High Courts04 Dec 2019Disposed Of
B. Krishna Murty Vs Presiding Officer, Industrial Tribunal And Another
Orissa High Court · (2020) 1 CLR 262
Industrial Disputes Act, 1947 — Section 2(oo), 10(1)(d), 12(5), 25F
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 465 of 1,624
High Courts03 Dec 2019Dismissed
Swapna Pradhan Vs State Of Orissa And Others
Orissa High Court · (2019) 12 OHC CK 0020
High Courts03 Dec 2019Disposed Of
Jitendra Palei And Others Vs State Of Odisha & Others
Orissa High Court · (2019) 12 OHC CK 0012
High Courts25 Sept 2019Disposed Of
Prafulla Ch. Sadangi (Since Dead) And Others Vs General Manager, District Industries Center, Ganjam, Berhampur And Others
Orissa High Court · (2019) 09 OHC CK 0009
High Courts24 Sept 2019Dismissed
Utkal Suppliers Vs State Of Orissa And Others
Orissa High Court · (2019) 09 OHC CK 0008
Constitution Of India, 1950 — Article 14, 226
High Courts24 Sept 2019Dismissed
Arun Kumar Acharya And Others Vs National Highway Authority Of India And Others
Orissa High Court · (2019) 09 OHC CK 0007
National Highway Act, 1956 — Section 5, 25, 28, 31, 43Control Of National Highways (Land & Traffic) Act, 2002 — Section 28(2)General Clauses Act, 1897 — Section 5
High Courts23 Sept 2019Allowed
Anupram Yadav Vs State Of Orissa
Orissa High Court · (2019) 09 OHC CK 0006
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27, 120, 122
High Courts23 Sept 2019Disposed Of
Divisional Manager Vs Golap Nayak & Others
Orissa High Court · (2019) 09 OHC CK 0005
Motor Vehicles Act, 1988 — Section 166, 173Indian Penal Code, 1860 — Section 279, 304A
High Courts23 Sept 2019Dismissed
Ranjan Kumar Routray Vs Madhumita Mohanty @ Routray
Orissa High Court · (2019) 09 OHC CK 0004
Hindu Adoption And Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 9, 13(1)Code Of Civil Procedure, 1908 — Section 107, Order 41 Rule 27, Order 41 Rule 27(1)(a), 27(1)(aa), 27(1)(b)
High Courts23 Sept 2019Disposed Of
Swapna Rani Sahoo Vs Niranjan Sahoo
Orissa High Court · (2019) 09 OHC CK 0003
Hindu Marriage Act, 1955 — Section 13, 25
High Courts23 Sept 2019Dismissed
Suprava Nayak Vs HDFC Bank Ltd. & Others
Orissa High Court · (2019) 09 OHC CK 0002
Securitization And Reconstruction Of The Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 17Transfer Of Property Act, 1882 — Section 70, 70(b)
High Courts16 Sept 2019Allowed
Sri Sri Dadhibaban Mahaprabhu Bije Vs Paramananda Sahu
Orissa High Court · (2019) 09 OHC CK 0001
Transfer Of Property Act, 1882 — Section 5, 123Indian Stamp Act, 1899 — Section 35Indian Stamp Act, 1899 — Article 33
High Courts04 Jun 2019Disposed Of
Management Committee, Paradip Port Vs C.G.I.T. cum Labour Court & Others
Orissa High Court · (2019) 2 ILR(CUT) 288
Constitution Of India, 1950 — Article 226, 227Limitation Act, 1963 — Article 137, 181Industrial Disputes Act, 1947 — Section 33C(2)
High Courts04 Jun 2019Dismissed
M/S. Y. Pani & Co. Pvt. Ltd. Vs Orissa State Financial Corporation & Others
Orissa High Court · (2019) 06 OHC CK 0001
Constitution Of India, 1950 — Article 226, 227State Financial Corporations Act, 1951 — Section 29, 30, 30(a), 30(b), 30(c), 30(d), 30(e), 30(f)
High Courts01 May 2019Dismissed
Kuntala Beura And Another Vs Baikuntha Bhol
Orissa High Court · (2019) 05 OHC CK 0008
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 21 Rule 32
High Courts01 May 2019Allowed
M/s.National Aluminium Company Ltd Vs Indo Power Projects Ltd
Orissa High Court · (2019) 05 OHC CK 0007
Constitution Of India, 1950 — Article 226, 227Arbitration and Conciliation Act, 1996 %mdash; Section 11, 27
High Courts01 May 2019Dismissed
Abhiram Samal Vs Indian Bank And Others
Orissa High Court · (2019) 05 OHC CK 0006
Constitution Of India, 1950 — Article 226, 227
High Courts01 May 2019Dismissed
Assessing Officer cum Executive Engineer (Elect.), WESCO, Rajgangpur Electrical Divn. Rajgangpur, Dt.-Sundargarh Vs Appellate Authority cum Elect. Inspector And Another
Orissa High Court · (2019) 05 OHC CK 0005
Code Of Civil Procedure, 1908 — Order 41 Rule 22Electricity Act, 2003 — Section 125, 126(1), 126(2), 126(3), 126(5), 127, 135Limitation Act, 1963 — Section 14, 29(2)
High Courts01 May 2019Allowed
State Of Orissa & Another Vs K.Natabar Prusty & Others
Orissa High Court · (2019) 05 OHC CK 0004
Orissa Estates Abolition Act, 1951 — Section 5Madras Estates Land Act, 1908 — Section 3(15), 3(16)
High Courts01 May 2019Partly Allowed
Pandari Sahu & Ors Vs State Of Orissa
Orissa High Court · (2019) 05 OHC CK 0003
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 34, 53, 300, 302, 304I, 304B, 498ADowry Prohibition Act, 1961 — Section 4