COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 499 of 1,624

High Courts08 Dec 2017Disposed

Biswanath Behera Vs Orissa Industrial Infrastructure Development Corporation & others

Orissa High Court · (2017) 12 OHC CK 0071

Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972, Section 5(1), Section 5(2), Section 9 -Orissa Industrial Infrastructure Develo

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High Courts08 Dec 2017

M/s Shri Durga Condev Private Limited Vs State of Orissa and others

Orissa High Court · (2017) 12 OHC CK 0070

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High Courts08 Dec 2017

Uma Sahu Vs Sabitri Sahu

Orissa High Court · (2017) 12 OHC CK 0069

Hindu Widows Remarriage Act, 1856, Section 2 - Rights of widow in deceased husbands property to cease on her re-marriageHindu Succession Act, 1956, Section 4,

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High Courts08 Dec 2017Allowed

Ganeswar Rout and others Vs State of Orissa

Orissa High Court · (2017) 12 OHC CK 0068

Constitution of India, Article 21, Article 21 - Amendment of the Schedule - Amendment of the ScheduleGovernment of India Act, 1935, Section 241(2),

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High Courts08 Dec 2017Allowed

Gobinda Sahoo Vs Managing Director OFDC Ltd. and others

Orissa High Court · (2017) 12 OHC CK 0067

Orissa Forest Development Corporation Service Rules, 1986, Rule 123, Rule 124, Rule 8.14, Rule 121(iv)

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High Courts08 Dec 2017

Maheswar Sahu (since dead) through L.Rs Vs State of Orissa & others

Orissa High Court · (2017) 12 OHC CK 0066

Constitution of India, Article 300 - Suits and proceedingsOrissa Estates Abolition Act, 1951, Section 6, Section 8, Section 7 -

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High Courts08 Dec 2017Dismissed

Dukhabandhu Mohanta & others Vs State of Orissa & others

Orissa High Court · (2017) 12 OHC CK 0065

Orissa Grama Panchayats Act, 1964, Section 71(3)

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High Courts08 Dec 2017

Chintamani Sahu and another Vs Rama Chandra Sahu

Orissa High Court · (2017) 12 OHC CK 0064

Specific Relief Act, 1963, Section 34 - Discretion of court as to declaration of status or right

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High Courts08 Dec 2017

Tata Refractories Employees Co-Opeerative Society Ltd. Vs Assistant Provident Fund Commissioner(C) and others

Orissa High Court · (2017) 12 OHC CK 0063

Constitution of India, Article 226 - Power of High Courts to Issue certain writsEmployees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7,

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High Courts08 Dec 2017

Ocean Sparkle Limited Vs State of Odisha and others

Orissa High Court · (2017) 12 OHC CK 0062

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High Courts08 Dec 2017

Jhara Pradhan Vs Laxminarayana Misra

Orissa High Court · (2017) 12 OHC CK 0061

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High Courts07 Dec 2017

Jogendra Sabar Vs Union of India & others

Orissa High Court · (2017) 12 OHC CK 0060

Constitution of India, Article 226 - Power of High Courts to Issue certain writsContract Labour (Regulation and Abolition) Act, 1970, Section 10 - Prohibition of employ

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High Courts07 Dec 2017

Sri Bhruguram Dash Vs Sri Ananda Mohan Dutta and others

Orissa High Court · (2017) 12 OHC CK 0059

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts07 Dec 2017

State of Orissa Vs Banabihari Behera @ Haria

Orissa High Court · (2017) 12 OHC CK 0058

Code of Criminal Procedure, 1973, Section 392, Section 370, Section 366(1) - Procedure where Judges of Court of Appeal are equally divided - Procedure in case of differenc

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High Courts06 Dec 2017