High Courts16 Mar 2021Allowed
Nilakantha Nagar Vs General Manager/Managing Director, TELCO,Jamsedpur, Jharkhand & Another
Orissa High Court · (2021) 03 OHC CK 0019
Motor Vehicles Act, 1988 — Section 166, 173
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 453 of 1,624
High Courts16 Mar 2021Dismissed
Vice Chancellor, Rabindra Bharati Biswabidyalaya, 56-A, BT Road, Kolkata & Another Vs Jagannath Patra & Another
Orissa High Court · (2021) 03 OHC CK 0018
Workmen’s Compensation Act, 1923 — Section 2(1)(dd), 30Factories Act, 1948 — Section 2(k)
High Courts15 Mar 2021Allowed
Sibaram Swain Vs State Of Orissa
Orissa High Court · (2021) 03 OHC CK 0024
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 35, 35(1), 35(2), 37, 42, 42(1), 42(2), 43, 43(b), 50, 53, 54, 57Evidence Act, 1872 — Section 6, 8, 25, 26, 106Code Of Criminal Procedure, 1973 — Section 162, 374
High Courts15 Mar 2021Dismissed
Central Electricity Supply Utility Of Odisha And Others Vs Damayanti Samal And Another
Orissa High Court · (2021) 03 OHC CK 0022
Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 33
High Courts15 Mar 2021Dismissed
Chief Executive Officer, Now Renamed As Authorized Officer, NESCO Utility Vs Smt. Kalimani Rout And Others
Orissa High Court · (2021) 03 OHC CK 0021
Code Of Civil Procedure, 1908 — Section 96, 100
High Courts04 Mar 2021Disposed Of
Gatikrushna Dash Vs State Of Odisha OPID
Orissa High Court · (2021) 03 OHC CK 0002
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 120B, 406, 420(A), 467, 468, 471Odisha Protection Of Interests Of Depositors (in Financial Establishments) Act, 2011 — Section 6
High Courts03 Mar 2021Disposed Of
Arjuna Sabar Vs State Of Orissa
Orissa High Court · (2021) 03 OHC CK 0029
Indian Penal Code, 1860 — Section 34, 299, 299(b), 300, 300(2), 300(3), 300(4), 302, 304IEvidence Act, 1872 — Section 27
High Courts03 Mar 2021Disposed Of
Bisu @ Biswanath Mallik Vs State Of Odisha
Orissa High Court · (2021) 03 OHC CK 0004
Indian Penal Code, 1860 — Section 302
High Courts01 Mar 2021Dismissed
National Insurance Co. Ltd. Vs Smt. Rebati Das And Others
Orissa High Court · (2021) 03 OHC CK 0003
Workmen’s Compensation Act, 1923 — Section 30
High Courts01 Mar 2021Dismissed
Pama @ Pramod Dehury Vs State Of Odisha & Another
Orissa High Court · (2021) 03 OHC CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 375, 376(AB), 376(2)(i)Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 10
High Courts26 Feb 2021Allowed
Chairman-Cum-Managing Director, : Appellant Represented By Company Secretary, National Aluminium Company Ltd., Nalco Bhawan, Bhubaneswar And Ors Vs Shri Rabindranath Brahma
Orissa High Court · (2021) 02 OHC CK 0029
Workmen’s Compensation Act, 1923 — Section 2(1)(n), 30Railways Act, 1989 — Section 2
High Courts25 Feb 2021Disposed Of
Dr. Debashis Ghosh Vs State Of Odisha & Another
Orissa High Court · (2021) 02 OHC CK 0030
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 88, 92, 120B, 166, 201, 313, 370, 376(2)(n), 376(3)Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 6, 8, 17, 19(1), 19(5), 21
High Courts25 Feb 2021Allowed
Managing Committee, Delhi Public School, Damanjodi, Koraput Vs Suranjita Devi & Others
Orissa High Court · (2021) 02 OHC CK 0028
Constitution Of India, 1950 — Article 14, 21, 32, 226, 227Orissa Education Act, 1969 — Section 6(5)
High Courts24 Feb 2021Dismissed
Orissa Small Industries Corporation Ltd Vs M/s. Coastal Mechanical & Engineering Industries, Nayapalli, Bhubaneswar
Orissa High Court · (2021) 02 OHC CK 0017
Arbitration And Conciliation Act, 1996 — Section 5, 8, 11, 11(6), 13(5), 16, 16(2), 16(3), 16(6), 20, 28(3), 31(3), 34, 34(2), 34(2)(ii), 34(3), 37Contract Act, 1872 — Section 73, 74
High Courts23 Feb 2021Allowed
M/s. Maa Kanak Durga Enterprises Vs State Of Odisha & Others
Orissa High Court · (2021) 02 OHC CK 0018
Constitution Of India, 1950 — Article 226, 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 12
High Courts19 Feb 2021Allowed
Narayan Chandra Mohapatra Vs D.I.G.(P),Central Reserve Police Force, Allahabad, 5-A, Ashok Marg, Satya Bhavan, Allahabad, U.P., And Another
Orissa High Court · (2021) 02 OHC CK 0021
Constitution Of India, 1950 — Article 226, 227Central Civil Servcies (Pension) Rules, 1972 — Rule 27Central Reserve Police Force Rules, 1955 — Rule 27
High Courts19 Feb 2021Allowed
Divisional Manager, Reliance General Insurance Company Ltd., Bhubaneswar Vs Minakshi Nayak & Others
Orissa High Court · (2021) 02 OHC CK 0020
Motor Vehicles Act, 1988 — Section 147(5), 149(1), 173
High Courts19 Feb 2021Partly Allowed
Trinath Naik Vs State Of Orissa
Orissa High Court · (2021) 02 OHC CK 0019
Indian Penal Code, 1860 — Section 300, 302, 304I
High Courts18 Feb 2021Dismissed
Jhuna Nayak Vs State Of Odisha And Others
Orissa High Court · (2021) 02 OHC CK 0025
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 294, 323, 341, 354, 506Orissa Scheduled Area Transfer Of Immovable Properties (By Scheduled Tribes) Regulations, 1956 — Section 3, 3(1), 4
High Courts18 Feb 2021Dismissed
Ashok Kuamar Nayak & Others Vs State Of Odisha
Orissa High Court · (2021) 02 OHC CK 0024
Constitution Of India, 1950 — Article 226, 227