COURT ARCHIVE

Orissa High Court judgments, 2017

478 judgments · page 23 of 24

High Courts06 Jan 2017Allowed

Smt. Tabati Behe Dalei Vs State of Orissa

Orissa High Court · (2017) CriLJ 1498 : (2017) sup1 CutLTCriminal 576 : (2017) 66 OrissaCriR 558

Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)(xi)

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High Courts06 Jan 2017Allowed

Braja Sundar Panda Vs State of Orissa

Orissa High Court · (2017) 123 CutLT 632 : (2017) 1 ILRCuttack 329

Constitution of India, 1950 - Article 226, Article 227

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High Courts06 Jan 2017Dismissed

State of Odisha and Another Vs Rabinarayan Nayak and Others

Orissa High Court · (2017) 01 OHC CK 0037

Constitution of India, Article 226, Article 227, Article 16(4A) - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court -

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High Courts06 Jan 2017

Bipin Behari Barik & another Vs Gula Dalabehera & others

Orissa High Court · (2017) 01 OHC CK 0036

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High Courts06 Jan 2017Dismissed

M/s.Bawa Trading Co Vs Sales Tax Officer and others

Orissa High Court · (2017) 01 OHC CK 0035

Orissa Sales Tax Act, 1947, Section 14, Section 12(1), Section 12, Section 4(4), Section 14C, Section 12(8)

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High Courts06 Jan 2017Allowed

Banambar Parida Vs Orissa Forest Development Corporation Limited and others

Orissa High Court · (2017) 01 OHC CK 0034

Orissa Forest Development Corporation Service Rules, 1986, Rule 121, Rule 125, Rule 121(4)

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High Courts06 Jan 2017Disposed Off

Kalpana Singh Vs Mritunjaya Singh

Orissa High Court · (2017) 123 CutLT 899 : (2017) 66 OrissaCriR 518

Criminal Procedure Code, 1973 (CrPC) - Section 205

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High Courts05 Jan 2017Allowed

Trilochan Parida Vs Purna Chandra Nanda and another

Orissa High Court · (2017) 01 OHC CK 0095

Evidence Act, 1872, Section 63, Section 65(a) - Secondary evidence - Cases in which secondary evidence relating to documents may be given

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High Courts05 Jan 2017Dismissed

Sivala Mohan Rao Vs State of Orissa

Orissa High Court · (2017) 01 OHC CK 0094

Orissa Tenancy Act, 1913, Section 5(3) -Orissa Estates Abolition Act, 1951, Section 6, Section 7, Section 6(1)

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High Courts05 Jan 2017Dismissed

Sarmistha Mahapatra Vs State of Orissa

Orissa High Court · (2017) 01 OHC CK 0093

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High Courts05 Jan 2017Allowed

Gopal Charan Satpathy Vs State of Orissa

Orissa High Court · (2017) CriLJ 1563 : (2017) 123 CutLT 791 : (2017) 1 OJR 182 : (2017) 66 OrissaCriR 545

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 376

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High Courts05 Jan 2017Allowed

Ranjan Kumar Senapati Vs State of Orissa

Orissa High Court · (2017) ACD 225 : (2017) sup1 CutLTCriminal 745 : (2017) 1 NIJ 229 : (2017) 66 OrissaCriR 539

Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142(b)

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High Courts05 Jan 2017Dismissed

Akshaya Kumar Swain Vs State of Odisha

Orissa High Court · (2017) 123 CutLT 979

Constitution of India, 1950 - Article 16(4B), Article 226, Article 227

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High Courts04 Jan 2017Allowed

Ashok Kumar Ray Vs Reba Biswas

Orissa High Court · (2017) AIR(Orissa) 48 : (2017) 2 CivCC 359 : (2017) 1 ILRCuttack 93 : (2017) 1 OJR 348

Civil Procedure Code, 1908 (CPC) - Section 10

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High Courts04 Jan 2017Disposed Off

Umakanta Barik Vs Rukmini Barik

Orissa High Court · (2017) AIRCC 981 : (2017) 2 DMC 266 : (2017) 1 OJR 389

Hindu Marriage Act, 1955 - Section 25

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High Courts04 Jan 2017Dismissed

Tila Jena @ Tilottama Jena Vs Sukhi Jena

Orissa High Court · (2017) AIRCC 1080

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 1

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High Courts04 Jan 2017Allowed

Trilochan Rout Vs State of Orissa

Orissa High Court · (2017) CriLJ 1880 : (2017) sup1 CutLTCriminal 594 : (2017) 1 DMC 859 : (2017) 66 OrissaCriR 554

Criminal Procedure Code, 1973 (CrPC) - Section 319Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 34, Section 498A

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High Courts04 Jan 2017Disposed off