High Courts16 Mar 2018Allowed
Sk. Rahimullah Vs State of Orissa and Others
Orissa High Court · (2018) 03 OHC CK 0046
Orissa Consumer Protection Rules, 1987 — Rule 3(6)(d), 3(6), 3
COURT ARCHIVE
Orissa High Court judgments, 2018
351 judgments · page 12 of 18
High Courts15 Mar 2018Dismissed
Khusiram Sharma Vs Pradip Chandra Deo
Orissa High Court · (2018) 03 OHC CK 0024
Indian Penal Code, 1860 — Section 420
High Courts15 Mar 2018Dismissed
Guru Charan Samal and others Vs Gananath Samal and another
Orissa High Court · (2018) 03 OHC CK 0020
Registration Act, 1908 — Section 17
High Courts15 Mar 2018Dismissed
SARASWATI PATEL Vs PRADEEP KUMAR JOSHI
Orissa High Court · (2018) 03 OHC CK 0014
Indian Penal Code, 1860 — Section 447, 506Code of Criminal Procedure 1973 — Section 202
High Courts14 Mar 2018Dismissed
GOPABANDHU PATHAGAR ALIAS TOWN Vs KALYANI PATRA AND OTHERS
Orissa High Court · (2018) 03 OHC CK 0019
High Courts14 Mar 2018Disposed of
Subas Chandra Mishra Vs State of Orissa and others
Orissa High Court · (2018) 03 OHC CK 0007
Constitution of India, 1950 — Article 12, 32, 226University Grants Commission Act 1956 — Section 3
High Courts13 Mar 2018Allowed
M/s. the Dhamra Port Company Limited Vs Union of India and others
Orissa High Court · (2018) 03 OHC CK 0004
Custom Act, 1962 — Section 2(11), 2(12), 2(23), 25(1), 30
High Courts12 Mar 2018Disposed of
Gurei Barik Vs State of Orissa
Orissa High Court · (2018) 03 OHC CK 0031
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 109, 376, 506
High Courts12 Mar 2018Disposed of
Bala Krushna Sahoo and other Vs State of Orissa
Orissa High Court · (2018) 03 OHC CK 0030
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 148, 149, 294, 325, 341, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts12 Mar 2018Disposed of
Niranjan Parida and another Vs State of Odisha
Orissa High Court · (2018) 03 OHC CK 0023
Odisha Protection of Interests of Depositors (In Financial Establishments) Act, 2011 — Section 13Code of Civil Procedure, 1908 — Section 151
High Courts12 Mar 2018Dismissed
Ms Jai Bajrang Traders Vs Vishal Bansal
Orissa High Court · (2018) 03 OHC CK 0022
Code of Criminal Procedure, 1973 — Section 378(4)Negotiable Instruments Act, 1881 — Section 13, 14, 15, 16, 118, 138, 139
High Courts12 Mar 2018Dismissed
MRUTYUNJAYA MAJHI Vs GOPINATH MAJHI
Orissa High Court · (2018) 03 OHC CK 0021
Code of Criminal Procedure, 1973 — Section 144
High Courts12 Mar 2018Dismissed
MAHESWAR BAGHA AND OTHERS Vs BAIKUNTHA BAGHA
Orissa High Court · (2018) 03 OHC CK 0018
High Courts12 Mar 2018Dismissed
Ms. Lotus Chemicals Pvt. Ltd. Vs Asst. Provident Fund Commissioner .Compl. Rourkela
Orissa High Court · (2018) 03 OHC CK 0012
Employees Provident Fund and Miscellaneous Provisions of the Act, 1952 — Section 3A, 7A, 7I, 7Q, 14BCode of Criminal Procedure 1973 — Section 30, 32Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 7
High Courts12 Mar 2018Disposed of
Rabindra Kumar Sethi Vs State of Orissa represented through its Secretary to Government Public Enterprises Department and others
Orissa High Court · (2018) 03 OHC CK 0005
Road Transport Corporations Act, 1950 — Section 34Constitution of India, 1950 — Article 13(3)(a), 21, 309
High Courts09 Mar 2018Allowed
MURALIDHAR NAYAK Vs JAYAHARI MAHANTA AND OTHERS
Orissa High Court · (2018) 03 OHC CK 0025
High Courts09 Mar 2018Allowed
MS SHRI MAHAVIR FERRO ALLOYS PVT LTD Vs MS PASSARY MINERALS LTD
Orissa High Court · (2018) 03 OHC CK 0009
Micro, Small and Medium Enterprises Development Act, 2006 — Section 17, 18, 18(3)Arbitration and Conciliation Act, 1996 — Section 6, 6(2), 7(1), 11(5)Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 6
High Courts08 Mar 2018Allowed
KAMPAL MISRA AND OTHERS Vs STATE OF ORISSA
Orissa High Court · (2018) 03 OHC CK 0103
Indian Penal Code 1860 — Section 34, 201, 302, 323, 364Code of Criminal Procedure 1973 — Section 164
High Courts08 Mar 2018Dismissed
ANANTA BHATTA MISHRA Vs SARASWATI BHATTA MISHRA ALIAS DRAUPADI DEVI AND OTHERS
Orissa High Court · (2018) 03 OHC CK 0029
High Courts08 Mar 2018Allowed
Shive Shankar Singh and others Vs Union of India and others
Orissa High Court · (2018) 03 OHC CK 0008
Mines Act, 1952 — Section 17(1), 33, 33(1), 58, 59(1), 83(1)Mines Rules, 1955 — Rule 60