COURT ARCHIVE

Orissa High Court judgments, 2017

478 judgments · page 5 of 24

High Courts04 Dec 2017

Kelu Charan Behera Vs Odisha Co-operative Housing Corporation Ltd.

Orissa High Court · (2017) 12 OHC CK 0048

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

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High Courts04 Dec 2017

Tuni Gouda Vs State of Odisha & others

Orissa High Court · (2017) 12 OHC CK 0047

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High Courts01 Dec 2017

Rasananda Samal Vs Commissioner Consolidation, Orissa, Cuttack and others

Orissa High Court · (2017) 12 OHC CK 0006

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972, Section 37(1)

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High Courts01 Dec 2017

Madan Mohapatra (deleted) and others Vs Rama Chandra Das and others

Orissa High Court · (2017) 12 OHC CK 0005

Orissa Estates Abolition Act, 1951, Section 8A

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High Courts01 Dec 2017

Madhusudan Tripathy Vs Nityananda Kharsel and another

Orissa High Court · (2017) 12 OHC CK 0004

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High Courts01 Dec 2017

Prasanta Kumar Lenka Vs State of Orissa and others

Orissa High Court · (2017) 12 OHC CK 0003

Orissa Government Land Settlement Act, 1962, Section 3, Section 7

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High Courts01 Dec 2017

Janmejaya Nayak Vs Union of India and orthers

Orissa High Court · (2017) 12 OHC CK 0002

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndian Penal Code

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High Courts01 Dec 2017Dismissed

Gouranga Prasad Jena Vs Jaladhara Chakra and others

Orissa High Court · (2017) 12 OHC CK 0001

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High Courts20 Nov 2017Allowed

Kopuli Jutia, & Ors. Vs Dibakar Das

Orissa High Court · (2017) 11 OHC CK 0003

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High Courts20 Nov 2017Dismissed

Smt.Ranu Sen, & Ors. Vs State of Orissa, & Ors.

Orissa High Court · (2017) 11 OHC CK 0002

Code of Civil Procedure, 1908, Order 7Rule 3 -Registration Act, 1908, Section 17, Section 49 - Documents of which registration is compul

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High Courts13 Nov 2017

Mitra Bhanu Rout Vs Gramya Bank and others

Orissa High Court · (2017) 11 OHC CK 0001

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts23 Oct 2017

Kangali Charan Sahoo, & Ors. Vs Purna Chandra Sahu, & Ors.

Orissa High Court · (2017) 10 OHC CK 0005

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High Courts23 Oct 2017Dismissed

Chitra Deo, & Ors. Vs Orissa Gujarati Samaj, & Ors.

Orissa High Court · (2017) 10 OHC CK 0004

Evidence Act, 1872, Section 79 - Presumption as to genuineness of certified copies

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High Courts23 Oct 2017Allowed

Mahendra Kumar Mohapatra, & Ors. Vs Ganesh Chandra Mohapatra (dead) through L.Rs., & Ors.

Orissa High Court · (2017) 10 OHC CK 0003

Orissa Prevention of Land Encroachment Act, 1972, Section 16, Section 7, Section 8A

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High Courts13 Oct 2017

Nimai Charan Nayak Vs Gourahari Nayak

Orissa High Court · (2017) 10 OHC CK 0002

Code of Civil Procedure, 1908, Order 22Rule 3

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High Courts10 Oct 2017Allowed

Lambodar Pujari Vs State of Orissa

Orissa High Court · (2017) 10 OHC CK 0001

Indian Penal Code, 1860, Section 471, Section 467, Section 477A, Section 34, Section 463, Section 464

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High Courts09 Oct 2017

Tara Prasad Bahinipati Vs Rabi Narayan Nanda

Orissa High Court · (2017) 10 OHC CK 0008

Code of Civil Procedure, 1908, Order 7Rule 11, Order 6Rule 16 -Representation of the People Act, 1951, Section 101,

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High Courts09 Oct 2017Allowed

Sri Satyananda Pani Vs State of Orissa (Vig.)

Orissa High Court · (2017) 10 OHC CK 0007

Code of Criminal Procedure, 1973, Section 161, Section 315 - Examination of witnesses by police - Accused person to be competent witnessPrevention of Corruption Act, 1988<

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High Courts09 Oct 2017Allowed

Babaji Charan Nayak Vs Orissa Machinery & Sanitary

Orissa High Court · (2017) 10 OHC CK 0006

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing deliver

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High Courts26 Sept 2017Dismissed

Hidayat Khan @ Hidayatullah Khan Vs State of Orissa

Orissa High Court · (2017) 09 OHC CK 0011

Code of Criminal Procedure, 1973, Section 482, Section 173(8), Section 232 - Saving of inherent powers of High Court - Report of police officer on completion of Investigat

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