High Courts20 Apr 2016Allowed
Bishnu Prasada Dash Vs Governor, Reserve Bank of India
Orissa High Court · (2016) 2 ILRCuttack 123
Constitution of India, 1950 — Article 15(3), 16(4)
COURT ARCHIVE
Orissa High Court judgments, 2016
641 judgments · page 20 of 33
High Courts20 Apr 2016Dismissed
Karunakar Moharana Vs State of Odisha
Orissa High Court · (2016) 1 ILRCuttack 1248
Constitution of India, 1950 — Article 226
High Courts20 Apr 2016Dismissed
Koutiki Sahu Vs Basant Kumar Nepak & another
Orissa High Court · (2016) 163 AIC 751
Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 10, Order 7 Rule 1Court Fees Act, 1870 — Section 7(iii), 7(v), 7(iv)(c), 12, 12(2)
High Courts20 Apr 2016Disposed Off
Smt. Pinky Pradhan Vs Pratap Kishore Das and others
Orissa High Court · (2016) 162 AIC 789
Specific Relief Act, 1963 - Section 20
High Courts19 Apr 2016Dismissed
Manohar Randhari Vs State of Orissa (Vig.)
Orissa High Court · (2016) sup2 CutLTCriminal 516 : (2016) 2 ILRCuttack 350
Criminal Procedure Code, 1973 (CrPC) — Section 197(1)Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 19
High Courts19 Apr 2016Dismissed
Seikh Mohammed Wazid Vs State of Orissa
Orissa High Court · (2016) 1 ILRCuttack 1080
Orissa Minor Minerals Concession (Amendment) Rules, 2014 — Rule 27 A
High Courts19 Apr 2016Allowed
Sonali Samal Vs Vikrant Parida
Orissa High Court · (2016) AIR(Orissa) 90 : (2016) 4 CivCC 685 : (2016) 3 DMC 197 : (2016) 3 HLR 319 : (2016) 2 ILRCuttack 290
Hindu Marriage Act, 1955 — Section 13(i-a)
High Courts19 Apr 2016Disposed Off
Sananda Sahu Vs Gagan Kumar Dhal
Orissa High Court · (2016) sup2 CutLTCriminal 249
Contempt of Courts Act, 1971 - Section 12, Section 2(b)
High Courts18 Apr 2016Dismissed
Kishore Ch. Singh Samanta Vs State of Orissa
Orissa High Court · (2016) 1 ILRCuttack 1241
Orissa State Road Transport Corporation Employees Service Regulations, 1978 — Regulation 18
High Courts18 Apr 2016Allowed
Acharya Devi Dutta Samasekhar Vs Ajit Kumar Acharya
Orissa High Court · (2016) 4 CivilLJ 421 : (2016) 122 CutLT 535
Civil Procedure Code, 1908 (CPC) - Order 11 Rule 1
High Courts18 Apr 2016Dismissed
Rajesh Mund Vs State of Orissa
Orissa High Court · (2016) sup2 CutLTCriminal 20
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts18 Apr 2016Dismissed
Jaya Majhi Vs State of Orissa
Orissa High Court · (2016) sup2 CutLTCriminal 32
Criminal Procedure Code, 1973 (CrPC) - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(a)(i)Orissa Forest Act, 1972 - Section 27(1)
High Courts12 Apr 2016Dismissed
Sadananda Mishra Vs State of Orissa
Orissa High Court · (2016) CriLJ 3093 : (2016) sup2 CutLTCriminal 56 : (2016) 2 ILRCuttack 644
High Courts11 Apr 2016Disposed off
Ghanashyam Pradhan Vs Ram Pratap Kheria
Orissa High Court · (2016) 4 CivilLJ 856 : (2016) 122 CutLT 520
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 47, Order 21 Rule 47, Section 47
High Courts08 Apr 2016Dismissed
Chhabindra Mukhi Vs State of Odisha
Orissa High Court · (2016) 122 CutLT 609 : (2016) 1 ILRCuttack 1071
Constitution of India, 1950 — Article 226
High Courts08 Apr 2016Allowed
Sukanta Kumar Das Vs State of Odisha and Others
Orissa High Court · (2016) 04 OHC CK 0019
High Courts08 Apr 2016Dismissed
Governing Body of Abhimanyu Samanta Singhar College, Balia Vs State of Orissa and Others
Orissa High Court · (2016) 04 OHC CK 0018
Orissa Education Act, 1969 - Section 5(2)(b), Section 5(2)(c), Section 6 (II)
High Courts08 Apr 2016Allowed
Ashok Kumar Rout Vs Nanda Kishore Rout and Others
Orissa High Court · (2016) AIRCC 1903 : (2016) 3 CivCC 652
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 1, Order 18 Rule 2Constitution of India, 1950 - Article 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 15(1)
High Courts08 Apr 2016Allowed
Jindal Steel and Power Ltd. and Others Vs State of Odisha and Others
Orissa High Court · (2016) 04 OHC CK 0016
Forest (Conservation) Act, 1980 - Section 2Mines Act, 1952 - Section 2(j)Mines and Minerals (Development and Regulation) Act, 1957 - Section 2(i), Section 3, Section 3(d)
High Courts08 Apr 2016Allowed
Sukanta Kumar Das Vs State of Odisha
Orissa High Court · (2016) 122 CutLT 947
Constitution of India, 1950 - Article 226, Article 227