High Courts18 Aug 2016Allowed
Ramakanta Jena Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 220
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 397, Section 401Penal Code, 1860 (IPC) - Section 363
COURT ARCHIVE
Orissa High Court judgments, 2016
641 judgments · page 11 of 33
High Courts17 Aug 2016Disposed Off
M/s. Toshali Sands Vs Regional Director, Employees' State Insurance Corporation
Orissa High Court · (2017) 2 CLR 101 : (2016) 151 FLR 519 : (2017) LIC 1220
Constitution of India, 1950 — Article 226, 227Employees State Insurance Act, 1948 — Section 39, 40, 45 A, 45 C, 75
High Courts17 Aug 2016Allowed
Suratan @ Surtan Bibi Vs State of Orissa
Orissa High Court · (2016) 166 AIC 681 : (2017) sup1 CutLTCriminal 177
Criminal Procedure Code, 1973 (CrPC) — Section 209, 323, 482
High Courts17 Aug 2016Dismissed
Bijoy Kumar Khillar Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 461
Criminal Procedure Code, 1973 (CrPC) - Section 482Explosives Act, 1884 - Section 9BPenal Code, 1860 (IPC) - Section 394
High Courts17 Aug 2016Dismissed
Priyanath Pradhan Vs Smita Pradhan
Orissa High Court · (2017) 1 Crimes 423
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts10 Aug 2016Disposed Off
Mahanadi Coalfields Ltd. Vs Dhira Kumar Parida
Orissa High Court · (2016) 2 ILRCuttack 561
High Courts10 Aug 2016Allowed
Goramani Gouda Vs C.E.O, Southco Electrical Division Berhampur
Orissa High Court · (2016) AAC 2158 : (2016) 2 ILRCuttack 593
Constitution of India, 1950 — Article 226
High Courts10 Aug 2016Dismissed
Dr. Raghunath Meher Vs University Grants Commission
Orissa High Court · (2016) 2 ILRCuttack 587 : (2016) LIC 3668
Constitution of India, 1950 — Article 226
High Courts10 Aug 2016Dismissed
Jagannath Pradhan Vs Bhanu Pradhan
Orissa High Court · (2017) AIRCC 762
Civil Procedure Code, 1908 (CPC) - Section 24
High Courts10 Aug 2016Dismissed
Bhubaneswar Municipal Corporation Vs Bharat Ch. Sahoo
Orissa High Court · (2017) 1 LLJ 293
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 25-F
High Courts10 Aug 2016Allowed
Basanta Kumar Sahoo Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 464
Criminal Procedure Code, 1973 (CrPC) - Section 482Essential Commodities Act, 1955 - Section 7
High Courts10 Aug 2016Allowed
Bibekanada Dash Vs C.E.O., NESCO (Electrical)
Orissa High Court · (2017) AAC 136 : (2017) 2 ACC 188 : (2016) 122 CutLT 1062
Constitution of India, 1950 - Article 226
High Courts10 Aug 2016Disposed Off
Bhagaban Khemundu Vs Presiding Officer, Labour Court, Jeypore
Orissa High Court · (2017) LIC 369
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 25H
High Courts09 Aug 2016Disposed Off
State of Odisha, represented through the Chief Secretary and another - Petitioners @HASH Smt. Sanjita Das and Others - Opposite Parties
Orissa High Court · (2016) 2 ILRCuttack 808 : (2016) LIC 4168
High Courts09 Aug 2016Dismissed
State of Orissa Vs Ananda Chandra Das
Orissa High Court · (2016) 166 AIC 670 : (2016) CriLJ 4206 : (2016) 4 Crimes 538 : (2017) sup1 CutLTCriminal 442
Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Penal Code, 1860 (IPC) — Section 420
High Courts09 Aug 2016Disposed Off
Pritimaya Giri Vs Sri Satish Kumar Agarwalla
Orissa High Court · (2016) ACD 869 : (2017) 1 Crimes 675 : (2017) 1 RCRCriminal 142
Criminal Procedure Code, 1973 (CrPC) — Section 205Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Aug 2016Dismissed
Ramakanta Patnaik Vs Suresh Ch. Sahoo
Orissa High Court · (2016) 122 CutLT 1087 : (2016) 2 ILRCuttack 640
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts08 Aug 2016Dismissed
General Manager, I.D.C.O. Vs Presiding Officer, Labour Court
Orissa High Court · (2016) 151 FLR 511 : (2016) LabLR 1112
Industrial Disputes Act, 1947 — Section 25F
High Courts08 Aug 2016Partly Allowed
Rajendra Prasad Das Vs State of Orissa
Orissa High Court · (2016) 122 CutLT 1016
Constitution of India, 1950 - Article 21
High Courts08 Aug 2016Dismissed
Laxmi Narayan Mohapatra Vs Uttama Praharaj
Orissa High Court · (2016) 122 CutLT 827
Civil Procedure Code, 1908 (CPC) - Section 100