COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 647 of 1,624

High Courts29 Jun 2012

Jadhunath Pradhan Vs State of Odisha and Another

Orissa High Court · (2013) 1 OLR 56

Constitution of India, 1950 — Article 14, 16, 16(4), 209, 233Orissa Reservation Of Posts And Services (for Socially And Educationally Backward Classes) Act, 2008 — Section 6Orissa State Commission For Women Act, 1993 — Section 2

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High Courts28 Jun 2012Allowed

Pandaba @ Pandav Mukhi Vs State of Orissa and Others

Orissa High Court · (2013) 2 Crimes 732

National Security Act, 1980 — Section 3(2)

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High Courts28 Jun 2012

Ramesh Das and Another Vs State of Orissa and Others

Orissa High Court · (2012) CriLJ 4604

Constitution of India, 1950 — Article 226, 32Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 13, 19Penal Code, 1860 (IPC) — Section 224, 380

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High Courts27 Jun 2012Allowed

Smt. Basanti Sahoo Vs Member, Board of Revenue, Orissa, Cuttack and Others

Orissa High Court · (2012) 114 CLT 945

Constitution of India, 1950 — Article 226Orissa Survey And Settlement Act, 1958 — Section 32

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High Courts27 Jun 2012Dismissed

Smt. Nibedita Parida Vs Chitaranjan Sahoo

Orissa High Court · (2012) 114 CLT 949 : (2013) 2 Crimes 353

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts27 Jun 2012Allowed

Hata Swain (dead) his legal heir Ramesh Ch. Swain and Others Vs State of Orissa

Orissa High Court · (2013) 115 CLT 651

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 43 Rule 1(u)

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High Courts26 Jun 2012

Sri Surendra Prasad Nayak Vs State of Orissa and Others

Orissa High Court · (2012) 114 CLT 982

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High Courts26 Jun 2012Allowed

Subhendu Kumar Mohanty Vs Orissa Power Generation Corporation Ltd. and Others

Orissa High Court · (2013) 136 FLR 835 : (2013) 1 LLJ 531 : (2012) LLR 1196

Constitution of India, 1950 — Article 19(1)(a), 226, 227

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High Courts26 Jun 2012

Dhaneswar Pradhan Vs State of Odisha

Orissa High Court · (2012) 06 OHC CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7

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High Courts20 Jun 2012

South Eastern Railway Vs Swarnalata Lenka and Others

Orissa High Court · (2013) 2 ACC 462

Railway Claims Tribunal Act, 1987 — Section 16Railways Act, 1989 — Section 124A, 125

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High Courts20 Jun 2012

Apsar Alli Khan Vs Saida Begum

Orissa High Court · (2013) 1 DMC 498

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts20 Jun 2012Allowed

Satyabhama Pattanaik Vs Bijendra Mohapatra and Others

Orissa High Court · AIR 2013 Ori 26

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 6A, Order 41 Rule 1, Order 41 Rule 11, Order 41 Rule 12Limitation Act, 1963 — Section 5

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High Courts20 Jun 2012