High Courts10 Feb 2017Dismissed
Pitani Sai Ganesh Kumar @ P.Ganesh Kumar Vs Pitani Nagamani and others
Orissa High Court · (2017) 02 OHC CK 0003
Code of Civil Procedure, 1908, Order 18Rule 17A, Order 13Rule 1, Order 7Rule 14, Order 7Rule 14(3)
COURT ARCHIVE
Orissa High Court judgments, 2017
478 judgments · page 19 of 24
High Courts09 Feb 2017Dismissed
Bikram Kumar Jena Vs Deepak Kumar Mohapatra
Orissa High Court · (2017) CriLJ 1752 : (2017) 66 OrissaCriR 874
Criminal Procedure Code, 1973 (CrPC) - Section 391Evidence Act, 1872 - Section 45Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts09 Feb 2017
Sharanappa and Ors Vs State of Orissa & others
Orissa High Court · (2017) 02 OHC CK 0022
Constitution of India, Article 311(2), Article 311, Article 19(1)(f) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a
High Courts09 Feb 2017Dismissed
Pravuram Das @ Kar Vs State of Orissa and another
Orissa High Court · (2017) 02 OHC CK 0021
High Courts08 Feb 2017Dismissed
Pratima Gochhi Vs Harekrushna Das and another
Orissa High Court · (2017) 02 OHC CK 0020
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 26Rule 9
High Courts07 Feb 2017
M/s. Enkon Pvt. Ltd. Vs Bhubaneswar Smart City Ltd. and others
Orissa High Court · (2017) 02 OHC CK 0019
Constitution of India, Article 226 -Orissa Urban Police Act, 2003, Section 28, Section 28(1)(4)
High Courts07 Feb 2017Dismissed
M/s.Laxmi Jewellers Vs State of Orissa
Orissa High Court · (2017) 02 OHC CK 0018
Orissa Value Added Tax Act, 2004, Section 80, Section 44, Section 44(1)
High Courts07 Feb 2017Dismissed
Jagabandhu Samal Vs Rabi Samal & others
Orissa High Court · (2017) 02 OHC CK 0017
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts06 Feb 2017
Rabindranath Deo Vs State of Orissa
Orissa High Court · (2017) 02 OHC CK 0016
Constitution of India, Article 21, Article 22(1) - Amendment of the Schedule - Protection against arrest and detention in certain casesCode of Criminal Procedure, 1973,
High Courts06 Feb 2017
Sarat Chandra Samal & another Vs State of Odisha & others
Orissa High Court · (2017) 02 OHC CK 0015
Bombay Land Revenue Code, 1879, Section 211, Section 65 - Power of State Government and of certain revenue officers to call for and examine records and proceedings of subordinate officers; and
High Courts03 Feb 2017Dismissed
Sarat Chandra Mohapatra Vs Narasingha Mohapatra
Orissa High Court · (2017) 172 AIC 782 : (2017) AIRCC 998
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, Section 151
High Courts03 Feb 2017Dismissed
Pritish Kumar Giri Vs Rusuni Mohanta
Orissa High Court · (2017) 172 AIC 772 : (2017) AIRCC 1251
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2)
High Courts03 Feb 2017Allowed
Artatrana Behera Vs Purna Behera
Orissa High Court · (2017) 172 AIC 809 : (2017) 1 OJR 371
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8Constitution of India, 1950 - Article 227
High Courts03 Feb 2017Dismissed
Bikuna Sahu Vs State of Orissa
Orissa High Court · (2017) 172 AIC 793 : (2017) sup1 CutLTCriminal 683 : (2017) 66 OrissaCriR 654
Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 228, Section 397, Section 401Penal Code, 1860 (IPC) - Section 294, Section 302, Section 323, Section 34, Section 354, Section 506
High Courts03 Feb 2017Disposed
Gandhi Pradhan Vs Odisha State Road Transport Corporation & others
Orissa High Court · (2017) 02 OHC CK 0014
High Courts03 Feb 2017Allowed
Duryodhan Mohanty Vs Republic of India
Orissa High Court · (2017) CriLJ 2347 : (2017) sup1 CutLTCriminal 671 : (2017) 1 OJR 545 : (2017) 66 OrissaCriR 583
Criminal Procedure Code, 1973 (CrPC) - Section 401Penal Code, 1860 (IPC) - Section 409
High Courts02 Feb 2017Allowed
Mahadev Biswal Vs Natabar Biswal (dead)
Orissa High Court · (2017) AIRCC 1158 : (2017) 1 OJR 533
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts02 Feb 2017Allowed
Dambarudhar Budek & others Vs The State of Odisha & others
Orissa High Court · (2017) 02 OHC CK 0011
High Courts31 Jan 2017Allowed
Smt. Pratima Behera Vs State of Orissa (Vig.)
Orissa High Court · (2017) CriLJ 1645 : (2017) sup1 CutLTCriminal 703 : (2017) 66 OrissaCriR 622
Criminal Procedure Code, 1973 (CrPC) - Section 211, Section 239Penal Code, 1860 (IPC) - Section 109Prevention of Corruption Act, 1988 - Section 13(1)(e), Section 13(1)(e), Section 13(2), Section 13(2)
High Courts31 Jan 2017Allowed
Laxmidhar Behera & others Vs Commissioner, Settlement & Consolidation, Bhubaneswar and others
Orissa High Court · (2017) 01 OHC CK 0032
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972, Section 9(3E)