High Courts27 Feb 2017Dismissed
Food Corporation of India Vs Jalabi Saha
Orissa High Court · (2017) 2 LLJ 382
COURT ARCHIVE
Orissa High Court judgments, 2017
478 judgments · page 18 of 24
High Courts23 Feb 2017
Duskar Barik Vs State of Orissa & Another
Orissa High Court · (2017) 02 OHC CK 0013
Code of Criminal Procedure, 1973, Section 482, Section 320(2) - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts21 Feb 2017Disposed Off
Gangadhar Mishra Vs Bilashini Panigrahi
Orissa High Court · (2017) AIRCC 1386
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27
High Courts20 Feb 2017Allowed
Arjuna Charan Das Vs State of Orissa
Orissa High Court · (2017) 172 AIC 799 : (2017) 123 CutLT 1017 : (2017) 1 OJR 492 : (2017) 66 OrissaCriR 841
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Passports Act, 1967 - Section 22, Section 6(2)(f)Penal Code, 1860 (IPC) - Section 34, Section 494, Section 498A
High Courts20 Feb 2017
Anup Bhattacharya and others Vs State of Odisha and others
Orissa High Court · (2017) 02 OHC CK 0012
Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
High Courts17 Feb 2017Allowed
Kendriya Vidyalaya Sangathan Vs Shri Ananta Chandra Das
Orissa High Court · (2017) LIC 1206
Central Civil Services (Classification, Control and Appeal) Rules, 1965 - Rule 14Constitution of India, 1950 - Article 311(2)(b)
High Courts17 Feb 2017Disposed Off
The High Court Bar Association, Odisha Vs State of Odisha
Orissa High Court · (2017) AIR(Orissa) 62
Constitution of India, 1950 - Article 19(1)(a)
High Courts17 Feb 2017Dismissed
Nilambar Patel Vs State of Orissa
Orissa High Court · (2017) 172 AIC 803 : (2017) CriLJ 2848 : (2017) 67 OrissaCriR 353
Penal Code, 1860 (IPC) - Section 302, Section 307, Section 325
High Courts16 Feb 2017Allowed
Bhagirathi Mishra Vs State of Orissa
Orissa High Court · (2017) 173 AIC 864 : (2017) CriLJ 1721 : (2017) 1 OJR 432 : (2017) 66 OrissaCriR 829
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 408
High Courts16 Feb 2017Allowed
Kartika Mahanandia Vs State of Orissa
Orissa High Court · (2017) 172 AIC 778 : (2017) 1 OJR 399 : (2017) 66 OrissaCriR 825
Penal Code, 1860 (IPC) - Section 392, Section 397
High Courts16 Feb 2017Dismissed
State of Orissa & another Vs Chanchala Dash
Orissa High Court · (2017) 02 OHC CK 0010
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts16 Feb 2017Dismissed
State of Orissa & another Vs Krishna Parida
Orissa High Court · (2017) 02 OHC CK 0009
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts16 Feb 2017Dismissed
State of Orissa & another Vs Sasirekha Pati
Orissa High Court · (2017) 02 OHC CK 0008
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts15 Feb 2017Allowed
Nayana Manjari Sahoo Vs Rajakishore Sahoo
Orissa High Court · (2017) AIR(Orissa) 52 : (2017) 1 OJR 457
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9
High Courts15 Feb 2017Dismissed
Nihar Ranjan Dash Vs Smt. Sunita Sarangi
Orissa High Court · (2017) CriLJ 1883 : (2017) 2 DMC 55 : (2017) 66 OrissaCriR 849
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 126
High Courts15 Feb 2017Dismissed
Indumati Sahu Vs The Secretary, Rotary Club, Puri & another
Orissa High Court · (2017) 02 OHC CK 0007
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 1Rule 10,
High Courts15 Feb 2017Dismissed
Satadal Mandal Vs Collector, Bhadrak and another
Orissa High Court · (2017) 02 OHC CK 0006
High Courts15 Feb 2017Dismissed
Gopal @ Sankarshan Sathpathy & another Vs State of Orissa & others
Orissa High Court · (2017) 02 OHC CK 0005
Code of Civil Procedure, 1908, Order 26Rule 9
High Courts15 Feb 2017Allowed
Abani Kumar Meher and others Vs District Collector, Bargarh and others
Orissa High Court · (2017) 02 OHC CK 0004
Registration Act, 1908, Section 17, Section 49, Section 17(1)(b) - Documents of which registration is compulsory - ct of non-registration of documents required to be register
High Courts10 Feb 2017Dismissed
Orissa State Beverages Corporation Ltd. Vs Regional Provident Fund Commissioner
Orissa High Court · (2017) LabLR 663 : (2017) LabLR 486 : (2017) 2 LLJ 65
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7A, Section 7B