High Courts04 Jan 2017Dismissed
Chhatrapati Dibya Ranjan Biswal Vs State of Odisha & others
Orissa High Court · (2017) 01 OHC CK 0033
COURT ARCHIVE
Orissa High Court judgments, 2017
478 judgments · page 24 of 24
High Courts03 Jan 2017Allowed
Pradip Kumar Saha Vs State of Orissa
Orissa High Court · (2017) CriLJ 1847 : (2017) sup1 CutLTCriminal 653 : (2017) 1 OJR 468 : (2017) 66 OrissaCriR 345
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 294
High Courts03 Jan 2017Disposed Off
State of Orissa Vs Amulya Kumar Champatiray
Orissa High Court · (2017) LIC 1392
Constitution of India, 1950 - Article 311(2)(b)Orissa Police Manual Rules, 1940 - Rule 828
High Courts03 Jan 2017Dismissed
Radha Govinda Bhattacharya & Another Vs State of Orissa, represented through Secretary, Revenue Department, Bhubaneswar & Others
Orissa High Court · (2017) 01 OHC CK 0028
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtOrissa Survey and Settlement Act, 1958, Section 15, Se
High Courts03 Jan 2017Allowed
Nilanchala Pradhan @ Kalia Vs Addl. District Judge, Bhanjanagar & others
Orissa High Court · (2017) 01 OHC CK 0027
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 41Rule 27
High Courts03 Jan 2017
Pradip Kumar Saha Vs State of Orissa & Anr.
Orissa High Court · (2017) 01 OHC CK 0026
Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeIndian Penal Code, 1860,
High Courts03 Jan 2017
Sananda Barik & another Vs State Election Commissioner, State of Odisha & others
Orissa High Court · (2017) 01 OHC CK 0025
Representation of the People Act, 1950, Section 20, Section 18 -Orissa Gram Panchayat Election Rules, 1965, - Rule 6(1), Rule 7, Rule 7(1), Rule 7(2), Rule 6(2) -
High Courts03 Jan 2017Dismissed
Baina Bhoi & others Vs Dukhishyam Rout & others
Orissa High Court · (2017) 01 OHC CK 0024
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,
High Courts03 Jan 2017Allowed
Bijay Kumar Paikaray Vs State of Odisha
Orissa High Court · (2017) AIR(Orissa) 86 : (2017) 1 ILRCuttack 252 : (2017) 1 OJR 449
Constitution of India, 1950 - Article 226Registration Act, 1908 - Section 22A
High Courts02 Jan 2017Allowed
Sampad Samal Vs State of Odisha
Orissa High Court · (2017) AIR(Orissa) 33 : (2017) 1 BC 752 : (2017) 1 ILRCuttack 262
Constitution of India, 1950 - Article 14, Article 226
High Courts02 Jan 2017Allowed
Bharat Kumar Patra Vs State of Orissa
Orissa High Court · (2017) CriLJ 2102 : (2017) sup1 CutLTCriminal 658 : (2017) 66 OrissaCriR 341
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 319
High Courts02 Jan 2017Disposed Off
Laxmidevi Agrawal Vs State of Orissa
Orissa High Court · (2017) AIRCC 1384
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 227
High Courts02 Jan 2017Dismissed
Kamurul Haque Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 550 : (2017) 66 OrissaCriR 520
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, Section 420
High Courts02 Jan 2017Allowed
Bankaram Kumbhar Vs Budel Murmu
Orissa High Court · (2017) AIRCC 1628
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 35 (1), Order 21 Rule 35(2)Constitution of India, 1950 - Article 227
High Courts02 Jan 2017Allowed
State of Odisha and another Vs Sri Ashok Ku. Purohit and Others
Orissa High Court · (2017) 01 OHC CK 0014
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962, Rule 15(3), Rule 15(1)(b)
High Courts02 Jan 2017Dismissed
Smt. Manani Bariha Vs State of Odisha and others
Orissa High Court · (2017) 01 OHC CK 0013
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts02 Jan 2017
Smt. Ava Chakraborty & another Vs Bhabatosh Sinha
Orissa High Court · (2017) 01 OHC CK 0012
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 18Rule 1
High Courts02 Jan 2017
P.S. Venkateswaralu Vs A. Bhanu and Ors.
Orissa High Court · (2017) 01 OHC CK 0011
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro