High Courts30 Nov 2022Disposed Of
Prasanna Kumar Mohapatra Vs State Of Odisha And Others
Orissa High Court · (2022) 11 OHC CK 0268
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 293 of 1,624
High Courts30 Nov 2022Disposed Of
Urmila Jena Vs State Of Odisha And Others
Orissa High Court · (2022) 11 OHC CK 0265
Odisha Survey and Settlement Act, 1958 — Section 15(b)
High Courts30 Nov 2022Disposed Of
M/s Urmila Builders Pvt. Ltd., Bhubaneswar Vs State Of Odisha And Others
Orissa High Court · (2022) 11 OHC CK 0264
Odisha Survey and Settlement Act, 1958 — Section 15(b)
High Courts30 Nov 2022
United Shaw Mill, Angul Vs State Of Odisha And Others
Orissa High Court · (2022) 11 OHC CK 0263
High Courts30 Nov 2022Dismissed
Narayan Madhei Vs State Of Odisha And Others
Orissa High Court · (2022) 11 OHC CK 0262
Scheduled Tribes and other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 6(2)
High Courts30 Nov 2022Allowed
Sunita Sindur And Others Vs Union Of India, Represented Through The General Manager, South Eastern Railways, Garden Reach, Kolkata
Orissa High Court · (2022) 11 OHC CK 0261
High Courts30 Nov 2022Disposed Of
Jyotshna Das Vs State Of Odisha & Others
Orissa High Court · (2022) 11 OHC CK 0260
High Courts30 Nov 2022Disposed Of
Kalpana Behera Vs State Of Odisha & Others
Orissa High Court · (2022) 11 OHC CK 0259
Indian Penal Code, 1860 — Section 34, 302
High Courts30 Nov 2022Disposed Of
Biswajit Pattanaik Vs State Of Odisha & Others
Orissa High Court · (2022) 11 OHC CK 0258
Indian Penal Code, 1860 — Section 34, 294, 379, 500Information Technology Act, 2000 — Section 66(A), 67
High Courts30 Nov 2022Disposed Of
Bhanumati Sahoo Vs Commissioner Cum Secretary, Home Department & Others
Orissa High Court · (2022) 11 OHC CK 0256
Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 34, 294, 307, 323, 341, 354B, 379, 427, 452
High Courts30 Nov 2022Disposed Of
Aparna Bewa And Others Vs Bijuli Kamila And Others
Orissa High Court · (2022) 11 OHC CK 0255
Code of Civil Procedure, 1908 — Section 152
High Courts30 Nov 2022Disposed Of
Umesh Chandra Pattnaik Vs Trilochan Raiguru And Others
Orissa High Court · (2022) 11 OHC CK 0254
High Courts30 Nov 2022Disposed Of
Tamala Das Vs State Of Odisha And Others
Orissa High Court · (2022) 11 OHC CK 0253
Odisha Hindu Religious Endowments Act, 1951 — Section 19, 19AOdisha Hindu Religious Endowments Rules, 1959 — Rule 4A, 4A(3)
High Courts30 Nov 2022Disposed Of
Pabitra Mohan Khatua And Another Vs State Of Odisha And Others
Orissa High Court · (2022) 11 OHC CK 0252
High Courts30 Nov 2022Dismissed
Rama Ch. Sahoo Vs Krushna Chandra Dhar
Orissa High Court · (2022) 11 OHC CK 0251
Code Of Criminal Procedure, 1973 — Section 389Negotiable Instrument Act, 1881 — Section 138Evidence Act, 1872 — Section 45
High Courts29 Nov 2022Disposed Of
Hridelal Rout Vs State Of Orissa
Orissa High Court · (2022) 11 OHC CK 0250
Code Of Criminal Procedure, 1973 — Section 389
High Courts29 Nov 2022Disposed Of
Udal Rout Vs State Of Orissa
Orissa High Court · (2022) 11 OHC CK 0249
Code Of Criminal Procedure, 1973 — Section 389
High Courts29 Nov 2022Allowed
M/s. Hindustan Construction Co. Ltd., Cuttack Vs State Of Orissa Represented Through Commissioner Of Sales Tax
Orissa High Court · (2022) 11 OHC CK 0247
High Courts29 Nov 2022Dismissed
Bhaktaranjan Nayak Vs Authorized Officer Cum Chief Manager, (Rural), Regional Business Office, State Bank Of India, Baripada, Districtmayurbhanj & Another
Orissa High Court · (2022) 11 OHC CK 0246
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
High Courts29 Nov 2022Dismissed
Dillip Kumar Rout Vs Authorized Office cum Chief Manager, (Rural), Regional Business Office, State Bank of India, Baripada, DistrictMayurbhanj & Another
Orissa High Court · (2022) 11 OHC CK 0245
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)