High Courts25 Feb 2014Dismissed
Sukhchand Adhikari Vs State of Orissa
Orissa High Court · (2014) 1 OLR 677 Suppl.
Arms Act, 1959 - Section 25Explosives Act, 1884 - Section 9(B)(3)(A) 9(b)(3))(a)Penal Code, 1860 (IPC) - Section 398
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 610 of 1,624
High Courts25 Feb 2014Allowed
Rama Chandra Sahu Vs Gopinath Panigrahi
Orissa High Court · (2014) 118 CLT 133 : (2014) 1 OLR 1002
Civil Procedure Code, 1908 (CPC) — Section 54Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)Registration Act, 1908 — Section 47, 58(2)
High Courts24 Feb 2014Disposed Off
Durga Prasad Kanungo Vs Madhusmita Rout
Orissa High Court · (2014) 118 CLT 360 : (2014) 2 OLR 104 Suppl. : (2014) 2 OLR 104
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts21 Feb 2014Disposed Off
Maheswari Majhi Vs Govt. of Orissa
Orissa High Court · (2014) 2 OLR 211
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, Order 6 Rule 17Limitation Act, 1963 — Section 5
High Courts21 Feb 2014Allowed
Gura Purty Vs State of Odisha
Orissa High Court · (2014) 1 ILR 676
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts21 Feb 2014Dismissed
M/s. SGBL (India) Ltd. Vs BSNL
Orissa High Court · (2014) 02 OHC CK 0045
High Courts21 Feb 2014Partly Allowed
Pawan Kumar Prasad Vs State of Orissa
Orissa High Court · (2014) CriLJ 2386 : (2014) 3 Crimes 467 : (2014) 1 OLR 706 Suppl.
Criminal Procedure Code, 1973 (CrPC) — Section 164, 31Penal Code, 1860 (IPC) — Section 366(A), 366A, 366-A, 376, 376 (2)
High Courts21 Feb 2014
Durgadevi Agarwalla Vs State of Orissa
Orissa High Court · AIR 2014 Ori 140 : (2014) 1 OLR 930 Suppl.
Orissa Prevention of Land Encroachment Act, 1972 — Section 16, 17, 8(A), 8A
High Courts21 Feb 2014Partly Allowed
State of Orissa Vs Mishra Paraja
Orissa High Court · (2014) CriLJ 2816
Criminal Procedure Code, 1973 (CrPC) — Section 172(2), 313Evidence Act, 1872 — Section 106, 8Penal Code, 1860 (IPC) — Section 294, 302, 354, 376, 506
High Courts20 Feb 2014
Soubhagya Kumar Dash Vs Sulekha Das
Orissa High Court · (2014) 118 CLT 363 : (2014) 1 OLR 648 Suppl.
Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
High Courts20 Feb 2014
Director-in-Charge,Nilachal Refractories Ltd. Vs Presiding Officer,Labour Court
Orissa High Court · (2014) 142 FLR 393 : (2014) 1 OLR 644 Suppl.
Industrial Disputes Act, 1947 — Section 33-C(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 18, 18(2)(b), 3(1)(o)
High Courts19 Feb 2014Dismissed
North Odisha Farmers and Multi-Purpose Cooperative Limited Vs State of Odisha and Others
Orissa High Court · (2014) 117 CLT 601 : (2014) 1 ILR 605 : (2014) 1 OLR 627 Suppl.
Constitution of India, 1950 - Article 14 19 19(1)(c) 19(1)(g) 19(4)Co-operative Societies Act, 1912 - Section 39 4 47Orissa Self Help Cooperatives Act, 2001 - Section 2
High Courts19 Feb 2014Allowed
Abhimanyu Das Vs Dhobani Das
Orissa High Court · (2014) 1 ILR 754 : (2014) 1 OLR 623 Suppl.
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 17 Rule 3Constitution of India, 1950 — Article 227
High Courts18 Feb 2014Dismissed
Chittaranjan Nandy Vs Union of India
Orissa High Court · (2014) 1 ILR 648 : (2014) 2 OLR 136 Suppl. : (2014) 2 OLR 136
Constitution of India, 1950 - Article 14 15 17 21Criminal Procedure Code, 1973 (CrPC) - Section 350 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18 19 3 3(1)
High Courts18 Feb 2014Allowed
Raj Kishore Lenka Vs Republic of India
Orissa High Court · (2014) 117 CLT 708 : (2014) 1 ILR 740 : (2014) 1 OLR 808
Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13(1)(d) 20 7
High Courts18 Feb 2014
Padma Charan Panda Vs Bishnupriya Dalei
Orissa High Court · AIR 2014 Ori 100 : (2014) 117 CLT 1012 : (2014) 3 DMC 47 : (2014) 1 ILR 777 : (2014) 1 OLR 698
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Family Courts Act, 1984 — Section 7, 7(1)Hindu Marriage Act, 1955 — Section 12
High Courts18 Feb 2014
Rebati Dikshit Vs Ramesh Siripurapu
Orissa High Court · (2014) 118 CLT 413 : (2014) 2 OLR 137 Suppl. : (2014) 2 OLR 137
Motor Vehicles Act, 1988 — Section 166, 168
High Courts17 Feb 2014
Animarani Barua and Another Vs Collector-cum-District Magistrate and Another
Orissa High Court · (2014) 118 CLT 131 : (2014) 1 OLR 647
Mental Health Act, 1987 — Section 50, 51, 52, 53, 54
High Courts14 Feb 2014
Sarthak Builders Pvt. Ltd. and Another Vs Orissa Rural Development Corporation Limited and 5 Others
Orissa High Court · AIR 2014 Ori 83 : (2014) 4 BC 143 : (2014) 117 CLT 1018 : (2014) 1 ILR 624 : (2014) 1 OLR 704 : (2015) 3 RCR(Civil) 8
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 40Companies Act, 1956 — Section 4ACriminal Procedure Code, 1973 (CrPC) — Section 428