COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 451 of 1,624

High Courts26 Apr 2021Dismissed

Ashwini Kumar Patra Vs Republic of India

Orissa High Court · (2021) 04 OHC CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2), 17A

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High Courts23 Apr 2021Dismissed

Smt. Satyanarayan Mahana & Another Vs State Of Orissa

Orissa High Court · (2021) 04 OHC CK 0018

Code Of Civil Procedure, 1908 — Section 96, 100

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High Courts20 Apr 2021Allowed

Surya Narayan Mishra Vs State Of Odisha And Others

Orissa High Court · (2021) 04 OHC CK 0022

Constitution Of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 6(2)OPEPA Service Rules And Regulations, 1996 — Rule 3(f), 12, 13, 24, 24(i)

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High Courts20 Apr 2021

Sri Mahanta Biswambar Dash, Chella Of Late Mahanta Adhikari Krupasindhu Das Vs Commissioner, Land Records And Settlement, Odisha, Cuttack & Others

Orissa High Court · (2021) 04 OHC CK 0021

Constitution Of India, 1950 — Article 226, 227Orissa Survey & Settlement Act, 1958 — Section 32Orissa Survey & Settlement Rules, 1962 — Rule 34

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High Courts20 Apr 2021Dismissed

Hikmat Saha & Another Vs Raso Saha

Orissa High Court · (2021) 04 OHC CK 0020

Code Of Civil Procedure, 1908 — Section 11, 100, Order 6 Rule 4, Order 23, Rule 1, Order 39 Rule 1, Order 39 Rule 2

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High Courts20 Apr 2021Dismissed

Angira Mishra Vs Smt. Rasmita Hota & Others

Orissa High Court · (2021) 04 OHC CK 0019

Code Of Civil Procedure, 1908 — Section 100

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High Courts12 Apr 2021Allowed

Dama Pradhani Vs State Of Orissa

Orissa High Court · (2021) 04 OHC CK 0014

Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 25, 26, 27

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High Courts09 Apr 2021Allowed

Rajendra Pr. Nag (Dead) After Him, The Legal Representatives Vs Smt. Indumati & Others

Orissa High Court · (2021) 04 OHC CK 0013

Code Of Civil Procedure, 1908 — Section 96, 100, Order 6 Rule 4Evidence Act, 1872 — Section 64, 65, 65(c), 65(f), 74Registration Act, 1908 — Section 52(1), 52(1)(c)

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High Courts09 Apr 2021Dismissed

Smt. Manoj Manjari Mohapatra And Another Vs Sri Kapila @ Kapilendra Mohapatra And Another

Orissa High Court · (2021) 04 OHC CK 0012

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 2A

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High Courts08 Apr 2021Allowed

State of Orissa represented through the Secretary to Govt., General Administration Department, Bhubaneswar Vs Ramesh Chandra Swain & Ors

Orissa High Court · (2021) 04 OHC CK 0002

Code Of Civil Procedure, 1908 — Section 100, 107, Order 43 rule 1(u), Order 41 Rule 23, Order 41 Rule 23A, Order 47 Rule 1, Order 47 Rule 1(c)Code Of Criminal Procedure, 1973 — Section 340

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High Courts08 Apr 2021Allowed