COURT ARCHIVE

Orissa High Court judgments, 2018

351 judgments · page 17 of 18

High Courts10 Jan 2018Disposed off

Daulen Baxla & others Vs Union of India

Orissa High Court · (2018) 01 OHC CK 0040

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

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High Courts10 Jan 2018Allowed

Dr. Rajesh Kumar Agarwal Vs State of Odisha & others

Orissa High Court · (2018) 01 OHC CK 0039

Pre-Conception & Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994, Section 25, Section 23, Section 92, Section 20(1), Section 19(2)

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High Courts10 Jan 2018Allowed

M/s. Sagarmal Agarwalla Vs Commissioner of Sales Tax, Orissa, Cuttack and 2 others

Orissa High Court · (2018) 01 OHC CK 0038

Orissa Sales Tax Act, 1947, Section 23, Section 12(7), Section 23(4)(a) -Central Sales Tax (Orissa) Rules, 1957, Rule 12(5) -Orissa Sale

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High Courts09 Jan 2018Allowed

Avimanyu Nayak & Ors Vs State of Odisha & others

Orissa High Court · (2018) 01 OHC CK 0053

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts

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High Courts08 Jan 2018

Surendra Kumar Sahu Vs State of Orissa

Orissa High Court · (2018) 01 OHC CK 0054

Bihar and Orissa Excise Act, 1915, Section 47(a), Section 47(a)

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High Courts08 Jan 2018Dismissed

State of Odisha Vs Ramakanta Sahu & others

Orissa High Court · (2018) 01 OHC CK 0052

Code of Criminal Procedure, 1973, Section 378(1)(3) - Appeal in case of acquittalIndian Penal Code, 1860, Section 147, Section 447,

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High Courts08 Jan 2018

Padlam Bodanaik Vs Ghasi Kirsani and others

Orissa High Court · (2018) 01 OHC CK 0051

Transfer of Property Act, 1882, Section 53-A -Registration Act, 1908, Section 17 - Documents of which registration is compulsory

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High Courts08 Jan 2018

Bansidhar Panda (since dead) through L.Rs & others Vs Pravakar Panda & another

Orissa High Court · (2018) 01 OHC CK 0050

Code of Civil Procedure, 1908, Order 41Rule 47, Order 41Rule 27(1)(AA), Order 41Rule 47(1)

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High Courts06 Jan 2018

Litu Behera @ Jaga Vs State of Orissa

Orissa High Court · (2018) 01 OHC CK 0049

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 34,

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High Courts05 Jan 2018

Sabita Sethy and eight others Vs State of Odisha and others

Orissa High Court · (2018) 01 OHC CK 0048

Constitution of India, Article 226, Article 243-T, Article 243-Q, Article 243-R, Article 243-S(5), Art

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High Courts05 Jan 2018

Subasini Parida Vs State of Orissa

Orissa High Court · (2018) 01 OHC CK 0047

Orissa Prevention of Land Encroachment Act, 1972, Section 16, Section 7

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High Courts04 Jan 2018Allowed

Rohita Bhuniya Vs State of Orissa

Orissa High Court · (2018) 01 OHC CK 0046

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Se

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High Courts04 Jan 2018Dismissed

Dina @ Dinabandhu Pradhan and Another Vs State of Orissa

Orissa High Court · (2018) 01 OHC CK 0045

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High Courts04 Jan 2018

M/s. The Dhamra Port Comopany Limited Vs Union of India and others

Orissa High Court · (2018) 01 OHC CK 0044

Customs Act, 1962, Section 25(1) - Power to grant exemption from dutySpecial Economic Zones Act, 2005, Section 4 - Establishment of Special Economic Zone and approval and

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High Courts04 Jan 2018Dismissed

Adyota Prasad Pradhan & others Vs The Commissioner, Consolidation & Settlement, Sambalpur & others

Orissa High Court · (2018) 01 OHC CK 0037

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High Courts03 Jan 2018

Hari Arjuna Panda @ Butu Vs State of Orissa

Orissa High Court · (2018) 01 OHC CK 0035

Code of Criminal Procedure, 1973, Section 173(8) - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 420, Sectio

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High Courts03 Jan 2018Disposed off

Sujit Kumar Nag Vs The District Judge-cum-Chairman

Orissa High Court · (2018) 01 OHC CK 0034

Constitution of India, Article 14, Article 21, Article 15, Article 16 - Appointment of Commission to inquire into and report on the administration of auto

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High Courts02 Jan 2018