High Courts07 Oct 2016Dismissed
Kamaljit Mishra Vs Suchitra Mishra
Orissa High Court · (2016) 168 AIC 807
Hindu Succession Act, 1956 - Section 6
COURT ARCHIVE
Orissa High Court judgments, 2016
641 judgments · page 6 of 33
High Courts07 Oct 2016Dismissed
Muralidhara Nayak Vs Madhei Prusty
Orissa High Court · (2016) 168 AIC 803 : (2017) AIRCC 968
High Courts07 Oct 2016Disposed off
Pradeep @ Pradipt Kumar Barik Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 48
Criminal Procedure Code, 1973 (CrPC) - Section 439Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011 - Section 6Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 420, Section 467, Section 4
High Courts07 Oct 2016Disposed off
Bhuan @ Pramod Kumar Patra Vs State of Orissa
Orissa High Court · (2016) sup2 CutLTCriminal 804 : (2016) 2 ILRCuttack 1040
Criminal Procedure Code, 1973 (CrPC) - Section 173
High Courts07 Oct 2016Dismissed
Bijaya Gobinda Dash Vs Director, Orissa State Agricultural Marketing Board
Orissa High Court · (2017) LIC 336
Constitution of India, 1950 - Article 226
High Courts06 Oct 2016Disposed Off
Ramesh Ch. Patra Vs P.O., Labour Court
Orissa High Court · (2017) 152 FLR 111 : (2017) 1 LLN 530
Industrial Disputes Act, 1947 - Section 33C (2)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 - Section 17(2)
High Courts06 Oct 2016Dismissed
Paradeep Phosphates Ltd. Vs State of Odisha
Orissa High Court · (2017) 152 FLR 116 : (2016) 4 LLJ 700
High Courts06 Oct 2016Allowed
Assa Bibi Vs Basanta Jena
Orissa High Court · (2017) AIRCC 1053
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31Limitation Act, 1963 - Section 34, Section 5
High Courts06 Oct 2016Disposed Off
Suresh Kumar Pradhan Vs Union of India
Orissa High Court · (2017) 152 FLR 382 : (2017) 1 LLJ 586
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(1), Section 12(4), Section 12(5)
High Courts06 Oct 2016Dismissed
Lt. Col. (Retd.) Rakesh Rana, KC Vs State of Orissa
Orissa High Court · (2017) 123 CutLT 303
Criminal Procedure Code, 1973 (CrPC) - Section 439Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011 - Section 6Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 420, Section 467, Section 4
High Courts05 Oct 2016Allowed
State of Orissa - Appellant @HASH P.S.N. Rao
Orissa High Court · (2016) 167 AIC 806 : (2016) 2 ILRCuttack 1065
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Section 100Specific Relief Act, 1963 - Section 34, Section 37, Section 38
High Courts05 Oct 2016Dismissed
Jayasingh Mallick - Appellant @HASH State of Orrisa and another
Orissa High Court · (2016) 167 AIC 820 : (2016) 2 ILRCuttack 1069
Civil Procedure Code, 1908 (CPC) - Section 100, Section 80
High Courts05 Oct 2016Disposed Off
Angul Sukinda Railway Ltd. Vs Priyabrata Panda
Orissa High Court · (2017) 169 AIC 653
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Land Acquisition Act, 1894 - Section 18, Section 50, Section 53, Section 54
High Courts03 Oct 2016Dismissed
Mamata Papers Pvt. Ltd. Vs Punjab and Sind Bank
Orissa High Court · (2017) 2 BC 181
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts28 Sept 2016Dismissed
Rada Jagga Rao - Appellant @HASH Rada Kakamma (since dead) and after her Pada Kakamma and Others
Orissa High Court · (2016) 167 AIC 838 : (2016) 2 ILRCuttack 868
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34
High Courts23 Sept 2016Dismissed
Md.Muslim Answary @ Ansari - Appellant @HASH Md. Danish
Orissa High Court · (2016) 167 AIC 828
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34, Section 37, Section 38, Section 6
High Courts23 Sept 2016Partly Allowed
Bairagi Munda Vs State of Odisha
Orissa High Court · (2017) CriLJ 86 : (2017) 2 Crimes 4
Evidence Act, 1872 - Section 24Penal Code, 1860 (IPC) - Section 300, Section 304
High Courts23 Sept 2016Disposed Off
Truptiranjan Das Vs State of Odisha
Orissa High Court · (2017) 123 CutLT 108 : (2017) 66 OrissaCriR 351
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts23 Sept 2016Disposed off
Amiya Kumar Sahoo Vs Tapaswini Biswal
Orissa High Court · (2017) 123 CutLT 398
Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 23(1)
High Courts22 Sept 2016Allowed
Manoj Kumar Pani and Others - Petitioners @HASH State of Orissa - Opposite Party
Orissa High Court · (2016) 167 AIC 816
Penal Code, 1860 (IPC) - Section 324