High Courts18 May 2023Disposed Of
Dusmanta Kumar Bal Vs Union Of India And Others
Orissa High Court · (2023) 05 OHC CK 0261
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 230 of 1,624
High Courts18 May 2023
Mantu Das Vs Union Of India And Others
Orissa High Court · (2023) 05 OHC CK 0260
High Courts18 May 2023Disposed Of
Vigyan Bharati Charitable Trust, BBSR And Another Vs State Of Odisha And Others
Orissa High Court · (2023) 05 OHC CK 0259
Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007 — Section 6, 6(6)
High Courts18 May 2023Allowed
Kalpalata Mishra Vs State Of Odisha And Others
Orissa High Court · (2023) 05 OHC CK 0258
High Courts18 May 2023Dismissed
Rabindra Kumar Das Vs State Of Odisha And Others
Orissa High Court · (2023) 05 OHC CK 0257
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 10
High Courts18 May 2023Disposed Of
Oriental Insurance Co. Ltd. Vs Sujata Mohanty And Others
Orissa High Court · (2023) 05 OHC CK 0256
High Courts18 May 2023Disposed Of
S.K. Jhunjhunwala Vs Provident Fund Inspector & Anr
Orissa High Court · (2023) 05 OHC CK 0255
Code of Criminal Procedure, 1973 — Section 205Employees� Provident Funds & Miscellaneous Provisions Act, 1952 — Section 14(A), 14(1A)
High Courts18 May 2023
Lulup Behera @ Nilup @ Nilu @ Nulupa Vs State Of Odisha And Another
Orissa High Court · (2023) 05 OHC CK 0254
Indian Penal Code, 1860 — Section 34, 201, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts18 May 2023Dismissed
Bhismaraj Meher Vs Director, State Labour Institute, Kharvel Nagar, Bhubaneswar, Dist. Khurda
Orissa High Court · (2023) 05 OHC CK 0253
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(g)(1), 2(g)(ii), 2(J), 33C(2)
High Courts18 May 2023Allowed
Management Of Rengali Hydro Electric Project, Rengali Vs Presiding Officer, Industrial Tribunal, Bhubaneswar & Anr
Orissa High Court · (2023) 05 OHC CK 0252
Constitution of India, 1950 — Article 226, 227Orissa Electricity Reform Act,1955 — Section 24Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996 — Rule 3, 6, 6(8)(a), 7, 8
High Courts17 May 2023Disposed Of
Indira Dash @ Mohapatra Vs Sushanta Kumar Mohapatra
Orissa High Court · (2023) 05 OHC CK 0241
High Courts17 May 2023Disposed Of
Binod Das Vs Divisional Manager, National Insurance Co.Ltd & Anr
Orissa High Court · (2023) 05 OHC CK 0240
High Courts17 May 2023Disposed Of
Manager Legal, M/s.Cholamandalam MS Geneal Insurance Company Limited Vs Biswanath Pradhan And Another
Orissa High Court · (2023) 05 OHC CK 0239
High Courts17 May 2023Disposed Of
Raj Kumar Agarwal Vs I.F.G.L. Refractories Ltd., Sundargarh And Another
Orissa High Court · (2023) 05 OHC CK 0238
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts17 May 2023Disposed Of
Arjun Kumar Sethi Vs Collector, Balasore And Another
Orissa High Court · (2023) 05 OHC CK 0237
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts17 May 2023Disposed Of
Nandalal Mukesh Vs State Of Odisha
Orissa High Court · (2023) 05 OHC CK 0236
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
High Courts17 May 2023Disposed Of
A. Bhikari @ T. Judhistira Patra Vs State Of Odisha
Orissa High Court · (2023) 05 OHC CK 0235
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 376(2)(n), 506
High Courts17 May 2023Disposed Of
Kanhu Charan Panda Vs State Of Odisha
Orissa High Court · (2023) 05 OHC CK 0234
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25(1B)(a), 25(6)
High Courts17 May 2023Disposed Of
Sagar Mandal @ Sagar Bahadur Mandal Vs State Of Odisha
Orissa High Court · (2023) 05 OHC CK 0233
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)C, 27(a)
High Courts17 May 2023Disposed Of
Banamali Naik Vs State Of Odisha
Orissa High Court · (2023) 05 OHC CK 0232
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 452, 506I