COURT ARCHIVE

Orissa High Court judgments, 2019

290 judgments · page 12 of 15

High Courts24 Jan 2019Allowed

Raibu @ Rabindra Mahanta & Another Vs State Of Orissa & Another

Orissa High Court · (2019) 01 OHC CK 0096

Code Of Criminal Procedure, 1973 — Section 401Indian Penal Code, 1860 — Section 34, 498ADowry Prohibition Act, 1961 — Section 4

High Courts24 Jan 2019Dismissed

M/S. Z. Engineers Construction Private Limited And Another Vs Sri Bipin Bihari Behera And Others

Orissa High Court · (2019) 01 OHC CK 0095

Constitution Of India, 1950 — Article 226, 227Powers of Attorney Act, 1882 — Section 1A, 2, 2(21), 47AStamp act, 1899 — Section 33, 33(1), 35, 38

High Courts24 Jan 2019Dismissed

Z. Engineers Construction Private Limited And Another Vs Bipin Bihari Behera And Others

Orissa High Court · (2019) 195 AIC 771

Powers Of Attorney Act, 1882 — Section 1A, 2, 33(1)Stamp Act, 1899 — Section 33, 33(1), 35, 38Code Of Civil Procedure, 1908 — Order 13 Rule 8,

High Courts24 Jan 2019Dismissed

Rama Deo Vs State Of Orissa And Others

Orissa High Court · AIR 2019 Ori 53 : (2019) 2 ICC 435 : (2019) 196 AIC 320

Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 41 Rule 1

High Courts24 Jan 2019Allowed

Raibu Alias Rabindra Mahanta And Another Vs State Of Orissa And Another

Orissa High Court · (2019) 196 AIC 329

Indian Penal Code, 1860 — Section 34, 498(A)Dowry Prohibition Act, 1961 — Section 4

High Courts24 Jan 2019Dismissed

Purna Chandra Mishra (Dead) Through His L.Rs. Vs State Of Orissa And Others

Orissa High Court · (2019) 195 AIC (Sum 22) 15

Code Of Civil Procedure, 1908 — Section 53A, Order 26 Rule 1

High Courts24 Jan 2019Dismissed

Orissa High Court Vs State Of Orissa, Represented By The Collector, Koraput, Dist.-Koraput

Orissa High Court · (2019) 195 AIC 767 : 2019 AIR CC 1701

Code Of Civil Procedure, 1908 — Section 53A, 80, Order 7 Rule 3

High Courts22 Jan 2019Allowed

Anu Charan Patra Vs Orissa State Agriculture And Marketing Board And Others

Orissa High Court · (2019) 01 OHC CK 0094

Constitution Of India, 1950 — Article 14, 16, 226, 227Orissa Agricultural Produce Market Act, 1956 — Section 2(iia), 2(viii), 4, 5, 6, 8, 9, 18A, 18B, 27Orissa Agricultural Produce Markets Rules, 1958 — Rule 33, 33(2), 33(3)

High Courts22 Jan 2019Disposed Of

Dr. Dillip Kumar Behera Vs State Pollution Control Board, Odisha And Another

Orissa High Court · (2019) 01 OHC CK 0093

Constitution Of India, 1950 — Article 226, 227Prevention Of Corruption Act, 1988 — Section 13(1)(c)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 482

High Courts21 Jan 2019Dismissed

Sudam Charan Sahu Vs Angul United Central Co-operative Bank Ltd. And Others

Orissa High Court · (2019) 01 OHC CK 0092

Orissa Co-operative Societies Act, 1962 — Section 127Specific Relief Act 1963 — Section 38

High Courts21 Jan 2019Dismissed

Dhiren Kumar Mishra & Another Vs Kande Purty & Another

Orissa High Court · (2019) 01 OHC CK 0089

Motor Vehicles Act, 1988 — Section 66, 149(2), 166

High Courts21 Jan 2019Dismissed

Sudam Charan Sahu Vs Angul United Central Co-Operative Bank Ltd. And Others

Orissa High Court · AIR 2019 Ori 26 : (2019) 196 AIC 312 : (2019) 3 ICC 459

Orissa Co-operative Societies Act, 1962 — Section 127Specific Relief Act, 1963 — Section 38

High Courts21 Jan 2019Dismissed

Sidheswar Panigrahi Vs State Of Orissa And Others

Orissa High Court · (2019) 195 AIC 758

Orissa Merged States (Laws) Act, 1950 — Section 3(g), 6, 7(g)Limitation Act, 1963 — Article 58

High Courts21 Jan 2019Dismissed

Prakash Kumbhar And Ors Vs State Of Odisha And Ors

Orissa High Court · (2019) 01 OHC CK 0021

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 19, 20(b)(ii)(C), 21(c), 24, 27A, 37, 37(i)(b)(ii), 42, 42(2), 50, 55, 57Code Of Criminal Procedure, 1973 — Section 439Prevention Of Money Laundering Act, 2002 — Section 45, 45(1)

High Courts21 Jan 2019Allowed

Diga Goud Vs Sankri Goud

Orissa High Court · (2019) 196 AIC 327

Code Of Civil Procedure, 1908 — Order 7 Rule 7

High Courts21 Jan 2019Dismissed

Dhiren Kumar Mishra And Another Vs Kande Purty And Another

Orissa High Court · (2019) 1 TAC 945 : (2019) 196 AIC 334 : (2019) ACJ 2659

Motor Vehicles Act, 1988 — Section 66, 149(2), 166

High Courts18 Jan 2019Allowed

Krushna Chandra Mohanty Vs Gopinath Mohapatra

Orissa High Court · (2019) 01 OHC CK 0018

Negotiable Instruments Act, 1881 — Section 138, 147Code Of Criminal Procedure, 1973 — Section 401

High Courts17 Jan 2019Dismissed

Manoj Kumar Panda Vs State Of Orissa & Others

Orissa High Court · (2019) 01 OHC CK 0087

High Courts17 Jan 2019Dismissed

Smt. Sanjukta Das Vs Secretary, Education Department, Govt. Of Orissa, Bhubaneswar And Others

Orissa High Court · (2019) 01 OHC CK 0086

Limitation Act 1963 — Article 58Representation of the People Act, 1951 — Section 35Orissa General Financial Rules (Vol.1) Rule 65

High Courts17 Jan 2019Dismissed

Siba Prasad Das & Another Vs State Of Odisha

Orissa High Court · (2019) 01 OHC CK 0085

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302, 396Arms Act, 1959 — Section 25(1B), 27