High Courts08 Aug 2016Dismissed
Nimai Charan Deep Vs Droupadi Suna
Orissa High Court · (2016) 122 CutLT 919
Civil Procedure Code, 1908 (CPC) - Section 100
COURT ARCHIVE
Orissa High Court judgments, 2016
641 judgments · page 12 of 33
High Courts05 Aug 2016Allowed
M/s. Essel Mining & Industries Ltd., Barbil Vs Union of India
Orissa High Court · (2016) 2 ILRCuttack 490
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 28(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 4A(4)
High Courts05 Aug 2016Allowed
Guddu @ Purushottam Mohanta Vs Saimani Mohantiani
Orissa High Court · (2017) AIRCC 716 : (2016) 122 CutLT 1145
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts05 Aug 2016Dismissed
Kasturi Mohanta Vs Ratnakar Mohanta
Orissa High Court · (2016) 122 CutLT 857
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34, Section 37, Section 38
High Courts05 Aug 2016Dismissed
Krushna Chandra Barik Vs Chandia Barik
Orissa High Court · (2016) 122 CutLT 1045
Civil Procedure Code, 1908 (CPC) - Section 100Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 34
High Courts04 Aug 2016Dismissed
State of Orissa Vs Rama Chandra Dash
Orissa High Court · (2016) 122 CutLT 931
Land Acquisition Act, 1894 - Section 18
High Courts03 Aug 2016Disposed off
Management of State Bank of India Vs Shri S.N. Dora
Orissa High Court · (2017) 123 CutLT 101
Constitution of India, 1950 - Article 226
High Courts03 Aug 2016Dismissed
Baijayanati Naik Vs State of Odisha
Orissa High Court · (2016) 122 CutLT 878
Constitution of India, 1950 - Article 226
High Courts02 Aug 2016Dismissed
Kamal Prasad Sahu Vs Pranabandhu Biswal
Orissa High Court · (2016) 165 AIC 800
Transfer of Property Act, 1882 — Section 106
High Courts02 Aug 2016Allowed
Dhirendra Prasad Das Vs The Competent Authority-Cum-Tahasildar
Orissa High Court · (2016) 165 AIC 837
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts02 Aug 2016Allowed
Chinmaya Kumar Mohapatra Vs State of Orissa
Orissa High Court · (2017) 1 Crimes 425 : (2016) 2 ILRCuttack 842
Penal Code, 1860 (IPC) - Section 120B, Section 418, Section 420, Section 468
High Courts01 Aug 2016Dismissed
Subash Chandra Mohapatra Vs Amita Panda
Orissa High Court · (2016) 165 AIC 827 : (2016) 2 ILRCuttack 584
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts01 Aug 2016Disposed Off
Sk. Nizamuddin Vs State of Orissa
Orissa High Court · (2016) 2 ILRCuttack 546 : (2016) LIC 3601
Constitution of India, 1950 — Article 309Orissa Pension Rules, 1992 — Rule 114, 47(2)(b)
High Courts01 Aug 2016Allowed
Dillip Kumar Dixit Vs Coal India Limited
Orissa High Court · (2016) LIC 3800
Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 30.4Constitution of India, 1950 — Article 226, 309
High Courts29 Jul 2016Disposed Off
Manguli Juanga Vs Dinabandhu Sahu
Orissa High Court · (2017) 1 ACC 470 : (2016) 2 ILRCuttack 1037 : (2016) 4 TAC 359
Motor Vehicles Act, 1988 - Section 166, Section 178
High Courts28 Jul 2016Dismissed
Basanti Nayak Vs Badrinarayan Nayak
Orissa High Court · (2016) 165 AIC 829
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(i-a), 13(i-b), 25
High Courts28 Jul 2016Dismissed
Geetanjali Sahoo Vs Presiding Officer
Orissa High Court · (2016) 165 AIC 808 : (2016) 3 BankJ 383 : (2016) 2 DRTC 618
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 30
High Courts28 Jul 2016Partly Allowed
Sudarsan Barik Vs State
Orissa High Court · (2016) 165 AIC 793
Explosives Act, 1884 — Section 9BPenal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jul 2016Allowed
Preeti Das Vs Narasing Sahoo
Orissa High Court · (2016) 165 AIC 822
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 25
High Courts28 Jul 2016Allowed
Hari Hara Panigrahy Vs Bhubaneswar Municipal Corporation
Orissa High Court · (2016) 122 CutLT 870 : (2016) 2 ILRCuttack 529
Constitution of India, 1950 — Article 226Orissa Hindu Marriage Registration Rules, 1960 — Rule 12