High Courts05 Feb 2018
Pramoda Kumar Sethi Vs Chairman, CESU,Orissa and others
Orissa High Court · (2018) 02 OHC CK 0030
COURT ARCHIVE
Orissa High Court judgments, 2018
351 judgments · page 15 of 18
High Courts05 Feb 2018Disposed off
A. Kokan Rao Vs State of Orissa
Orissa High Court · (2018) 02 OHC CK 0029
Indian Penal Code, 1860, Section 272, Section 273 - Adulteration of food or drink intended for sale - Sale of noxious food or drinkBihar and Orissa Excise Act, 1915, <
High Courts05 Feb 2018
Laxmidhar Barik Vs State of Orissa & Ors.
Orissa High Court · (2018) 02 OHC CK 0028
Code of Criminal Procedure, 1973, Section 482, Section 482 - Saving of inherent powers of High Court - Saving of inherent powers of High CourtIndian Penal Code, 1860,
High Courts05 Feb 2018
M/s. Survika Distributors Vs M/s. S.R. Retail Zone
Orissa High Court · (2018) 02 OHC CK 0027
Code of Criminal Procedure, 1973, Section 482, Section 482 - Saving of inherent powers of High Court - Saving of inherent powers of High Court
High Courts02 Feb 2018Dismissed
M/s. International Trade Link Vs State of Odisha and others
Orissa High Court · (2018) 02 OHC CK 0024
Constitution of India, Article 21A, Article 227 - Right to education. - Power of superintendence over all courts by the High CourtGeneral Clauses Act, 1897,
High Courts02 Feb 2018
The State of Orissa Vs Madhusudan Naik (since dead)
Orissa High Court · (2018) 02 OHC CK 0023
Limitation Act, 1963, Article 58, Article 58
High Courts01 Feb 2018
Krupasindhu Dash & others Vs Khulana Dash & others
Orissa High Court · (2018) 02 OHC CK 0020
Code of Criminal Procedure, 1973, Order 3Rule 1, Order 3Rule 2
High Courts01 Feb 2018
Ranjan Mallik (since dead) through L.R.s and another Vs Aintha Mallik and another
Orissa High Court · (2018) 02 OHC CK 0019
High Courts01 Feb 2018
Tanka Bag & others Vs Shiba Pradhan (since dead)
Orissa High Court · (2018) 02 OHC CK 0018
High Courts01 Feb 2018Dismissed
Baman Chandra Panda Vs Mayadhar Mallik (dead) through his L.Rs. and others
Orissa High Court · (2018) 02 OHC CK 0007
Transfer of Property Act, 1882, Section 44 - Transfer by one co-owner
High Courts01 Feb 2018Disposed off
Dasarath Naik Vs Narayan Naik
Orissa High Court · (2018) 02 OHC CK 0006
Evidence Act, 1872, Section 68 - Proof of execution of document required by law to be attested
High Courts01 Feb 2018
Kishore Chandra Sabat (dead) Vs Raghunath Sabat (dead)
Orissa High Court · (2018) 02 OHC CK 0003
High Courts01 Feb 2018
Pitambar Majhi (since dead) through L.Rs. and others Vs Smt. Dosumi Majhi and others
Orissa High Court · (2018) 02 OHC CK 0002
High Courts30 Jan 2018Allowed
State of Orissa Vs Budhi Behera (since dead) through L.Rs.
Orissa High Court · (2018) 01 OHC CK 0036
High Courts29 Jan 2018
Asim Kumar Das and another Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0033
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section
High Courts29 Jan 2018Dismissed
M/s. NKP Steel & Alloys Pvt. Ltd. and others Vs Raj Kumar Gupta and others
Orissa High Court · (2018) 01 OHC CK 0032
Code of Criminal Procedure, 1973, Section 482, Section 1(2) -Ranbir Penal Code, 1860, Section 120B, Section 420, Section 409, Section 406
High Courts27 Jan 2018Allowed
Nityananda Sutar Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0031
Code of Criminal Procedure, 1973, Section 164, Section 463, Section 281 - Recording of confessions and statements - Non-compliance with provisions of Section 164 or Sectio
High Courts25 Jan 2018Allowed
Ashok Kumar Padhy Vs ICFAI Foundation & another
Orissa High Court · (2018) 01 OHC CK 0030
Code of Criminal Procedure, 1973, Section 482, Section 144, Section 200, Section 202 - Saving of inherent powers of High Court - Power to issue order
High Courts24 Jan 2018Dismissed
Madhyam Behera & Ors Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0029
Code of Criminal Procedure, 1973, Section 313, Section 389 - Power to examine the accused - Suspension of sentence pending the appeal; release of appellant on bailNarcoti
High Courts24 Jan 2018Allowed
Pushpanjali Chhuria & another Vs Pranab Ku. Chhuria
Orissa High Court · (2018) 01 OHC CK 0028
Code of Criminal Procedure, 1973, Section 125, Section 127, Section 125(4), Section 2(y) - Order for maintenance of wives, children and parents - Altera