High Courts12 May 2022Dismissed
Bibha Tandi And Others Vs State Of Odisha
Orissa High Court · (2022) 05 OHC CK 0076
Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 294, 302, 307, 323, 324, 325, 336, 337, 341, 427, 506
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 354 of 1,624
High Courts11 May 2022Disposed Of
Vedanta Ltd Vs Union Of India And Others
Orissa High Court · (2022) 05 OHC CK 0075
High Courts11 May 2022Disposed Of
NALCO Officers� Association, Angul Vs Union Of India And Others
Orissa High Court · (2022) 05 OHC CK 0074
High Courts11 May 2022Disposed Of
M/s. Agarwal Spices And Food Processors Pvt. Ltd. And Another Vs Bank Of Baroda, Vadodara And Others
Orissa High Court · (2022) 05 OHC CK 0073
High Courts11 May 2022Disposed Of
K. Sanjib Rao Vs Authorised Officer, Union Bank, Cuttack And Others
Orissa High Court · (2022) 05 OHC CK 0072
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
High Courts11 May 2022
Amitav Tripathy Vs Orissa High Court, Represented By The Registrar General
Orissa High Court · (2022) 05 OHC CK 0071
Constitution of India, 1950 — Article 226
High Courts11 May 2022
Chaitanya Sahu Vs State Of Odisha And Others
Orissa High Court · (2022) 05 OHC CK 0070
Constitution of India, 1950 — Article 21
High Courts11 May 2022Disposed Of
Manager (Claims), M/s. Shriram General Insurance Company Ltd Vs Sk. Muskan @ Sk. Lalo and Another
Orissa High Court · (2022) 05 OHC CK 0069
High Courts11 May 2022Disposed Of
Ajodhya Dalai And Another Vs State Of Orissa
Orissa High Court · (2022) 05 OHC CK 0068
Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 341, 506
High Courts11 May 2022Dismissed
Mahant Shri Kamalkanta Das Vs Chittaranjan Mohapatra, Commissioner of Endowments
Orissa High Court · (2022) 05 OHC CK 0067
Odisha Hindu Religious Endowments Act, 1951 — Section 7
High Courts11 May 2022
Rajat Kumar Singha Vs Khagendra Kumar Nayak, B.M., Balasore Bhadrak Central Cooperative Bank Ltd
Orissa High Court · (2022) 05 OHC CK 0066
High Courts11 May 2022
Competent Authority And Special Land Acquisition Officer, Sambalpur Vs Kuntala Behera
Orissa High Court · (2022) 05 OHC CK 0065
High Courts11 May 2022Dismissed
Manjulata Das And Others Vs State Of Odisha And Others
Orissa High Court · (2022) 05 OHC CK 0064
Orissa Estates Abolition Act, 1951 — Section 2(h), 3, 3(a), 4(2), 5, 5(j), 6, 7, 8(A), 38BOrissa Estates Abolition Rules, 1952 — Rule 6Orissa Tenancy Act, 1913 — Section 5(5), 23(1), 24, 55(a)
High Courts10 May 2022Disposed Of
Sanjay Kumar Mohanty And Another Vs State Of Odisha And Others
Orissa High Court · (2022) 05 OHC CK 0053
High Courts10 May 2022
Ramshankar Mahapatra Vs Principal Commissioner Of Income Tax, Sambalpur And Another
Orissa High Court · (2022) 05 OHC CK 0051
Income Tax Act, 1961 — Section 148, 148A(b)
High Courts10 May 2022Dismissed
State Of Odisha Vs M/s Nayagarh Sugar Complex Ltd. And Others
Orissa High Court · (2022) 05 OHC CK 0049
High Courts10 May 2022Allowed
M/s Kanika Furniture (P) Limited, Balasore Vs Joint Commissioner Of Commercial Taxes, Balasore And Another
Orissa High Court · (2022) 05 OHC CK 0048
Orissa Value Added Tax Act, 2004 — Section 41(4)
High Courts10 May 2022
Senior Branch Manager, Canara Bank And Another Vs Chitta Ranjan Bastia
Orissa High Court · (2022) 05 OHC CK 0046
High Courts10 May 2022Dismissed
Khakha @ Minaketan Kharsel Vs State Of Odisha
Orissa High Court · (2022) 05 OHC CK 0045
Indian Penal Code, 1860 — Section 302Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts10 May 2022Disposed Of
Raju @ Rajendra Naik Vs State Of Odisha
Orissa High Court · (2022) 05 OHC CK 0044
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 324, 506