Orissa High Court Judgments 2019 — Page 3

High Courts29 Apr 2019Allowed

M/S. Bharat Motors, Cantonment Road, Cuttack-1, Represented Through Its Partners And Others Vs Savitri @ Savitri Devi Bhawsinka And Others

Orissa High Court · (2019) 04 OHC CK 0040

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 21 Rule 17, Order 21 Rule 17(1)

Read judgment

High Courts29 Apr 2019Allowed

M/s.Automotive (India) Pvt. Ltd Vs M/s.Paradeep Phosphates Ltd.

Orissa High Court · (2019) 04 OHC CK 0039

Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 3(i)(e), 9, 11, 17, 20, 20(1), 20(3), 31(4), 33, 33(4), 34, 34(3), 37, 42Code Of Civil Procedure, 1908 — — Section 16, 17, 18, 19, 20, 21Contract Act, 1872 — Section 23, 28

Read judgment

High Courts26 Apr 2019Allowed

Saudamini Das, Since Dead Her Legal Heirs & Others Vs Purusottam Pany

Orissa High Court · (2019) 04 OHC CK 0038

Code Of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 43 Rule 1U

Read judgment

High Courts26 Apr 2019Dismissed

Mrs. Soma Banerjee Vs Sridhar Biswal & Another

Orissa High Court · (2019) 04 OHC CK 0037

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 41 Rule 1, Order 41 Rule 2

Read judgment

High Courts25 Apr 2019Dismissed

State Of Orissa, Appellants Through The Collector, Balasore And Another Vs Manoranjan Mohapatra And Others

Orissa High Court · (2019) 04 OHC CK 0036

Read judgment

High Courts25 Apr 2019Allowed

Satrughna Jena (dead) through L.Rs. Vs Arta Mohapatra (dead) through L.Rs

Orissa High Court · (2019) 04 OHC CK 0035

Orissa Estates Abolition Act, 1951 — Section 38AKerala Land Reforms Act, 1963 — Section 85(7)

Read judgment

High Courts25 Apr 2019Dismissed

M/s.Bharat Heavy Plate And Vessels, Visakhapatnam, Andhra Pradesh Vs Orissa Steel Corporation, Satyanagar, Bhubaneswar And Another

Orissa High Court · (2019) 04 OHC CK 0034

Indian Contract Act, 1872 — Section 7

Read judgment

High Courts25 Apr 2019Dismissed

Sri Dindayal Agarwalla Vs State Of Orissa, Respondents by the Collector & District Magistrate, Mayurbhanj And Another

Orissa High Court · (2019) 04 OHC CK 0033

Read judgment

High Courts25 Apr 2019Dismissed

Aswini Kumar Daspattanayak. Vs State Of Odisha And Others

Orissa High Court · (2019) 04 OHC CK 0032

Constitution Of India, 1950 — Article 226, 227, 234, 235, 311(2)Orissa Hindu Religious Endowments Act, 1951 — Section 19Code Of Criminal Procedure, 1973 — Section 439

Read judgment

High Courts25 Apr 2019Disposed Of

Dambarudhar Sahoo Vs Bighneswara Satapathy

Orissa High Court · (2019) 04 OHC CK 0031

Negotiable Instruments Act, 1881 — Section 118(a), 138, 139Code Of Criminal Procedure, 1973 — Section 313

Read judgment

High Courts24 Apr 2019Disposed Of

Aswini Kumar Choudhury Vs State Of Odisha (Vigilance Deptt.)

Orissa High Court · (2019) 04 OHC CK 0030

Prevention Of Corruption Act, 1988 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120BCode Of Criminal Procedure, 1973 — Section 161, 239

Read judgment

High Courts24 Apr 2019Allowed

Sumit Kumar Behera & Another Vs State Of Odisha

Orissa High Court · (2019) 04 OHC CK 0029

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8C, 20(b)(ii)(C), 42, 42(1), 42(2), 43, 50Code Of Criminal Procedure, 1973 — Section 154, 161

Read judgment

High Courts19 Apr 2019Partly Allowed

National Insurance Company Ltd. represented by officer-in-charge, Orissa Legal Cell, Cuttack Vs Jhumi Bagh @ Nayak And Others

Orissa High Court · (2019) 04 OHC CK 0028

Motor Vehicles Act, 1988 — Section 166Code Of Criminal Procedure, 1973 — Section 161

Read judgment

High Courts19 Apr 2019Allowed

Regional Cooperative Marketing Society, Sundargarh & Another Vs Amarnath Saraph

Orissa High Court · (2019) 04 OHC CK 0027

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 26 Rule 9

Read judgment

High Courts19 Apr 2019Dismissed

Ananta Rout Vs Kanduri Charan Rout And Others

Orissa High Court · (2019) 04 OHC CK 0026

Constitution Of India, 1950 — Article 226, 227Hindu Marriage Act, 1955 — Section 16(3)Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2)

Read judgment

High Courts18 Apr 2019Dismissed

Mani Gahir Vs Collector, Kalahandi And Others

Orissa High Court · (2019) 04 OHC CK 0025

Orissa Grama Panchayat Act, 1964 — Section 138, 139Orissa Grama Panchayat Rules, 1968 — Rule 216Code Of Civil Procedure, 1908 — Section 80(2)

Read judgment

High Courts18 Apr 2019Dismissed

Union of India Vs Rekha Pradhan

Orissa High Court · (2019) 04 OHC CK 0024

Railway Claims Tribunal Act, 1987 — Section 23

Read judgment

High Courts18 Apr 2019Dismissed

Santosh Kumar Nanda Vs Odisha State Housing Board & Others

Orissa High Court · (2019) 04 OHC CK 0023

Constitution Of India, 1950 — Article 226, 227Orissa Stamp Rules, 1952 — Rule 2(f), 2(f)(ii)

Read judgment

High Courts17 Apr 2019Allowed

M/s. Safari Retreats Private Limited And Another Vs Chief Commissioner Of Central Goods & Service Tax & Others

Orissa High Court · (2019) 04 OHC CK 0022

Constitution Of India, 1950 — Article 12, 14, 16, 19(1)(g), 45(d), 226, 227, 246(1)Central Goods And Services Tax Act, 2017 — Section 2(33), 2(105), 2(107), 7, 9, 9(2), 10, 15, 16, 16(1), 17, 17(1), 17(2), 17(5), 17(5)(d), 18(1), 22, 22(1), 25, 139, 140(1)Central Goods And Service Tax Rules, 2017 — Rule 10, 18Odisha Goods and Services Tax Act, 2017 — Section 49

Read judgment

High Courts17 Apr 2019Dismissed

Ramesh Chandra Patra Vs Board Of Secondary Education, Orissa

Orissa High Court · (2019) 04 OHC CK 0021

Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 27, Order 47 Rule 23, Order 41 Rule 25

Read judgment

Orissa High Court judgments, 2019