High Courts17 Mar 2017Dismissed
K. Damayanti Senapati Vs Union of India & others
Orissa High Court · (2017) 03 OHC CK 0045
Code of Civil Procedure, 1908, Section 80 - Notice
COURT ARCHIVE
Orissa High Court judgments, 2017
478 judgments · page 16 of 24
High Courts17 Mar 2017
Janaki Das Vs Sidheswar Das and others
Orissa High Court · (2017) 03 OHC CK 0044
Code of Civil Procedure, 1908, Order 1Rule 10 -Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972, Section 35,
High Courts16 Mar 2017Dismissed
Chintamani Rout Vs Collector, Kalahandi & another
Orissa High Court · (2017) 03 OHC CK 0043
High Courts15 Mar 2017
Srikanta Tripathy Vs Dasarathi Tripathy and others
Orissa High Court · (2017) 03 OHC CK 0042
High Courts15 Mar 2017
Gyan Prakash Agarwal & Another Vs State of Orissa & Others
Orissa High Court · (2017) 03 OHC CK 0013
Code of Criminal Procedure, 1973, Section 407, Section 323, Section 408, Section 407(1)(c)(3) - Power of High Court to transfer cases and appeals - Pr
High Courts15 Mar 2017Allowed
Nagarjuna Construction Company Ltd. Vs Bhubaneswar Development Authority, & Ors.
Orissa High Court · (2017) 03 OHC CK 0012
High Courts15 Mar 2017Dismissed
Chandrasekhar Sethy (since dead) through L.Rs. Vs State of Orissa & another
Orissa High Court · (2017) 03 OHC CK 0011
Orissa Survey and Settlement Act, 1958, Section 11
High Courts15 Mar 2017
Saraswati Nayak and others Vs Susen Nayak and another
Orissa High Court · (2017) 03 OHC CK 0009
Code of Civil Procedure, 1908, Order 16Rule 6
High Courts15 Mar 2017
Bhramar @ Bhramarbar Pradhan Vs Raj Kishore Sahoo and others
Orissa High Court · (2017) 03 OHC CK 0008
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 10, Section 9,
High Courts10 Mar 2017Dismissed
Sukeshi Pani Vs Bank of India
Orissa High Court · (2017) AIR(Orissa) 69
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), Section 38Security Interest (Enforcement) Rules, 2002 - Rule 2(a)
High Courts10 Mar 2017Allowed
Keshab Bhutia Vs State of Orissa
Orissa High Court · (2017) CriLJ 2526 : (2017) 66 OrissaCriR 1107
Criminal Procedure Code, 1973 (CrPC) - Section 154Penal Code, 1860 (IPC) - Section 323, Section 326, Section 34, Section 341
High Courts10 Mar 2017
Ch. Gobinda Rao Vs Asst. General Manager, State Bank of India and others
Orissa High Court · (2017) 03 OHC CK 0007
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 409, Section 477-A - Cheating and dishonestly inducing
High Courts09 Mar 2017
Cuttack Municipal Corporation Vs State of Odisha & others
Orissa High Court · (2017) 03 OHC CK 0073
High Courts09 Mar 2017Dismissed
State of Orissa Vs Gokulananda Mohapatra
Orissa High Court · (2017) CriLJ 2503 : (2017) 1 OJR 509 : (2017) 67 OrissaCriR 16
Criminal Procedure Code, 1973 (CrPC) - Section 242(2), Section 248(1), Section 397Penal Code, 1860 (IPC) - Section 409, Section 477A
High Courts08 Mar 2017
Banamali Mohanta Vs State of Orissa
Orissa High Court · (2017) 03 OHC CK 0072
Indian Penal Code, 1860, Section 436 - Mischief by fire or explosive substance with intent to destroy house, etc
High Courts08 Mar 2017
M/s.Kalinga Utkal Buildwell Private Ltd. Vs Orissa Textile and Steels Employees, Nayabazar, Cuttack & Others
Orissa High Court · (2017) 03 OHC CK 0071
Code of Civil Procedure, 1908, Order 1Rule 10, Order 7Rule 11
High Courts08 Mar 2017
Sabitri Satapathy & others Vs Notified Area Council
Orissa High Court · (2017) 03 OHC CK 0070
Code of Civil Procedure, 1908, Section 80 - Notice
High Courts08 Mar 2017Allowed
Shishir Kumar Sahoo Vs State of Odisha
Orissa High Court · (2017) LIC 1932
Constitution of India, 1950 - Article 14, Article 311Orissa Panchayat Samiti Act, 1959 - Section 40(1), Section 52Prevention of Corruption Act, 1988 - Section 13
High Courts07 Mar 2017Disposed
Damodar Pradhan Vs United Bank of India & Others
Orissa High Court · (2017) 03 OHC CK 0069
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts06 Mar 2017Allowed
M/s. MIC Electronics Limited, & Anr. Vs The Union of India, & Ors.
Orissa High Court · (2017) 03 OHC CK 0068