COURT ARCHIVE

Orissa High Court judgments, 2019

290 judgments · page 1 of 15

High Courts24 Dec 2019Allowed

Ganesh Chandra Samantray And Others Vs State Of Orissa & Others

Orissa High Court · (2019) 12 OHC CK 0001

Orissa Survey And Settlement Act, 1958 — Section 12(B), 15, 15(a), 21(1), 33Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972 — Section 37, 38B, 41, 42, 47Orissa Prevention Of Land Encroachment Act, 1954 — Section 12

High Courts20 Dec 2019Disposed Of

Gongotri Heights Developers Pvt. Ltd. & Anr Vs Sasanka Sekhar Mohapatra Vs

Orissa High Court · (2019) 12 OHC CK 0003

Code Of Criminal Procedure, 1973 — Section 311, 482Negotiable Instruments Act, 1881 — Section 138

High Courts20 Dec 2019Disposed Of

Almech Industries Vs R.P.F.Commissioner

Orissa High Court · (2019) 12 OHC CK 0002

Employees’ Provident Fund And Miscellaneous Provisions Act, 1952 — Section 7B

High Courts18 Dec 2019Dismissed

UCO Bank Represented By Its General Manager & Another Vs Sk Fayajuddin

Orissa High Court · (2020) 129 CLT 342

Orissa High Court Order, 1948 — Article 4Code Of Civil Procedure, 1908 — Section 100

High Courts18 Dec 2019Allowed

Satrughna Barad @ Nilu Vs State Of Orissa

Orissa High Court · (2019) 12 OHC CK 0006

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 162, 173(8)Arms Act, 1959 — Section 25, 27

High Courts18 Dec 2019Allowed

Mohammad Awesh Memon & Anr Vs State Of Odisha

Orissa High Court · (2019) 12 OHC CK 0005

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 42, 42(1), 42(1)(a), 42(1)(b), 42(1)(c), 42(1)(d), 42(2), 50, 55Code Of Criminal Procedure, 1973 — Section 100, 165

High Courts18 Dec 2019Allowed

Kabu @ Kabula Behera Vs State Of Odisha

Orissa High Court · (2019) 12 OHC CK 0004

Code Of Criminal Procedure, 1973 — Section 313, 313(3), 383Indian Penal Code, 1860 — Section 300, 302, 304I

High Courts17 Dec 2019Dismissed

Gopabandhu Samal Vs State Of Orissa & Anr

Orissa High Court · (2019) 12 OHC CK 0009

Code Of Criminal Procedure, 1973 — Section 482Industrial Dispute Act, 1947 — Section 17(A), 25, 29U

High Courts17 Dec 2019Dismissed

Byasadeba Sarangi Vs State Of Orissa & Anr

Orissa High Court · (2019) 12 OHC CK 0008

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 406, 419, 420, 467, 468, 474

High Courts16 Dec 2019Dismissed

Bhagabat Pradhan Vs State Of Odisha

Orissa High Court · (2019) 12 OHC CK 0010

Code Of Criminal Procedure, 1973 — Section 24(8), 301(2), 311, 313, 482Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307

High Courts13 Dec 2019Allowed

Santosh Routray Vs State Of Odisha

Orissa High Court · (2020) 206 AIC 712

Evidence Act, 1872 — Section 114AIndian Penal Code, 1860 — Section 376, 376(2), 451Code Of Criminal Procedure, 1973 — Section 57, 482

High Courts11 Dec 2019Dismissed

Trailokyanath Khuntia Vs Union Of India & Others

Orissa High Court · (2019) 12 OHC CK 0014

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(iii), 22

High Courts11 Dec 2019Allowed

Board Of Secondary Education, Represented Through Its Secretary, Odisha, Cuttack Vs Chief Commissioner Of Income Tax, Odisha, Bhubaneswar And Others

Orissa High Court · (2019) 12 OHC CK 0013

Constitution Of India, 1950 — Article 21Income-Tax Rules, 1962 — Rule 2BC, 2CAIncome Tax Act, 1961 — Section 2(15), 3, 10(22), 10 (23C), 10(23C)(VI), 10(23C)(iiiab), 142(1), 143(2), 148

High Courts10 Dec 2019Allowed

State Of Orissa And Another Vs Sunil Kumar Baral

Orissa High Court · (2019) 12 OHC CK 0021

Orissa Forest (Detection, Enquiry And Disposal Of Forest Offence) Rules, 1980 — Rule 4, 4(2), 5, 7, 11Orissa Forest Act, 1972 — Section (2a), (2b), (2c), 2(g), 56, 56(1), 56(2),56(2c), 59, 61, 63, 66, 67, 72, 82(1)(d), 87

High Courts09 Dec 2019Dismissed

Sunita Panigrahi Vs State Of Orissa & Another

Orissa High Court · (2019) 12 OHC CK 0016

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 109, 120B, 420, 468, 498(A)

High Courts09 Dec 2019Disposed Of

Jayanta Kumar Goswami Vs State Of Orissa

Orissa High Court · (2020) 206 AIC 703

Orissa Education (Establishment), Recognition & Management Of Private Colleges Rules, 1991 — Rule 31Prevention Of Corruption Act, 1988 — Section 13(1)(d)(ii), 13(2)Indian Penal Code, 1860 — Section 120B, 418, 420, 468, 471

High Courts04 Dec 2019Allowed/Disposed Of

M/s. Umeri Distillery (P) Ltd. Vs State Of Odisha And Others

Orissa High Court · (2019) 12 OHC CK 0019

Board’s Excise Rules, 1965 — Rule 33(3), 34(1), 34(2)

High Courts04 Dec 2019Dismissed

Sangeet Dutta Vs Authorized Officer Cum Deputy General Manager, Electrical Circle, Badambadi, Cuttack & Another

Orissa High Court · (2019) 12 OHC CK 0018

Orissa Electric Supply line Material (Unlawful Possession) Act, 1988 — Section 2(c), 3, 6(3), 7, 8Code Of Criminal Procedure, 1973 — Section 457

High Courts04 Dec 2019Disposed Of

B. Krishna Murty Vs Presiding Officer, Industrial Tribunal And Another

Orissa High Court · (2020) 1 CLR 262

Industrial Disputes Act, 1947 — Section 2(oo), 10(1)(d), 12(5), 25F

High Courts03 Dec 2019Dismissed

Swapna Pradhan Vs State Of Orissa And Others

Orissa High Court · (2019) 12 OHC CK 0020