High Courts01 Feb 2023Disposed Of
Bibekananda Satpathy Vs Mukunda Sahoo & Ors
Orissa High Court · (2023) 02 OHC CK 0026
Odisha Land Reforms Act, 1960 — Section 15(1), 15(1)(b), 15(1)(d), 15(2), 16, 18(b), 18(d)
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 278 of 1,624
High Courts01 Feb 2023Dismissed
Jatadhari Sahoo Vs Authorised Officer, Bank Of Baroda, Regional Stressed Asset Recovery Branch, Bhubaneswar, District-Khurda & Another
Orissa High Court · (2023) 02 OHC CK 0005
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)
High Courts01 Feb 2023Disposed Of
Allahabad Bank (Now Indian Bank), Chief Manager Nayapalli Branch And Another Vs Surya Sponge Iron Ltd. And Another
Orissa High Court · (2023) 02 OHC CK 0004
High Courts01 Feb 2023Disposed Of
Satendra Kumar Vs State Of Odisha
Orissa High Court · (2023) 02 OHC CK 0003
Code of Criminal Procedure, 1973 — Section 167, 167(2), 173, 173(2), 173(2)(i), 173(3), 173(4), 173(5), 173(6), 173(8), 190(b), 344Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 27A, 29, 36A(4)
High Courts31 Jan 2023Disposed Of
Tapan Pradhan Vs State Of Odisha
Orissa High Court · (2023) 01 OHC CK 0156
Code of Criminal Procedure, 1973 — Section 389
High Courts31 Jan 2023Dismissed
Principal Commissioner of Income Tax (Central) Vs M/s. Improve Traders (P) Ltd
Orissa High Court · (2023) 01 OHC CK 0155
Income Tax Act, 1961 — Section 132, 142A, 142A(6), 153A, 153B
High Courts31 Jan 2023Dismissed
Principal Commissioner of Income Tax 1 Vs Industrial Promotion & Investment Corporation Of Orissa Ltd
Orissa High Court · (2023) 01 OHC CK 0154
High Courts31 Jan 2023Dismissed
Principal Commissioner Of Income Tax 1, Bhubaneswar Vs Orissa Hydro Power Corporation Ltd., Bhubaneswar
Orissa High Court · (2023) 01 OHC CK 0153
High Courts31 Jan 2023Dismissed
Laxman Barik Vs Commissioner Of Income Tax, Sambalpur And Others
Orissa High Court · (2023) 01 OHC CK 0152
High Courts31 Jan 2023Disposed Of
Chaitan Nag @ Harijan Vs State Of Odisha
Orissa High Court · (2023) 01 OHC CK 0150
Code of Criminal Procedure, 1973 — Section 389
High Courts31 Jan 2023Disposed Of
Smt. Amrutalini Das Vs Commissioner Of Endowments And Others
Orissa High Court · (2023) 01 OHC CK 0149
Odisha Hindu Religious Endowments Act, 1951 — Section 7, 12, 25
High Courts30 Jan 2023Disposed Of
State Of Odisha And Others Vs Kumarmani Patel And Others
Orissa High Court · (2023) 01 OHC CK 0148
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