (2014) 1 OLR 857

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, Order 6 Rule 17Transfer of Property Act, 1882 — Section 52
High Courts13 Mar 2014Partly Allowed

Gurua Naik Vs State of Odisha

Orissa High Court · (2014) 1 ILR 1051 : (2014) 2 OLR 273 : (2014) 1 OLR 672

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