High Courts19 Jan 2016Allowed
Joginath Khatua Vs Bira and Others
Orissa High Court · (2016) AIRCC 1464
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Orissa High Court judgments, 2016
641 judgments · page 31 of 33
High Courts19 Jan 2016Allowed
Kunal Singh Bariha Vs State of Orissa
Orissa High Court · (2016) 161 AIC 908 : (2016) 1 ILRCuttack 1008
Criminal Procedure Code, 1973 (CrPC) — Section 273Penal Code, 1860 (IPC) — Section 342, 354, 376(2)(g)
High Courts19 Jan 2016Dismissed
Prafulla Chandra Swain Vs Sri Prabhat Kumar Swain
Orissa High Court · (2016) 122 CutLT 91
Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1
High Courts18 Jan 2016Allowed
Meena Kumari Bhagat Vs Smt. Kuntala Nayak
Orissa High Court · (2016) 1 ILRCuttack 1014
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 4
High Courts18 Jan 2016Disposed off
Sk. Imtiaz Ali Vs State of Odisha and Others
Orissa High Court · (2016) 1 OriLR 513
Criminal Procedure Code, 1973 (CrPC) - Section 205
High Courts18 Jan 2016Dismissed
Madhusudan Sahu Vs Banamali Khadiratna
Orissa High Court · (2016) 01 OHC CK 0029
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Order 41 Rule 27Constitution of India, 1950 - Article 227
High Courts18 Jan 2016Allowed
Meena Kumari Bhagat Vs Kuntala Nayak and Others
Orissa High Court · (2016) 01 OHC CK 0028
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Section 151, Section 94
High Courts18 Jan 2016Disposed off
Sk. Imtiaz Ali Vs State of Odisha
Orissa High Court · (2016) 121 CutLT 631
Criminal Procedure Code, 1973 (CrPC) - Section 205
High Courts14 Jan 2016Dismissed
Niranjan Moharana and another Vs State of Orissa and others
Orissa High Court · (2016) 162 AIC 433 : (2016) 121 CutLT 1032
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 37, 38, 6
High Courts14 Jan 2016Partly Allowed
Kangali Muduli (dead) his LRs. Premalata Muduli and another Vs Abhimanyu Behera
Orissa High Court · (2016) 162 AIC 403 : (2016) 121 CutLT 1072
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 16, 20
High Courts13 Jan 2016Partly Allowed
Tikina @ Arjuni Das Vs State of Orissa
Orissa High Court · (2016) 162 AIC 418 : (2016) sup1 CutLTCriminal 626
Penal Code, 1860 (IPC) - Section 376
High Courts13 Jan 2016Disposed off
Renuka Dhal Vs State of Odisha and Others
Orissa High Court · (2016) 1 OriLR 511
High Courts13 Jan 2016Dismissed
Sarbeswar Barik Vs State of Orissa and Others
Orissa High Court · (2016) 01 OHC CK 0024
Orissa Municipal Act, 1950 - Section 73, Section 75
High Courts12 Jan 2016Allowed
Kanda Hansda Vs State of Orissa
Orissa High Court · (2016) 162 AIC 423 : (2016) sup1 CutLTCriminal 326
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 162, Section 304Evidence Act, 1872 - Section 145, Section 157Penal Code, 1860 (IPC) - Section 302, Section 304
High Courts11 Jan 2016Dismissed
Rathunath Mallik - Petitioner @HASH State of Odisha and Others - Opposite Parties
Orissa High Court · (2016) LIC 4173
High Courts11 Jan 2016Dismissed
Jagabandhu Panda and Others Vs State of Odisha and Others
Orissa High Court · (2016) AIRCC 1425 : (2016) sup1 CutLTCriminal 478 : (2016) 2 DMC 609
Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 29
High Courts11 Jan 2016Disposed Off
Regional Provident Fund Commissioner Vs Sreeji Combine Coke (P) Ltd. and Others
Orissa High Court · (2016) 150 FLR 900 : (2016) 148 FLR 953 : (2016) 3 LLJ 209
Constitution of India, 1950 - Article 38, Article 43Factories Act, 1948 - Section 7
High Courts11 Jan 2016Allowed
Sudam Sahoo Vs District Judge, Cuttack and Others
Orissa High Court · (2016) 159 AIC 773 : (2016) AIR(Orissa) 38 : (2016) 4 CivCC 436 : (2016) 122 CutLT 429 : (2016) 1 ILRCuttack 587
Evidence Act, 1872 - Section 137, Section 138
High Courts11 Jan 2016Dismissed
Rathunath Mallik and Others Vs State of Odisha and Others
Orissa High Court · (2016) 01 OHC CK 0022
Constitution of India, 1950 - Article 16(2)
High Courts08 Jan 2016Allowed
Shri Bhavin Shah Vs Smt. Sapna Shah
Orissa High Court · (2016) sup1 CutLTCriminal 812 : (2016) 3 DMC 95
Criminal Procedure Code, 1973 (CrPC) — Section 125