High Courts20 Jul 2017
Hadibandhu Swain, & Anr. Vs State of Orissa, & Ors.
Orissa High Court · (2017) 07 OHC CK 0022
Orissa Tenancy Act, 1913, Section 23 -Orissa Estates Abolition Act, 1951, Section 6, Section 8, Section 9, S
COURT ARCHIVE
Orissa High Court judgments, 2017
478 judgments · page 8 of 24
High Courts20 Jul 2017Dismissed
Jagadish Chandra Das Vs P.O., Labour Court, Sambalpur, & Anr.
Orissa High Court · (2017) 07 OHC CK 0021
Constitution of India, Article 14, Article 226, Article 227 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom
High Courts19 Jul 2017Allowed
Smt. Chhine Sahoo Vs Kaldar Sahoo and others
Orissa High Court · (2017) 07 OHC CK 0020
Delhi Rent Control Act, 1958, Section 14(6) - Protection of tenant against eviction
High Courts19 Jul 2017
Smt. Bhagyabati Rout & Another Vs State of Odisha
Orissa High Court · (2017) 07 OHC CK 0019
Code of Criminal Procedure, 1973, Section 439, Section 161, Section 162, Section 173(8), Section 160, Section 17
High Courts19 Jul 2017Dismissed
Meera Patra Vs Rekha Pradhan and others
Orissa High Court · (2017) 07 OHC CK 0018
Code of Civil Procedure, 1908, Order 23Rule 1, Order 6Rule 17 -Securitisation and Reconstruction of Financial Assets and Enforcement of Security In
High Courts19 Jul 2017
Shashi Bhusan Tripathy Vs The Chief Information Commission, Odisha, Bhubaneswar and others
Orissa High Court · (2017) 07 OHC CK 0017
Right to Information Act, 2005, Section 20, Section 2(f), Section 2(j), Section 6(i) - Penalties - Definitions - Definitions - Request for obtaining informat
High Courts19 Jul 2017Dismissed
Shankar Prasad Agrawalla, & Ors. Vs State of Orissa, & Ors.
Orissa High Court · (2017) 07 OHC CK 0016
High Courts19 Jul 2017
Silicon Institute of Technology, Bhubaneswar, & Ors. Vs State of Odisha, & Ors.
Orissa High Court · (2017) 07 OHC CK 0015
Orissa Professional Educational Institutions Regulations (Regulation of Admission and Fixation of Fee) Act, 2007, Section 9, Section 9(3), Section 9(5)
High Courts17 Jul 2017Dismissed
Sri D. Tarini Patro, & Ors. Vs M.Jagannath Rao
Orissa High Court · (2017) 07 OHC CK 0014
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts17 Jul 2017Allowed
Budhiman Biswal Vs State of Orissa & Another
Orissa High Court · (2017) 07 OHC CK 0013
Code of Civil Procedure, 1908, Section 96, Order 41Rule 17 - Appeal from original decree
High Courts17 Jul 2017
Amaresh Ku. Jayaswal Vs State of Orissa (Vig.)
Orissa High Court · (2017) 07 OHC CK 0012
Code of Criminal Procedure, 1973, Section 91 - Summons to produce document or other thingOrissa Special Courts Act, 2006, Section 17
High Courts17 Jul 2017
Ajaya Kumar Panda Vs State of Orissa and others
Orissa High Court · (2017) 07 OHC CK 0011
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts15 Jul 2017
Bimal Sahis Vs Chief General Manager, State Bank of India and others
Orissa High Court · (2017) 07 OHC CK 0010
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts15 Jul 2017Allowed
Chintamani Padhi Vs Management of UCO Bank and others
Orissa High Court · (2017) 07 OHC CK 0009
Indian Penal Code, 1860, Section 471, Section 467, Section 477A, Section 409 - Using as genuine a forged document - Forgery of valuable security, wil
High Courts14 Jul 2017Dismissed
Anadi Rout and others Vs Dhirendra Nayak and others
Orissa High Court · (2017) 07 OHC CK 0008
Code of Civil Procedure, 1908, Order 6Rule 17
High Courts13 Jul 2017Dismissed
Assessing Officer-cum-Executive Vs Appellate Authority Electrical Inspector and another
Orissa High Court · (2017) 07 OHC CK 0007
Limitation Act, 1963, Section 3, Section 14, Section 29 (2) - Bar of limitation - Exclusion of time of proceeding bona fide in court without jurisdiction - Savings
High Courts11 Jul 2017
Md. Moinuddin Vs Utkal University, represented by its Registrar & another
Orissa High Court · (2017) 07 OHC CK 0006
High Courts11 Jul 2017
Nabaghana Mohapatra Vs Ramesh Chandra Bastia and another
Orissa High Court · (2017) 07 OHC CK 0005
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts10 Jul 2017Allowed
G. Basavaiah Vs Samir Kumar Pattnaik
Orissa High Court · (2017) 07 OHC CK 0004
Code of Civil Procedure, 1908, Order 22Rule 10 -Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts10 Jul 2017
Chhotalal Mohanta and Others Vs State of Odisha and Another
Orissa High Court · (2017) 07 OHC CK 0003
Code of Criminal Procedure, 1973, Section 205, Section 437, Section 438 - Corresponding old law.-Section 204 of the Code (V of 1898) - When bail may be taken in case of no