COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 479 of 1,624

High Courts17 May 2018Disposed of

RAKHAL KISHORE MOHANTY Vs STATE OF ORISSA VIGILANCE

Orissa High Court · (2018) 05 OHC CK 0030

Code of Criminal Procedure, 1973 — Section 197, 319, 397, 397(2), 482Indian Penal Code, 1860 — Section 120B, 420, 468, 471, 477APrevention of Corruption Act, 1988 — Section 5(2), 5(1)(a)

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High Courts11 May 2018Disposed of

MODERN BOOK DEPOT REPRESENTED THROUGH ITS PROPRIET Vs ASWINI HANS

Orissa High Court · (2018) 05 OHC CK 0011

Code of Criminal Procedure, 1973 — Section 197, 202, 203, 482India Penal Code, 1860 — Section 34, 294, 323

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High Courts11 May 2018Allowed

RAIGURU PITAMBAR MOHAPATRA AND OTHERS Vs RAIGURU NIMAI CHARAN MOHAPATRA AND OTHERS

Orissa High Court · (2018) 05 OHC CK 0010

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 9, 36

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High Courts11 May 2018Dismissed

MALATI DEVI Vs STATE OF ORISSA AND OTHERS

Orissa High Court · (2018) 05 OHC CK 0009

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High Courts11 May 2018Dismissed

SURYA DEI ALIAS SAHU AND OTHERS Vs LAXMI SAHU

Orissa High Court · (2018) 05 OHC CK 0008

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High Courts11 May 2018Allowed

BAMBUDHAR ALIAS KAMBUDHAR PANDA Vs HIRA ALIAS HARIHAR ALIAS HIRADHAN PATEL AND OTHERS

Orissa High Court · (2018) 05 OHC CK 0007

Hindu Minority and Guardianship Act, 1956 — Section 8(2)

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High Courts11 May 2018Dismissed

SADANANDA DAS Vs SUKADEV DAS

Orissa High Court · (2018) 05 OHC CK 0006

Orissa Land Reforms Act, 1960 — Section 9Limitation Act, 1963 — Article 64

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High Courts11 May 2018Dismissed

SAMANTA UMESH PRASAD DHIR AND OTHERS Vs SAHADEV SAHOO

Orissa High Court · (2018) 05 OHC CK 0005

Transfer of Property Act, 1882 — Section 54, 55(4)(b)Indian Evidence Act, 1872 — Section 92

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High Courts11 May 2018Dismissed

ANI TANTI .SINCE DEAD THROUGH L.RS. AND OTHER Vs KAILASH CHANDRA MOHANTA

Orissa High Court · (2018) 05 OHC CK 0004

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High Courts11 May 2018Disposed of

KAILASH CH. NATH .SINCE DEAD. THROUGH L.RS. Vs RAMA CH. NATH

Orissa High Court · (2018) 05 OHC CK 0003

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High Courts10 May 2018Disposed of

SANJIB GUPTA Vs STATE OF ORISSA

Orissa High Court · (2018) 05 OHC CK 0029

Code of Criminal Procedure, 1973 — Section 482Factories Act, 1948 — Section 31, 92, 112Orissa Factories Rules, 1950 — Rule 56(7), 103

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High Courts09 May 2018Allowed

NIRANJAN PANDA Vs SUSILA DEVI AND OTHERS

Orissa High Court · (2018) 05 OHC CK 0014

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High Courts09 May 2018Dismissed

BERHAMPUR MUNICIPALITY REPRESENTED THROUGH ITS EXECUTIVE OFFICER,MUNICIPAL OFFICE, BERHAMPUR. Vs SRI KOTHARI THAKURANI REPRESENTED BY ARCHAK TRUSTEE AND ANOTHER

Orissa High Court · (2018) 05 OHC CK 0013

Orissa Municipal Act, 1950 — Section 349Orissa Prevention of Land Encroachment Act, 1972 — Section 3(a)1

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High Courts09 May 2018Dismissed

KRUSHNA CHANDRA MALLIK DEAD AND OTHERS Vs MEHAMUD KHATUN AND OTHERS

Orissa High Court · (2018) 05 OHC CK 0012

Orissa Estates Abolition Act, 1951 — Section 5(1)Orissa House Rent Control Act, 1967 — Section 7, 14Code of Civil Procedure, 1908 — Section 11, Order 7 Rule 3

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High Courts07 May 2018Allowed