High Courts26 Sept 2017Allowed
Biswa Bhanu Patnaik, & Anr. Vs Pagal @ Bugula @ Bibhuti Nayak
Orissa High Court · (2017) 09 OHC CK 0010
Code of Criminal Procedure, 1973, Section 482, Section 197, Section 465, Section 200, Section 210, Section 202
COURT ARCHIVE
Orissa High Court judgments, 2017
478 judgments · page 6 of 24
High Courts22 Sept 2017
Bikram Kumar Jena Vs Deepak Kumar Mohapatra
Orissa High Court · (2017) 09 OHC CK 0009
Code of Criminal Procedure, 1973, Section 391, Section 243(2), Section 243, Section 315, Section 401(1) - Appellate Court may tak
High Courts22 Sept 2017Allowed
Malatilata Mishra and another Vs Keshab Chandra Mohapatra
Orissa High Court · (2017) 09 OHC CK 0008
Limitation Act, 1908, Article 120, Section 27, Article 60, Article 58 -Code of Criminal Procedure, 1973,
High Courts21 Sept 2017Allowed
Smt. Priyadarshani Mohapatra Vs Sri Lalmohan Mohapatra
Orissa High Court · (2017) 09 OHC CK 0007
Code of Civil Procedure, 1908, Order 5Rule 20, Order 5Rule 20(1-A) -Hindu Marriage Act, 1955, Section 19, S
High Courts16 Sept 2017Dismissed
Lodha Bara Vs State of Orissa
Orissa High Court · (2017) 09 OHC CK 0006
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 364, Se
High Courts15 Sept 2017Dismissed
Kadambini Samantaray & others Vs of Orissa & others (in all the cases)
Orissa High Court · (2017) 09 OHC CK 0005
High Courts14 Sept 2017Dismissed
Mohammad N.I.Gazi Vs Deputy Inspector General and others
Orissa High Court · (2017) 09 OHC CK 0004
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
High Courts14 Sept 2017Allowed
Mohadev Gond Vs State of Odisha
Orissa High Court · (2017) 09 OHC CK 0003
Narcotic Drugs and Psychotropic Substance Act, 1985, Section 20 (a) (i)
High Courts13 Sept 2017Dismissed
Bhagirathi Panda Vs Bank of India & others
Orissa High Court · (2017) 09 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 Court
High Courts11 Sept 2017Disposed
Pradipta Kumar Rout Vs State of Odisha and others
Orissa High Court · (2017) 09 OHC CK 0001
High Courts23 Aug 2017
Umesh Chandra Digal Vs Bank of India and others
Orissa High Court · (2017) 08 OHC CK 0009
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts21 Aug 2017
Tapadhyan Negi Vs Radhika Negi and another
Orissa High Court · (2017) 08 OHC CK 0008
Specific Relief Act, 1877, Section 42, Section 34 -Hindu Adoptions and Maintenance Act, 1956, Section 10 - Persons who may be adopted
High Courts17 Aug 2017Allowed
Tata Motors Finance Ltd Vs Transport Authority, Odisha and another
Orissa High Court · (2017) 08 OHC CK 0007
Motor Vehicles Act, 1988, Section 39, Section 39, Section 41, Section 41, Section 40, Section 40,
High Courts17 Aug 2017
Biswajeet Mohapatra Vs State of Odisha and others
Orissa High Court · (2017) 08 OHC CK 0006
Constitution of India, Article 14, Article 21, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous
High Courts11 Aug 2017
Subash Chandra Panda Vs State of Orissa and & another
Orissa High Court · (2017) 08 OHC CK 0005
Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State
High Courts11 Aug 2017Allowed
Sri Prasanta Kumar Mishra Vs Smt. Suryamani Mishra
Orissa High Court · (2017) 08 OHC CK 0004
Code of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 13, 13(1)(ia)
High Courts11 Aug 2017Dismissed
Nilamani Upadhyaya (since dead) through L.Rs Vs Ashamani Devi & others
Orissa High Court · (2017) 08 OHC CK 0003
Registration Act, 1908, Section 17, Section 49(c) - Documents of which registration is compulsory - ct of non-registration of documents required to be registered
High Courts10 Aug 2017
Renubala Bhuyan Vs Chairman-cum-Managing
Orissa High Court · (2017) 08 OHC CK 0002
Constitution of India, Article 226 (2) - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 20 (C) - Other suits to be instituted where d
High Courts08 Aug 2017Allowed
Dr. Rajalaxmi Beura Vs Vice Chancellor, OUAT and Others
Orissa High Court · (2017) 08 OHC CK 0011
High Courts08 Aug 2017Allowed
Prasanta Kumar Lenka Vs OSIC Ltd. and others
Orissa High Court · (2017) 08 OHC CK 0010
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr