COURT ARCHIVE

Orissa High Court judgments, 2017

478 judgments · page 14 of 24

High Courts06 Apr 2017Allowed

Dr. Kshitendra Narayan Mishra Vs State of Orissa, & Ors.

Orissa High Court · (2017) 04 OHC CK 0035

Constitution of India, Article 246 - Subject-matter of laws made by Parliament and by the Legislatures of StatesUniversity Grants Commission Act, 1956, Section 3,

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High Courts05 Apr 2017

Ramamani Pradhan & others Vs Premalata Pradhan & others

Orissa High Court · (2017) 04 OHC CK 0034

Code of Civil Procedure, 1908, Order 17Rule 1, Order 17Rule 1(2)(e) -Code of Criminal Procedure, 1973, Section 540 -(

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High Courts05 Apr 2017

Subash Mohapatra Vs Smt. Kamala Mohapatra & another

Orissa High Court · (2017) 04 OHC CK 0033

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115,

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High Courts05 Apr 2017Dismissed

Chief Executive Officer, Central Electrical Supply Utility of Odisha (CESU), Bhubaneswar & another Vs Anjana Prusty

Orissa High Court · (2017) 04 OHC CK 0032

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High Courts05 Apr 2017

Jaydev Panda Vs Surendranath Panda(dead) through his LRs.-Kanchanbala Panda & others

Orissa High Court · (2017) 04 OHC CK 0031

Code of Civil Procedure, 1908, Section 100, Section 47, Section 96, Order 7Rule 3 - Second appeal - Questions to be determined by the Court ex

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High Courts31 Mar 2017

State of Orissa and others Vs Sibasankar Ray & another

Orissa High Court · (2017) 03 OHC CK 0066

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972, Section 37, Section 41(1)

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High Courts31 Mar 2017

State of Orissa and others Vs Ganesh Ch. Jena and others

Orissa High Court · (2017) 03 OHC CK 0065

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High Courts30 Mar 2017

Malay Kumar Jena Vs Ratnakar Rout, & Anr.

Orissa High Court · (2017) 03 OHC CK 0064

Orissa Education Act, 1969, Section 3(b)

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High Courts30 Mar 2017Allowed

Sukhalal Munda Vs State of Odisha and others

Orissa High Court · (2017) 03 OHC CK 0063

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGeneral Clauses Act, 1897, Section 23 - Provisions applicable to making of rules or bye-

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High Courts30 Mar 2017Disposed Off

Shankarlal Khaitan Vs Assistant Commissioner of Income-Tax

Orissa High Court · (2017) 393 ITR 484

Constitution of India, 1950 - Article 226, Article 227Income Tax Act, 1961 - Section 143(3), Section 144, Section 153c

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High Courts29 Mar 2017Dismissed

Maheswar Pati Vs Sk. Golam Rasul (since dead) through his L.R & others

Orissa High Court · (2017) 03 OHC CK 0039

Code of Civil Procedure, 1908, Section 151, Order 6Rule 17, Section 152 - Saving of Inherent powers of Court - Amendment of judgments, decrees or orders

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High Courts29 Mar 2017

Bedananda Das Vs State of Orissa and another

Orissa High Court · (2017) 03 OHC CK 0038

Code of Civil Procedure, 1908, Section 80, Section 80 - Notice - NoticeOrissa Estates Abolition Act, 1951, Section 39, Section 39<

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High Courts29 Mar 2017Dismissed

Smt. Sebati Sahu Vs State of Orissa & others

Orissa High Court · (2017) 03 OHC CK 0036

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High Courts29 Mar 2017

Nanda Behera Vs Akhsaya Kumar Behera and others

Orissa High Court · (2017) 03 OHC CK 0035

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtRegistration Act, 1908, Section 17(1), Section 17,

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High Courts29 Mar 2017Dismissed

Ghanashyam Meher Vs State of Orissa and others

Orissa High Court · (2017) 03 OHC CK 0034

Code of Civil Procedure, 1908, Order 1Rule 8 -Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972, Section 3,

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High Courts28 Mar 2017

Prasanna Kumar Mohanty Vs State of Odisha (Vig.)

Orissa High Court · (2017) 03 OHC CK 0033

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestPrevention of Corruption Act, 1988, Section 13(2),

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High Courts27 Mar 2017Allowed