COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 466 of 1,624

High Courts01 May 2019Allowed

Corporation Bank, Represented through Chief Manager, Bhubaneswar Main Branch, Kharvelnagar, Khurda Vs Smt.Sailabala Pradhan And Others

Orissa High Court · (2019) 05 OHC CK 0002

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 6 Rule 17, Order 7 Rule 11(d)Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 34

High Courts01 May 2019Dismissed

Amulya Tripathy & Others Vs Ganesh ChandraTripathy And Others

Orissa High Court · (2019) 05 OHC CK 0001

Arbitration Act, 1940 — Section 32Evidence Act, 1872 — Section 91,92, 99Code Of Civil Procedure, 1908 — Order 41 Rule 22

High Courts29 Apr 2019Allowed

M/S. Bharat Motors, Cantonment Road, Cuttack-1, Represented Through Its Partners And Others Vs Savitri @ Savitri Devi Bhawsinka And Others

Orissa High Court · (2019) 04 OHC CK 0040

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 21 Rule 17, Order 21 Rule 17(1)

High Courts29 Apr 2019Allowed

M/s.Automotive (India) Pvt. Ltd Vs M/s.Paradeep Phosphates Ltd.

Orissa High Court · (2019) 04 OHC CK 0039

Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 3(i)(e), 9, 11, 17, 20, 20(1), 20(3), 31(4), 33, 33(4), 34, 34(3), 37, 42Code Of Civil Procedure, 1908 — — Section 16, 17, 18, 19, 20, 21Contract Act, 1872 — Section 23, 28

High Courts26 Apr 2019Allowed

Saudamini Das, Since Dead Her Legal Heirs & Others Vs Purusottam Pany

Orissa High Court · (2019) 04 OHC CK 0038

Code Of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 43 Rule 1U

High Courts26 Apr 2019Dismissed

Mrs. Soma Banerjee Vs Sridhar Biswal & Another

Orissa High Court · (2019) 04 OHC CK 0037

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 41 Rule 1, Order 41 Rule 2

High Courts25 Apr 2019Dismissed

State Of Orissa, Appellants Through The Collector, Balasore And Another Vs Manoranjan Mohapatra And Others

Orissa High Court · (2019) 04 OHC CK 0036

High Courts25 Apr 2019Allowed

Satrughna Jena (dead) through L.Rs. Vs Arta Mohapatra (dead) through L.Rs

Orissa High Court · (2019) 04 OHC CK 0035

Orissa Estates Abolition Act, 1951 — Section 38AKerala Land Reforms Act, 1963 — Section 85(7)

High Courts25 Apr 2019Dismissed

M/s.Bharat Heavy Plate And Vessels, Visakhapatnam, Andhra Pradesh Vs Orissa Steel Corporation, Satyanagar, Bhubaneswar And Another

Orissa High Court · (2019) 04 OHC CK 0034

Indian Contract Act, 1872 — Section 7

High Courts25 Apr 2019Dismissed

Sri Dindayal Agarwalla Vs State Of Orissa, Respondents by the Collector & District Magistrate, Mayurbhanj And Another

Orissa High Court · (2019) 04 OHC CK 0033

High Courts25 Apr 2019Dismissed

Aswini Kumar Daspattanayak. Vs State Of Odisha And Others

Orissa High Court · (2019) 04 OHC CK 0032

Constitution Of India, 1950 — Article 226, 227, 234, 235, 311(2)Orissa Hindu Religious Endowments Act, 1951 — Section 19Code Of Criminal Procedure, 1973 — Section 439

High Courts25 Apr 2019Disposed Of

Dambarudhar Sahoo Vs Bighneswara Satapathy

Orissa High Court · (2019) 04 OHC CK 0031

Negotiable Instruments Act, 1881 — Section 118(a), 138, 139Code Of Criminal Procedure, 1973 — Section 313

High Courts24 Apr 2019Disposed Of

Aswini Kumar Choudhury Vs State Of Odisha (Vigilance Deptt.)

Orissa High Court · (2019) 04 OHC CK 0030

Prevention Of Corruption Act, 1988 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120BCode Of Criminal Procedure, 1973 — Section 161, 239

High Courts24 Apr 2019Allowed

Sumit Kumar Behera & Another Vs State Of Odisha

Orissa High Court · (2019) 04 OHC CK 0029

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8C, 20(b)(ii)(C), 42, 42(1), 42(2), 43, 50Code Of Criminal Procedure, 1973 — Section 154, 161

High Courts19 Apr 2019Partly Allowed

National Insurance Company Ltd. represented by officer-in-charge, Orissa Legal Cell, Cuttack Vs Jhumi Bagh @ Nayak And Others

Orissa High Court · (2019) 04 OHC CK 0028

Motor Vehicles Act, 1988 — Section 166Code Of Criminal Procedure, 1973 — Section 161

High Courts19 Apr 2019Allowed

Regional Cooperative Marketing Society, Sundargarh & Another Vs Amarnath Saraph

Orissa High Court · (2019) 04 OHC CK 0027

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 26 Rule 9

High Courts19 Apr 2019Dismissed

Ananta Rout Vs Kanduri Charan Rout And Others

Orissa High Court · (2019) 04 OHC CK 0026

Constitution Of India, 1950 — Article 226, 227Hindu Marriage Act, 1955 — Section 16(3)Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2)

High Courts18 Apr 2019Dismissed

Mani Gahir Vs Collector, Kalahandi And Others

Orissa High Court · (2019) 04 OHC CK 0025

Orissa Grama Panchayat Act, 1964 — Section 138, 139Orissa Grama Panchayat Rules, 1968 — Rule 216Code Of Civil Procedure, 1908 — Section 80(2)

High Courts18 Apr 2019Dismissed

Union of India Vs Rekha Pradhan

Orissa High Court · (2019) 04 OHC CK 0024

Railway Claims Tribunal Act, 1987 — Section 23

High Courts18 Apr 2019Dismissed

Santosh Kumar Nanda Vs Odisha State Housing Board & Others

Orissa High Court · (2019) 04 OHC CK 0023

Constitution Of India, 1950 — Article 226, 227Orissa Stamp Rules, 1952 — Rule 2(f), 2(f)(ii)