COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 501 of 1,624

High Courts09 Oct 2017Allowed

Sri Satyananda Pani Vs State of Orissa (Vig.)

Orissa High Court · (2017) 10 OHC CK 0007

Code of Criminal Procedure, 1973, Section 161, Section 315 - Examination of witnesses by police - Accused person to be competent witnessPrevention of Corruption Act, 1988<

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High Courts09 Oct 2017Allowed

Babaji Charan Nayak Vs Orissa Machinery & Sanitary

Orissa High Court · (2017) 10 OHC CK 0006

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing deliver

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High Courts26 Sept 2017Dismissed

Hidayat Khan @ Hidayatullah Khan Vs State of Orissa

Orissa High Court · (2017) 09 OHC CK 0011

Code of Criminal Procedure, 1973, Section 482, Section 173(8), Section 232 - Saving of inherent powers of High Court - Report of police officer on completion of Investigat

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High Courts26 Sept 2017Allowed

Biswa Bhanu Patnaik, & Anr. Vs Pagal @ Bugula @ Bibhuti Nayak

Orissa High Court · (2017) 09 OHC CK 0010

Code of Criminal Procedure, 1973, Section 482, Section 197, Section 465, Section 200, Section 210, Section 202

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High Courts22 Sept 2017

Bikram Kumar Jena Vs Deepak Kumar Mohapatra

Orissa High Court · (2017) 09 OHC CK 0009

Code of Criminal Procedure, 1973, Section 391, Section 243(2), Section 243, Section 315, Section 401(1) - Appellate Court may tak

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High Courts22 Sept 2017Allowed

Malatilata Mishra and another Vs Keshab Chandra Mohapatra

Orissa High Court · (2017) 09 OHC CK 0008

Limitation Act, 1908, Article 120, Section 27, Article 60, Article 58 -Code of Criminal Procedure, 1973,

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High Courts21 Sept 2017Allowed

Smt. Priyadarshani Mohapatra Vs Sri Lalmohan Mohapatra

Orissa High Court · (2017) 09 OHC CK 0007

Code of Civil Procedure, 1908, Order 5Rule 20, Order 5Rule 20(1-A) -Hindu Marriage Act, 1955, Section 19, S

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High Courts16 Sept 2017Dismissed

Lodha Bara Vs State of Orissa

Orissa High Court · (2017) 09 OHC CK 0006

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 364, Se

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High Courts15 Sept 2017Dismissed

Kadambini Samantaray & others Vs of Orissa & others (in all the cases)

Orissa High Court · (2017) 09 OHC CK 0005

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High Courts14 Sept 2017Dismissed

Mohammad N.I.Gazi Vs Deputy Inspector General and others

Orissa High Court · (2017) 09 OHC CK 0004

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts14 Sept 2017Allowed

Mohadev Gond Vs State of Odisha

Orissa High Court · (2017) 09 OHC CK 0003

Narcotic Drugs and Psychotropic Substance Act, 1985, Section 20 (a) (i)

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High Courts13 Sept 2017Dismissed

Bhagirathi Panda Vs Bank of India & others

Orissa High Court · (2017) 09 OHC CK 0002

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts11 Sept 2017Disposed

Pradipta Kumar Rout Vs State of Odisha and others

Orissa High Court · (2017) 09 OHC CK 0001

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High Courts23 Aug 2017

Umesh Chandra Digal Vs Bank of India and others

Orissa High Court · (2017) 08 OHC CK 0009

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts21 Aug 2017

Tapadhyan Negi Vs Radhika Negi and another

Orissa High Court · (2017) 08 OHC CK 0008

Specific Relief Act, 1877, Section 42, Section 34 -Hindu Adoptions and Maintenance Act, 1956, Section 10 - Persons who may be adopted

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High Courts17 Aug 2017Allowed

Tata Motors Finance Ltd Vs Transport Authority, Odisha and another

Orissa High Court · (2017) 08 OHC CK 0007

Motor Vehicles Act, 1988, Section 39, Section 39, Section 41, Section 41, Section 40, Section 40,

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High Courts17 Aug 2017

Biswajeet Mohapatra Vs State of Odisha and others

Orissa High Court · (2017) 08 OHC CK 0006

Constitution of India, Article 14, Article 21, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous

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High Courts11 Aug 2017

Subash Chandra Panda Vs State of Orissa and & another

Orissa High Court · (2017) 08 OHC CK 0005

Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State

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High Courts11 Aug 2017Allowed

Sri Prasanta Kumar Mishra Vs Smt. Suryamani Mishra

Orissa High Court · (2017) 08 OHC CK 0004

Code of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 13, 13(1)(ia)

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High Courts11 Aug 2017Dismissed

Nilamani Upadhyaya (since dead) through L.Rs Vs Ashamani Devi & others

Orissa High Court · (2017) 08 OHC CK 0003

Registration Act, 1908, Section 17, Section 49(c) - Documents of which registration is compulsory - ct of non-registration of documents required to be registered

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