High Courts17 Jan 2019Dismissed
Siba Prasad Das And Another Vs State Of Odisha
Orissa High Court · (2019) 01 OHC CK 0017
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302Arms Act, 1959 — Section 25(1)(B), 27
COURT ARCHIVE
Orissa High Court judgments, 2019
290 judgments · page 13 of 15
High Courts17 Jan 2019Dismissed
Sanjukta Das Vs Secretary, Education Department, Govt. Of Orissa And Others
Orissa High Court · (2019) 01 OHC CK 0016
Representation Of the People Act, 1951 — Section 35Orissa General Financial Rules, Volume I — Rule 65Limitation Act, 1963 — Article 58
High Courts17 Jan 2019Dismissed
Manoj Kumar Panda Vs State Of Orissa And Others
Orissa High Court · 2019 AIR CC 1408
High Courts16 Jan 2019Dismissed
Pennar Aluminium Company Limited Vs Chairman-cum-Managing Director, National Aluminium Co. Ltd.
Orissa High Court · (2019) 01 OHC CK 0084
Constitution Of India, 1950 — Article 226, 227Arbitration And Conciliation Act, 1996 — Section 5, 11, 16, 17, 34, 37(2)
High Courts16 Jan 2019Dismissed
Khaga @ Khageswar Behera Vs State Of Orissa
Orissa High Court · (2019) 01 OHC CK 0082
Code Of Criminal Procedure, 1973 — Section 164, 397, 401Indian Penal Code, 1860 — Section 376Evidence Act, 1872 — Section 114A
High Courts16 Jan 2019Allowed
Smt.Panchei Sahoo And Others Vs Manoranjan Subudhi And Others
Orissa High Court · (2019) 01 OHC CK 0081
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151
High Courts16 Jan 2019Dismissed
Project Director, Integrated Tribal Development Agency, At/P.O./Dist.-Koraput Vs M/s. Odyssey Advanced Telematics Systems
Orissa High Court · (2019) 01 OHC CK 0080
Arbitration And Conciliation Act, 1996 — Section 7(b), 31, 34, 34(2), 34(2)(b)(ii), 37Contract Act, 1872 — Section 73
High Courts16 Jan 2019
Pennar Aluminium Company Limited (Palco), Represented Through Its (Shole) Whole Time Director P. Bhaskar Rao Vs Chairman-Cum-Managing Director, National Aluminium Co. Ltd.
Orissa High Court · (2019) 01 OHC CK 0014
Arbitration And Conciliation Act, 1966 — Section 5, 11, 16, 17, 37, 37(2)Constitution Of India, 1950 — Article 226, 227
High Courts16 Jan 2019Allowed
Panchei Sahoo And Others Vs Manoranjan Sabudhi And Others
Orissa High Court · (2019) 198 AIC (Sum 3) 1
Code Of Civil Procedure, 1908 — Section 151
High Courts16 Jan 2019
Ludra Meher Vs Land Acquisition Officer, Nuapada
Orissa High Court · (2019) 195 AIC 763
Land Acquisition Act, 1984 — Section 4, 4(1), 18, 54Code Of Civil Procedure, 1908 — Order 18 Rule 4
High Courts16 Jan 2019Dismissed
Khaga Alias Khageswar Behera Vs State Of Orissa
Orissa High Court · (2019) 196 AIC 316 : (2019) Cri LJ (NOC 373) 127
Evidence Act, 1872 — Section 114ACode Of Criminal Procedure, 1973 — Section 164, 397, 401Indian Penal Code, 1860 — Section 376
High Courts16 Jan 2019Dismissed
Project Director, Integrated Tribal Development Agency Vs Odyssey Advanced Telematics Systems
Orissa High Court · AIR 2019 Ori 59
Arbitration & Conciliation Act, 1996 — Section 31(7)(b), 34, 34(2), 37Contract Act, 1872 — Section 73
High Courts16 Jan 2019Dismissed
Bedabyas Barik Vs Sukanti Barik
Orissa High Court · AIR 2019 Ori 106
Code Of Civil Procedure, 1908 — Section 34, 15, 115Arbitration And Conciliation Act, 1996 — Section — Section 2(1)(e), 8, 9, 16, 16(2), 16(3), 17, 34, 37(2)(a)
High Courts15 Jan 2019Dismissed
Keshab Chandra Beura Vs Punanada Beura And Others
Orissa High Court · (2019) 196 AIC 331
Code Of Civil Procedure, 1908 — Order 20 Rule 18Orissa Consolidation of Holdings And Prevention of Fragmentation of Land Act, 197 — Section 3(1), 4(3), 4(4), 7(1), 51, 51(4)(4)
High Courts15 Jan 2019Allowed
Kalandi Rout And Others Vs Bipin Swain
Orissa High Court · (2019) 195 AIC (Sum 23) 16
Code Of Civil Procedure, 1908 — Order 41 Rule 27
High Courts11 Jan 2019Dismissed
Divisional Manager, Oriental Insurance Co. Ltd., Represented By Authorized Officer, Regional Office, Bhubaneswar Vs Rebati Maharana And Others
Orissa High Court · (2019) 01 OHC CK 0076
Motor Vehicle Act, 1988 — Section 166Indian Penal Code, 1860 — Section 279, 304A, 337, 338
High Courts11 Jan 2019Dismissed
Sudarshan Naik And Others Vs State Of Odisha And Others
Orissa High Court · (2019) 01 OHC CK 0006
Land Acquisition Act, 1894 — Section 3(f)(iv), 4, 4(1), 5A, 5A(2), 6, 6(1), 6(2)Constitution Of India, 1950 — Article 12, 14, 21, 32, 226, 300A
High Courts11 Jan 2019Dismissed
Santosh Kumar Pradhan Vs Budhiram Nayak And Others
Orissa High Court · (2019) 196 AIC 306 : (2019) Cri LJ (NOC 333) 114
Indian Penal Code, 1860 — Section 328, 427, 506Code of Criminal Procedure, 1973 — Section 401, 401(3)
High Courts11 Jan 2019Disposed Of
Ridhi Sidhi Vs Levis Strauss (India) Pvt. Ltd. And Another
Orissa High Court · AIR 2019 Ori 124
Arbitration And Conciliation Act, 1996 — Section 11Contract Act, 1872 — Section 23, 28Code Of Civil Procedure, 1908 — Section 9, 16, 17, 18, 19, 20, 21
High Courts11 Jan 2019Disposed Of
Divisional Manager, Oriental Insurance Co. Ltd., Represented By Authorized Officer Vs Rebati Maharana And Others
Orissa High Court · (2019) 01 OHC CK 0003
Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 279, 337, 338, 304