COURT ARCHIVE

Orissa High Court judgments, 2021

1,155 judgments · page 56 of 58

High Courts01 Mar 2021Dismissed

Pama @ Pramod Dehury Vs State Of Odisha & Another

Orissa High Court · (2021) 03 OHC CK 0001

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 375, 376(AB), 376(2)(i)Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 10

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High Courts26 Feb 2021Allowed

Chairman-Cum-Managing Director, : Appellant Represented By Company Secretary, National Aluminium Company Ltd., Nalco Bhawan, Bhubaneswar And Ors Vs Shri Rabindranath Brahma

Orissa High Court · (2021) 02 OHC CK 0029

Workmen’s Compensation Act, 1923 — Section 2(1)(n), 30Railways Act, 1989 — Section 2

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High Courts25 Feb 2021Disposed Of

Dr. Debashis Ghosh Vs State Of Odisha & Another

Orissa High Court · (2021) 02 OHC CK 0030

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 88, 92, 120B, 166, 201, 313, 370, 376(2)(n), 376(3)Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 6, 8, 17, 19(1), 19(5), 21

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High Courts25 Feb 2021Allowed

Managing Committee, Delhi Public School, Damanjodi, Koraput Vs Suranjita Devi & Others

Orissa High Court · (2021) 02 OHC CK 0028

Constitution Of India, 1950 — Article 14, 21, 32, 226, 227Orissa Education Act, 1969 — Section 6(5)

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High Courts24 Feb 2021Dismissed

Orissa Small Industries Corporation Ltd Vs M/s. Coastal Mechanical & Engineering Industries, Nayapalli, Bhubaneswar

Orissa High Court · (2021) 02 OHC CK 0017

Arbitration And Conciliation Act, 1996 — Section 5, 8, 11, 11(6), 13(5), 16, 16(2), 16(3), 16(6), 20, 28(3), 31(3), 34, 34(2), 34(2)(ii), 34(3), 37Contract Act, 1872 — Section 73, 74

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High Courts23 Feb 2021Allowed

M/s. Maa Kanak Durga Enterprises Vs State Of Odisha & Others

Orissa High Court · (2021) 02 OHC CK 0018

Constitution Of India, 1950 — Article 226, 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 12

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High Courts19 Feb 2021Allowed

Narayan Chandra Mohapatra Vs D.I.G.(P),Central Reserve Police Force, Allahabad, 5-A, Ashok Marg, Satya Bhavan, Allahabad, U.P., And Another

Orissa High Court · (2021) 02 OHC CK 0021

Constitution Of India, 1950 — Article 226, 227Central Civil Servcies (Pension) Rules, 1972 — Rule 27Central Reserve Police Force Rules, 1955 — Rule 27

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High Courts19 Feb 2021Allowed

Divisional Manager, Reliance General Insurance Company Ltd., Bhubaneswar Vs Minakshi Nayak & Others

Orissa High Court · (2021) 02 OHC CK 0020

Motor Vehicles Act, 1988 — Section 147(5), 149(1), 173

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High Courts19 Feb 2021Partly Allowed

Trinath Naik Vs State Of Orissa

Orissa High Court · (2021) 02 OHC CK 0019

Indian Penal Code, 1860 — Section 300, 302, 304I

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High Courts18 Feb 2021Dismissed

Jhuna Nayak Vs State Of Odisha And Others

Orissa High Court · (2021) 02 OHC CK 0025

Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 294, 323, 341, 354, 506Orissa Scheduled Area Transfer Of Immovable Properties (By Scheduled Tribes) Regulations, 1956 — Section 3, 3(1), 4

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High Courts18 Feb 2021Dismissed