COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 476 of 1,624

High Courts17 Jan 2019Dismissed

Smt. Sanjukta Das Vs Secretary, Education Department, Govt. Of Orissa, Bhubaneswar And Others

Orissa High Court · (2019) 01 OHC CK 0086

Limitation Act 1963 — Article 58Representation of the People Act, 1951 — Section 35Orissa General Financial Rules (Vol.1) Rule 65

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High Courts17 Jan 2019Dismissed

Siba Prasad Das & Another Vs State Of Odisha

Orissa High Court · (2019) 01 OHC CK 0085

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302, 396Arms Act, 1959 — Section 25(1B), 27

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High Courts17 Jan 2019Dismissed

Siba Prasad Das And Another Vs State Of Odisha

Orissa High Court · (2019) 01 OHC CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302Arms Act, 1959 — Section 25(1)(B), 27

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High Courts17 Jan 2019Dismissed

Sanjukta Das Vs Secretary, Education Department, Govt. Of Orissa And Others

Orissa High Court · (2019) 01 OHC CK 0016

Representation Of the People Act, 1951 — Section 35Orissa General Financial Rules, Volume I — Rule 65Limitation Act, 1963 — Article 58

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High Courts17 Jan 2019Dismissed

Manoj Kumar Panda Vs State Of Orissa And Others

Orissa High Court · 2019 AIR CC 1408

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High Courts16 Jan 2019Dismissed

Pennar Aluminium Company Limited Vs Chairman-cum-Managing Director, National Aluminium Co. Ltd.

Orissa High Court · (2019) 01 OHC CK 0084

Constitution Of India, 1950 — Article 226, 227Arbitration And Conciliation Act, 1996 — Section 5, 11, 16, 17, 34, 37(2)

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High Courts16 Jan 2019Dismissed

Khaga @ Khageswar Behera Vs State Of Orissa

Orissa High Court · (2019) 01 OHC CK 0082

Code Of Criminal Procedure, 1973 — Section 164, 397, 401Indian Penal Code, 1860 — Section 376Evidence Act, 1872 — Section 114A

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High Courts16 Jan 2019Allowed

Smt.Panchei Sahoo And Others Vs Manoranjan Subudhi And Others

Orissa High Court · (2019) 01 OHC CK 0081

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151

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High Courts16 Jan 2019Dismissed

Project Director, Integrated Tribal Development Agency, At/P.O./Dist.-Koraput Vs M/s. Odyssey Advanced Telematics Systems

Orissa High Court · (2019) 01 OHC CK 0080

Arbitration And Conciliation Act, 1996 — Section 7(b), 31, 34, 34(2), 34(2)(b)(ii), 37Contract Act, 1872 — Section 73

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High Courts16 Jan 2019

Pennar Aluminium Company Limited (Palco), Represented Through Its (Shole) Whole Time Director P. Bhaskar Rao Vs Chairman-Cum-Managing Director, National Aluminium Co. Ltd.

Orissa High Court · (2019) 01 OHC CK 0014

Arbitration And Conciliation Act, 1966 — Section 5, 11, 16, 17, 37, 37(2)Constitution Of India, 1950 — Article 226, 227

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High Courts16 Jan 2019Allowed

Panchei Sahoo And Others Vs Manoranjan Sabudhi And Others

Orissa High Court · (2019) 198 AIC (Sum 3) 1

Code Of Civil Procedure, 1908 — Section 151

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High Courts16 Jan 2019

Ludra Meher Vs Land Acquisition Officer, Nuapada

Orissa High Court · (2019) 195 AIC 763

Land Acquisition Act, 1984 — Section 4, 4(1), 18, 54Code Of Civil Procedure, 1908 — Order 18 Rule 4

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High Courts16 Jan 2019Dismissed

Khaga Alias Khageswar Behera Vs State Of Orissa

Orissa High Court · (2019) 196 AIC 316 : (2019) Cri LJ (NOC 373) 127

Evidence Act, 1872 — Section 114ACode Of Criminal Procedure, 1973 — Section 164, 397, 401Indian Penal Code, 1860 — Section 376

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High Courts16 Jan 2019Dismissed

Project Director, Integrated Tribal Development Agency Vs Odyssey Advanced Telematics Systems

Orissa High Court · AIR 2019 Ori 59

Arbitration & Conciliation Act, 1996 — Section 31(7)(b), 34, 34(2), 37Contract Act, 1872 — Section 73

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High Courts16 Jan 2019Dismissed

Bedabyas Barik Vs Sukanti Barik

Orissa High Court · AIR 2019 Ori 106

Code Of Civil Procedure, 1908 — Section 34, 15, 115Arbitration And Conciliation Act, 1996 — Section — Section 2(1)(e), 8, 9, 16, 16(2), 16(3), 17, 34, 37(2)(a)

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High Courts15 Jan 2019Dismissed

Keshab Chandra Beura Vs Punanada Beura And Others

Orissa High Court · (2019) 196 AIC 331

Code Of Civil Procedure, 1908 — Order 20 Rule 18Orissa Consolidation of Holdings And Prevention of Fragmentation of Land Act, 197 — Section 3(1), 4(3), 4(4), 7(1), 51, 51(4)(4)

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High Courts15 Jan 2019Allowed