High Courts05 Dec 2022Disposed Of
Santosh Kumar Senapati Vs State Of Odisha And Others
Orissa High Court · (2022) 12 OHC CK 0042
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 291 of 1,624
High Courts05 Dec 2022Disposed Of
Kedarnath Samartha Vs State Of Odisha And Others
Orissa High Court · (2022) 12 OHC CK 0041
High Courts05 Dec 2022Dismissed
Kalandi Charan Barik Vs State Of Odisha
Orissa High Court · (2022) 12 OHC CK 0040
Constitution of India, 1950 — Article 226
High Courts05 Dec 2022Dismissed
M/s. Shree Balaji International, Bhubaneswar & Another Vs Union Bank Of India, Hyderabad & Others
Orissa High Court · (2022) 12 OHC CK 0039
High Courts05 Dec 2022Disposed Of
Abhaya Kumar Parida Vs Authorized Officer, Union Bank Of India (E Andhra Bank), Regional Office, Balasore And Others
Orissa High Court · (2022) 12 OHC CK 0038
High Courts05 Dec 2022Disposed Of
Gangadhar Mohanty Vs State Of Odisha And Others
Orissa High Court · (2022) 12 OHC CK 0035
Odisha Hindu Religious Endowment Rules, 1959 — Rule 4A(3)
High Courts05 Dec 2022Disposed Of
Shree Vidya Niketan Trust, Khordha Vs State Of Odisha And Others
Orissa High Court · (2022) 12 OHC CK 0034
High Courts02 Dec 2022Dismissed
A.K. Das Associates Limited Vs Odisha Power Transmission Corporation Limited (OPTCL) And Others
Orissa High Court · (2022) 12 OHC CK 0033
Constitution of India, 1950 — Article 226Law of Property Act 1925 — Section 62(1)Finance Act, 1994 — Section 39(a), 65
High Courts02 Dec 2022Disposed Of
Narayan Bhoi @ Aman Kumar Bhoi Vs State Of Odisha
Orissa High Court · (2022) 12 OHC CK 0032
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts02 Dec 2022Disposed Of
Gopal Gouda Vs State Of Odisha
Orissa High Court · (2022) 12 OHC CK 0031
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302
High Courts02 Dec 2022Disposed Of
Tuna @ Sanatan Munda Vs State Of Odisha
Orissa High Court · (2022) 12 OHC CK 0030
Code Of Criminal Procedure, 1973 — Section 161, 164, 311, 439Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 307, 323, 341Evidence Act, 1872 — Section 27
High Courts02 Dec 2022Disposed Of
Ananda Mohanty Vs State Of Odisha
Orissa High Court · (2022) 12 OHC CK 0029
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4
High Courts02 Dec 2022Disposed Of
Pradeep Sethi @ Pradeep Kumar Sethi @ Lipu Vs State Of Odisha
Orissa High Court · (2022) 12 OHC CK 0028
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 341, 376(2)(l), 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts02 Dec 2022Disposed Of
Trinath Biswal Vs Janmajaya Sahoo, B.D.O., Bhapur, Nayagarh
Orissa High Court · (2022) 12 OHC CK 0027
High Courts02 Dec 2022
Manoj Kumar Naik Vs State Of Odisha And Other
Orissa High Court · (2022) 12 OHC CK 0026
Odisha Education Act, 1969 — Section 24C
High Courts02 Dec 2022Disposed Of
Pinas Digal Vs State Of Odisha And Other
Orissa High Court · (2022) 12 OHC CK 0025
High Courts02 Dec 2022Disposed Of
Mahanta Baishnab Charan Das Vs State Of Odisha And Other
Orissa High Court · (2022) 12 OHC CK 0024
Odisha Hindu Religious Endowments Act, 1951 — Section 7
High Courts02 Dec 2022
Subarnamala Nayak Vs State Of Odisha And Other
Orissa High Court · (2022) 12 OHC CK 0022
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 300
High Courts02 Dec 2022Dismissed
Project Officer, Bharatpur Open Cast Project Of Mahanadi Coalfields Ltd Vs Darsani Kumar Sahoo And Another
Orissa High Court · (2022) 12 OHC CK 0021
Industrial Disputes (Central) Rules, 1957 — Rule 10B(2)
High Courts02 Dec 2022Allowed
Bhanuprava Garnaik Vs State Of Odisha
Orissa High Court · (2022) 12 OHC CK 0020
Constitution of India, 1950 — Article 2(b), 3, 5(e), 13, 14, 15, 15(1), 15(2), 15(3), 16, 16(1), 16(2), 21, 29, 39(a), 226, 227, 309Criminal Procedure Code, 1973 — Section 125(1)(d)Administrative Tribunals Act, 1985 — Section 19