COURT ARCHIVE

Orissa High Court judgments, 2017

478 judgments · page 11 of 24

High Courts09 May 2017

Baitarani Iron Mines Vs Presiding Officer, Industrial Tribunal, Rourkela and Others

Orissa High Court · (2017) 05 OHC CK 0049

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput

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High Courts08 May 2017Dismissed

M/s.Bharat Motors and others Vs Savitri @ Savitri Devi Bhawsinka and others

Orissa High Court · (2017) 05 OHC CK 0048

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 41Rule 27,

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High Courts08 May 2017Allowed

Govinda Nahak and others Vs Juria Gouda and others

Orissa High Court · (2017) 05 OHC CK 0047

Code of Civil Procedure, 1908, Order 26Rule 9

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High Courts08 May 2017

Charulata Panda and another Vs Upendra Kumar Mohapatra and others

Orissa High Court · (2017) 05 OHC CK 0046

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtSuccession Act, 1925, Section 276 - Petition for probate

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High Courts05 May 2017

Sujata Panigrahi Vs Chairman, Local Board of Administration and another

Orissa High Court · (2017) 05 OHC CK 0045

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High Courts05 May 2017

Padmanav Das Vs State of Orissa

Orissa High Court · (2017) 05 OHC CK 0044

Indian Penal Code, 1860, Section 141, Section 302, Section 148, Section 149 - Unlawful assembly - Punishment for murder - Rioting, armed with deadly w

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High Courts04 May 2017

Narayan Padhy Vs State of Orissa and another

Orissa High Court · (2017) 05 OHC CK 0043

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High Courts04 May 2017Dismissed

Fertilizer Corporation of India Ltd. Vs State of Orissa and others

Orissa High Court · (2017) 05 OHC CK 0042

Electricity Act, 2003, Section 181(2), Section 181(2)(x), Section 181(2)(t), Section 181(2)(v), Section 181(2)(w) - Powers of Sta

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High Courts04 May 2017Dismissed

Mamatarani Mohanty & others Vs Managing Director (Personnel), State Bank of India, Central Office, Mumbai And others

Orissa High Court · (2017) 05 OHC CK 0041

Constitution of India, Article 300A, Article 366(17) -State Bank of India (Supervising Staff) Service Rules, 1975, Rule 50, Rule 50(3)(3), Rule 50(2)(3), Rule 50A(8)(2) -<

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High Courts03 May 2017Dismissed

Prabir Ghose Vs Biseswar Dharua & others

Orissa High Court · (2017) 05 OHC CK 0040

Orissa Land Reforms Act, 1960, Section 22

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High Courts03 May 2017Dismissed

Devraj Singh Deo @ Devraj Singh Vs The Balangir District Central Cooperative Bank Limited and another

Orissa High Court · (2017) 05 OHC CK 0039

Code of Civil Procedure, 1908, Order 18Rule 17

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High Courts02 May 2017Dismissed

Gouri Sankar Mohapatra Vs Regional Director, D.A.V. Institutions (Orissa & West Bengal) and others

Orissa High Court · (2017) 05 OHC CK 0038

Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994, Section 5(1)

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High Courts02 May 2017

Benjamin Roul Vs Sajal Das

Orissa High Court · (2017) 05 OHC CK 0037

Code of Criminal Procedure, 1973, Section 205, Section 482, Section 317, Section 204 - Corresponding old law.-Section 204 of the Code (V of 1898) - Sa

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High Courts02 May 2017Allowed

Kanhu Charan Munda @ Sardar Vs Grid Corporation of Orissa Limited (GRIDCO) and others

Orissa High Court · (2017) 05 OHC CK 0036

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High Courts02 May 2017Allowed

Purusottam Padhiary Vs The Collector and District Magistrate, Balasore and others

Orissa High Court · (2017) 05 OHC CK 0035

Constitution of India, Article 14, Article 21 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Sched

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High Courts02 May 2017Dismissed

Ramesh Sethi & others Vs Kumari Babita Naik & another

Orissa High Court · (2017) 05 OHC CK 0034

Code of Criminal Procedure, 1973, Section 482, Section 302, Section 200, Section 202, Section 208, Section 209

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High Courts02 May 2017

Prasanna Kumar Biswal Vs Chief Postmaster General,Orissa and others

Orissa High Court · (2017) 05 OHC CK 0033

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts02 May 2017Allowed

SMRUTISUDHA PATTNAIK Vs ACHARYA HARIHAR REGIONAL CANCER CENTRE & OTHERS

Orissa High Court · (2017) 05 OHC CK 0032

Constitution of India, Article 16 - Dissolution of a District or a Regional Council

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High Courts02 May 2017Allowed

Dipti Ranjan Mishra Vs State of Orissa and others

Orissa High Court · (2017) 05 OHC CK 0031

Constitution of India, Article 14, Article 16 -Orissa Civil Services (Rehabilitation Assistance) Rules, 1990, Rule 11, Rule 8(1)(d)

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High Courts02 May 2017Dismissed

Union of India and Others Vs Akshaya Kumar Bahalia and Another

Orissa High Court · (2017) 05 OHC CK 0030

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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