COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 635 of 1,624

High Courts16 Apr 2013Allowed

Mrs. Indu Behera Vs State of Orissa and Others

Orissa High Court · AIR 2013 Ori 133 : (2013) 116 CLT 429 : (2013) 1 OLR 1076

Constitution of India, 1950 — Article 14Transplantation of Human Organs and Tissues Act, 1994 — Section 2(i), 9, 9(1)

High Courts15 Apr 2013Allowed

Smt. Sumitra Dev and Others Vs Sri Iswar Chandra Samal and Another

Orissa High Court · (2013) 2 AnWR 1000 : (2013) 116 CLT 895

Motor Vehicles Act, 1988 — Section 140, 140(1), 163A, 166, 168Penal Code, 1860 (IPC) — Section 279, 304B

High Courts11 Apr 2013Allowed

Jhunu Biswal Vs Ratan Biswal

Orissa High Court · (2013) 116 CLT 1 : (2013) 1 OLR 934

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13(A), 9

High Courts10 Apr 2013Dismissed

G. Devendra Rao Vs G. Puspa Prabha Rao @ Dora

Orissa High Court · (2014) 1 DMC 150

High Courts10 Apr 2013Allowed

Venkat Rao Vs State of Orissa and Another

Orissa High Court · AIR 2013 Ori 159 : (2013) 116 CLT 535 : (2013) 2 OLR 40

High Courts09 Apr 2013Allowed

Paradip Multi Cargo Berth Private Limited Vs Paradip Port Trust

Orissa High Court · (2013) 04 OHC CK 0004

High Courts05 Apr 2013Allowed

Kanti Bundki Vs Sindhusuta Pradhan The Election Officer-cum-Block Development Officer

Orissa High Court · (2013) 116 CLT 2 : (2013) 1 OLR 845

Orissa Grama Panchayat Act, 1964 — Section 33, 33(2), 83, 90

High Courts04 Apr 2013

Kishore Pallei Vs Aruna Kumar Panda

Orissa High Court · (2014) ALLMR(Cri) 36 : (2014) 1 BC 400 : (2013) 116 CLT 539 : (2013) 1 OLR 1005

Criminal Procedure Code, 1973 (CrPC) — Section 251, 254, 262, 263, 264Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 141

High Courts04 Apr 2013

Kamal Lochan Behera Vs State of Orissa

Orissa High Court · (2013) 04 OHC CK 0016

High Courts04 Apr 2013

Jay Bihari Patel Vs State of Orissa and Others

Orissa High Court · (2013) 116 CLT 1050 : (2013) 2 OLR 227

High Courts04 Apr 2013Dismissed

Dr. Tirupati Panigrahi and Others Vs State of Orissa

Orissa High Court · (2013) 04 OHC CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 120B, 34, 406, 411, 415

High Courts03 Apr 2013Dismissed

Sambhu Behera Vs State of Orissa

Orissa High Court · (2013) 116 CLT 107

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 365

High Courts03 Apr 2013Dismissed

Prafulla Sahu @ Geda Vs Sate of Orissa

Orissa High Court · (2013) 116 CLT 124

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 309, 439Penal Code, 1860 (IPC) — Section 294, 302, 34

High Courts03 Apr 2013

Tiki @ Prasant Barik Vs State of Orissa

Orissa High Court · (2013) 04 OHC CK 0015

High Courts03 Apr 2013

Bedadyuti Samantaray Vs State of Orissa

Orissa High Court · (2013) 116 CLT 435 : (2014) 1 DMC 440 : (2013) 1 OLR 1081

High Courts03 Apr 2013

Kanhu Charan Dash Vs State of Orissa (Vigilance)

Orissa High Court · (2013) 116 CLT 548 : (2013) 2 OLR 136

Essential Commodities Act, 1955 — Section 7

High Courts02 Apr 2013Dismissed

Sasmita Pradhan and Another Vs M/s. Citicorp Finance (India) Ltd.

Orissa High Court · (2013) 2 OLR 112

Arbitration and Conciliation Act, 1996 — Section 16, 19, 20, 34, 37Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 227

High Courts26 Mar 2013

Kailash Chandra Swain Vs State of Orissa and Others

Orissa High Court · (2014) 117 CLT 692 : (2013) 138 FLR 164 : (2013) 3 LLJ 277 : (2013) 1 OLR 935

Industrial Disputes Act, 1947 — Section 10, 2(s), 25F, 25F, 25G

High Courts26 Mar 2013Allowed

District Central Co-operative Bank Ltd. and Another Vs Lingaraj Meher

Orissa High Court · (2013) 2 OLR 200

Constitution of India, 1950 — Article 226Orissa Co-operative Societies Act, 1962 — Section 27, 67

High Courts25 Mar 2013Dismissed

Iswar Chandra Dash Vs First Additional District and Sessions Judge and Others

Orissa High Court · (2013) CriLJ 2672

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Penal Code, 1860 (IPC) — Section 294, 307, 324, 326, 34