COURT ARCHIVE

Orissa High Court judgments, 2016

641 judgments · page 8 of 33

High Courts14 Sept 2016Dismissed

Rabindra Nath Sahu and Another - Petitioners @HASH Smt. Susila Sahu - Opposite Party

Orissa High Court · (2016) CriLJ 4931 : (2017) sup1 CutLTCriminal 390 : (2017) 1 DMC 653 : (2017) 1 HLR 721 : (2017) 1 ILRCuttack 348 : (2017) 1 RCRCivil 450 : (2017) 1 RCRCriminal 312

Protection of Women From Domestic Violence Act, 2005 - Section 27

Read judgment

High Courts14 Sept 2016Disposed Off

Pranab Ku. Acharya Vs State of Orissa

Orissa High Court · (2017) 152 FLR 929 : (2017) 152 FLR 721 : (2017) 1 LLJ 297

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(1), Section 12(4)

Read judgment

High Courts14 Sept 2016Disposed Off

Management of Regional Manager Vs P.O., C.G.I.T.-cum-Labour Court

Orissa High Court · (2017) 1 CLR 427 : (2017) 152 FLR 727

Industrial Disputes Act, 1947 - Section 10(1), Section 25B, Section 25F

Read judgment

High Courts14 Sept 2016Dismissed

Maquet Medical India Pvt. Ltd. Vs Odisha State Medical Corporation Ltd.

Orissa High Court · (2017) 1 BC 246

Constitution of India, 1950 - Article 226

Read judgment

High Courts14 Sept 2016Allowed

M/s. Baba Lingaraj Enterprises Pvt. Ltd. Vs The Odisha Small Industries Corporation Ltd.

Orissa High Court · (2017) 1 BC 478

Constitution of India, 1950 - Article 14

Read judgment

High Courts13 Sept 2016Dismissed

The Management of Deputy Director Vs Chaitanya Sahani

Orissa High Court · (2016) 4 LLJ 187

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 33C(2)

Read judgment

High Courts13 Sept 2016Disposed Off

Sri Swapan Kumar Pathak Vs Presiding Officer

Orissa High Court · (2016) 151 FLR 709 : (2016) 4 LLJ 210

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25-FFFOrissa Industrial Disputes Rules, 1959 — Section 82

Read judgment

High Courts13 Sept 2016Allowed

Sukadeb Barik Vs State of Orissa

Orissa High Court · (2017) AIRCC 862

ORISSA ESTATES ABOLITION ACT, 1951 - Section 5(h)

Read judgment

High Courts13 Sept 2016Allowed

Kailash Chandra Lenka Vs Managing Director, IDCO

Orissa High Court · (2017) 2 BC 458 : (2016) 2 ILRCuttack 937

Read judgment

High Courts13 Sept 2016Dismissed

Sri Upendra Ku. Pradhan Vs P.O., Labour Court, Bhubaneswar

Orissa High Court · (2017) LabLR 558 : (2017) LIC 398

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 25-F, Section 25FF

Read judgment

High Courts12 Sept 2016Disposed Off

Mahanadi Coalfields Ltd. Vs Presiding Officer, Industrial Tribunal

Orissa High Court · (2017) 152 FLR 100 : (2017) 1 ILRCuttack 62 : (2017) LabLR 559 : (2017) LIC 248

Contract Labour (Regulation and Abolition) Act, 1970 - Section 10Industrial Disputes Act, 1947 - Section 10

Read judgment

High Courts12 Sept 2016Dismissed

Harihar Padhan Vs State of Odisha

Orissa High Court · (2017) 1 CriCC 795 : (2017) CriLJ 140 : (2017) 2 Crimes 1

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 376

Read judgment

High Courts12 Sept 2016Dismissed

Sebati Pujari Vs State of Odisha

Orissa High Court · (2017) AIR(Orissa) 1

Orissa Grama Panchayat Act, 1965 - Section 24(1), Section 24(2)

Read judgment

High Courts09 Sept 2016Dismissed

Banamali Chhatria Vs Presiding Officer, Labour Court

Orissa High Court · (2017) 152 FLR 1093 : (2017) 1 LLJ 197

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 33-C(2)

Read judgment

High Courts08 Sept 2016Dismissed

M/s. HPCL, BBSR Vs Government of India

Orissa High Court · (2016) 151 FLR 964 : (2016) 4 LLJ 148

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 10(2A)(1)(d), 2(s)

Read judgment

High Courts08 Sept 2016Dismissed

M/s. MSP Metallics Ltd. Vs State of Odisha

Orissa High Court · (2016) 151 FLR 956 : (2016) 4 LLJ 133

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(3)

Read judgment

High Courts08 Sept 2016Disposed Off

Gyanasis Jena - Appellant @HASH Smt. Rekha Swain

Orissa High Court · (2016) AIR(Orissa) 163 : (2017) 1 CivCC 613 : (2017) 1 DMC 568 : (2017) 1 DMC 411 : (2017) 1 HLR 669

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Family Courts Act, 1984 - Section 19(1)

Read judgment

High Courts08 Sept 2016Dismissed

M/s. Utkal Bidi Merchants' Association Vs State of Odisha in Labour & ESI

Orissa High Court · (2017) 2 CLR 91 : (2016) 151 FLR 976 : (2017) 1 LLJ 279

Constitution of India, 1950 - Article 226Minimum Wages Act, 1948 - Section 3, Section 5(1)(b)

Read judgment

High Courts08 Sept 2016Disposed Off

Sri Antaryami Dash Vs State of Odisha

Orissa High Court · (2016) AIRCC 3365 : (2016) 2 ILRCuttack 1021

Constitution of India, 1950 - Article 226ORISSA HINDU RELIGIOUS ENDOWMENTS Act, 1951 - Section 19A, Section 76Orissa Hindu Religious Endowments Rules, 1959 - Rule 4A

Read judgment

High Courts07 Sept 2016Dismissed

Kumari Sasmita Parida - Petitioner @HASH Union of India and Others - Opposite Parties

Orissa High Court · (2016) LIC 4288

Read judgment