High Courts01 Feb 2018
Tanka Bag & others Vs Shiba Pradhan (since dead)
Orissa High Court · (2018) 02 OHC CK 0018
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 493 of 1,624
High Courts01 Feb 2018Dismissed
Baman Chandra Panda Vs Mayadhar Mallik (dead) through his L.Rs. and others
Orissa High Court · (2018) 02 OHC CK 0007
Transfer of Property Act, 1882, Section 44 - Transfer by one co-owner
High Courts01 Feb 2018Disposed off
Dasarath Naik Vs Narayan Naik
Orissa High Court · (2018) 02 OHC CK 0006
Evidence Act, 1872, Section 68 - Proof of execution of document required by law to be attested
High Courts01 Feb 2018
Kishore Chandra Sabat (dead) Vs Raghunath Sabat (dead)
Orissa High Court · (2018) 02 OHC CK 0003
High Courts01 Feb 2018
Pitambar Majhi (since dead) through L.Rs. and others Vs Smt. Dosumi Majhi and others
Orissa High Court · (2018) 02 OHC CK 0002
High Courts30 Jan 2018Allowed
State of Orissa Vs Budhi Behera (since dead) through L.Rs.
Orissa High Court · (2018) 01 OHC CK 0036
High Courts29 Jan 2018
Asim Kumar Das and another Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0033
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section
High Courts29 Jan 2018Dismissed
M/s. NKP Steel & Alloys Pvt. Ltd. and others Vs Raj Kumar Gupta and others
Orissa High Court · (2018) 01 OHC CK 0032
Code of Criminal Procedure, 1973, Section 482, Section 1(2) -Ranbir Penal Code, 1860, Section 120B, Section 420, Section 409, Section 406
High Courts27 Jan 2018Allowed
Nityananda Sutar Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0031
Code of Criminal Procedure, 1973, Section 164, Section 463, Section 281 - Recording of confessions and statements - Non-compliance with provisions of Section 164 or Sectio
High Courts25 Jan 2018Allowed
Ashok Kumar Padhy Vs ICFAI Foundation & another
Orissa High Court · (2018) 01 OHC CK 0030
Code of Criminal Procedure, 1973, Section 482, Section 144, Section 200, Section 202 - Saving of inherent powers of High Court - Power to issue order
High Courts24 Jan 2018Dismissed
Madhyam Behera & Ors Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0029
Code of Criminal Procedure, 1973, Section 313, Section 389 - Power to examine the accused - Suspension of sentence pending the appeal; release of appellant on bailNarcoti
High Courts24 Jan 2018Allowed
Pushpanjali Chhuria & another Vs Pranab Ku. Chhuria
Orissa High Court · (2018) 01 OHC CK 0028
Code of Criminal Procedure, 1973, Section 125, Section 127, Section 125(4), Section 2(y) - Order for maintenance of wives, children and parents - Altera
High Courts19 Jan 2018Dismissed
Sapani Muduli Vs Harekrushna Muduli (since dead) through L.Rs and others
Orissa High Court · (2018) 01 OHC CK 0014
Code of Civil Procedure, 1908, Order 41Rule 27, Order 39Rule 2-A
High Courts19 Jan 2018Dismissed
Brundaban Ghanta & another Vs Nirasa Pati
Orissa High Court · (2018) 01 OHC CK 0011
High Courts19 Jan 2018Dismissed
Maheswar Rout and others Vs Golakh Rout and others
Orissa High Court · (2018) 01 OHC CK 0008
Code of Criminal Procedure, 1973, Section 145, Section 144 - Procedure where dispute concerning land or water is likely to cause breach of peace - Power to issue order in urgent cases of nuisa
High Courts19 Jan 2018
Kalpataru Senapati Vs Odisha Gramya Bank and another
Orissa High Court · (2018) 01 OHC CK 0007
Constitution of India, Article 14, Article 21, Article 311(3) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autono
High Courts18 Jan 2018Disposed off
The Management of The Urban Co-operative Bank Ltd & Anr Vs Presiding Officer, Labour Court, Bhubaneswar and another
Orissa High Court · (2018) 01 OHC CK 0010
High Courts18 Jan 2018Dismissed
Akrura Sahoo Vs Ghana Dharua and others
Orissa High Court · (2018) 01 OHC CK 0006
Code of Criminal Procedure, 1973, Section 145 - Procedure where dispute concerning land or water is likely to cause breach of peaceOrissa Merged States (Laws) Act, 1950, S
High Courts17 Jan 2018Dismissed
Prafulla Kumari Pradhan Vs Trinath Swain
Orissa High Court · (2018) 01 OHC CK 0004
Evidence Act, 1872, Section 90 - Presumption as to documents thirty years old
High Courts16 Jan 2018Dismissed
Shri Susanta Kumar Sethi & Ors Vs State of Orissa & Others
Orissa High Court · (2018) 01 OHC CK 0013
Orissa Reservation of Vacancies in Posts and Services (For Scheduled Castes and Scheduled Tribes) Act, 1975, Section 3, Section 6