COURT ARCHIVE

Orissa High Court judgments, 2017

478 judgments · page 20 of 24

High Courts30 Jan 2017Allowed

Sri Sudarsan Das Dash Vs Sarojini Mohapatra

Orissa High Court · (2017) CriLJ 1308 : (2017) sup1 CutLTCriminal 720 : (2017) 1 OJR 351 : (2017) 66 OrissaCriR 635

Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 197, Section 47Penal Code, 1860 (IPC) - Section 323, Section 34, Section 354, Section 380, Section 427, Section 456, Section 506(ii)

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High Courts30 Jan 2017Disposed Off

Siba Shankar Sahu Vs Udayanath Sahu

Orissa High Court · (2017) AIRCC 1622

Civil Procedure Code, 1908 (CPC) - Section 100Hindu Succession Act, 1956 - Section 15

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High Courts30 Jan 2017Dismissed

Chmpa Bewa & others Vs Smt. Snehalata Devi

Orissa High Court · (2017) 01 OHC CK 0031

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High Courts30 Jan 2017

Subash Chandra Bhoi & another Vs Joint Commissioner of Settlement & Consolidation, Sambalpur & others

Orissa High Court · (2017) 01 OHC CK 0030

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtOrissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972,

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High Courts30 Jan 2017Dismissed

Kanduri Charan Muduli Vs Banambar Bhoi & others

Orissa High Court · (2017) 01 OHC CK 0029

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High Courts27 Jan 2017Dismissed

Jayakrushna Majhi Vs Pramila Mallik

Orissa High Court · (2017) 171 AIC 885 : (2017) AIRCC 984

Hindu Adoptions and Maintenance Act, 1956 - Section 11Specific Relief Act, 1963 - Section 34

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High Courts27 Jan 2017Allowed

Sudhansu Sekhar Tripathy Vs State of Orissa

Orissa High Court · (2017) 171 AIC 871 : (2017) AIRCC 1081 : (2017) 1 ILRCuttack 296

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 17

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High Courts27 Jan 2017Dismissed

Sri Dibakar Patnayak Vs State of Orissa

Orissa High Court · (2017) 171 AIC 866

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High Courts27 Jan 2017Allowed

Ram Chandra Sahoo Vs Biswa Mohan Maharatha

Orissa High Court · (2017) 171 AIC 863

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9

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High Courts27 Jan 2017Dismissed

Sadananda Dharua Vs Debadi Bhue

Orissa High Court · (2017) 171 AIC 856

Civil Procedure Code, 1908 (CPC) - Section 100

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High Courts27 Jan 2017Allowed

Dolagobinda Rath and another Vs Loknath Mishra

Orissa High Court · (2017) 01 OHC CK 0023

Code of Civil Procedure, 1908, Order 26Rule 9

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High Courts27 Jan 2017Dismissed

Bhramarbar Pradhan Vs Kamala Bewa and another

Orissa High Court · (2017) 01 OHC CK 0022

Code of Civil Procedure, 1908, Section 100 -Central Provinces Land Revenue Act, 1917, Section 65A

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High Courts27 Jan 2017

V. Shyamasundar Rao Vs Berhampur Muncipal Council

Orissa High Court · (2017) 01 OHC CK 0021

Orissa Municipal Act, 1950, Section 147(2)

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High Courts25 Jan 2017Allowed

Dharanidhar Lenka (Dead) Abanti Lenka Vs Gajendranath Lenka (Dead) Annapurna Lenka

Orissa High Court · (2017) AIR(Orissa) 50 : (2017) 1 OJR 428

Registration Act, 1908 - Section 17(2)Transfer of Property Act, 1882 - Section 5

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High Courts25 Jan 2017Dismissed

Purna Chandra Samal Vs State of Orissa

Orissa High Court · (2017) CriLJ 1676 : (2017) 66 OrissaCriR 646

Criminal Procedure Code, 1973 (CrPC) - Section 391

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High Courts25 Jan 2017Dismissed

Khedu Chandra Behera Vs Draupadi Behera

Orissa High Court · (2017) 171 AIC 873

Civil Procedure Code, 1908 (CPC) - Order 17 Rule 1

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High Courts25 Jan 2017Allowed

Bapuni Vs State of Orissa

Orissa High Court · (2017) 171 AIC 875 : (2017) sup1 CutLTCriminal 742 : (2017) 66 OrissaCriR 651

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 7(1)

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High Courts25 Jan 2017

Biswanath Chatterjee Vs Smt.Rajashree Das Mohapatra and another

Orissa High Court · (2017) 01 OHC CK 0020

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

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High Courts25 Jan 2017Dismissed

State of Odisha Vs Government of India and another

Orissa High Court · (2017) 01 OHC CK 0019

Mines and Minerals (Regulation and Development) Act, 1957, Section 30, Section 23(c) - Power of revision of Central Government - Offences by companiesMineral Concession Rule

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High Courts25 Jan 2017Disposed Off

State of Orissa Vs Managing Committee of Bharati High School

Orissa High Court · (2017) AIR(Orissa) 92

Orissa Education Act, 1969 - Section 7C

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