High Courts10 Jan 2022Disposed Of
New India Assurance Co. Ltd. Vs Sampad Kumar Baral And Others
Orissa High Court · (2022) 01 OHC CK 0045
Code of Civil Procedure, 1908 — Order 5 Rule 9
COURT ARCHIVE
Orissa High Court judgments, 2022
2,258 judgments · page 112 of 113
High Courts10 Jan 2022Disposed Of
Srikanta Kumar Sethi Vs Smt. Manjit Kaur And Others
Orissa High Court · (2022) 01 OHC CK 0044
Code of Civil Procedure, 1908 — Order 41 Rule 11
High Courts10 Jan 2022Disposed Of
Arvind Kumar Saxena Vs Director General Of Police, Odisha & Others
Orissa High Court · (2022) 01 OHC CK 0043
High Courts10 Jan 2022Disposed Of
Sarda Mines Pvt. Ltd. And Another Vs State Of Odisha And Others
Orissa High Court · (2022) 01 OHC CK 0042
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 27Mines and Mineral (Development and Regulation) Act, 1957 — Section 8, 8(2), 8(3), 8A, 8A(3), 8A(4), 8A(5), 8A(6), 8A(9), 9, 13, 16, 17A(2), 17(2), 17(4), 30
High Courts10 Jan 2022Disposed Of
Hemanta Dash Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0041
Code of Criminal Procedure, 1973 — Section 439
High Courts10 Jan 2022Disposed Of
Debasish Giri @ Fampu Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0040
Code of Criminal Procedure, 1973 — Section 439
High Courts10 Jan 2022Disposed Of
Binash Behera Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0039
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 498A
High Courts10 Jan 2022Disposed Of
Laxmidhara Mohanta & Another Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0038
Code of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 302, 306
High Courts10 Jan 2022Disposed Of
Harihar Nath Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0037
Code of Criminal Procedure, 1973 — Section 439
High Courts10 Jan 2022Dismissed
Dara Singh @ Rabindra Kumar Pal Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0035
Indian Penal Code, 1860 — Section 212, 302, 396, 435
High Courts07 Jan 2022Disposed Of
Mahanadi Coalfields Ltd Vs M/s. Bhatia Coal Washeries Ltd And Another
Orissa High Court · (2022) 01 OHC CK 0036
Arbitration and Conciliation Act, 1996 — Section 36(3)Code of Civil Procedure, 1908 — Order 41 Rule 5(3)(c)
High Courts07 Jan 2022Disposed Of
Rakesh Digal Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0032
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 395, 398, 457, 506Arms Act, 1959 — Section 25, 27
High Courts07 Jan 2022Disposed Of
Lab. Solutions Vs Odisha Small Industries Corporation Limited And Another
Orissa High Court · (2022) 01 OHC CK 0031
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts07 Jan 2022Disposed Of
Firoza Khatun Vs Shree Jagannath Properties And Developers, Bhubaneswar And Another
Orissa High Court · (2022) 01 OHC CK 0030
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts07 Jan 2022
Tuku Majhi & Ors Vs State Of Odisha & Ors
Orissa High Court · (2022) 01 OHC CK 0028
High Courts06 Jan 2022Disposed Of
Rabindra Kumar Sahoo Vs Bikash Chandra Swain And Another
Orissa High Court · (2022) 01 OHC CK 0027
High Courts06 Jan 2022Allowed
Subhendu Kumar Subudhi Vs Commissioner Of Income Tax, Orissa, Bhubaneswar
Orissa High Court · (2022) 01 OHC CK 0026
Income Tax Act, 1961 — Section 133A, 143(3), 145
High Courts06 Jan 2022Disposed Of
Orissa State Road Transport Corporation Vs Chintamani Pradhan
Orissa High Court · (2022) 01 OHC CK 0025
Essential Commodities Act, 1955 — Section 21(1)
High Courts06 Jan 2022Dismissed
Executive Engineer, Electrical, Berhampur Electrical No.II, South Co., Dharmanagar, Berhampur, Dist.- Ganjam Vs Narahari Sahu And Another
Orissa High Court · (2022) 01 OHC CK 0024
High Courts06 Jan 2022Disposed Of
Rasmi Ranjan Sahu Vs State Of Odisha & Others
Orissa High Court · (2022) 01 OHC CK 0023