High Courts04 May 2016Allowed
Birendra Giri Vs M/s. Bajaj Allianz General Insurance Co. Ltd.
Orissa High Court · (2017) 1 ACC 476 : (2016) 4 TAC 378
Motor Vehicles Act, 1988 - Section 173
COURT ARCHIVE
Orissa High Court judgments, 2016
641 judgments · page 19 of 33
High Courts04 May 2016Dismissed
Smt. Sarojini Barik Vs Addl. District Magistrate-Cum-Appellate Authority
Orissa High Court · (2016) 1 ILRCuttack 1063
Orissa Miscellaneous Certificate Rules, 1984 — Rule 3
High Courts04 May 2016Allowed
Sri Satya Kumar Paikaraya (dead) his L.Rs. and another Vs Gita Bai
Orissa High Court · (2016) 163 AIC 784
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 23, Order 41 Rule 25
High Courts03 May 2016Partly Allowed
Telsa Transformers Limited Vs Odisha Power Transmission Corporation Limited and another
Orissa High Court · (2016) 163 AIC 765 : (2016) 2 ILRCuttack 37
Constitution of India, 1950 - Article 14
High Courts03 May 2016Dismissed
Madhab Jena @ Madhabananda Jena & others Vs Smt. Indira Tripathy
Orissa High Court · (2016) 163 AIC 759
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts03 May 2016Dismissed
Sri Gurala Babu Rao & others Vs Municipal Council, Parlakhemundi Municiplity & others
Orissa High Court · (2016) 163 AIC 755
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts02 May 2016Dismissed
National Buildings Construction Corporation Ltd. Vs State of Odisha
Orissa High Court · (2016) 2 ILRCuttack 30
Constitution of India, 1950 — Article 14
High Courts02 May 2016Disposed off
Jindal Steel & Power Limited Vs Union of India
Orissa High Court · (2016) 122 CutLT 407
Central Excise Rules, 2002 - Rule 25, Rule 27Central Excises and Salt Act, 1944 - Section 11AA, Section 11AC
High Courts29 Apr 2016Dismissed
Pitambar Sahoo Vs Angul-Sukinda Railway Limited
Orissa High Court · (2016) AIRCC 2338 : (2016) 2 ILRCuttack 212
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 3(b), 50, 54
High Courts29 Apr 2016Allowed
Goreti Xess Vs Jyoti Xaxa
Orissa High Court · (2016) AIR(Orissa) 169 : (2016) 2 ILRCuttack 362
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2
High Courts29 Apr 2016Allowed
M/s. The Utkal Oil & Chemicals Industries, Jagatpurand another Vs Syndicate Bank, Choudhury Bazar
Orissa High Court · (2016) 162 AIC 781 : (2016) AIRCC 2586 : (2016) 2 BankJ 686 : (2017) 2 BC 327 : (2017) 123 CutLT 359 : (2016) 2 DRTC 430
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13, 151Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 1(4), 18, 19, 2(g), 22, 31
High Courts29 Apr 2016Dismissed
Rupdhar Muria Vs State of Orissa
Orissa High Court · (2016) sup2 CutLTCriminal 131
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)
High Courts27 Apr 2016Allowed
Gajendra Prasad Das Vs State of Orissa
Orissa High Court · (2016) 2 ILRCuttack 178
High Courts27 Apr 2016Disposed Off
M/s Balasore Solvents Pvt. Ltd. Vs State of Odisha
Orissa High Court · (2016) 2 ILRCuttack 92
Constitution of India, 1950 — Article 226
High Courts27 Apr 2016Allowed
Gopal Chandra Sethi Vs The Executive Engineer, Balasore Electrical Division
Orissa High Court · (2016) 1 ILRCuttack 1146
Constitution of India, 1950 — Article 226
High Courts27 Apr 2016Disposed Off
Samser Khan Vs The Commandant, 202 BN, Cobra, CRPF, Sunabeda, Koraput
Orissa High Court · (2016) 122 CutLT 1 : (2016) 1 ILRCuttack 1136
Central Civil Services (Pension) Rules, 1972 — Rule 50(6), 51, 54(14)Constitution of India, 1950 — Article 226, 366(17)
High Courts27 Apr 2016Dismissed
The Management of M/s. Sahara India Represented through its Zonal Manager Worker Vs Presiding Officer, Industrial Tribunal, Bhubaneswar and another
Orissa High Court · (2017) 1 CLR 592 : (2016) 149 FLR 878 : (2016) 2 ILRCuttack 118 : (2016) LabLR 829
Constitution of India, 1950 — Article 226
High Courts26 Apr 2016Allowed
Divisional Manager, Orissa Forest Development Corporation Ltd. Vs Sri Ranjit Kumar Mohanty & another
Orissa High Court · (2017) 1 CLR 571 : (2016) 150 FLR 174 : (2016) 1 ILRCuttack 1121 : (2016) LIC 2433
High Courts25 Apr 2016Dismissed
Nankun Naik Vs State of Orissa
Orissa High Court · (2016) 4 CriCC 263 : (2016) CriLJ 3449 : (2017) 2 Crimes 375 : (2016) sup2 CutLTCriminal 112 : (2016) 2 ILRCuttack 412
High Courts21 Apr 2016Disposed Off
Susama Rath Vs State of Odisha
Orissa High Court · (2016) 122 CutLT 754 : (2016) 1 ILRCuttack 1093
Constitution of India, 1950 — Article 311