COURT ARCHIVE

Orissa High Court judgments, 2019

290 judgments · page 11 of 15

High Courts01 Feb 2019Disposed Of

Pabani Parida And Others Vs Union Of India And Others

Orissa High Court · (2019) 02 OHC CK 0001

Motor Vehicles Act, 1988 — Section 64(o), 211Code Of Civil Procedure, 1908 — Section 20(c)Constitution Of India, 1950 — Article 14, 21, 226, 226(2)

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High Courts31 Jan 2019Disposed Of

Nabaghana Swain And Another Vs Union Of India And Others

Orissa High Court · (2019) 01 OHC CK 0057

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High Courts30 Jan 2019Allowed

OCL India Limited And Another Vs Union Of India And Others

Orissa High Court · (2019) 01 OHC CK 0110

Constitution Of India, 1950 — Article 226, 227, 265Finance Act, 1994 — Section 64, 65, 65(5), 65(41)(d), 65(41)(j), 65(41)(m), 66, 66A, 68, 68(1), 68(1A), 68(2), 69, 70, 70(1), 70(2), 71, 94, 94(1), 94(2)Service Tax Rules, 1994 — Rule 2(1)(d),2(d)(viii), 2(d)(xii), 2(1)(d)(iv), 4(1), 6

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High Courts30 Jan 2019Dismissed

Khuswari Begum And Others Vs Sk. Piru And Others

Orissa High Court · (2019) 196 AIC 309 : 2019 AIR CC 1804

Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2)Constitution Of India, 1950 — Article 227

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High Courts29 Jan 2019Dismissed

Purusottam Behera Vs State Of Odisha And Others

Orissa High Court · (2019) 01 OHC CK 0108

Constitution Of India, 1950 — Article 226, 227Right to Information Act, 2005 — Section 8(I)(g), 8(I)(j)

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High Courts29 Jan 2019Allowed

Girish Chandra Tripathy Vs State Of Odisha And Another

Orissa High Court · (2019) 01 OHC CK 0107

Constitution Of India, 1950 — Article 14, 15, 16, 21A, 32, 136, 226, 227, 246Orissa Education Act, 1969 — Section 3(f), 3(p), 4, 4(3), 4(3)(b), 4(4), 5, 6, 6A, 6B

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High Courts29 Jan 2019Allowed

Rabinarayan Das & Others Vs State Of Odisha & Another

Orissa High Court · (2019) 01 OHC CK 0106

Constitution Of India, 1950 — Article 14, 166, 166(3), 226, 227Employees' Provident Funds & Miscellaneous Provisions Act, 1952 — Section 17, 17(1)

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High Courts29 Jan 2019Disposed Of

General Secretary, North Orissa Workers’ Union, Rourkela Vs Superintendent, Prospecting Division & Another

Orissa High Court · (2019) 01 OHC CK 0105

Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(oo)(bb), 10(2A), 25B, 25B(2)(a)(ii), 25F, 36(1)(c)

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High Courts29 Jan 2019Dismissed

Rama Chandra Pujari & Anr Vs State Of Orissa & Anr.

Orissa High Court · (2019) 01 OHC CK 0104

Code Of Criminal Procedure, 1973 — Section 91, 161, 173, 204, 227, 228, 397, 482Indian Penal Code, 1860 — Section 34, 294, 323, 324, 447Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)

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High Courts29 Jan 2019

Amina Bibi And Other Vs Sk. Md. Hanif And Others

Orissa High Court · (2019) 01 OHC CK 0103

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2)

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High Courts29 Jan 2019Disposed Of

General Secretary, North Orissa Workers' Union, Rourkela Vs Superintendent, Prospecting Division And Another

Orissa High Court · (2019) 160 FLR 947 : (2019) Lab IC 1342

Industrial Disputes Act, 1947 — Section 2(oo)(bb), 10(d)(1), 10(d)(2A), 25B, 25F, 25B(2)(a)(ii), 36(1)(c)Constitution Of India, 1950 — Article 226, 227

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High Courts29 Jan 2019Allowed