High Courts19 Mar 2019Allowed
Kishore Kumar Mishra Vs State Of Orissa, Department Of Vigilance
Orissa High Court · (2019) 03 OHC CK 0044
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Evidence Act, 1872 — Section 154
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 469 of 1,624
High Courts19 Mar 2019Dismissed
Ratani Sahoo And Others Vs Kabi Das And Others
Orissa High Court · (2019) 03 OHC CK 0043
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 26 Rule 9
High Courts18 Mar 2019Dismissed
Sridhar Khilar And Others Vs Addl. Commissioner, Settlement & Consolidation, Balasore And Others
Orissa High Court · (2019) 03 OHC CK 0042
Constitution Of India, 1950 — Article 226, 227Orissa Land Reforms Act 1960 — Section 22, 22(1), 22
High Courts18 Mar 2019Allowed
Arnapurna Agro Foods & Others Vs State Of Odisha & Others
Orissa High Court · (2019) 03 OHC CK 0041
Constitution Of India, 1950 — Article 226, 227
High Courts18 Mar 2019Allowed
Sisir Kumar Bohidar Vs Additional District Magistrate, Bolangir & Others
Orissa High Court · (2019) 03 OHC CK 0040
Constitution Of India, 1950 — Article 226, 227Orissa Prevention Of Land Encroachment Act, 1954 — Section 12, 12(2)
High Courts18 Mar 2019Allowed
Kabasi Ganga Vs State Of Orissa
Orissa High Court · (2019) 03 OHC CK 0039
Indian Penal Code, 1860 — Section 302
High Courts18 Mar 2019Allowed
Basantilata Swain And Another Vs State Of Orissa And Others
Orissa High Court · (2019) 03 OHC CK 0038
Code Of Civil Procedure, 1908 — Section 80(1), 80(2)
High Courts15 Mar 2019Dismissed
Panchu Rout Vs Government Of Orissa & Others
Orissa High Court · (2019) 03 OHC CK 0037
Code Of Civil Procedure, 1908 — Section 11, Order 7 Rule 7Constitution Of India, 1950 — Article 141Orissa Communal Forest And Private Lands (Prevention Of Alienation) Act, 1948 — Section 2, 8(1)
High Courts14 Mar 2019Dismissed
Baishnaba Mohanty Vs Malati Mohanty And Another
Orissa High Court · (2019) 03 OHC CK 0036
Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972 — Section 51Specific Relief Act 1963 — Section 34
High Courts14 Mar 2019Dismissed
Ichha Barik And Others Vs Natabar Barik (Dead) Through His L.Rs And Others
Orissa High Court · (2019) 03 OHC CK 0035
Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972 — Section 51
High Courts13 Mar 2019Allowed
Damodar Rout Vs State Of Orissa
Orissa High Court · (2019) 03 OHC CK 0034
Indian Penal Code, 1860 — Section 376(2)(f)Code Of Criminal Procedure, 1973 — Section 438, 482Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 18
High Courts12 Mar 2019Disposed Of
Shaw Wallace & Co. Ltd Vs State Of Odisha And Others
Orissa High Court · (2019) 03 OHC CK 0033
Constitution Of India, 1950 — Article 226, 227Bihar And Orissa Excise Act, 1915 — Section 38, 39, 90Boards Of Excise Rules, 1965 — Rule 33(c), 39A(7)(b)
High Courts12 Mar 2019Allowed
Parbati Chintada Vs Gopal Krishna Chintada
Orissa High Court · (2019) 03 OHC CK 0032
Registration Of Births And Deaths Act, 1969 ‐ Section 12, 17(2)Evidence Act, 1872 — Section 112Code Of Criminal Procedure, 1973 — Section 125, 482
High Courts12 Mar 2019Dismissed
M/s. Indian Farmers Fertilizer Co-operative Ltd Vs M/s.Bhadra Products
Orissa High Court · (2019) 03 OHC CK 0031
Arbitration Act, 1940 — Section 8(2)Arbitration And Conciliation Act, 1996 — Section 14, 21, 34, 34(2)(a), 37(1)(c), 43, 43(2), 85(2)(a)Limitation Act, 1963 — Section 5, Article 137
High Courts08 Mar 2019Disposed Of
Ramesh Chandra Giri & Others Vs Commissioner Of Police, Bhubaneswar-Cuttack Police Commissionerate, Bhubaneswar & Others
Orissa High Court · (2019) 03 OHC CK 0030
Constitution Of India, 1950 — Article 226, 227
High Courts08 Mar 2019Allowed
Nakula Charan Das Vs Kushanath Das & Others
Orissa High Court · (2019) 03 OHC CK 0029
Constitution Of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 22, 26(2)Evidence Act, 1872 — Section 101
High Courts08 Mar 2019
Trinath Basant Ray & Another Vs Sk. Mohamood & Another
Orissa High Court · (2019) 03 OHC CK 0028
Code Of Civil Procedure, 1908 — Order 23 Rule 1(2), Order 23 Rule 1(3), Order 23 Rule 1(3)(b)
High Courts08 Mar 2019Dismissed
Ramesh Chandra Parida Vs State of Orissa And Others
Orissa High Court · (2019) 03 OHC CK 0027
High Courts08 Mar 2019Dismissed
Meena Khaitan And Another Vs Bijay Laxmi Bhanja And Another
Orissa High Court · (2019) 03 OHC CK 0026
Motor Vehicles Act, 1988 — Section 2(30), 2(19), 147, 147(1), 147(b), 147(1)(b), 163A, 166
High Courts08 Mar 2019Allowed
Ramakanta Panda And Another Vs Sri Anil Sakore And Another
Orissa High Court · (2019) 03 OHC CK 0025
Motor Vehicles Act, 1988 — Section 173(1)