High Courts09 Apr 2018Dismissed
PRAVAKAR PADHI Vs RAMA CHANDI THAKURANI BIJE AT SHERAGADA AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0046
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 484 of 1,624
High Courts09 Apr 2018Dismissed
DHONAR BHOTRA PRAVAKAR PADHI SARDI BHOTRUNI AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0044
High Courts09 Apr 2018Allowed
SRIMATI CHITRALEKHA MOHANTY Vs CHANDRAMANI BEWA AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0043
Orissa House Rent Control Act, 1967 — Section 7(iv)
High Courts09 Apr 2018Allowed
DEBAHARI BEHERA .DEAD AND OTHERS Vs DHRUBA BEHERA
Orissa High Court · (2018) 04 OHC CK 0042
Code of Criminal Procedure, 1973 — Section 145
High Courts09 Apr 2018Allowed
PRAFULLA KUMAR MOHAPATRA .DEAD. THROUGH HIS L.RS. Vs BIBHUTI BHUSAN MISHRA AND ANOTHER
Orissa High Court · (2018) 04 OHC CK 0041
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 9(3)Orissa Tenancy Act, 1913 — Section 98Orissa Estates Abolition Act, 1951 — Section 8A(1)
High Courts09 Apr 2018Dismissed
PANDI APPA RAO AND ANOTHER Vs INDIAN BANK BRACH AT PARLAKHEMUNDI REPRESENTED BY
Orissa High Court · (2018) 04 OHC CK 0040
Bankers Book Evidence Act, 1891 — Section 4
High Courts09 Apr 2018Dismissed
CHANDRA MOHAN BEHERA .SINCE DEAD. THROUGH L.RS Vs SRI SARBESWAR NAYAK AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0039
Transfer of Property Act, 1882 — Section 4, 44
High Courts09 Apr 2018Allowed
Kulwant Singh Vs Union of India and others
Orissa High Court · (2018) 04 OHC CK 0038
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(o), 2(t), 47, 47(1), 72Central Civil Services (Pension) Rules, 1972 — Rule 38Constitution of India, 1950 — Article 226, 227
High Courts09 Apr 2018Allowed
Sunamani Roul Vs State of Orissa
Orissa High Court · (2018) 04 OHC CK 0019
Code of Criminal Procedure, 1973 — Section 173(2), 190, 190(1)(b), 319, 482Indian Penal Code, 1860 — Section 34, 302, 304AScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 &madsh; Section 3
High Courts09 Apr 2018Dismissed
Ashok Ku. Mohanty and others Vs Antaryami Mohanty and others
Orissa High Court · (2018) 04 OHC CK 0017
High Courts09 Apr 2018Allowed
Akshaya Kumar Brahma and another Vs Gayatrirani Brahma and another
Orissa High Court · (2018) 04 OHC CK 0008
Transfer of Property Act, 1882 — Section 44Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts09 Apr 2018Dismissed
Ajay Kumar Sethi Vs State of Orissa and Ors.
Orissa High Court · (2018) 04 OHC CK 0007
Code of Criminal Procedure, 1973 — Section 161, 164, 232, 482Indian Penal Code, 1860 — Section 34, 201, 307, 363, 366, 376(2)(g), 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3, 3(2)(v)
High Courts06 Apr 2018Allowed
RANJEET KUMAR DAS Vs STATE OF ORISSA AND ORS.
Orissa High Court · (2018) 04 OHC CK 0037
Constitution of India, 1950 — Article 14, 16
High Courts06 Apr 2018Allowed
ANUPAMA BEHERA Vs GRIDCO REPRESENTED BY ITS CHAIRMAN AND OTHERS
Orissa High Court · (2018) 04 OHC CK 0036
Orissa Civil Services (Pension) Rules, 1992 — Rule 65, 76
High Courts06 Apr 2018Dismissed
STATE OF ODISHA AND ANOTHER Vs AJAY KUMAR BEHERA
Orissa High Court · (2018) 04 OHC CK 0035
High Courts06 Apr 2018Allowed
ANWAR JAMIL Vs STATE OF ODISHA AND ANOTHER
Orissa High Court · (2018) 04 OHC CK 0034
High Courts06 Apr 2018Dismissed
Rakesh Kumar Behera Vs Union of India and others
Orissa High Court · (2018) 04 OHC CK 0028
Constitution of India, 1950 — Article 226
High Courts06 Apr 2018Allowed
Gadadhar Panda Vs Daitary Das
Orissa High Court · (2018) 04 OHC CK 0027
Indian Penal Code, 1860 — Section 294, 323, 506Code of Criminal Procedure, 1973 — Section 197
High Courts06 Apr 2018Dismissed
Ajay Kumar Behera Vs State of Odisha and others
Orissa High Court · (2018) 04 OHC CK 0016
High Courts05 Apr 2018Dismissed
Tulasi Barik Vs Biplab Kumar Barik and others
Orissa High Court · (2018) 04 OHC CK 0026
Code of Civil Procedure, 1908 — Order 7 Rule 14, Order 8 Rule 1A, Order 8 Rule 6A