High Courts25 Sept 2012Allowed
Durjyodhan Jena Vs State of Orissa
Orissa High Court · (2013) 1 OLR 658
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 209, 302, 309, 379
COURT ARCHIVE
Orissa High Court judgments
32,463 judgments · page 643 of 1,624
High Courts25 Sept 2012Dismissed
M/s. Hotel Hans Coco Palms Vs Milan Das @ Milan Krishna Das
Orissa High Court · (2013) 136 FLR 200 : (2013) 2 LLJ 28 : (2013) LLR 289
Industrial Disputes Act, 1947 — Section 2(s), 25F
High Courts21 Sept 2012Dismissed
Gopal Tandi Vs State of Orissa
Orissa High Court · (2013) 1 OLR 115
Penal Code, 1860 (IPC) — Section 302, 307
High Courts21 Sept 2012Dismissed
Oriental Insurance Co. Ltd. Vs Swapan Nayak and Others Swapan Nayak and Others Vs Oriental Insurance Co. Ltd
Orissa High Court · (2013) 2 ACC 454
Motor Vehicles Act, 1988 — Section 147, 149, 170
High Courts21 Sept 2012Dismissed
Sani Majhi Vs State of Orissa
Orissa High Court · (2012) 09 OHC CK 0012
Penal Code, 1860 (IPC) — Section 302
High Courts21 Sept 2012Allowed
Bhanumani Sahu and Others Vs State of Orissa and Another
Orissa High Court · AIR 2013 Ori 52 : (2013) 115 CLT 844
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10(1)Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 2012Dismissed
Bhoja Raj Parija Vs State of Orissa and Others
Orissa High Court · (2012) 09 OHC CK 0016
High Courts20 Sept 2012Allowed
Nirmal Kumar Jha and Others Vs Bank of India and Others
Orissa High Court · (2012) 09 OHC CK 0013
High Courts20 Sept 2012Dismissed
Biswajit Mohapatra Vs State of Orissa and others
Orissa High Court · (2012) 09 OHC CK 0011
High Courts20 Sept 2012
Lingaraj Rice Mill Pvt. Ltd., and Another Vs State Bank of India, Sambalpur
Orissa High Court · (2013) 115 CLT 1
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1), 22(2)(a)(d)
High Courts20 Sept 2012
Srikara Majhi Vs Divisional Manager, United Bank of India Sambalpur Division, Sambalpur and Others Bansidhar Tripathy Vs Chief Manager and Authorised Officer, United Bank of India and Others
Orissa High Court · AIR 2013 Ori 71 : (2013) 3 BC 402
Orissa Public Demands Recovery Act, 1962 — Section 13(4), 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 35, 37
High Courts18 Sept 2012
National Insurance Company Ltd. Vs Basanta Kumar Hota and Others
Orissa High Court · (2013) 2 ACC 665 : (2013) 137 FLR 635
Constitution of India, 1950 — Article 227
High Courts17 Sept 2012Allowed
Paradeep Phosphates Mazdoor Union and Another Vs State of Orissa and Another
Orissa High Court · (2013) 137 FLR 363
Civil Procedure Code, 1908 (CPC) — Section 11Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts13 Sept 2012
Smt. Bharati Pradhan Vs State of Orissa and Others
Orissa High Court · (2013) 115 CLT 847
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 115, 19
High Courts13 Sept 2012
Chaudhury Susil Chandra Das Vs The Branch Manager, State Bank of India and Another
Orissa High Court · (2013) 1 OLR 586
High Courts13 Sept 2012Dismissed
Bhagaban Sahu Vs Smt. Maya Sahu
Orissa High Court · AIR 2013 Ori 11
Hindu Marriage Act, 1955 — Section 13, 13(1), 13(1A), 9
High Courts11 Sept 2012Allowed
The Secretary, Subhadra Mahatab Seva Sadan of Kolathia and Another Vs State of Orissa
Orissa High Court · AIR 2013 Ori 110 : (2013) 116 CLT 181 : (2013) 1 OLR 455
Hindu Adoptions and Maintenance Act, 1956 — Section 11, 9, 9(4), 9(5)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(d)(v), 2(f), 29, 41, 41(3)
High Courts10 Sept 2012Allowed
Mochi Bisoyi and Others Vs Union of India
Orissa High Court · (2013) 1 ACC 695 : (2013) ACJ 2026 : (2013) 116 CLT 23
Railways Act, 1989 — Section 123(c), 124, 124A
High Courts07 Sept 2012Dismissed
Pramila Das Vs Smt. Jugmaprava Mohanty and Others
Orissa High Court · (2013) 116 CLT 242
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 6ALimitation Act, 1963 — Section 3(1), 3(2)(b)(ii)
High Courts07 Sept 2012Allowed
M/s. Shree Shyam Roller and Flour Mill (P) Ltd. Vs Ombudsman-I and Others
Orissa High Court · (2013) 116 CLT 233
Electricity Act, 2003 — Section 56, 56(1), 56(2)State Financial Corporations Act, 1951 — Section 29