High Courts06 Apr 2018Allowed
RANJEET KUMAR DAS Vs STATE OF ORISSA AND ORS.
Orissa High Court · (2018) 04 OHC CK 0037
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Orissa High Court judgments, 2018
351 judgments · page 7 of 18
High Courts06 Apr 2018Allowed
ANUPAMA BEHERA Vs GRIDCO REPRESENTED BY ITS CHAIRMAN AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0036
Orissa Civil Services (Pension) Rules, 1992 — Rule 65, 76
High Courts06 Apr 2018Dismissed
STATE OF ODISHA AND ANOTHER Vs AJAY KUMAR BEHERA
Orissa High Court · (2018) 04 OHC CK 0035
High Courts06 Apr 2018Allowed
ANWAR JAMIL Vs STATE OF ODISHA AND ANOTHER
Orissa High Court · (2018) 04 OHC CK 0034
High Courts06 Apr 2018Dismissed
Rakesh Kumar Behera Vs Union of India and others
Orissa High Court · (2018) 04 OHC CK 0028
Constitution of India, 1950 — Article 226
High Courts06 Apr 2018Allowed
Gadadhar Panda Vs Daitary Das
Orissa High Court · (2018) 04 OHC CK 0027
Indian Penal Code, 1860 — Section 294, 323, 506Code of Criminal Procedure, 1973 — Section 197
High Courts06 Apr 2018Dismissed
Ajay Kumar Behera Vs State of Odisha and others
Orissa High Court · (2018) 04 OHC CK 0016
High Courts05 Apr 2018Dismissed
Tulasi Barik Vs Biplab Kumar Barik and others
Orissa High Court · (2018) 04 OHC CK 0026
Code of Civil Procedure, 1908 — Order 7 Rule 14, Order 8 Rule 1A, Order 8 Rule 6A
High Courts05 Apr 2018Disposed of
Banalata Mohapatra Vs State of Odisha and others
Orissa High Court · (2018) 04 OHC CK 0015
Orissa Education Act, 1969 — Section 7(C)Constitution of India, 1950 — Article 14, 16
High Courts04 Apr 2018Disposed of
TANKADHAR MISHRA Vs STATE OF ORISSA AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0024
Constitution of India, 1950 — Article 14, 19Indian Penal Code, 1860 — Section 109, 420
High Courts04 Apr 2018Dismissed
CHAKRADHAR SAHOO Vs CENTRAL ELECTRICITY SUPPLY UTILITY OF ORISSA AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0023
Code of Civil Procedure, 1908 — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts04 Apr 2018Disposed of
MAMATA PATI Vs STATE OF ODISHA VIGILANCE
Orissa High Court · (2018) 04 OHC CK 0022
Code of Criminal Procedure, 1973 — Section 239, 240Indian Penal Code, 1860 — Section 479, 337Prevention of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d)
High Courts04 Apr 2018Dismissed
Gurubari Bewa and others Vs Krushna Chandra Padhi and others
Orissa High Court · (2018) 04 OHC CK 0021
High Courts04 Apr 2018Dismissed
Shyam Sundar Rout .since Died.his legal heirs Ganesh Chandra Rout and others Vs Biswa Mohan Das and Others
Orissa High Court · (2018) 04 OHC CK 0020
Code of Criminal Procedure, 1973 — Section 47, 115Orissa Land Reforms Act, 1960 — Section 12, 14, 15(1) (b), 67Code of Civil Procedure, 1908 — Order 9 Rule 13
High Courts04 Apr 2018Disposed of
Brajabandhu Behera Vs Bargarh Cement Ltd. and another
Orissa High Court · (2018) 04 OHC CK 0006
Code of Criminal Procedure, 1973 — Section 173, 190, 202, 465, 482Indian Evidence Act, 1872 — Section 420, 468, 471
High Courts03 Apr 2018Dismissed
SATRUGHNA PARIJA Vs SARAT MAJHI AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0059
High Courts03 Apr 2018Dismissed
Lakhpati Sahu and others Vs Bed Prakash Agrawal and another
Orissa High Court · (2018) 04 OHC CK 0058
High Courts03 Apr 2018Allowed
Sibabhai Chawan and others Vs Sabitribai Jain SARBESWAR NAYAK .DEAD. THROUGH HIS LEGAL HEIRS AND
Orissa High Court · (2018) 04 OHC CK 0053
High Courts03 Apr 2018Partly Allowed
Ramesh Chandra Naik and others Vs State of Orissa
Orissa High Court · (2018) 04 OHC CK 0045
Code of Criminal Procedure, 1973 — Section 2(d), 4, 4(2), 5, 154, 156, 164, 482Indian Penal Code, 1860 — Section 34, 109, 312, 315, 316, 318Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 2(a), 17, 17(2), 17(4)20(1), 23, 25, 27, 28, 28(1)(a), 28(3), (1)(b), 28(1)(b), 30
High Courts03 Apr 2018Allowed
Abdul Ahad Vs Chairman Cuttack Gramya Bank
Orissa High Court · (2018) 04 OHC CK 0014