COURT ARCHIVE

Orissa High Court judgments, 2018

351 judgments · page 8 of 18

High Courts02 Apr 2018Dismissed

PRAFULLA BHAISAL AND OTHERS Vs STATE OF ORISSA AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0033

Coal Mines (Nationalisation) Act 1973 — Section 3(3), 3(3)(a), 3(3)(a)(i)Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 4(1), 9(1), 11(1), 14Land Acquisition Act, 1894 — Section 4(1), 11, 16, 17

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High Courts02 Apr 2018Dismissed

DR.PRABIR KU.MOHANTY Vs STATE OF ORISSA AND OTHERS

Orissa High Court · (2018) 04 OHC CK 0032

University Grants Commission Act, 1956 — Section 22(1), 26(1)Constitution of India, 1950 — Article 226

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High Courts02 Apr 2018Dismissed

SUMITRA ADHIKARI Vs AUTHORISED OFFICER-CUM-DIVISIONAL FOREST OFFICER

Orissa High Court · (2018) 04 OHC CK 0031

Orissa Forest Act, 1972 — Section 56

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High Courts02 Apr 2018Dismissed

BHIKARI PRADHAN AND OTHERS Vs JAGYASINI PRADHAN

Orissa High Court · (2018) 04 OHC CK 0030

Specific Relief Act, 1963 — Section 34, 42Code of Civil Procedure, 1908 — Order 14 Rule 2

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High Courts02 Apr 2018Dismissed

STATE OF ORISSA AND OTHERS Vs JAYKRUSHNA BRAHMACHARI

Orissa High Court · (2018) 04 OHC CK 0029

Code of Civil Procedure, 1908 — Section 9Orissa Motor Sprit (Taxation on Sales) Act, 1946 — Section 3(2), 8, 28(i), 28Orissa Development Authorities Act, 1982 — Section 91

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High Courts02 Apr 2018Allowed

Dr. Debi Prasanna Rath Vs Padmini Panda

Orissa High Court · (2018) 04 OHC CK 0018

Code of Criminal Procedure, 1973 — Section 80, 156(3), 202, 482Indian Penal Code, 1860 — Section 403, 405, 406, 420, 427, 499

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High Courts02 Apr 2018Dismissed

Mrutyunjay Barik Vs Collector and others Collector and others

Orissa High Court · (2018) 04 OHC CK 0010

Indian Penal Code, 1860 — Section 417, 420, 468Code Of Civil Procedure, 1908 — Order 47, Rule 1Constitution of India, 1950 — Article 14, 21, 226

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High Courts02 Apr 2018Allowed

Puranmal Agarwala and Others Vs State of Orissa and Ors.

Orissa High Court · (2018) 04 OHC CK 0009

Code of Criminal Procedure, 1973 — Section 482Bihar and Orissa Excise (Orissa Amendment) Act, 1998 — Section 2Bihar and Orissa Excise Act, 1915 — Section 2, 2(12a), 47(a), 47(g), 55, 89

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High Courts02 Apr 2018Dismissed

SUBASH CHANDRA TRIPATHY Vs STATE OF ORISSA AND ORS.

Orissa High Court · (2018) 04 OHC CK 0005

Code of Criminal Procedure, 1973 — Section 144, 145, 145(4), 146(1), 397(1), 397(2), 397(3), 401, 482Indian Evidence Act, 1872 — Section 35, 90

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High Courts30 Mar 2018Disposed of

UMESH PRASAD DHAL Vs STATE OF ODISHA AND OTHERS

Orissa High Court · (2018) 03 OHC CK 0095

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High Courts30 Mar 2018Dismissed

CHANDRAMA PADHI AND OTHERS Vs GODABARI MAHARANA .DEAD. THROUGH L.RS.

Orissa High Court · (2018) 03 OHC CK 0094

Orissa Estates Abolition Act, 1951 — Section 39Code of Civil Procedure, 1908 — Section 11, Order 2 Rule 2, Order 9 Rule 9Limitation Act, 1963 — Article 65

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High Courts30 Mar 2018Allowed

Rajan Bhoi Vs Birabar Panigrahi and others

Orissa High Court · (2018) 03 OHC CK 0093

Transfer of Property Act, 1882 — Section 53A

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High Courts30 Mar 2018Dismissed

Ganesh Prasad Dubey .dead. through his L.Rs. and others Vs Premlata Dei alias Pani and others

Orissa High Court · (2018) 03 OHC CK 0092

Code of Civil Procedure, 1908 — Section 107, Order 41 Rule 27, Order 41 Rule 25, Order 41 Rule 23, Order 41 Rule 27(1)

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High Courts30 Mar 2018Dismissed

Abbas Khan Vs Garibulla Khan and another

Orissa High Court · (2018) 03 OHC CK 0060

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High Courts29 Mar 2018Dismissed

STATE OF ORISSA Vs HALDHAR BARIK AND OTHERS HALDHAR BARIK AND OTHERS

Orissa High Court · (2018) 03 OHC CK 0091

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High Courts29 Mar 2018Dismissed

KORAPUT PANCHABATI GRAMYA BANK Vs HARIDASH MANDAL

Orissa High Court · (2018) 03 OHC CK 0090

Code of Civil Procedure, 1908 — Order 8 Rule 5 (2), Order 19 Rule 1

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High Courts29 Mar 2018

Prafulla Kumar Sahu Vs Uchaba Sahoo .since dead. through L.R. and others

Orissa High Court · (2018) 03 OHC CK 0089

Hindu Minority and Guardianship Act, 1956 — Section 7

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High Courts28 Mar 2018Allowed

Mst.Sukara Munda and others Vs Budhuni Munda and others

Orissa High Court · (2018) 03 OHC CK 0088

Specific Relief Act, 1877 — Section 42Specific Relief Act, 1963 — Section 34Code of Civil Procedure, 1908 — Order 7 Rule 7

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High Courts28 Mar 2018Allowed

MS SAVITRI INDUSTRIES Vs COLLECTOR-CUM-CHAIRMAN RTE-SARVA SIKSHYA ABHIYAN C

Orissa High Court · (2018) 03 OHC CK 0052

Indian Contract Act, 1872 — Section 2(a), (b)

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High Courts28 Mar 2018Disposed of

SASWAT MISHRA AND ANOTHER Vs DAYANIDHI SHARMA AND ANOTHER

Orissa High Court · (2018) 03 OHC CK 0051

Lotteries (Regulation) Act, 1998 — Section 4, 5, 7Prize Chits and Money Circulation Scheme (Banning) Act, 1978 — Section 4, 5, 10(4)©Code of Civil Procedure, 1908 &mdash Section 156(3), 197, 200, 202, 482

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