COURT ARCHIVE

Orissa High Court judgments, 2018

351 judgments · page 14 of 18

High Courts19 Feb 2018

Mir Abdul Hamid Vs Sk. Suffiyan and others

Orissa High Court · (2018) 02 OHC CK 0017

Code of Criminal Procedure, 1973, Section 145 - Procedure where dispute concerning land or water is likely to cause breach of peaceOrissa Estates Abolition Act, 1951, Sec

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High Courts19 Feb 2018

Smt. Anusuya Patra Vs O.S.E.B., Bhubaneswar and another

Orissa High Court · (2018) 02 OHC CK 0016

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High Courts19 Feb 2018

Shankarshan Panda Vs Krushna Dhani

Orissa High Court · (2018) 02 OHC CK 0015

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High Courts16 Feb 2018

Trambaklal Manik Vs State of Odisha.

Orissa High Court · (2018) 02 OHC CK 0014

Registration Act, 1908, Section 25, Section 25, Section 23, Section 23, Section 81, Section 81 - Provision where d

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High Courts15 Feb 2018Allowed

Kishore Kumar Swain Vs State of Orissa (Vig.)

Orissa High Court · (2018) 02 OHC CK 0013

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeEvidence Act, 1872, Section 154 - Question by party to his own witness

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High Courts12 Feb 2018

Netramani Patel and others Vs Sukadev Bhainsal and another

Orissa High Court · (2018) 02 OHC CK 0012

Code of Criminal Procedure, 1973, Section 144 - Power to issue order in urgent cases of nuisance or apprehended danger

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High Courts12 Feb 2018

Sachala Nath & another Vs Harekrishna Nath & others

Orissa High Court · (2018) 02 OHC CK 0011

Transfer of Property Act, 1882, Section 54 - "Sale defined"

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High Courts12 Feb 2018

Prasad Kumar Naik (since dead) through L.Rs. Vs Sagar Ranjan Panigrahi

Orissa High Court · (2018) 02 OHC CK 0010

Hindu Succession Act, 1956, Section 14(1) - Property of a female Hindu to be her absolute propertyHindu Womens Rights to Property Act, 1937, Section 3(2),

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High Courts12 Feb 2018

Rama Chandra Panda Vs Loknath Panda and others

Orissa High Court · (2018) 02 OHC CK 0009

Code of Civil Procedure, 1908, Section 100 - Second appealSpecific Relief Act, 1963, Section 34 - Discretion of court as to declaration of status or right

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High Courts12 Feb 2018Dismissed

Ghana Katali Vs Lachu Poroja & others

Orissa High Court · (2018) 02 OHC CK 0008

Evidence Act, 1872, Section 64, Section 63, Section 65 - Proof of documents by primary evidence - Secondary evidence - Cases in which secondary evidence relating to documents

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High Courts12 Feb 2018Partly ALLOWED