High Courts23 Dec 2016Allowed
Charulata Mallik Vs Prakash Ku. Mohanty
Orissa High Court · (2017) AAC 723 : (2017) 1 ILRCuttack 149
Motor Vehicles Act, 1988 - Section 147, Section 166
COURT ARCHIVE
Orissa High Court judgments, 2016
641 judgments · page 1 of 33
High Courts22 Dec 2016Disposed Off
Director of Treasuries and Inspection Vs Bhanumati Srinivasan
Orissa High Court · (2017) LIC 1184
Constitution of India, 1950 - Article 226
High Courts22 Dec 2016Allowed
Ma Chandi Durga Ispat Private Limited Vs Union of India
Orissa High Court · (2017) 170 AIC 874 : (2017) 123 CutLT 991
Constitution of India, 1950 - Article 226
High Courts21 Dec 2016Disposed Off
Subhendu Kumar Swain Vs Dusmanta Kumar Nayak
Orissa High Court · (2017) ACD 369 : (2017) sup1 CutLTCriminal 601 : (2017) 66 OrissaCriR 592
Criminal Procedure Code, 1973 (CrPC) - Section 357Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts21 Dec 2016Dismissed
Ashok Kumar Behera Vs State of Orissa
Orissa High Court · (2017) CriLJ 954 : (2017) 123 CutLT 471 : (2017) 1 ILRCuttack 134 : (2017) 66 OrissaCriR 235
Criminal Procedure Code, 1973 (CrPC) - Section 319, Section 482Penal Code, 1860 (IPC) - Section 409
High Courts21 Dec 2016Allowed
State of Orissa Vs Biranchi Narayan Das
Orissa High Court · (2017) 171 AIC 351 : (2017) 123 CutLT 589
Civil Procedure Code, 1908 (CPC) - Order 45 Rule 15Constitution of India, 1950 - Article 227
High Courts21 Dec 2016Dismissed
Gitanjali Padhi Vs Hari Sahoo
Orissa High Court · (2017) 171 AIC 360 : (2017) 123 CutLT 433 : (2017) 1 OJR 268
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts21 Dec 2016Allowed
Raja Vs State of Orissa
Orissa High Court · (2017) 170 AIC 869
Penal Code, 1860 (IPC) - Section 376(1)
High Courts21 Dec 2016Disposed off
Kamal Lochan Sha Vs State of Orissa
Orissa High Court · (2017) 170 AIC 863 : (2017) sup1 CutLTCriminal 621
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts21 Dec 2016Disposed off
M/s. Indian Rare Earths Ltd. Vs M/s. Unique Builder's Ltd.
Orissa High Court · (2017) 170 AIC 860 : (2017) 123 CutLT 527
Arbitration and Conciliation Act, 1996 - Section 2(c), Section 8
High Courts21 Dec 2016Dismissed
Kalitirtha Kalipuja Committee Vs Sri Balunkeswar Mahesh Bije Attopur
Orissa High Court · (2017) 123 CutLT 480 : (2017) 1 ILRCuttack 303 : (2017) 1 OJR 197
Civil Procedure Code, 1908 (CPC) - Section 11
High Courts21 Dec 2016Dismissed
Pitambar Champati Vs State of Orissa
Orissa High Court · (2017) 123 CutLT 406
ORISSA ESTATES ABOLITION ACT, 1951 - Section 5
High Courts20 Dec 2016Disposed Off
Aruna Kumar Satapathy Vs State of Odisha
Orissa High Court · (2017) 123 CutLT 845
Constitution of India, 1950 - Article 226
High Courts19 Dec 2016Partly Allowed
Niranjan Rout Vs State of Orissa
Orissa High Court · (2017) 1 DMC 459 : (2017) 1 OJR 232
Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, Section 498A
High Courts19 Dec 2016Allowed
State of Odisha Vs Government of India
Orissa High Court · (2017) 123 CutLT 955 : (2017) 1 ILRCuttack 14
Constitution of India, 1950 - Article 226Mineral Concession Rules, 1960 - Rule 55Mines And Minerals (Development And Regulation) Act, 1957 - Section 30
High Courts14 Dec 2016Allowed
Chaitanya Das Vs Bibhuti Charan Das
Orissa High Court · (2017) AIRCC 664 : (2017) 1 OJR 191
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 12
High Courts14 Dec 2016Allowed
M/s. Hi-Tech Estates & Promoters (P) Ltd Vs State of Odisha
Orissa High Court · (2017) sup1 CutLTCriminal 324 : (2017) 1 ILRCuttack 83
Constitution of India, 1950 - Article 300ACriminal Procedure Code, 1973 (CrPC) - Section 102
High Courts14 Dec 2016Allowed
Chandra Sekhar Patra Vs Jitan Manki
Orissa High Court · (2017) 1 BC 452
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13State Financial Corporations Act, 1951 - Section 29
High Courts09 Dec 2016Disposed off
Prahallad Mohapatra Vs State of Orissa
Orissa High Court · (2017) 170 AIC 857 : (2017) 66 OrissaCriR 170
Criminal Procedure Code, 1973 (CrPC) - Section 451, Section 457
High Courts09 Dec 2016Dismissed
K. Saraswati Vs Tamala Raita
Orissa High Court · (2017) 123 CutLT 669
Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 - Regulation 3ARegistration Act, 1908 - Section 17