COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 496 of 1,624

High Courts02 Jan 2018Allowed

Purusottam Prusty Vs State of Orissa & another

Orissa High Court · (2018) 01 OHC CK 0016

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 145(1)

High Courts02 Jan 2018Allowed

Reddy Ramaya Vs Chaudhuri Naik and others

Orissa High Court · (2018) 01 OHC CK 0015

Code of Civil Procedure, 1908, Order 41Rule 27, Order 14Rule 2(2)(b) -Orissa Land Reforms Act, 1960, Section 18,

High Courts02 Jan 2018Dismissed

Gopal Chandra Mohapatra and another Vs Mahanta Rasik Narayan Das Goswamy

Orissa High Court · (2018) 01 OHC CK 0012

High Courts27 Dec 2017

Musa Pradhan & Another Vs State of Orissa

Orissa High Court · (2017) 12 OHC CK 0046

Code of Criminal Procedure, 1973, Section 482, Section 323, Section 164, Section 319, Section 322, Section 209

High Courts22 Dec 2017

Jadunath Jena Vs Hiramani Bewa & others

Orissa High Court · (2017) 12 OHC CK 0045

Code of Civil Procedure, 1908, Order 1Rule 13 -Specific Relief Act, 1963, Section 31 - When cancellation may be orderedHindu Successio

High Courts22 Dec 2017

Jaimani Dei and others Vs Draupadi Bewa and others

Orissa High Court · (2017) 12 OHC CK 0044

High Courts22 Dec 2017

Dhruba Pradhan Vs Gupta Pradhan & others

Orissa High Court · (2017) 12 OHC CK 0043

Hindu Succession Act, 1956, Section 15(2) - General rules of succession in the case of female Hindus

High Courts22 Dec 2017

Nainalu Krishna Vs K. Debraj @ K. Debraj Patra

Orissa High Court · (2017) 12 OHC CK 0042

Hindu Marriage Act, 1955, Section 11 - Void marriagesHindu Succession Act, 1956, Section 15 - General rules of succession in the case of female Hindus

High Courts20 Dec 2017

Himanshu Bhusan Panigrahi Vs State of Odisha,Vigilance

Orissa High Court · (2017) 12 OHC CK 0041

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Corruption Act, 1988, Section 13, Section 7 - Cr

High Courts20 Dec 2017

Sarat Chandra Nayak and another Vs Rama Chandra Nayak and others

Orissa High Court · (2017) 12 OHC CK 0040

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972, Section 9

High Courts20 Dec 2017

R. Narsama Vs Dasari Hari Babu and others

Orissa High Court · (2017) 12 OHC CK 0039

Orissa Prevention of Land Encroachment Act, 1954, Section 6, Section 7

High Courts20 Dec 2017

Gopabandhu Panda Vs Chairman, Orissa State Electricity Board, Bhubaneswar and others

Orissa High Court · (2017) 12 OHC CK 0038

Limitation Act, 1963, Article 72, Article 55

High Courts20 Dec 2017

Durga Charan Roul and others Vs Bhagirathi Roul and others

Orissa High Court · (2017) 12 OHC CK 0037

Limitation Act, 1963, Section 5 - Extension of prescribed period in certain casesOrissa Survey and Settlement Act, 1958, Section 12B, Section 15(b)

High Courts19 Dec 2017

Ram Chandra Sabat Vs Chairman, Notified Area Council

Orissa High Court · (2017) 12 OHC CK 0036

Orissa Municipal Act, 1950, Section 295

High Courts19 Dec 2017

Sri Prasanna Kumar Swain Vs Director General of Police (DGP) & others.

Orissa High Court · (2017) 12 OHC CK 0035

Indian Penal Code, 1860, Section 34, Section 506, Section 436 - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Mi

High Courts19 Dec 2017

Chhabi Bagh Vs Saila Bagh (dead) & others

Orissa High Court · (2017) 12 OHC CK 0034

High Courts19 Dec 2017

Binod Commercial Company Vs Executive Engineer (Electrical) Western Electricity Supply Company of Orissa Ltd., Rajgangpur Electrical Division, Rajgangpur and others

Orissa High Court · (2017) 12 OHC CK 0033

State Financial Corporations Act, 1951, Section 29 - Right of Financial Corporation incase of default

High Courts19 Dec 2017

Prashant Kumar Dash Vs State of Odisha

Orissa High Court · (2017) 12 OHC CK 0032

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 34,

High Courts18 Dec 2017Dismissed

Bimbadhara Pradhan Vs Bhramarabar Mohanty & another

Orissa High Court · (2017) 12 OHC CK 0088

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972, Section 32, Section 41, Section 34, Section 34(3),

High Courts18 Dec 2017

Grama Devati, Satabhauni Thakurani & others Vs Ranga Bewa & others

Orissa High Court · (2017) 12 OHC CK 0087

Hindu Adoptions and Maintenance Act, 1956, Section 16 - Presumption as to registered documents relating to adoption