High Courts30 Jan 2023Disposed Of
State Of Odisha And Others Vs Kumarmani Patel And Others
Orissa High Court · (2023) 01 OHC CK 0148
COURT ARCHIVE
Orissa High Court judgments, 2023
2,542 judgments · page 121 of 128
High Courts30 Jan 2023Disposed Of
Paras Enterprises Vs State Of Orissa
Orissa High Court · (2023) 01 OHC CK 0146
High Courts30 Jan 2023Disposed Of
M/s Muralidhara Dutta And Another Vs Commissioner Of Endowments, Odisha, Bhubaneswar
Orissa High Court · (2023) 01 OHC CK 0145
Odisha Hindu Religious Endowments Act, 1951 — Section 19, 19AOdisha Hindu Religious Endowments Rules, 1959 —Rule 4A(3)
High Courts30 Jan 2023Dismissed
Managing Director/Directors M/S Kalinga Media & Entertainment Pvt. Ltd. Bhubaneswar And Another Vs Mousumi Mohanty
Orissa High Court · (2023) 01 OHC CK 0144
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2A(2), 2(s), 2(oo)(bb), 25F, 25F(2), 25F(b)
High Courts27 Jan 2023Dismissed
Ajaya Kumar Pani & Ors Vs State Of Orissa & Ors
Orissa High Court · (2023) 01 OHC CK 0131
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 16, 17, 17(I), 17(1)(c)
High Courts27 Jan 2023Allowed
Mahadev Behera Vs State Of Odisha And Others
Orissa High Court · (2023) 01 OHC CK 0130
Constitution of India, 1950 — Article 14, 226, 227Odisha Education Act,1969 — Section 3(b)Odisha Education (Establishment, Recognition and Management of Private High Schools) Rules, 1991 — Rule 30(k)
High Courts27 Jan 2023Dismissed
Giridhari Bag Vs Commandant, Orissa State Armed Police (OSAP), Koraput & Ors
Orissa High Court · (2023) 01 OHC CK 0129
Constitution of India, 1950 — Article 14, 16, 226, 227Code Of Criminal Procedure, 1973 — Section 320Indian Penal Code, 1860 — Section 34, 294, 307, 332, 394, 397, 498A
High Courts27 Jan 2023Allowed
Smrutirekha Biswal Binita Prajapati Chitralekha Mohanta Gangotri Ghosh Vs State Of Odisha And Others
Orissa High Court · (2023) 01 OHC CK 0128
Constitution of India, 1950 — Article 226, 227Administrative Tribunals Act, 1985 — Section 19Odisha Subordinate Tribal Welfare Education (Recruitment and Conditions of Service) Rules, 1993 — Rule 5, 6, 6(2), 7(2)(c)
High Courts25 Jan 2023Disposed Of
Giri Palkia Vs State Of Odisha
Orissa High Court · (2023) 01 OHC CK 0143
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376(1), 376(2)(n), 506
High Courts25 Jan 2023Disposed Of
Ramu Sahu Vs State Of Odisha
Orissa High Court · (2023) 01 OHC CK 0142
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 37
High Courts25 Jan 2023Disposed Of
Rabindra Swain & Another Vs State Of Odisha
Orissa High Court · (2023) 01 OHC CK 0141
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B
High Courts25 Jan 2023Disposed Of
Manu Duria Vs State Of Odisha
Orissa High Court · (2023) 01 OHC CK 0140
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 363, 506
High Courts25 Jan 2023Disposed Of
Bharat Sanchar Nigam Limited Vs Tirath Singh
Orissa High Court · (2023) 01 OHC CK 0139
High Courts25 Jan 2023Disposed Of
Sabita Mohanty Vs State Of Odisha And Others
Orissa High Court · (2023) 01 OHC CK 0138
High Courts25 Jan 2023Disposed Of
M/s. Brahmani River Pellets Ltd., BBSR Vs Shashikant Mohanta And Another
Orissa High Court · (2023) 01 OHC CK 0137
Code of Civil Procedure, 1908 — Order 18 Rule 4Industrial Disputes Act, 1947 — Section 2A(2)Odisha Industrial Disputes Rules, 1959 — Rule 16
High Courts25 Jan 2023Allowed
Sri Benu Madhav Tripathy Vs State Of Odisha And Others
Orissa High Court · (2023) 01 OHC CK 0136
Constitution of India, 1950 — Article 226Code of Civil Procedure, 1908 — Section 80Banking Regulation Act, 1949 — Section 35B(1)(b)
High Courts25 Jan 2023Allowed
Smt. Rebati Goswami Vs State Of Odisha & Others
Orissa High Court · (2023) 01 OHC CK 0135
Odisha Education Act, 1969 — Section 24B, 24CIndian Penal Code, 1860 — Section 193, 219, 228
High Courts25 Jan 2023Allowed
Bikash Kumar Agrawal Vs State Of Odisha
Orissa High Court · (2023) 01 OHC CK 0134
Code of Criminal Procedure, 1973 — Section 239Indian Penal Code, 1860 — Section 272, 420Essential Commodities Act, 1955 — Section 7, 9
High Courts25 Jan 2023Dismissed
Sudhansu Sekhar Jena Vs Kalpana Parida and Another
Orissa High Court · (2023) 01 OHC CK 0133
Code of Criminal Procedure, 1973 — Section 125, 126(2), 482
High Courts25 Jan 2023Partly Allowed
Ramesh Chandra Behera Vs State Of Odisha And Others
Orissa High Court · (2023) 01 OHC CK 0132
Code of Criminal Procedure, 1973 — Section 161, 417, 482Indian Penal Code, 1860 — Section 376, 406, 417, 420, 493, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va)