High Courts11 Mar 2022
Er. Deepak Kumar Sahoo Vs Debajani Mohapatra
Orissa High Court · (2022) 03 OHC CK 0057
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 376 of 1,624
High Courts11 Mar 2022Disposed Of
M/s. Surya Wires Pvt. Ltd., Chhattisgarh Vs Odisha Rural Development And Marketing Society, Bhubaneswar
Orissa High Court · (2022) 03 OHC CK 0056
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts11 Mar 2022Disposed Of
Suresh Ranjan Sahu Vs Cholamandalam MS General Insurance Company Company Ltd., Chennai And Another
Orissa High Court · (2022) 03 OHC CK 0055
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts11 Mar 2022Disposed Of
Gadadhar Pal Vs Union Of India And Others
Orissa High Court · (2022) 03 OHC CK 0053
Arbitration and Conciliation Act, 1996 — Section 34National Highways Act, 1956 — Section 3A
High Courts09 Mar 2022Dismissed
Sk. Akbar All Vs State Of Odisha And Others
Orissa High Court · (2022) 03 OHC CK 0052
Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 354
High Courts09 Mar 2022Dismissed
Principal Commissioner Of Income Tax, Cuttack Vs M/s. Patnaik Minerals Pvt. Ltd
Orissa High Court · (2022) 03 OHC CK 0051
Income Tax Act, 1961 — Section 36(1)(iii)
High Courts09 Mar 2022Allowed
National Aluminium Company Limited, NALCO, Bhubaneswar Vs Commissioner Of Income Tax, Bhubaneswar And Another
Orissa High Court · (2022) 03 OHC CK 0050
Income Tax Act, 1961 — Section 115JA, 115JA(2), 115JA(2)(iv)Companies Act, 1956 — Section 210, 619(4)
High Courts09 Mar 2022Disposed Of
Pritam Nayak Vs State of Odisha
Orissa High Court · (2022) 03 OHC CK 0049
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 25, 29, 37(1)(b)
High Courts09 Mar 2022Disposed Of
Sukanta Kumar Jena Vs State of Odisha
Orissa High Court · (2022) 03 OHC CK 0048
Prevention of Corruption Act, 1988 — Section 13(1)(b), 13(2)
High Courts09 Mar 2022Disposed Of
Gobardhan Pradhan Vs State of Odisha
Orissa High Court · (2022) 03 OHC CK 0047
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 84, 302, 304II
High Courts08 Mar 2022Disposed Of
M/s. M.M.Constructions Vs Union Of India And Others
Orissa High Court · (2022) 03 OHC CK 0046
High Courts08 Mar 2022Disposed Of
M/s. OCL India Ltd. And Others Vs Customs Excise and Service Tax Appellate Tribunal, Eastern Zonal Bench, Kolkata And Others
Orissa High Court · (2022) 03 OHC CK 0045
High Courts08 Mar 2022Dismissed
M/s. Acrux Realcon Pvt. Ltd Vs Bhubaneswar Development Authority And Others
Orissa High Court · (2022) 03 OHC CK 0044
High Courts08 Mar 2022Disposed Of
Ritarani Nayak Vs Union Of India And Others
Orissa High Court · (2022) 03 OHC CK 0042
High Courts08 Mar 2022Disposed Of
Senior Manager, Sriramlife Insurance Co. Ltd Vs Sudarsan Nahak And Another
Orissa High Court · (2022) 03 OHC CK 0041
Insurance Act, 1938 — Section 45
High Courts08 Mar 2022Disposed Of
Taranisen Bhoi And Others Vs State of Odisha And Others
Orissa High Court · (2022) 03 OHC CK 0040
High Courts08 Mar 2022Disposed Of
Siba Shankar Dash @ Siva @ Pintu Vs State Of Odisha And Another
Orissa High Court · (2022) 03 OHC CK 0039
Indian Penal Code, 1860 — Section 34, 120B, 386, 387, 420, 420, 448, 467, 468, 471, 506Arms Act, 1959 — Section 25(IB)(a), 27Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(f), 3(1)(r), 3(1)(s), 3(2)(v), 3(3)(va), 14A
High Courts08 Mar 2022Disposed Of
Siba Shankar Das @ Pintu Vs State Of Odisha And Another
Orissa High Court · (2022) 03 OHC CK 0038
Indian Penal Code, 1860 — Section 34, 120B, 294, 386, 387, 420, 448, 506Arms Act, 1959 — Section 25(IB)(a), 27Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(iv), 3(1)(v), 3(1)(r), 3(2)(v), 14A
High Courts08 Mar 2022Disposed Of
Sailabala Acharya Competent Authority and Land Acquisition Officer, National High Way No.203
Orissa High Court · (2022) 03 OHC CK 0036
National High Ways Act, 1956 — Section 3A
High Courts07 Mar 2022Disposed Of
M/s.Royal Sundaram Alliance Insurance Company Limited Vs Kuni Behera And Others
Orissa High Court · (2022) 03 OHC CK 0035