High Courts30 Mar 2016Dismissed
Baidhar Sethi Vs State of Odisha
Orissa High Court · (2016) 122 CutLT 203
Orissa Grama Panchayat Act, 1964 - Section 24(2)(c)
COURT ARCHIVE
Orissa High Court judgments, 2016
641 judgments · page 22 of 33
High Courts29 Mar 2016Allowed
Hemanta Kumar Ghadei Vs State of Odisha
Orissa High Court · (2016) 1 ILRCuttack 996
High Courts29 Mar 2016Dismissed
Bhatter Solvent Extraction Udyog Ltd. Vs Regional Provident Fund Commissioner
Orissa High Court · (2016) 2 CLR 279 : (2016) 150 FLR 331 : (2016) LabLR 836 : (2016) 3 LLJ 472
Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 1, Section 14B, Section 14-B, Section 15, Section 17, Section 3, Section 6, Section 7-A, Section 7B, Section 7C, Section 7-I,
High Courts29 Mar 2016Allowed
Bikash Ranjan Mishra Vs State of Odisha and others
Orissa High Court · (2016) 122 CutLT 895 : (2016) LIC 2705
Constitution of India, 1950 - Article 226Orissa Co-operative Societies Act, 1962 - Section 33A
High Courts29 Mar 2016Allowed
Subash Chandra Nayak Vs Union of India
Orissa High Court · (2016) AIR(Orissa) 123 : (2016) 1 ILRCuttack 1001
High Courts28 Mar 2016Dismissed
Deepak Gupta Vs State of Orissa
Orissa High Court · (2016) 03 OHC CK 0029
Criminal Procedure Code, 1973 (CrPC) - Section 173 (8), Section 439Mines and Minerals (Development and Regulation) Act, 1957 - Section 21Penal Code, 1860 (IPC) - Section 120-B, Section 379, Section 409, Section 411, Section 420, Sect
High Courts28 Mar 2016Dismissed
Rama Chandra Hansdah Vs Republic of India
Orissa High Court · (2016) 3 Crimes 83 : (2016) sup2 CutLTCriminal 43
Constitution of India, 1950 - Article 101, Article 101 (4), Article 101(4), Article 102Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120-B, Section 409, Section 420
High Courts22 Mar 2016Dismissed
Nrusingha @ Narasingha Panda Vs Sri Nath Palka
Orissa High Court · (2016) 1 ILRCuttack 1158
Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Regulation 2Orissa Scheduled Areas Transfer of Immovable Property (By Scheduled Tribes) Rules, 1959 — Rule 7(4)
High Courts22 Mar 2016Dismissed
Chiranjib Biswal Vs Bishnu Charan Das and Others
Orissa High Court · (2016) CriLJ 2454 : (2016) 121 CutLT 953
Constitution of India, 1950 - Article 19(1)(a)Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 190 (1) (a), Section 2(d), Section 2(n), Section 200, Section 202, Section 204, Section 205, Section 251, Section 397, Section 482<
High Courts22 Mar 2016Disposed off
Baishnab Charan Palei Vs Padmanav Rout and Others
Orissa High Court · (2016) 161 AIC 677 : (2016) AIR(Orissa) 119 : (2017) 1 CivCC 109 : (2017) 123 CutLT 196
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts21 Mar 2016Allowed
Basanti Patra and another Vs Ramamani Mohapatra and Others
Orissa High Court · (2016) 161 AIC 674
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1
High Courts18 Mar 2016Dismissed
Amit Kumar Saa Vs State of Odisha
Orissa High Court · (2016) 121 CutLT 1014 : (2016) 1 ILRCuttack 631
Orissa Value Added Tax Act, 2004 — Section 24
High Courts16 Mar 2016Dismissed
Monoj Kumar Dash Vs Republic of India
Orissa High Court · (2016) 1 ILRCuttack 633
Constitution of India, 1950 — Article 21, 22, 226
High Courts16 Mar 2016Dismissed
M/s. Agarwala Spices & Food Processors Pvt. Ltd. Vs Commissioner of Sales Tax, Orissa
Orissa High Court · (2016) 2 ILRCuttack 322
Orissa Sales Tax Act, 1947 — Section 6, 7
High Courts16 Mar 2016Disposed Off
Shiva Kashi Metals & Ferro Alloys Vs Commr. of C. Ex. & S.T., BBSR-I
Orissa High Court · (2016) 338 ELT 355
High Courts16 Mar 2016Dismissed
Aruna Kumari Mishra Vs Utkal University and Others
Orissa High Court · (2016) 161 AIC 679
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9Constitution of India, 1950 - Article 226, Article 227
High Courts16 Mar 2016Allowed
Sudhansu Giri Vs Ashish Mohapatra
Orissa High Court · (2016) AIR(Orissa) 122 : (2017) 1 CivCC 154
High Courts16 Mar 2016Allowed
Prakash Naik Vs State of Orissa
Orissa High Court · (2016) 03 OHC CK 0025
Criminal Procedure Code, 1973 (CrPC) - Section 161Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 113-B, Section 145, Section 161, Section 8
High Courts16 Mar 2016Dismissed
Ramakrushna Mudra Vs Raghunath Mudra and Others
Orissa High Court · (2016) 161 AIC 688 : (2016) AIRCC 1958
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts16 Mar 2016Dismissed
State of Orissa Vs Bhagyadhar Dash
Orissa High Court · (2016) 4 CivilLJ 660 : (2016) 122 CutLT 570 : (2017) 1 RAJ 584
Arbitration and Conciliation Act, 1996 - Section 34, Section 34(2)