Mahanadi Coalfields Limited & Anr Vs Jalaram Transport
.... Ltd. v. State of H.P. (2022) 4 SCC 116; South East Asia Marine Engineering & Constructions Ltd. v. Oil India Ltd. (2020) 5 SCC 164; Patel Engineering Ltd. v.North Eastern Electric Power Corporation Ltd. (2020) 7 SCC 167; PSA SICAL Terminals (P) Ltd. v. Board of Trustees of V.O. Chidambranar ...
Orissa High Court
M/s. Pratistha Engineering Limited, Bhubaneswar Vs State Bank Of India & Ors
.... ingly, no cause of action arises for invoking the extraordinary jurisdiction of this Court. (iii) The principle of promissory estoppel is not applicable in the present case. The Petitioner expressly accepted the phased reduction of the credit limit as recorded in the sanction letter dated 1 ...
Orissa High Court
Divine University Satsang Common Platforms, Dhenkanal Vs State Of Odisha & Ors
.... oda, adjacent to the Mahanadi River in Cuttack District. Neither of them resided on the Government plot in question. The Satsanga Vihar was initially associated with Thakur Anukul Chandra, and the meetings of the devotees of the said Thakur are referred to as Satsanga. (iv) The present Pet ...
Orissa High Court
Ghanashyam Mallick Vs Collector, Bhadrak & Ors
.... low the threshold for "landless" status, was overlooked, leading to the erroneous conclusion that the Petitioner did not qualify as "landless." This misinterpretation, coupled with the failure to consider crucial evidence, resulted in the reversal of the settlement of the dis ...
Orissa High Court
Sujata Sahoo Vs State Of Odisha And Others
.... et in which the Anganwadi centre is located. Therefore, she is eligible for engagement as Anganwadi worker. Mr. Khuntia further refers to Clause-1 of the revised guidelines dated 02.05.2007 to make the same argument. Referring to the stand taken in the counter affidavit, Mr. Khunita would submit ...
Orissa High Court
Epari Sushma Vs Ministry of Health and Family Welfare & Ors
.... ry definition presumes a degree of responsiveness or interaction, albeit limited. In contrast, individuals in a comatose or vegetative state are entirely unresponsive and incapable of interaction or decision-making. Consequently, such persons fall outside the ambit of the said statutory framewor ...
Orissa High Court
M/s. Pratistha Engineering Limited, Bhubaneswar (in both the Writ Petitions) Vs State Bank Of India & Ors
.... arises for invoking the extraordinary jurisdiction of this Court. (iii) The principle of promissory estoppel is not applicable in the present case. The Petitioner expressly accepted the phased reduction of the credit limit as recorded in the sanction letter dated 14.12.2023. The said commu ...
Orissa High Court
Trinath Maharana Vs Bhaskar Chandra Swain
.... exceeding those limits by more than one hundred rupees : Provided, further, that the High Court may limit the amount or class of Courts is empowered to award as costs under this Section. (3) No person against whom an order has been made under this section shall, by reason thereof, be exempted fr ...
Orissa High Court
S.G.B.L. India Ltd., Cuttack And Another Vs State Of Orissa & Others
.... in isolation to the entire operative part of the order and rival submission of the parties, but such observation of the Court in the order is in fact meant for supplementary agreement. Addressing the other plea of violation of natural justice and error apparent on the face of record for referrin ...
Orissa High Court
Managing Committee of Nakula Chandra Special School for Hearing Impaired and Nakula Chandra Special School for Visual Impaired and NGO, Angul Vs State Of Odisha And Others
.... ave not been permitted to do so and, therefore, the impugned letter is tainted with malice and issued with a malafide intention to subvert the right accrued in terms of the order passed in the earlier writ petition. Reference is also made to various provisions of the Rights of Persons with Disabi ...
Orissa High Court
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