COURT ARCHIVE

Orissa High Court judgments, 2018

351 judgments · page 4 of 18

High Courts23 Apr 2018Dismissed

NABAKISHORE PRUSTY AND OTHERS Vs BISWANATH DEB

Orissa High Court · (2018) 04 OHC CK 0073

Code of Criminal Procedure, 1973 — Section 144Indian Easements Act, 1882 — Section 60Indian Evidence Act, 1872 — Section 17,18(2), 21, 32, 90

High Courts23 Apr 2018Dismissed

JOGI ORAM AND ANOTHER Vs JITIA ORAM AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0072

Orissa Government Land Settlement Act, 1962 — Section 2(b-1), 3(3)Orissa Government Land Settlement Rules, 1983 — Rule 3, 4, 5

High Courts23 Apr 2018Allowed

MAGUNI CHARAN DEY Vs UJAIMANI DEI AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0071

High Courts23 Apr 2018Allowed

BISWANATH DIXIT AND OTHERS Vs KOTHABANDHU PUJAPANDA AND ANOTHER

Orissa High Court · (2018) 04 OHC CK 0070

Code of Civil Procedure, 1908 — Order 41 Rule 17 (1)

High Courts23 Apr 2018Dismissed

DAYANIDHI BAIDYA Vs KESHABA BAIDYA AND ANOTHER

Orissa High Court · (2018) 04 OHC CK 0069

Code of Civil Procedure, 1908 — Section 96, Section 96(2), Section 105, Order 9 Rule 13, Order 43 Rule 1

High Courts23 Apr 2018Allowed

KASINATH JENA Vs GANGADHAR SWAIN AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0068

Limitation Act, 1963 — Article 65

High Courts23 Apr 2018Dismissed

BISIKESAN NAIK Vs STATE OF ORISSA AND ANOTHER

Orissa High Court · (2018) 04 OHC CK 0067

Orissa Prevention of Land Encroachment Act, 1972 — Section 16

High Courts23 Apr 2018Dismissed

GOPINATH NAIK .SINCE DEAD. THROUGH L.RS. AND OTHER Vs BALIGUDA PASTORATE UNION SUNAPANGA PHULBANI AND ANOTHER

Orissa High Court · (2018) 04 OHC CK 0066

Code of Civil Procedure, 1908 — Order 1 Rule 8Indian Evidence Act, 1872 — Section 35

High Courts23 Apr 2018Dismissed

MANA BISOI Vs POTNURU KRISHNA AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0065

High Courts23 Apr 2018Dismissed

BHAGABAN BAG Vs DAMA BAG AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0064

Transfer of Property Act, 1882 — Section 123

High Courts23 Apr 2018Dismissed

GOPAL KRUSHNA PANDA Vs HARIMOHAN PANIGRAHI AND ANOTHER

Orissa High Court · (2018) 04 OHC CK 0063

High Courts20 Apr 2018Dismissed

SUSANTA KUMAR BEHERA Vs THE AUTHORIZED OFFICER-CUM-ASSISTANT CONSERVATOR OF FORESTS, ANGUL DIVISION, ANGUL

Orissa High Court · (2018) 04 OHC CK 0102

Orissa Forest Act, 1972 — Section 56

High Courts20 Apr 2018Dismissed

SATYA MAHIMA SAMAJ AND OTHERS Vs KAUPINDHARI MAHIMA SAMAJ AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0101

High Courts20 Apr 2018Disposed of

DR PRANATI SATAPATHY Vs STATE OF ODISHA REP THROUGH ITS PRINCIPAL SECY TO GOVERNMENT, DEPARTMENT OF HIGHER EDUCATION AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0100

University Grants Commission Act, 1956 — Section 2, 3University Teachers (UGC Scale of pay) Rules, 2010 — Rule 2(i)

High Courts20 Apr 2018Dismissed

RAGHUNATH MOHAKUDA Vs GANAPATI GOUDA AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0099

Specific Relief Act, 1963 — Section 38

High Courts20 Apr 2018Dismissed

Rama Chandra Hansdah Vs Republic of India C.B.I

Orissa High Court · (2018) 04 OHC CK 0085

Prevention of Corruption Act, 1988 — Section 13(2), 13(1)(d)(iii)Code of Criminal Procedure, 1973 — Section 436AIndian Penal Code, 1860 — Section 409, 420, 467

High Courts19 Apr 2018Dismissed

BHIMSEN BAG AND ORS Vs STATE OF ORISS

Orissa High Court · (2018) 04 OHC CK 0062

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 306, 380, 457

High Courts16 Apr 2018Dismissed

DEBASISH HATI Vs STATE OF ORISSA AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0098

Right of Children to Free and Compulsory Education Act, 2009 — Section 18, 18(2), (3), 19, 25Constitution of India, 1950 — Article 14, 21A, 226, 227

High Courts16 Apr 2018Allowed

SANTOSH KUMAR PALTASINGH Vs STATE OF ORISSA AND ANOTHER

Orissa High Court · (2018) 04 OHC CK 0097

Code of Criminal Procedure, 1973 — Section 156(3), 390, 482Indian Penal Code, 1860 — Section 34, 323, 379, 498ADowry Prohibition Act, 1961 — Section 4

High Courts16 Apr 2018Allowed

NARESH BHALLA AND ANOTHER Vs GOVERNMENT OF ODISHA AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0096

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 9, 12, 37, 37(1), 41