High Courts06 Mar 2018Dismissed
STATE OF ORISSA Vs DHRUBA CHARAN SAHU
Orissa High Court · (2018) 03 OHC CK 0026
Orissa Prevention of Land Encroachment Act, 1972 — Section 16
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 491 of 1,624
High Courts06 Mar 2018Allowed
Saroj Ranjan Rath and another Vs State of Orissa
Orissa High Court · (2018) 03 OHC CK 0011
Prevention of Food Adulteration Act, 1954 — Section 7, 10, 16, 16(1)(a)Code of Criminal Procedure 1973 — Section 482
High Courts06 Mar 2018Dismissed
Laxmidhar Nayak Vs Union Bank Of India
Orissa High Court · (2018) 03 OHC CK 0006
Industrial Dispute (Central) Act, 1947 — Section 18(3)Constitution of India, 1950 — Article 226, 227
High Courts05 Mar 2018Dismissed
TRILOCHAN BISEN AND ANOTHER Vs CHAIRMAN COAL INDIA LTD KOLKATA AND OTHERS
Orissa High Court · (2018) 03 OHC CK 0002
High Courts05 Mar 2018Allowed
RAMAKRUSHNA SAHU Vs STATE OF ORISSA
Orissa High Court · (2018) 03 OHC CK 0001
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 20(b), 29, 42, 42(1), 42(2), 42(1)(2), 43, 55, 53, 67Indian Penal Code, 1860 — Section 34, 482Indian Evidence Act, 1872 — Section 3, 24, 25, 26, 27
High Courts23 Feb 2018Allowed
GURUDAS KUNDU AND OTHERS Vs STATE OF ORISSA AND ANOTHER
Orissa High Court · (2018) 02 OHC CK 0040
Code of Criminal Procedure 1973 — Section 197, 202, 482Indian Penal Code, 1860 — Section 34, 294, 323, 384Motor Vehicles Act, 1988 — Section 192, 196
High Courts23 Feb 2018Allowed
Sudhansu Sekhar Nayak Vs State of Orissa State of Orissa
Orissa High Court · (2018) 02 OHC CK 0039
Prevention of Corruption Act, 1988 — Section 13(2), 13(1)(d), 13(1)(d)(ii), 19Indian Penal Code, 1860 — Section 120B, 420, 468, 471, 477ACode of Criminal Procedure 1973 — Section 173, 239
High Courts23 Feb 2018Dismissed
MANAGING DIRECTOR PROP. RUCHI S PRIVATE LTD. AND A Vs SRI SRADHANANDA JENA
Orissa High Court · (2018) 02 OHC CK 0038
Code of Criminal Procedure 1973 — Section 200, 202, 482Copyright Act, 1957 — Section 14, 17, 54, 63
High Courts23 Feb 2018Allowed
Sudhansu Sekhar Nayak Vs State of Orissa
Orissa High Court · (2018) 02 OHC CK 0026
Code of Criminal Procedure, 1973, Section 173, Section 161, Section 239 - Report of police officer on completion of Investigation - Examination of witnesses by police - Wh
High Courts22 Feb 2018Allowed
Baishnab Charan Barik Vs State of Orissa
Orissa High Court · (2018) 02 OHC CK 0025
Code of Criminal Procedure, 1973, Section 173, Section 161, Section 239 - Report of police officer on completion of Investigation - Examination of witnesses by police - Wh
High Courts19 Feb 2018
Tabhi Nahakani Vs Banchha Gouda and another
Orissa High Court · (2018) 02 OHC CK 0022
Code of Civil Procedure, 1908, Order 26Rule 10(3)
High Courts19 Feb 2018
Rashbehari Roy and others (since dead) substituted by Tapanesh Ray Vs Union of India and others
Orissa High Court · (2018) 02 OHC CK 0021
Code of Civil Procedure, 1908, Section 80 - NoticeGovernment Savings Banks Act, 1873, Section 14 - Protection of action taken in good faith
High Courts19 Feb 2018
Mir Abdul Hamid Vs Sk. Suffiyan and others
Orissa High Court · (2018) 02 OHC CK 0017
Code of Criminal Procedure, 1973, Section 145 - Procedure where dispute concerning land or water is likely to cause breach of peaceOrissa Estates Abolition Act, 1951, Sec
High Courts19 Feb 2018
Smt. Anusuya Patra Vs O.S.E.B., Bhubaneswar and another
Orissa High Court · (2018) 02 OHC CK 0016
High Courts16 Feb 2018
Trambaklal Manik Vs State of Odisha.
Orissa High Court · (2018) 02 OHC CK 0014
Registration Act, 1908, Section 25, Section 25, Section 23, Section 23, Section 81, Section 81 - Provision where d
High Courts15 Feb 2018Allowed
Kishore Kumar Swain Vs State of Orissa (Vig.)
Orissa High Court · (2018) 02 OHC CK 0013
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeEvidence Act, 1872, Section 154 - Question by party to his own witness
High Courts12 Feb 2018
Netramani Patel and others Vs Sukadev Bhainsal and another
Orissa High Court · (2018) 02 OHC CK 0012
Code of Criminal Procedure, 1973, Section 144 - Power to issue order in urgent cases of nuisance or apprehended danger
High Courts12 Feb 2018
Sachala Nath & another Vs Harekrishna Nath & others
Orissa High Court · (2018) 02 OHC CK 0011
Transfer of Property Act, 1882, Section 54 - "Sale defined"
High Courts12 Feb 2018
Prasad Kumar Naik (since dead) through L.Rs. Vs Sagar Ranjan Panigrahi
Orissa High Court · (2018) 02 OHC CK 0010
Hindu Succession Act, 1956, Section 14(1) - Property of a female Hindu to be her absolute propertyHindu Womens Rights to Property Act, 1937, Section 3(2),