High Courts05 May 2022Disposed Of
Adarsha Noble Corporation Limited Vs Indian Oil Corporation Limited And Others
Orissa High Court · (2022) 05 OHC CK 0019
Arbitration and Conciliation Act, 1996 — Section 9
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 357 of 1,624
High Courts04 May 2022Disposed Of
Suvendu Kumar Routray Vs State Of Odisha & Others
Orissa High Court · (2022) 05 OHC CK 0158
Constitution of India, 1950 — Article 226, 227Orissa Civil Services. (Classification, Control and Appeal) Rules, 1962 — Rule 13, 15(10)(i)(a), 22, 29
High Courts04 May 2022Allowed
Pritilata Mohapatra Vs State Of Odisha And Others
Orissa High Court · (2022) 05 OHC CK 0157
Constitution of India, 1950 — Article 226, 227
High Courts04 May 2022Dismissed
Deputy Chief Engineer (Construction I) Vs K. Summon Reddy And Another
Orissa High Court · (2022) 05 OHC CK 0156
High Courts04 May 2022Disposed Of
M/s. Yash Pal Chopra And Co Vs Union Bank Of India And Others
Orissa High Court · (2022) 05 OHC CK 0018
Code of Civil Procedure, 1908 — Order 21 Rule 26, Order 41 Rule 5(2), Order 41 Rule 5(3)Arbitration and Conciliation Act, 1996 — Section 34
High Courts04 May 2022Disposed Of
M/s. S.S.Agri Business Pvt. Ltd Vs State Of Odisha And Others
Orissa High Court · (2022) 05 OHC CK 0017
High Courts04 May 2022Disposed Of
Gopal Prasad Agrawal Vs State Bank Of India And Another
Orissa High Court · (2022) 05 OHC CK 0016
Insolvency and Bankruptcy Code, 2016 — Section 95, 97, 99
High Courts04 May 2022Disposed Of
Mateena Mart Pvt. Ltd Vs BM, Union Bank of India
Orissa High Court · (2022) 05 OHC CK 0015
High Courts04 May 2022
Madhumita Nayak And Others Vs Siba Sankar Panda And Another
Orissa High Court · (2022) 05 OHC CK 0013
High Courts04 May 2022Disposed Of
National Insurance Company Ltd Vs Sushanta Kumar Dash And Another
Orissa High Court · (2022) 05 OHC CK 0012
High Courts04 May 2022Disposed Of
Shankarsan Rout Vs Anuradha Rout @ Jhili Swain
Orissa High Court · (2022) 05 OHC CK 0011
High Courts04 May 2022Dismissed
Somjeet Behera Vs State Of Orissa
Orissa High Court · (2022) 05 OHC CK 0010
Code of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 143, 149, 341Railways Act, 1989 — Section 174
High Courts04 May 2022Disposed Of
Union of India And Others Vs Yashpal Choptra & Co., Contractor
Orissa High Court · (2022) 05 OHC CK 0008
Arbitration and Conciliation Act, 1996 — Section 8, 11(6), 16, 34(3), 36(3), 37, 37(1), 37(1)(a), 37(1)(b), 42
High Courts04 May 2022Disposed Of
D.M., New India Assurance Co. Ltd Vs Saraswati Seth And Others
Orissa High Court · (2022) 05 OHC CK 0007
Motor Vehicles Act, 1988 — Section 163A
High Courts04 May 2022Disposed Of
Saraswati Seth And Others Vs Secretary, Maakatadaganda F.M.S. And Another
Orissa High Court · (2022) 05 OHC CK 0006
Motor Vehicles Act, 1988 — Section 163A
High Courts04 May 2022Partly Allowed
Anjari Rout Vs State Of Orissa
Orissa High Court · (2022) 05 OHC CK 0005
Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 300, 302, 304I, 307Evidence Act, 1872 — Section 32, 32(1)
High Courts04 May 2022Dismissed
Guru @ Gura Gouda Vs State Of Orissa
Orissa High Court · (2022) 05 OHC CK 0004
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 6
High Courts02 May 2022Dismissed
M/s Sarala Security & Facility Services, Bhadrak Vs State Of Odisha & Ors
Orissa High Court · (2022) 05 OHC CK 0160
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 161
High Courts02 May 2022Allowed
Shaswata Pratika Pradhan Vs State Of Odisha And Others
Orissa High Court · (2022) 05 OHC CK 0159
Constitution of India, 1950 — Article 226, 227Odisha Minor Mineral Concession Rules, 2016 — Rule 27(13), 28, 28(3), 29, 29(2), 29(3), 43(3), 46
High Courts02 May 2022Disposed Of
Vedanta Ltd Vs Union Of India And Others
Orissa High Court · (2022) 05 OHC CK 0003