High Courts14 Sept 2022Dismissed
Nakhia @ Laxmidhar Dehury Vs State Of Odisha
Orissa High Court · (2022) 09 OHC CK 0101
Indian Penal Code, 1860 — Section 294, 302, 307, 324
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 321 of 1,624
High Courts14 Sept 2022
Lambuja Majhi Vs State Of Odisha
Orissa High Court · (2022) 09 OHC CK 0100
Indian Penal Code, 1860 — Section 376
High Courts14 Sept 2022Disposed Of
Ashok Kumar Tripathy Vs M/s Toyota Financial Services India Ltd
Orissa High Court · (2022) 09 OHC CK 0099
Arbitration and Conciliation Act, 1996 — Section 34, 37Commercial Courts Act, 2015 — Section 3A, 13(1)
High Courts14 Sept 2022Disposed Of
ACC Ltd Vs Subrat Ranjan Dash
Orissa High Court · (2022) 09 OHC CK 0098
Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(6), 11(7), 16, 34(2)Contract Act, 1872 — Section 62
High Courts14 Sept 2022Dismissed
M/s. S.N.M. Business Pvt. Ltd Vs Balasore Executive Engineer (Elect.), Central Electrical Division, NESCO, Balaasore And Another
Orissa High Court · (2022) 09 OHC CK 0097
Electricity Act, 2003 — Section 126, 126(1), 126(2), 126(iv)(b)Orissa Electricity Regulatory Commission (OERC) Distribution (Conditions Of Supply) Code, 2004 — Regulations 105, 106
High Courts13 Sept 2022Allowed
Roshan Ali Vs Principal Secretary To Government Of Odisha, Home Department, At Secretariat Building, Bhubaneswar, District Khorda & Others
Orissa High Court · (2022) 09 OHC CK 0096
Constitution of India, 1950 — Article 161, 226, 227Code of Criminal Procedure, 1973 — Section 432, 433, 433(1), 433AIndian Penal Code, 1860 — Section 34, 342, 364A
High Courts13 Sept 2022Disposed Of
Authorized Signatory And Another Vs Surendra Das And Another
Orissa High Court · (2022) 09 OHC CK 0095
Insurance Act, 1938 — Section 45(5)
High Courts13 Sept 2022
Manoj Kumar Jena Vs State Of Odisha And Others
Orissa High Court · (2022) 09 OHC CK 0094
Constitution of India, 1950 — Article 226, 227
High Courts13 Sept 2022Dismissed
Prasanta Kumar Patra Vs Reserve Bank Of India And Others
Orissa High Court · (2022) 09 OHC CK 0093
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
High Courts13 Sept 2022
Nilima @ Nillima Panda Vs Manoj Kumar Acharya
Orissa High Court · (2022) 09 OHC CK 0092
Code of Criminal Procedure, 1973 — Section 125Code of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Sept 2022
Debabrata Mohanty Vs Smt. Swarnamayee Mohanty
Orissa High Court · (2022) 09 OHC CK 0091
Code of Civil Procedure, 1908 — Section 24Commercial Court�s Act, 2015 — Section 6
High Courts13 Sept 2022Disposed Of
New India Assurance Co. Ltd Vs Labanitola Patra@Labanilata Patra And Others
Orissa High Court · (2022) 09 OHC CK 0090
High Courts13 Sept 2022Dismissed
Ramani Ranjan Satapathy Vs Sohan Singh And Another
Orissa High Court · (2022) 09 OHC CK 0089
High Courts13 Sept 2022Disposed Of
Divisional Manager, M/s.New India Assurance Co. Ltd Vs Madhab Nayak And Another
Orissa High Court · (2022) 09 OHC CK 0088
High Courts13 Sept 2022Disposed Of
Legal Manager, M/s. Bajaj Allianz General Insurance Company Ltd Vs Wahid Mohammad And Another
Orissa High Court · (2022) 09 OHC CK 0087
High Courts13 Sept 2022Disposed Of
Anil Makar Vs State Of Odisha
Orissa High Court · (2022) 09 OHC CK 0086
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 323, 342, 376D, 376(2)(n), 506
High Courts13 Sept 2022Disposed Of
Trinath Sahu Vs State Of Odisha
Orissa High Court · (2022) 09 OHC CK 0085
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37(1)(b)
High Courts13 Sept 2022Dismissed
Union Of India Vs M/s. Loknath Biswal
Orissa High Court · (2022) 09 OHC CK 0084
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts13 Sept 2022Dismissed
Nilendra Kumar Mahapatra Son Of Late Gadadhar Mahapatra Ramchandrapur Bazar P.O./P.S. Jatni District Khordha Vs Indian Oil Corporation & Others
Orissa High Court · (2022) 09 OHC CK 0083
Constitution of India, 1950 — Article 14, 226, 227Motor Vehicles Act, 1988 — Section 41, 64(b)Central Motor Vehicles Rules, 1989 — Rule 48
High Courts12 Sept 2022Disposed Of
M/s Singhal Enterprises Pvt. Ltd. And Another Vs M/s Stylish Commotrade Pvt. Ltd
Orissa High Court · (2022) 09 OHC CK 0082
Specific Relief Act, 1963 — Section 14(1), 14(d), 41(e)