High Courts18 Dec 2017
Rankanidhi Das (dead) through his L.Rs Vs Kartika Charan Das (dead) through his L.Rs. and another
Orissa High Court · (2017) 12 OHC CK 0083
COURT ARCHIVE
Orissa High Court judgments, 2017
478 judgments · page 2 of 24
High Courts18 Dec 2017
Life Insurance Corporation of India and others. Vs Tarakeswar Mohanty
Orissa High Court · (2017) 12 OHC CK 0082
Industrial Disputes Act, 1947, Section 11A - Powers of Labour Courts, Tribunals and National Tribunals to give appro- priate relief in case of discharge or dismissal of workmen
High Courts18 Dec 2017
Basudev Sethi & Anr Vs State of Odisha & another
Orissa High Court · (2017) 12 OHC CK 0081
Constitution of India, Article 30(1), Article 21-A - Right of minorities to establish and administer educational in-stitutionsIndian Penal Code, 1860,
High Courts18 Dec 2017
Taracharan Rath Vs Sashi Bhusan Tripathy
Orissa High Court · (2017) 12 OHC CK 0031
High Courts16 Dec 2017Dismissed
Bishnu Charan Das Vs State of Odisha
Orissa High Court · (2017) 12 OHC CK 0080
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985, Section 21(b), Section
High Courts16 Dec 2017
Janga @ Anukaran Toppo Vs State of Orissa
Orissa High Court · (2017) 12 OHC CK 0079
Indian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offenderEvid
High Courts16 Dec 2017Allowed
Batri Santa Vs State of Orissa
Orissa High Court · (2017) 12 OHC CK 0078
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts15 Dec 2017Dismissed
Bidyadhar Behera & others Vs Nilakantha Rout & another
Orissa High Court · (2017) 12 OHC CK 0077
Partition Act, 1893, Section 4 - Partition suit by transferee of share in dwelling-house
High Courts15 Dec 2017
Ajay Kumar Dandapata Vs State of Odisha (Vig.)
Orissa High Court · (2017) 12 OHC CK 0076
Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateCode of Criminal Procedure, 1973,
High Courts15 Dec 2017Dismissed
Dr. Sibabrata Mishra Vs State of Odisha and others
Orissa High Court · (2017) 12 OHC CK 0075
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
High Courts15 Dec 2017
Jagabandhu Samanta (since dead) through L.R. Vs Sudarsan Jay @ Pan and another
Orissa High Court · (2017) 12 OHC CK 0074
Transfer of Property Act, 1882, Section 122, Section 123 - "Gift" defined - Transfer how effected
High Courts15 Dec 2017
Padma Charan Purohit Vs Smt. Uma Patra
Orissa High Court · (2017) 12 OHC CK 0073
Code of Civil Procedure, 1908, Order 26Rule 9
High Courts15 Dec 2017
Jyotiprava Das Vs Nityananda Swain and others
Orissa High Court · (2017) 12 OHC CK 0072
High Courts14 Dec 2017
State of Orissa and others Vs Jagannath Pattanaik
Orissa High Court · (2017) 12 OHC CK 0030
High Courts14 Dec 2017
Janaka Kuar and another Vs Nabin Chandra Naik
Orissa High Court · (2017) 12 OHC CK 0029
Registration Act, 1908, Section 17 -Central Provinces Tenancy Act, 1920, Section 46 -Orissa Land Reforms Act, 1960, Section 23, Section 22
High Courts14 Dec 2017Allowed
Balmunda Ganta and others Vs State of Orissa
Orissa High Court · (2017) 12 OHC CK 0028
Code of Criminal Procedure, 1973, Section 394(2) - Abatement of appealsIndian Penal Code, 1860, Section 302, Section 34, Section 3
High Courts14 Dec 2017Dismissed
Gananath Samal Vs Jharana @ Jhatia Nayak and others
Orissa High Court · (2017) 12 OHC CK 0027
High Courts14 Dec 2017
Surendranath Patro Vs Suresh Kumar Padhi
Orissa High Court · (2017) 12 OHC CK 0026
Specific Relief Act, 1963, Section 22 - Power to grant relief for possession, partition, refund of earnest money, etc
High Courts13 Dec 2017
Ratnakar Mohapatra Vs Mayadhar Samantaray
Orissa High Court · (2017) 12 OHC CK 0025
High Courts13 Dec 2017
Kumar Raghavendra Singh Vs Union of India & Ors.
Orissa High Court · (2017) 12 OHC CK 0024
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Corruption Act, 1988, Section 13 - Criminal misconduct by a public