High Courts07 Apr 2022
Bijayini Charitable Homeopathic Dispensary Vs State Of Odisha And Others
Orissa High Court · (2022) 04 OHC CK 0046
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 366 of 1,624
High Courts07 Apr 2022Disposed Of
Kshirod Kumar Rout And Others Vs State Of Odisha And Others
Orissa High Court · (2022) 04 OHC CK 0045
High Courts07 Apr 2022Dismissed
Madgu Tudu And Another Vs State Of Odisha
Orissa High Court · (2022) 04 OHC CK 0043
Indian Penal Code, 1860 — Section 34, 302
High Courts07 Apr 2022Allowed
Sambit Kumar Vs State Of Odisha
Orissa High Court · (2022) 04 OHC CK 0042
Code of Criminal Procedure, 1973 — Section 161, 197, 482Indian Penal Code, 1860 — Section 34, 379, 411, 414
High Courts07 Apr 2022Dismissed
Indrajit Sengupta And Another Vs State Of Odisha And Another
Orissa High Court · (2022) 04 OHC CK 0041
Constitution of India, 1950 — Article 20, 20(2)Code of Criminal Procedure, 1973 — Section 300, 482Indian Penal Code, 1860 — Section 34, 188, 272, 323, 342, 419, 420
High Courts07 Apr 2022Allowed
Prasant Mallick Vs State Of Odisha And Another
Orissa High Court · (2022) 04 OHC CK 0040
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294, 503, 506
High Courts07 Apr 2022Dismissed
Sri Gadadhar Barik Vs Sri Pradeep Kumar Jena And Another
Orissa High Court · (2022) 04 OHC CK 0039
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
High Courts07 Apr 2022Disposed Of
M/s Umakanta Enterprisers Vs Sabir Kumar Panda And Another
Orissa High Court · (2022) 04 OHC CK 0038
High Courts07 Apr 2022Disposed Of
Prahallad Khandelwal Vs Vijay Khandelwal And Another
Orissa High Court · (2022) 04 OHC CK 0037
Arbitration and Conciliation Act, 1996 — Section 30, 37
High Courts07 Apr 2022Disposed Of
Roshan Kumar Baral And Others Vs State Of Odisha And Others
Orissa High Court · (2022) 04 OHC CK 0031
High Courts06 Apr 2022Dismissed
Chief Executive Officer, Central Electricity Supply Utility Of Odisha And Others Vs Laxmidhar Rath And Others
Orissa High Court · (2022) 04 OHC CK 0036
High Courts06 Apr 2022
Ajay Kumar Sahoo Vs Raghunath Pradhan And Another
Orissa High Court · (2022) 04 OHC CK 0035
High Courts06 Apr 2022Dismissed
Sri Jameswar Deb, Bije Bhubaneswar Marfatdar Lord Lingaraj Mohaprabhu Trust Board Vs Pratap Pattnaik (Dead) And Represented By His Legal Representatives And Others
Orissa High Court · (2022) 04 OHC CK 0034
Orissa Hindu Religious Endowments Act, 1951 — Section 19Orissa Estates Abolition Act, 1951 — Section 3(1), 6, 7Consolidation of Holdings and Prevention of Fragmentation of Land Act 1972 — Section 37(1)
High Courts06 Apr 2022
Jindal India Thermal Power Ltd Vs Quartz Infra and Engineering Pvt. Ltd
Orissa High Court · (2022) 04 OHC CK 0033
Arbitration and Conciliation Act, 1996 — Section 27, 34
High Courts06 Apr 2022Dismissed
V. Ravi Kumar Gupta And Others Vs A. Subha Rao (Since Dead) Through Lrs And Others
Orissa High Court · (2022) 04 OHC CK 0032
Provincial Insolvency Act, 1920 — Section 9, 37, 41, 43, 75(3)Code of Criminal Procedure, 1973 — Order 23 Rule 3
High Courts05 Apr 2022Disposed Of
Rohita Mirdha And Others Vs State Of Odisha And Others
Orissa High Court · (2022) 04 OHC CK 0218
Code of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 34, 307, 323, 325Probation of Offenders Act 1907 — Section 4
High Courts05 Apr 2022Dismissed
Manoranjan Samantaray Vs State Of Odisha And Others
Orissa High Court · (2022) 04 OHC CK 0217
Constitution of India, 1950 — Article 226, 227
High Courts05 Apr 2022Dismissed
Tukubabu Dash Vs State Of Odisha And Others
Orissa High Court · (2022) 04 OHC CK 0216
Constitution of India, 1950 — Article 226, 227Wealth Tax Act, 1957 — Section 2(e)
High Courts05 Apr 2022Allowed
Rawani Construction Private Limited Vs State Of Odisha & Others
Orissa High Court · (2022) 04 OHC CK 0215
Constitution of India, 1950 — Article 14, 226, 227Forest (Conservation) Act, 1980 — Section 2
High Courts05 Apr 2022Allowed
Damodar Meher Vs State Of Odisha & Others
Orissa High Court · (2022) 04 OHC CK 0214
Constitution of India, 1950 — Article 226, 227Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15(4), 15(5), 15(6), 15(8), 15(9A)