COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 502 of 1,624

High Courts10 Aug 2017

Renubala Bhuyan Vs Chairman-cum-Managing

Orissa High Court · (2017) 08 OHC CK 0002

Constitution of India, Article 226 (2) - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 20 (C) - Other suits to be instituted where d

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High Courts08 Aug 2017Allowed

Dr. Rajalaxmi Beura Vs Vice Chancellor, OUAT and Others

Orissa High Court · (2017) 08 OHC CK 0011

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High Courts08 Aug 2017Allowed

Prasanta Kumar Lenka Vs OSIC Ltd. and others

Orissa High Court · (2017) 08 OHC CK 0010

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

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High Courts01 Aug 2017Allowed

Rajendra Kumar Nayak Vs Orissa Mining Corporation Limited and others

Orissa High Court · (2017) 08 OHC CK 0001

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

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High Courts31 Jul 2017Disposed

S.T. Minerals Private Limited Vs State of Orissa and others

Orissa High Court · (2017) 07 OHC CK 0045

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High Courts31 Jul 2017

Subhendra Mohanty Vs High Court of Orissa

Orissa High Court · (2017) 07 OHC CK 0044

Orissa Superior Judicial Service Rules, 1963, Rule 44, Rule 9

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High Courts31 Jul 2017

Surendranath Mishra, & Anr. Vs State of Odisha

Orissa High Court · (2017) 07 OHC CK 0043

Code of Criminal Procedure, 1973, Section 173(8), Section 164 - Report of police officer on completion of Investigation - Recording of confessions and statementsIndian Pen

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High Courts31 Jul 2017

Rama Chandra Hansdah Vs Republic of India (C.B.I)

Orissa High Court · (2017) 07 OHC CK 0042

Code of Criminal Procedure, 1973, Section 173(8), Section 241 - Report of police officer on completion of Investigation - Conviction on plea of guiltyIndian Penal Code, 18

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High Courts28 Jul 2017Dismissed

Ninimani Dei @ Nanimani Dei Vs Maheswar Sahu

Orissa High Court · (2017) 07 OHC CK 0037

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High Courts28 Jul 2017

Smt. Punam Parida Vs Sukanti Subudhi & others

Orissa High Court · (2017) 07 OHC CK 0036

Orissa Municipal Corporation Act, 2003, Section 88, Section 88, Section 88, Section 88, Section 88, Section 88<

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High Courts27 Jul 2017

Digambar Behera Vs State of Odisha and others

Orissa High Court · (2017) 07 OHC CK 0035

Industrial Disputes Act, 1947, Section 2(n), Section 2(n), Section 2(n) - Definitions - Definitions - DefinitionsCompanies Act, 1956, S

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High Courts26 Jul 2017Dismissed

Benudhar Swain, & Ors. Vs Nilamani Swain, & Anr.

Orissa High Court · (2017) 07 OHC CK 0034

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 18Rule 1

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High Courts26 Jul 2017

Regional Provident Fund Vs Sundergarh Mining Labour and another

Orissa High Court · (2017) 07 OHC CK 0033

Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 6, Section 6, Section 14B, Section 14B, Section 7-I,

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High Courts26 Jul 2017Dismissed

Rama Krushna Mohanty, & Anr. Vs Bala Krushna Mohanty, & Ors.

Orissa High Court · (2017) 07 OHC CK 0032

Code of Civil Procedure, 1908, Order 18Rule 1

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High Courts26 Jul 2017Allowed

Kalinga Institute of Industrial Technology Vs Shree Birendra Kumar Swain and other s

Orissa High Court · (2017) 07 OHC CK 0031

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 11 -

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High Courts25 Jul 2017

Ramesh Chandra Jena Vs State of Orissa

Orissa High Court · (2017) 07 OHC CK 0030

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

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High Courts24 Jul 2017

Rajlaxmi Singh Deo Vs Shivendra Narayan Bhanja Deo, & Anr.

Orissa High Court · (2017) 07 OHC CK 0029

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers o

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High Courts24 Jul 2017

The Workmen of Talcher Coal Mines Employees Union Vs Presiding Officer, Industrial Tribunal and others

Orissa High Court · (2017) 07 OHC CK 0028

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

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High Courts24 Jul 2017

Surendranath Tripathi, & Ors. Vs Pravabati Pattnaik

Orissa High Court · (2017) 07 OHC CK 0027

Code of Criminal Procedure, 1973, Section 482, Section 197, Section 465, Section 210, Section 202, Section 210(1

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High Courts24 Jul 2017

Kailash Chandra Nauri and others Vs State of Orissa and others

Orissa High Court · (2017) 07 OHC CK 0026

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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