High Courts04 May 2018
JADUNATH BISWAL .DEAD. THROUGH HIS L.RS AND OTHERS Vs LAXMAN ALIAS DURGA BISWAL AND OTHERS
Orissa High Court · (2018) 05 OHC CK 0022
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 480 of 1,624
High Courts04 May 2018Dismissed
BIJOY LAXMI MOHAPATRA Vs LINGARAJ MOHARATHA .SINCE DEAD. THROUGH L.RS. AND
Orissa High Court · (2018) 05 OHC CK 0021
High Courts04 May 2018Dismissed
KALYANI MAHANA Vs BANSHIDHAR SAHU AND ANOTHER
Orissa High Court · (2018) 05 OHC CK 0020
Hindu Succession Act, 1956 — Section 22Partition Act, 1893 — Section 4
High Courts02 May 2018Dismissed
BASANTA KUMAR BEHERA Vs TAHASILDAR BANKI AND OTHERS
Orissa High Court · (2018) 05 OHC CK 0019
Orissa Prevention of Land Encroachment Act, 1972 — Section 16
High Courts02 May 2018Dismissed
SUSAMA RANI DHALA Vs NIRUPAMA BISWAL AND ANOTHER
Orissa High Court · (2018) 05 OHC CK 0018
High Courts02 May 2018Dismissed
LINGARAJ ALIAS LINGA NAYAK AND ANOTHER Vs ABHIMANYU BHOI
Orissa High Court · (2018) 05 OHC CK 0017
Orissa Land Reforms Act, 1960 — Section 23Constitution of India, 1950 — Article 227
High Courts02 May 2018Dismissed
DURGA DAKUA Vs LAKSHMAN DAKUA
Orissa High Court · (2018) 05 OHC CK 0016
Code of Criminal Procedure, 1973 — Section 125
High Courts02 May 2018Dismissed
SHRI RAGHULAL KARNANI Vs ARRY CO. TWENTY SIX ZAKARIA STREET CALCUTTA ANOTHER
Orissa High Court · (2018) 05 OHC CK 0015
Carriers Act, 1865 — Section 10Code of Civil Procedure, 1908 — Order 3 Rule 1, 2
High Courts01 May 2018Dismissed
MANGAL TUDU Vs STATE OF ORISSA
Orissa High Court · (2018) 05 OHC CK 0002
Indian Penal Code, 1860 — Section 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 4Indian Evidence Act, 1872 — Section 134
High Courts01 May 2018Dismissed
SANJAYA NARAYAN SAHOO Vs STATE OF ODISHA
Orissa High Court · (2018) 05 OHC CK 0001
Code of Criminal Procedure, 1973 — Section 156(3), 164, 438Indian Penal Code, 1860 — Section 34, 294, 323, 342, 354, 417, 420, 427, 468, 471, 494, 498A, 506Family Courts Act, 1984 — Section 7
High Courts30 Apr 2018Allowed
DILLIP KUMAR PATRA Vs UNION OF INDIA
Orissa High Court · (2018) 04 OHC CK 0111
Code of Criminal Procedure, 1973 — Section 173, 482Railway Property (Unlawful Possession) Act, 1966 — Section 3(a), 8(1)Indian Evidence Act, 1872 — Section 3, 25, 30
High Courts30 Apr 2018Allowed
SARAT KUMAR SAHOO Vs STATE OF ORISSA
Orissa High Court · (2018) 04 OHC CK 0110
Code of Criminal Procedure, 1973 — Section 482Bihar & Orissa Excise Act, 1915 — Section 47(a)Indian Penal Code, 1860 — Section 34, 109
High Courts30 Apr 2018Disposed of
PRADEEP KUMAR SAHOO AND OTHERS Vs SUB-COLLECTOR, KENDRAPARA-CUMADMINISTRATOR, KENDRAPARA MUNICIPALITY, KENDRAPARA AND ANOTHER
Orissa High Court · (2018) 04 OHC CK 0109
Constitution of India, 1950 — Article 226
High Courts30 Apr 2018Allowed
SAMBHU SETHI AND OTHERS Vs MADHUSUDAN TARIA AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0108
High Courts30 Apr 2018Dismissed
BIKAL CHARAN SWAIN Vs NIDHI SWAIN AND ANOTHER
Orissa High Court · (2018) 04 OHC CK 0107
Code of Civil Procedure, 1908 — Order 41 Rule 23 (A), Order 41 Rule 25
High Courts30 Apr 2018Allowed
SRI GOVINDO BHUYAN .SINCE DEAD. THROUGH L.RS. Vs SRI SADHU CHARAN PATNAIK AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0106
Specific Relief Act, 1963 — Section 19
High Courts30 Apr 2018Allowed
ABHIMANYU DAS AND ANOTHER Vs KRUSHNA CHANDRA SAMAL AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0105
High Courts30 Apr 2018Dismissed
GAJRAJ PASAYAT Vs DEBRAJ PASAYAT AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0104
High Courts30 Apr 2018Allowed
Debi Prasad Dash Vs State of Orissa and another
Orissa High Court · (2018) 04 OHC CK 0061
Code of Criminal Procedure, 1973 — Section 190, 197, 197(1), 482Indian Penal Code, 1860 — Section 34, 294, 323, 324, 341, 342, 354, 506
High Courts27 Apr 2018Disposed of
Ravi Kumar Sahukar Vs State of Orissa
Orissa High Court · (2018) 04 OHC CK 0060
Code of Criminal Procedure, 1973 — Section 482Prevention of Food Adulteration Act, 1954 — Section 2(ia)(e)(l), 7, 13, 13(2), 16(1A)