High Courts10 May 2021Dismissed
National Insurance Co. Ltd. Vs Nibedita Mohanty @ Das And Others
Orissa High Court · (2021) 05 OHC CK 0012
COURT ARCHIVE
Orissa High Court judgments, 2021
1,155 judgments · page 53 of 58
High Courts10 May 2021Disposed Of
Karunakar Jena And Others Vs Orissa High Court, Represented Though Its Registrar General And Others
Orissa High Court · (2021) 05 OHC CK 0002
Constitution Of India, 1950 — Article 14, 141, 226, 227Advocates Act, 1961 — Section 16, 16(2), 34High Court Of Orissa (Designation Of Senior Advocate) Rules, 2019 — Rule 6, 6(1), 6(2), 6(3), 6(4), 6(5), 6(8), 6(9)
High Courts07 May 2021
Iftekhar Ahmad Vs State Of Odisha And Others
Orissa High Court · (2021) 05 OHC CK 0018
High Courts07 May 2021Disposed Of
Adirath Behera Vs State Of Odisha
Orissa High Court · (2021) 05 OHC CK 0017
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 380, 457
High Courts07 May 2021
Damburudhar Senapati Vs State Of Odisha
Orissa High Court · (2021) 05 OHC CK 0016
Code Of Criminal Procedure, 1973 — Section 438Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 18
High Courts07 May 2021Disposed Of
Raja @ Rajendra @ Ghuntu Das Vs State Of Odisha
Orissa High Court · (2021) 05 OHC CK 0015
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 379, 411
High Courts07 May 2021Disposed Of
Pramila Sahu AND Other Vs State Of Odisha
Orissa High Court · (2021) 05 OHC CK 0014
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 336, 341, 354
High Courts07 May 2021
Prasanta Kumar Pradhan @ Prasanta Pradhan Vs State Of Odisha
Orissa High Court · (2021) 05 OHC CK 0013
Wife Life Protection Act, 1972 — Section 51
High Courts04 May 2021Allowed
School Managing Committee Of Amaramunda Govt. Primary School, Amaramunda Vs State Of Odisha & Others
Orissa High Court · (2021) 05 OHC CK 0001
Constitution Of India, 1950 — Article 12, 14, 16, 21A, 162, 226, 227, 246(1), 246(2), 246(3), 309Constitution (Eighty-sixth Amendment) Act, 2002 ‐ Section 2Odisha Right Of Children To Free and Compulsory Education Act, 2009 — Section 2(d), 2(e), 2(f), 3(1), 4, 6, 7(1), 8(b), 18, 18(1), 18(2), 18(3), 19, 19(1), 20, 27, 38
High Courts29 Apr 2021Allowed
Sohan Ray @ Rai Vs State Of Orissa
Orissa High Court · (2021) 04 OHC CK 0015
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii), 20(b)(ii)(c), 50, 52, 55Evidence Act,1872 — Section 62, 65(e), 74, 76Code Of Criminal Procedure, 1973 — Section 313
High Courts27 Apr 2021Allowed
Subas Chandra Parija Vs Odisha University Of Agriculture & Technology And Others
Orissa High Court · (2021) 04 OHC CK 0016
Constitution Of India, 1950 — Article 226, 227Orissa University Of Agriculture And Technology Act, 1965 — Section 33(a), 33(b), 33(c), 33(d), 33(e), 33(f), 33(g), 33(h), 33(i), 33(j), 33(k), 34(1)
High Courts26 Apr 2021Dismissed
Ashwini Kumar Patra Vs Republic of India
Orissa High Court · (2021) 04 OHC CK 0017
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2), 17A
High Courts23 Apr 2021Dismissed
Smt. Satyanarayan Mahana & Another Vs State Of Orissa
Orissa High Court · (2021) 04 OHC CK 0018
Code Of Civil Procedure, 1908 — Section 96, 100
High Courts20 Apr 2021Allowed
Surya Narayan Mishra Vs State Of Odisha And Others
Orissa High Court · (2021) 04 OHC CK 0022
Constitution Of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 6(2)OPEPA Service Rules And Regulations, 1996 — Rule 3(f), 12, 13, 24, 24(i)
High Courts20 Apr 2021
Sri Mahanta Biswambar Dash, Chella Of Late Mahanta Adhikari Krupasindhu Das Vs Commissioner, Land Records And Settlement, Odisha, Cuttack & Others
Orissa High Court · (2021) 04 OHC CK 0021
Constitution Of India, 1950 — Article 226, 227Orissa Survey & Settlement Act, 1958 — Section 32Orissa Survey & Settlement Rules, 1962 — Rule 34
High Courts20 Apr 2021Dismissed
Hikmat Saha & Another Vs Raso Saha
Orissa High Court · (2021) 04 OHC CK 0020
Code Of Civil Procedure, 1908 — Section 11, 100, Order 6 Rule 4, Order 23, Rule 1, Order 39 Rule 1, Order 39 Rule 2
High Courts20 Apr 2021Dismissed
Angira Mishra Vs Smt. Rasmita Hota & Others
Orissa High Court · (2021) 04 OHC CK 0019
Code Of Civil Procedure, 1908 — Section 100
High Courts12 Apr 2021Allowed
Dama Pradhani Vs State Of Orissa
Orissa High Court · (2021) 04 OHC CK 0014
Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 25, 26, 27
High Courts09 Apr 2021Allowed
Rajendra Pr. Nag (Dead) After Him, The Legal Representatives Vs Smt. Indumati & Others
Orissa High Court · (2021) 04 OHC CK 0013
Code Of Civil Procedure, 1908 — Section 96, 100, Order 6 Rule 4Evidence Act, 1872 — Section 64, 65, 65(c), 65(f), 74Registration Act, 1908 — Section 52(1), 52(1)(c)
High Courts09 Apr 2021Dismissed
Smt. Manoj Manjari Mohapatra And Another Vs Sri Kapila @ Kapilendra Mohapatra And Another
Orissa High Court · (2021) 04 OHC CK 0012
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 2A