High Courts23 Apr 2018Dismissed
MANA BISOI Vs POTNURU KRISHNA AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0065
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 482 of 1,624
High Courts23 Apr 2018Dismissed
BHAGABAN BAG Vs DAMA BAG AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0064
Transfer of Property Act, 1882 — Section 123
High Courts23 Apr 2018Dismissed
GOPAL KRUSHNA PANDA Vs HARIMOHAN PANIGRAHI AND ANOTHER
Orissa High Court · (2018) 04 OHC CK 0063
High Courts20 Apr 2018Dismissed
SUSANTA KUMAR BEHERA Vs THE AUTHORIZED OFFICER-CUM-ASSISTANT CONSERVATOR OF FORESTS, ANGUL DIVISION, ANGUL
Orissa High Court · (2018) 04 OHC CK 0102
Orissa Forest Act, 1972 — Section 56
High Courts20 Apr 2018Dismissed
SATYA MAHIMA SAMAJ AND OTHERS Vs KAUPINDHARI MAHIMA SAMAJ AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0101
High Courts20 Apr 2018Disposed of
DR PRANATI SATAPATHY Vs STATE OF ODISHA REP THROUGH ITS PRINCIPAL SECY TO GOVERNMENT, DEPARTMENT OF HIGHER EDUCATION AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0100
University Grants Commission Act, 1956 — Section 2, 3University Teachers (UGC Scale of pay) Rules, 2010 — Rule 2(i)
High Courts20 Apr 2018Dismissed
RAGHUNATH MOHAKUDA Vs GANAPATI GOUDA AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0099
Specific Relief Act, 1963 — Section 38
High Courts20 Apr 2018Dismissed
Rama Chandra Hansdah Vs Republic of India C.B.I
Orissa High Court · (2018) 04 OHC CK 0085
Prevention of Corruption Act, 1988 — Section 13(2), 13(1)(d)(iii)Code of Criminal Procedure, 1973 — Section 436AIndian Penal Code, 1860 — Section 409, 420, 467
High Courts19 Apr 2018Dismissed
BHIMSEN BAG AND ORS Vs STATE OF ORISS
Orissa High Court · (2018) 04 OHC CK 0062
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 306, 380, 457
High Courts16 Apr 2018Dismissed
DEBASISH HATI Vs STATE OF ORISSA AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0098
Right of Children to Free and Compulsory Education Act, 2009 — Section 18, 18(2), (3), 19, 25Constitution of India, 1950 — Article 14, 21A, 226, 227
High Courts16 Apr 2018Allowed
SANTOSH KUMAR PALTASINGH Vs STATE OF ORISSA AND ANOTHER
Orissa High Court · (2018) 04 OHC CK 0097
Code of Criminal Procedure, 1973 — Section 156(3), 390, 482Indian Penal Code, 1860 — Section 34, 323, 379, 498ADowry Prohibition Act, 1961 — Section 4
High Courts16 Apr 2018Allowed
NARESH BHALLA AND ANOTHER Vs GOVERNMENT OF ODISHA AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0096
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 9, 12, 37, 37(1), 41
High Courts16 Apr 2018Dismissed
PAHRUA RAM ALIAS INDRADEO RAM Vs JUGAL KISHORE AGARWALLA
Orissa High Court · (2018) 04 OHC CK 0095
High Courts16 Apr 2018Dismissed
SUBASH CHANDRA PANIGRAHI AND Vs MADHUSUDAN PRUSTY AND ANOTHER
Orissa High Court · (2018) 04 OHC CK 0094
Code of Civil Procedure, 1908 — Section 107, Order 41 Rule 27
High Courts16 Apr 2018Dismissed
SUBASH CHANDRA PANIGRAHI AND Vs ADRUSANTI PRADHAN AND ANOTHER
Orissa High Court · (2018) 04 OHC CK 0093
Code of Civil Procedure, 1908 — Section 107, Order 41 Rule 27
High Courts16 Apr 2018Dismissed
BHRAMARABAR BEHERA Vs NARAYAN PANDA AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0092
Hindu Minority and Guardianship Act, 1956 — Section 9(3)
High Courts16 Apr 2018Dismissed
BALARAM NAYAK Vs JUDHISTIR ROUT AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0091
Registration Act, 1908 — Section 17
High Courts16 Apr 2018Dismissed
SATISH KUMAR NAIK Vs DEBENDRA PATEL AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0090
Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 3(g), 6Registration Act, 1908 — Section 17
High Courts16 Apr 2018Dismissed
KRUSHNA CHANDRA ROUT Vs SMT PHULARANI ROUT
Orissa High Court · (2018) 04 OHC CK 0089
High Courts16 Apr 2018Dismissed
STATE OF ORISSA AND OTHERS Vs MAA KURAI SHUNI BRICK INDUSTRIES AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0088
Orissa Sales Tax Act, 1947 — Section 3, 9, 9C, 9B(3), 11(3), 12, 12A, 12-B, 12(4a), 23, 23(1), 23(1), 23(1)(4), 22, 27Code of Criminal Procedure, 1973 — Section 80Code of Civil Procedure, 1908 — Section 9