High Courts04 Jan 2013Allowed
Sunkuru Raghab Rao Vs Krushna Singh Padhi and Another
Orissa High Court · (2013) 115 CLT 588
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 639 of 1,624
High Courts04 Jan 2013Disposed Off
Dasrathi Rana Vs State of Orissa
Orissa High Court · (2013) 115 CLT 1171
Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x), 3(i)(ii)(x)
High Courts04 Jan 2013
Daljit Singh @ Daljit Singh Flora Vs Saguni Singh
Orissa High Court · (2013) 115 CLT 592 : (2013) 1 OLR 369
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Jan 2013
Sri Akshaya Kumar Satpathy Vs The Union of India four and Others
Orissa High Court · (2013) 1 OLR 410
High Courts21 Dec 2012Dismissed
Smt. Manorama Mohanty and Others Vs Authorized Officer, The Urban Co-operative Bank Ltd. and Others
Orissa High Court · AIR 2013 Ori 86 : (2013) 111 BC 563 : (2013) 115 CLT 759
Banking Regulation Act, 1949 — Section 2(c)(v), 5, 5(c), 5(cci), 5(ccv)Orissa Co-operative Societies Act, 1962 — Section 68, 70Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 34
High Courts21 Dec 2012
Pradeep Kumar Biswal and Others Vs Union of India and Others
Orissa High Court · (2013) 115 CLT 486
Constitution of India, 1950 — Article 226, 227
High Courts21 Dec 2012Dismissed
Smt. Manorama Mohanty and Others Vs Authorized Officer, The Urban Co-operative Bank Ltd. and two Ors. etc. etc.
Orissa High Court · (2013) 1 OLR 613
Banking Regulation Act, 1949 — Section 5, 5(c), 5(cci), 5(ccv), 5(d)Orissa Co-operative Societies Act, 1962 — Section 68, 70Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 34
High Courts20 Dec 2012
Sri Subas Singh and Others Vs State of Orissa and Others
Orissa High Court · (2013) 1 OLR 627
Constitution of India, 1950 — Article 14, 16, 226
High Courts20 Dec 2012Dismissed
State of Orissa and Another Vs Orissa Khadi and Village Industries Board Karmachari Sangha and Another
Orissa High Court · (2013) 115 CLT 731
Constitution of India, 1950 — Article 12, 14, 16, 21, 226
High Courts19 Dec 2012Dismissed
Divisional Manager, National Insurance Co. Ltd. Vs Smt. Monalita Maharana and Others
Orissa High Court · (2013) 115 CLT 527
Motor Vehicles Act, 1988 — Section 146, 147Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts19 Dec 2012Allowed
Dakshin Dinajpur B.Ed. College Vs Regional Director, Eastern Regional Committee National Council for Teacher Education and Another
Orissa High Court · (2013) 115 CLT 699
Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 15, 7(11)
High Courts19 Dec 2012Allowed
Niranjan Mishra and Others Vs Union of India and Others
Orissa High Court · (2013) 115 CLT 668 : (2013) 1 OLR 441
High Courts18 Dec 2012
Balabhadra Nayak Vs State of Orissa
Orissa High Court · (2013) 3 Crimes 86 : (2013) 1 OLR 820
Criminal Procedure Code, 1973 (CrPC) — Section 457, 457(1)Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 60(3)
High Courts18 Dec 2012Dismissed
State of Orissa Vs Bansidhar Lenka
Orissa High Court · (2013) 3 Crimes 263 : (2013) 1 OLR 640
Essential Commodities Act, 1955 — Section 10C, 3, 6, 7
High Courts14 Dec 2012Allowed
Rashmirekha Patra and Others Vs State of Orissa and Others
Orissa High Court · (2013) 115 CLT 767 : (2013) LabIC 1491 : (2013) 1 OLR 606
Constitution of India, 1950 — Article 14, 16
High Courts14 Dec 2012Dismissed
Dillip Kumar Sahoo Vs Smt. Malati Rout and Others
Orissa High Court · (2012) 12 OHC CK 0018
Partition Act, 1893 — Section 4Specific Relief Act, 1963 — Section 31, 34Transfer of Property Act, 1882 — Section 31, 34, 44
High Courts14 Dec 2012Allowed
Smt. K. Nagamani Vs Smt. K. Rajeswari and Others
Orissa High Court · (2013) 1 OLR 178
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 144, 144(1)
High Courts14 Dec 2012Dismissed
Smt. Santilata Dei Vs Sumitra Mahakuda
Orissa High Court · (2013) 115 CLT 661
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 11Orissa Grama Panchayat Act, 1964 — Section 25(v)
High Courts14 Dec 2012
Hawkins Cookers Ltd. and Others Vs Sri Jagannath Traders
Orissa High Court · (2013) 115 CLT 712
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 22, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 2(2), Order 14 Rule 4Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23, 28
High Courts14 Dec 2012
Ghanashyam Patra and Others Vs Union of India and Another
Orissa High Court · (2012) 12 OHC CK 0006
Railway Claims Tribunal Act, 1987 — Section 23