COURT ARCHIVE

Orissa High Court judgments, 2016

641 judgments · page 30 of 33

High Courts22 Jan 2016Dismissed

Konark Cylinders and Containers Pvt. Ltd. Vs State Bank of India and Others

Orissa High Court · (2016) 01 OHC CK 0030

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 13 (2), Section 14

Read judgment

High Courts22 Jan 2016Dismissed

Dibakar Patra Vs State of Orissa

Orissa High Court · (2016) 162 AIC 441

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 307, Section 441, Section 442, Section 452

Read judgment

High Courts21 Jan 2016Disposed Off

Bhabani Sankar Mishra Vs Divisional Manager, S.E. Rly., Khurda Road

Orissa High Court · (2016) 1 ILRCuttack 759

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts21 Jan 2016Dismissed

Kanak Lata Nayak Vs State Election Commissioner, Odisha

Orissa High Court · (2016) 121 CutLT 939 : (2016) 1 ILRCuttack 482

Orissa Municipal Corporation Act, 2003 — Section 14(4)

Read judgment

High Courts21 Jan 2016Disposed Off

Maheswar Pradhan Vs Sushama Nayak

Orissa High Court · (2016) 1 ILRCuttack 526

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

Read judgment

High Courts21 Jan 2016Disposed Off

State of Orissa Vs Sudha Singh and Others

Orissa High Court · (2016) 163 AIC 745 : (2016) 1 Crimes 666 : (2016) 121 CutLT 773 : (2016) 1 ILRCuttack 678

Arms Act, 1959 - Section 25, Section 27Constitution of India, 1950 - Article 50Contempt of Courts Act, 1971 - Section 23

Read judgment

High Courts21 Jan 2016Allowed

The Villagers of Chirgunikudor and Others Vs Labanya Bewa and Others

Orissa High Court · (2016) 01 OHC CK 0040

Civil Procedure Code, 1908 (CPC) - Section 100

Read judgment

High Courts21 Jan 2016Allowed

Digambar Nayak Vs Orissa Legislative Assembly

Orissa High Court · (2016) 1 ILRCuttack 559 : (2016) LIC 1518

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts20 Jan 2016Allowed

Ghanashyam Das Tekriwal Vs Smt. Jayanti Tiwari

Orissa High Court · (2016) 3 CivilLJ 297 : (2016) 121 CutLT 413 : (2016) 1 ILRCuttack 722

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1

Read judgment

High Courts20 Jan 2016Dismissed

The Executive Engineer, Head Works Division, Rengali Irrigation Project, Samal Vs Regional Provident Fund Commissioner and Others

Orissa High Court · (2016) 2 CLR 154 : (2016) 148 FLR 1059 : (2016) LabLR 473 : (2016) 3 LLJ 319 : (2016) 2 LLN 777

Read judgment

High Courts20 Jan 2016Disposed off

Barapali Meher Arts and Crafts Handloom Co-operative Society Ltd. and Others Vs Asst. Provident Fund Commissioner and Others

Orissa High Court · (2016) 148 FLR 959 : (2016) LIC 2463 : (2016) 1 LLJ 689

Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 1(3)(a), Section 16(a), Section 2(f), Section 7(A), Section 7(I), Section 8F

Read judgment

High Courts20 Jan 2016Disposed off

Bibas Goud Vs State of Odisha

Orissa High Court · (2016) 1 OriLR 533

Criminal Procedure Code, 1973 (CrPC) - Section 41Penal Code, 1860 (IPC) - Section 294-A, Section 420Prize Chits and Money Circulation Schemes Banning Act, 1978 - Section 4, Section 5

Read judgment

High Courts20 Jan 2016Allowed

Ghanashyam Das Tekriwal Vs Jayanti Tiwari and Others

Orissa High Court · (2016) 121 CutLT 413

Civil Procedure Code, 1908 (CPC) - Order 11 Rule 1, Order 11 Rule 11, Order 11 Rule 6Constitution of India, 1950 - Article 227

Read judgment

High Courts20 Jan 2016Disposed off

Bibas Gouda Vs State of Odisha

Orissa High Court · (2016) sup1 CutLTCriminal 639

Criminal Procedure Code, 1973 (CrPC) - Section 438

Read judgment

High Courts19 Jan 2016Disposed Off

M/s. Million Develope Vs M/s. Frost Internatio

Orissa High Court · (2016) 1 ILRCuttack 775

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115

Read judgment

High Courts19 Jan 2016Disposed Off

Nityananda Tripathy Vs Director General, National Council for Co-operative Training

Orissa High Court · (2016) 121 CutLT 927 : (2016) LIC 3643

Constitution of India, 1950 — Article 16

Read judgment

High Courts19 Jan 2016Partly Allowed

General Secretary, N.T.P.C. Power Workers Union and Others Vs Chairman-Cum-Managing Director, National Thermal Power Corporation and Others

Orissa High Court · (2016) 2 LLJ 621

Constitution of India, 1950 - Article 226Factories Act, 1948 - Section 51, Section 54, Section 55, Section 56Industrial Disputes Act, 1947 - Section 18, Section 9

Read judgment

High Courts19 Jan 2016Dismissed