High Courts09 Dec 2022Disposed Of
Pritam Nayak Vs State Of Odisha
Orissa High Court · (2022) 12 OHC CK 0096
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29, 37(1)(b)
COURT ARCHIVE
Orissa High Court judgments, 2022
2,258 judgments · page 4 of 113
High Courts09 Dec 2022Disposed Of
Hatanagar Ghose And Others Vs Durgamani Ghose And Others
Orissa High Court · (2022) 12 OHC CK 0094
High Courts08 Dec 2022Dismissed
Suryamani Sahoo Vs Canara Bank, Chandrasekharpur Branch, Bhubaneswar And Others
Orissa High Court · (2022) 12 OHC CK 0092
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
High Courts08 Dec 2022Dismissed
Manoj Kumar Jaiswal Vs State Of Odisha And Others
Orissa High Court · (2022) 12 OHC CK 0091
High Courts08 Dec 2022Dismissed
Hare Krushna Mandal Authorised Officer Cum Chief Manager, UCO Bank, Zonal Office, Balasore And Another
Orissa High Court · (2022) 12 OHC CK 0090
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
High Courts08 Dec 2022Dismissed
Pramod Kumar Sahoo Vs Regional Manager, Reserve Bank Of India, Bhubaneswar, Districtkhurda & Another
Orissa High Court · (2022) 12 OHC CK 0089
High Courts08 Dec 2022Disposed Of
Kalpabasi Behera Vs State Of Odisha And Others
Orissa High Court · (2022) 12 OHC CK 0088
Odisha Scheduled Castes, Scheduled Tribes and Backward Classes (Regulation of Issuance and Verification of Caste Certificates), Act, 2012 — Section 7
High Courts08 Dec 2022Dismissed
M/s Tata Sponge Iron Limited And Another Vs State Of Odisha And Others
Orissa High Court · (2022) 12 OHC CK 0086
Industrial Disputes Act, 1947 — Section 17B
High Courts08 Dec 2022Dismissed
Debasmita Samantray Vs Chief Manager Cum Authorized Officer, Indian Bank, Bapuji Nagar Branch, Bhubaneswar And Others
Orissa High Court · (2022) 12 OHC CK 0085
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
High Courts08 Dec 2022Disposed Of
Pravat Bhanu Muduli Vs State Of Odisha And Others
Orissa High Court · (2022) 12 OHC CK 0084
High Courts08 Dec 2022Dismissed
Managing Committee Of Padmalochan Mundahan High School Vs State Of Odisha & Others
Orissa High Court · (2022) 12 OHC CK 0083
Odisha Education Act, 1969 — Section 1(2), 7, 11(1)Odisha Education (Management of Private High Schools) Rules, 1980 — Rule 3, 4, 6, 6(2)Odisha High Court Rules, 1948 — Rule 2
High Courts08 Dec 2022Disposed Of
M/s. System House Corporation, Bhubaneswar Vs State Of Odisha, Represented Through Commissioner Of Sales Tax
Orissa High Court · (2022) 12 OHC CK 0082
High Courts08 Dec 2022Disposed Of
M/s. Arun Steel Industries Pvt. Ltd., Sundargarh Vs State Of Odisha, Represented Through Commissioner Of Sales Tax
Orissa High Court · (2022) 12 OHC CK 0081
Orissa Value Added Tax Act, 2004 — Section 2(8), 2(27), 41(4), 42, 42(5), 42(6)
High Courts08 Dec 2022
Allahabad Bank (Now Indian Bank), Chief Manager Nayapalli Branch, Bhubaneswar And Another Vs Surya Sponge Iron Ltd. And Another
Orissa High Court · (2022) 12 OHC CK 0080
High Courts08 Dec 2022Allowed
Pancha @ Panchanan Thakur Vs State Of Odisha
Orissa High Court · (2022) 12 OHC CK 0079
Code of Criminal Procedure, 1973 — Section 482
High Courts08 Dec 2022Allowed
Sonali Das Vs State Of Odisha
Orissa High Court · (2022) 12 OHC CK 0078
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 420, 506
High Courts08 Dec 2022Allowed
Sri Nanda Kishore Mishra Vs Gopal Chandra Pattnaik
Orissa High Court · (2022) 12 OHC CK 0077
High Courts08 Dec 2022Disposed Of
Urbashi Sahoo Vs Sanjeev Chopra, Principal Secretary To Government Of Orissa, Home Department, Odisha Secretariat, Bhubaneswar, Khurda And Others
Orissa High Court · (2022) 12 OHC CK 0076
High Courts08 Dec 2022Disposed Of
Swadhina Sangita Nayak Vs State Of Odisha & Ors
Orissa High Court · (2022) 12 OHC CK 0074
High Courts07 Dec 2022Disposed Of
Sanjay Kumar Patra Vs State Of Odisha & Another
Orissa High Court · (2022) 12 OHC CK 0062
Indian Penal Code, 1860 — Section 34, 294, 307, 323, 341, 427, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 2(va), 3(1)(r)(s)