High Courts17 May 2017
Mamata Tripathy Vs Arcon Retreat Owners Welfare Association, & Ors.
Orissa High Court · (2017) 05 OHC CK 0020
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 39Rule 2A
COURT ARCHIVE
Orissa High Court judgments, 2017
478 judgments · page 10 of 24
High Courts17 May 2017Dismissed
Purna Ch. Kisan Vs State of Orissa
Orissa High Court · (2017) 05 OHC CK 0019
Code of Criminal Procedure, 1973, Section 389(1) - Suspension of sentence pending the appeal; release of appellant on bailIndian Penal Code, 1860, Section 409 - Crimi
High Courts16 May 2017
Executive Engineer (Elect.), City Distribution Division-II, CESU, Badambadi, Cuttack and others Vs The Chairperson, Permanent Lok Adalat (PSU), Cantonment Road, Cuttack & another
Orissa High Court · (2017) 05 OHC CK 0018
High Courts16 May 2017Dismissed
Chadei Sahoo Vs The Secretary to Government of Orissa, Revenue & others
Orissa High Court · (2017) 05 OHC CK 0017
Orissa Land Reforms Act, 1960, Section 23, Section 22, Section 23(b), Section 23(B)(1), Section 23(B)(2)
High Courts16 May 2017
Mahimananda Mishra Vs State of Orissa
Orissa High Court · (2017) 05 OHC CK 0016
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts16 May 2017
Iswar Chandra Pradhan Vs State of Odisha
Orissa High Court · (2017) 05 OHC CK 0015
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts15 May 2017Allowed
Trinath Sahoo Vs State of Orissa and others
Orissa High Court · (2017) 05 OHC CK 0014
Land Acquisition Act, 1894, Section 17(1) - Special powers In cases of urgency
High Courts15 May 2017
Vibgyor Structural Construction Pvt. Ltd. Vs State of Orissa & others
Orissa High Court · (2017) 05 OHC CK 0013
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 149 - Power to make up deficiency
High Courts15 May 2017
Sibaram Mohanta Vs State of Orissa
Orissa High Court · (2017) 05 OHC CK 0012
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302 - Punishment for murderEvid
High Courts12 May 2017
M/s.World Vision Enterprises & another Vs Orissa Industrial Infrastructure Development Corporation & another
Orissa High Court · (2017) 05 OHC CK 0011
Code of Civil Procedure, 1908, Section 114, Order 47Rule 1 - ReviewOrissa Industrial Infrastructure Development Corporation Act, 1980, Sec
High Courts12 May 2017Allowed
National Insurance Company Ltd Vs Seba alias Sabitri Sahu and others
Orissa High Court · (2017) 05 OHC CK 0010
High Courts11 May 2017Dismissed
Kasinath Tung Vs Jyoti Manjari Nayak
Orissa High Court · (2017) 05 OHC CK 0009
High Courts10 May 2017Disposed
Sanjay Kumar Sahu Vs Laxmi Narayan Mahaprabhu Bije
Orissa High Court · (2017) 05 OHC CK 0008
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeTransfer of Property Act, 1882, Section 106, Section 116 - Duration of certa
High Courts10 May 2017
Pramod Kumar Ray and others Vs State of Odisha
Orissa High Court · (2017) 05 OHC CK 0007
Constitution of India, Article 21, Article 17 - Amendment of the Schedule - Abolition of untouchabUityCode of Criminal Procedure, 1973, Section 482,
High Courts10 May 2017Dismissed
Subrajit Das Vs The Chief Divisional Retail Sales Manager, Indian Oil Corporation Limited, Bhubaneswar
Orissa High Court · (2017) 05 OHC CK 0006
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts10 May 2017Dismissed
Subhadra Bai and others Vs Rupa Bai
Orissa High Court · (2017) 05 OHC CK 0005
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 100,
High Courts10 May 2017Dismissed
Amareswar Swain Vs State of Orissa & another
Orissa High Court · (2017) 05 OHC CK 0004
Code of Civil Procedure, 1908, Section 80 - NoticeEvidence Act, 1872, Section 114 - Court may presume existence of certain factsOrissa Tenancy Act
High Courts10 May 2017
Siona Siddharth Moharana Vs State of Odisha and another
Orissa High Court · (2017) 05 OHC CK 0003
High Courts09 May 2017Allowed
M/s. Birla Tyres Workers Union Vs State of Odisha and Others
Orissa High Court · (2017) 05 OHC CK 0051
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 10, Section 17,
High Courts09 May 2017
Bijaya Kumar Mallick Vs Rabinarayan Lenka
Orissa High Court · (2017) 05 OHC CK 0050
Code of Criminal Procedure, 1973, Section 482, Section 190, Section 200, Section 202, Section 244(1), Section 20