COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 494 of 1,624

High Courts16 Jan 2018

Raju Kumar Kushwa Vs State of Orissa

Orissa High Court · (2018) 01 OHC CK 0003

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

Read judgment

High Courts15 Jan 2018Allowed

Nisakar Pati @ Nisamani Pati Vs State of Orissa

Orissa High Court · (2018) 01 OHC CK 0059

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 379,

Read judgment

High Courts15 Jan 2018Allowed

Smt. Priti Rekha Mohalik & another Vs State of Orissa & Anr.

Orissa High Court · (2018) 01 OHC CK 0058

Code of Criminal Procedure, 1973, Section 482, Section 203 - Saving of inherent powers of High Court - Dismissal of complaintIndian Penal Code, 1860, S

Read judgment

High Courts15 Jan 2018Dismissed

Smt. Sashikala Nayak and another Vs Nabakishore Jena and others

Orissa High Court · (2018) 01 OHC CK 0057

Code of Civil Procedure, 1908, Order 7Rule 7

Read judgment

High Courts15 Jan 2018Dismissed

Dr. Hrudananda Das Vs State of Orissa & Others

Orissa High Court · (2018) 01 OHC CK 0009

Code of Criminal Procedure, 1973, Section 482, Section 125, Section 127, Section 125(4), Section 397(2), Section

Read judgment

High Courts15 Jan 2018Dismissed

Sri Mahani Das Vs Sri Bansi Das and another

Orissa High Court · (2018) 01 OHC CK 0002

Read judgment

High Courts11 Jan 2018Dismissed

Chinalu Kariadu Vs Chinalu Jadiadu

Orissa High Court · (2018) 01 OHC CK 0056

Code of Criminal Procedure, 1973, Section 144 - Power to issue order in urgent cases of nuisance or apprehended danger

Read judgment

High Courts11 Jan 2018Disposed off

Indian Metals and Ferro Alloys Limited and another. Vs Union of India and others

Orissa High Court · (2018) 01 OHC CK 0055

Wild Life (Protection) Act, 1972, Section 18 -Mines and Minerals (Development and Regulation) Amendment Act, 2015, Section 8A, Section 8A(5)

Read judgment

High Courts11 Jan 2018

State of Odisha (G.A. Department) Vs Naresh Chandra Sahoo

Orissa High Court · (2018) 01 OHC CK 0043

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 465 - Cheating and dishonestly inducing delivery of property - Forgery for pur

Read judgment

High Courts11 Jan 2018Dismissed

Padmalochan Naik (dead) by its L.Rs. and another Vs Orissa State Road Transport

Orissa High Court · (2018) 01 OHC CK 0001

Read judgment

High Courts10 Jan 2018Allowed

United Contractors Association & Ors Vs State of Orissa and others

Orissa High Court · (2018) 01 OHC CK 0042

Industrial Disputes Act, 1947, Section 25-FFF

Read judgment

High Courts10 Jan 2018Allowed

State of Orissa and another Vs Dukishyama Behera and others

Orissa High Court · (2018) 01 OHC CK 0041

Orissa Prevention of Land Encroachment Act, 1972, Section 16, Section 7(2)(b), Section 8(a)

Read judgment

High Courts10 Jan 2018Disposed off

Daulen Baxla & others Vs Union of India

Orissa High Court · (2018) 01 OHC CK 0040

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr

Read judgment

High Courts10 Jan 2018Allowed

Dr. Rajesh Kumar Agarwal Vs State of Odisha & others

Orissa High Court · (2018) 01 OHC CK 0039

Pre-Conception & Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994, Section 25, Section 23, Section 92, Section 20(1), Section 19(2)

Read judgment

High Courts10 Jan 2018Allowed

M/s. Sagarmal Agarwalla Vs Commissioner of Sales Tax, Orissa, Cuttack and 2 others

Orissa High Court · (2018) 01 OHC CK 0038

Orissa Sales Tax Act, 1947, Section 23, Section 12(7), Section 23(4)(a) -Central Sales Tax (Orissa) Rules, 1957, Rule 12(5) -Orissa Sale

Read judgment

High Courts09 Jan 2018Allowed

Avimanyu Nayak & Ors Vs State of Odisha & others

Orissa High Court · (2018) 01 OHC CK 0053

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts

Read judgment

High Courts08 Jan 2018