COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 356 of 1,624

High Courts06 May 2022Dismissed

M/s. P.K. Ores Pvt. Ltd @ M/S. PK Minings Pvt. Ltd Vs Commissioner Of Sales Tax & Another

Orissa High Court · (2022) 05 OHC CK 0152

Constitution of India, 1950 — Article 226, 227Odisha Goods and Services Tax Act, 2017 — Section 39, 39(9), 41, 49, 50, 50(1), 50(3), 54, 59, 73, 74, 80Odisha Goods and Services Tax Rules, 2017 — Rule 158

High Courts06 May 2022Dismissed

Shivadatta Tripathy Vs State Of Odisha And Others

Orissa High Court · (2022) 05 OHC CK 0151

Constitution of India, 1950 — Article 226, 227

High Courts06 May 2022Allowed

Smt. Sasmita Sahoo Vs State Of Odisha And Others

Orissa High Court · (2022) 05 OHC CK 0150

Constitution of India, 1950 — Article 226, 227

High Courts06 May 2022Disposed Of

Golapi Pradhan Vs D.V. Swami, Collector Gajapati And Another

Orissa High Court · (2022) 05 OHC CK 0034

High Courts06 May 2022Dismissed

Sarathi Banichor Vs State Of Odisha

Orissa High Court · (2022) 05 OHC CK 0033

Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 134

High Courts06 May 2022Dismissed

Baset Majhi Vs State Of Odisha

Orissa High Court · (2022) 05 OHC CK 0032

Indian Penal Code, 1860 — Section 34, 302

High Courts06 May 2022Disposed Of

Ashoka Industries Ltd Vs Haribandhu Das And Others

Orissa High Court · (2022) 05 OHC CK 0031

Code of Civil Procedure, 1908 — Section 115, 115(1), 115(2), 151, Order 1 Rule 8, Order 9 Rule 13, Order 20 Rule 6, Order 20 Rule 6A, Order 20 Rule 7, Order 39 Rule 1, Order 39 Rule 1, Order 41 Rule 1Limitation Act, 1963 — Article 123State Financial Corporations Act, 1951 — Section 29

High Courts06 May 2022Dismissed

Gulgula@ Gulap Khan Vs State Of Odisha

Orissa High Court · (2022) 05 OHC CK 0030

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 452Arms Act, 1959 — Section 27

High Courts06 May 2022Dismissed

Trinath Behera Vs State Of Odisha

Orissa High Court · (2022) 05 OHC CK 0029

Indian Penal Code, 1860 — Section 96, 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 302

High Courts05 May 2022Dismissed

Arun Kumar Shasani Vs State Of Odisha And Others

Orissa High Court · (2022) 05 OHC CK 0155

Constitution of India, 1950 — Article 226, 227

High Courts05 May 2022Allowed

Sukanti Nayak Vs State Of Odisha & Others

Orissa High Court · (2022) 05 OHC CK 0154

Constitution of India, 1950 — Article 226, 227

High Courts05 May 2022

Krushna Prasad Sahoo Vs State Of Orissa And Others

Orissa High Court · (2022) 05 OHC CK 0028

High Courts05 May 2022Disposed Of

Chandamani Bej Vs Commissioner Of Consolidation And Settlement, Odisha, Cuttack And Others

Orissa High Court · (2022) 05 OHC CK 0027

Odisha Survey and Settlement Act, 1958 — Section 15(b)

High Courts05 May 2022Disposed Of

Rajani Devi Banka And Another Vs Union Of India And Others

Orissa High Court · (2022) 05 OHC CK 0026

Income Tax Act, 1961 — Section 194I

High Courts05 May 2022Disposed Of

Prakah Ranjan Routray Vs Inspector General Of Police, Central Reserve Police Force (CRPF), Eastern Sector, Kolkata And Other

Orissa High Court · (2022) 05 OHC CK 0025

High Courts05 May 2022Disposed Of

Prabira Kumar Maharana Vs Inspector General Of Police, Central Reserve Police Force (CRPF), Eastern Sector, Kolkata And Others

Orissa High Court · (2022) 05 OHC CK 0024

High Courts05 May 2022Disposed Of

M/s. JSW Steel Ltd Vs Micro and Small Enterprise Facilitation Council, Cuttack, Odisha, represented through its Chairman & Others

Orissa High Court · (2022) 05 OHC CK 0023

Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(n), 7(1)(a)(ii), 18

High Courts05 May 2022Disposed Of

A.B.S. Spinning Odisha Ltd Vs

Orissa High Court · (2022) 05 OHC CK 0022

High Courts05 May 2022Disposed Of

Bibhuti Digal Vs State Of Odisha

Orissa High Court · (2022) 05 OHC CK 0021

Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b(ii)(C), 25, 29

High Courts05 May 2022Disposed Of

Steel Authority Of India Limited And Another Vs M/S. G.C. Kanungo Construction (P) Ltd., Cuttack

Orissa High Court · (2022) 05 OHC CK 0020

Arbitration and Conciliation Act, 1996 — Section 19, 28, 28(3), 34