High Courts16 Jan 2017Allowed
Priyatama Moharana Vs State of Odisha and others
Orissa High Court · (2017) 01 OHC CK 0006
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Orissa High Court judgments, 2017
478 judgments · page 22 of 24
High Courts16 Jan 2017
Kalandi Charan Lenka Vs State of Odisha
Orissa High Court · (2017) 01 OHC CK 0005
Constitution of India, Article 51A - Fundamental dutiesCode of Criminal Procedure, 1973, Section 439, Section 161, Section 164
High Courts13 Jan 2017Dismissed
Manorama Sahu Vs Kona Rajeswari Reddy and others
Orissa High Court · (2017) 01 OHC CK 0101
Constitution of India, Article 227 -Orissa Gram Panchayat Act, 1964, Section 19, Section 2(o), Section 11(b)
High Courts13 Jan 2017Dismissed
M/s. Mohapatra Binders and Ors Vs State of Odisha and Ors
Orissa High Court · (2017) 01 OHC CK 0100
Constitution of India, Article 19(1)(g) - Protection of certain rights regarding freedom of speech, etcCustoms Act, 1962, Section 25(1) - Power to grant exemption from d
High Courts13 Jan 2017Allowed
Sakthi Sugars Ltd Vs Regulated Market Committee, Kendupatna
Orissa High Court · (2017) AIR(Orissa) 46
Orissa Agricultural Produce Markets Act, 1956 - Section 4
High Courts13 Jan 2017Allowed
Gambharimunda Grama Panchayat Vs State of Orissa
Orissa High Court · (2017) AIR(Orissa) 39 : (2017) 123 CutLT 816
Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Section 3National Food Security Act, 2013 - Section 12(2)(e), Section 2(23), Section 2(4)
High Courts13 Jan 2017Disposed Off
M/s. Fairdeal Supplies Pvt. Ltd. Vs M/s. M.M.T.C. Ltd.
Orissa High Court · (2017) ACD 265 : (2017) sup1 CutLTCriminal 513 : (2017) 66 OrissaCriR 561
Negotiable Instruments Act, 1881 (NI) - Section 142(2), Section 142A
High Courts13 Jan 2017Allowed
Sabita @ Bijuli Sahoo Vs Niranjan Sahoo
Orissa High Court · (2017) 123 CutLT 679 : (2017) 2 DMC 241 : (2017) 66 OrissaCriR 563
Criminal Procedure Code, 1973 (CrPC) - Section 401Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 3
High Courts12 Jan 2017Dismissed
Prasanta Kumar Patra and Others Vs Secretary to Govt. of Odisha and Others
Orissa High Court · (2017) 01 OHC CK 0099
Constitution of India, Article 16 - Dissolution of a District or a Regional Council
High Courts12 Jan 2017Allowed
Padma Lochan Pradhan Vs State of Orissa and Others
Orissa High Court · (2017) 01 OHC CK 0098
High Courts12 Jan 2017Dismissed
Orissa State Financial Corporation Vs Commissioner of Commercial Taxes, Orissa and others
Orissa High Court · (2017) 01 OHC CK 0097
Orissa Sales Tax Act, 1947, Section 19, Section 13(a), Section 13(a)(b) -State Financial Corporations Act, 1951, Section 29
High Courts12 Jan 2017Allowed
Banwarilal Newatia Vs State of Odisha
Orissa High Court · (2017) AIRCC 974 : (2017) 1 OJR 417
Forest (Conservation) Act, 1980 - Section 3
High Courts12 Jan 2017Dismissed
Chunu @ Chunuram Mohanta Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 629 : (2017) 66 OrissaCriR 596
Penal Code, 1860 (IPC) - Section 376(2)(g)
High Courts12 Jan 2017Dismissed
Kailash Chandra Das Vs Managing Director, O.S.C.S.C.L.
Orissa High Court · (2017) 171 AIC 869
Constitution of India, 1950 - Article 226
High Courts12 Jan 2017Allowed
Bijaya Ketan Swain Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 516 : (2017) 66 OrissaCriR 603
Penal Code, 1860 (IPC) - Section 294, Section 323, Section 336, Section 34, Section 341, Section 452, Section 506
High Courts12 Jan 2017Dismissed
Yameswar Mahapatra Vs Registrar of Co-operative Societies
Orissa High Court · (2017) 123 CutLT 923
Constitution of India, 1950 - Article 226
High Courts11 Jan 2017Allowed
Smt. Pramila Dash and others Vs Smt. Basanti Dash
Orissa High Court · (2017) 01 OHC CK 0096
Code of Civil Procedure, 1908, Order 1Rule 10, Order 7Rule 11, Order 1Rule 10(2)
High Courts11 Jan 2017Allowed
Pramila Dash Vs Basanti Dash
Orissa High Court · (2017) AIRCC 1075 : (2017) 1 OJR 414
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts09 Jan 2017Dismissed
Arun Kumar Nayak Vs State of Orissa
Orissa High Court · (2017) 123 CutLT 607
Constitution of India, 1950 - Article 226, Article 227
High Courts09 Jan 2017Dismissed
State of Odisha Vs Manmohan Rath and others
Orissa High Court · (2017) 01 OHC CK 0038
Constitution of India, Article 227, Article 323A, Article 323 - Power of superintendence over all courts by the High Court - Administrative tribunals - Reports of Public