COURT ARCHIVE

Orissa High Court judgments, 2017

478 judgments · page 4 of 24

High Courts08 Dec 2017Allowed

Ganeswar Rout and others Vs State of Orissa

Orissa High Court · (2017) 12 OHC CK 0068

Constitution of India, Article 21, Article 21 - Amendment of the Schedule - Amendment of the ScheduleGovernment of India Act, 1935, Section 241(2),

High Courts08 Dec 2017Allowed

Gobinda Sahoo Vs Managing Director OFDC Ltd. and others

Orissa High Court · (2017) 12 OHC CK 0067

Orissa Forest Development Corporation Service Rules, 1986, Rule 123, Rule 124, Rule 8.14, Rule 121(iv)

High Courts08 Dec 2017

Maheswar Sahu (since dead) through L.Rs Vs State of Orissa & others

Orissa High Court · (2017) 12 OHC CK 0066

Constitution of India, Article 300 - Suits and proceedingsOrissa Estates Abolition Act, 1951, Section 6, Section 8, Section 7 -

High Courts08 Dec 2017Dismissed

Dukhabandhu Mohanta & others Vs State of Orissa & others

Orissa High Court · (2017) 12 OHC CK 0065

Orissa Grama Panchayats Act, 1964, Section 71(3)

High Courts08 Dec 2017

Chintamani Sahu and another Vs Rama Chandra Sahu

Orissa High Court · (2017) 12 OHC CK 0064

Specific Relief Act, 1963, Section 34 - Discretion of court as to declaration of status or right

High Courts08 Dec 2017

Tata Refractories Employees Co-Opeerative Society Ltd. Vs Assistant Provident Fund Commissioner(C) and others

Orissa High Court · (2017) 12 OHC CK 0063

Constitution of India, Article 226 - Power of High Courts to Issue certain writsEmployees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7,

High Courts08 Dec 2017

Ocean Sparkle Limited Vs State of Odisha and others

Orissa High Court · (2017) 12 OHC CK 0062

High Courts08 Dec 2017

Jhara Pradhan Vs Laxminarayana Misra

Orissa High Court · (2017) 12 OHC CK 0061

High Courts07 Dec 2017

Jogendra Sabar Vs Union of India & others

Orissa High Court · (2017) 12 OHC CK 0060

Constitution of India, Article 226 - Power of High Courts to Issue certain writsContract Labour (Regulation and Abolition) Act, 1970, Section 10 - Prohibition of employ

High Courts07 Dec 2017

Sri Bhruguram Dash Vs Sri Ananda Mohan Dutta and others

Orissa High Court · (2017) 12 OHC CK 0059

Code of Civil Procedure, 1908, Order 6Rule 17

High Courts07 Dec 2017

State of Orissa Vs Banabihari Behera @ Haria

Orissa High Court · (2017) 12 OHC CK 0058

Code of Criminal Procedure, 1973, Section 392, Section 370, Section 366(1) - Procedure where Judges of Court of Appeal are equally divided - Procedure in case of differenc

High Courts06 Dec 2017

Sanatan Sahu Vs The State of Orissa and others

Orissa High Court · (2017) 12 OHC CK 0057

High Courts06 Dec 2017

Sri Jagannath Jena and others Vs State of Orissa and another

Orissa High Court · (2017) 12 OHC CK 0056

Code of Civil Procedure, 1908, Order 7Rule 3

High Courts05 Dec 2017Allowed

Chandra Bewa and others Vs Kamal Lochan Naik and others

Orissa High Court · (2017) 12 OHC CK 0055

Transfer of Property Act, 1882, Section 123 - Transfer how effected

High Courts05 Dec 2017

Anirudha Panigrahi Vs Registrar (Administration) & another

Orissa High Court · (2017) 12 OHC CK 0054

Orissa Civil Services (Classification, Control and Appeal) Rules, 1962, Rule 15(10), Rule 15(10)(i)(b), Rule 15(10)(i)(a)

High Courts05 Dec 2017

Smt. Deepali Debnath Vs The Managing Director, Mahanadi Coalfield Ltd. and others

Orissa High Court · (2017) 12 OHC CK 0053

High Courts05 Dec 2017

Juri Parida and others Vs Natabar Parida (since dead) through L.Rs.

Orissa High Court · (2017) 12 OHC CK 0052

Code of Civil Procedure, 1908, Order 41Rule 27

High Courts05 Dec 2017

Satyanarayan Jena and others Vs Sri Asit Tripathy, IAS

Orissa High Court · (2017) 12 OHC CK 0051

High Courts04 Dec 2017Dismissed

Chandra Kishore Mohanty Vs State of Orissa & Anr.

Orissa High Court · (2017) 12 OHC CK 0050

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,

High Courts04 Dec 2017

R. Suryanarayan Patnaik Vs State of Orissa and another

Orissa High Court · (2017) 12 OHC CK 0049

Orissa Prevention of Land Encroachment Act, 1972, Section 16