High Courts11 Jul 2017
Nabaghana Mohapatra Vs Ramesh Chandra Bastia and another
Orissa High Court · (2017) 07 OHC CK 0005
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 504 of 1,624
High Courts10 Jul 2017Allowed
G. Basavaiah Vs Samir Kumar Pattnaik
Orissa High Court · (2017) 07 OHC CK 0004
Code of Civil Procedure, 1908, Order 22Rule 10 -Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts10 Jul 2017
Chhotalal Mohanta and Others Vs State of Odisha and Another
Orissa High Court · (2017) 07 OHC CK 0003
Code of Criminal Procedure, 1973, Section 205, Section 437, Section 438 - Corresponding old law.-Section 204 of the Code (V of 1898) - When bail may be taken in case of no
High Courts10 Jul 2017
State of Orissa and another Vs Purusottam Barik and others
Orissa High Court · (2017) 07 OHC CK 0002
Orissa Tenancy Act, 1913, Section 5(2), Section 23 (1), Section 24 (1), Section 55 (C)
High Courts10 Jul 2017Dismissed
Hrushi @ Hrusikesh Behera & others Vs Kumari Urma
Orissa High Court · (2017) 07 OHC CK 0001
Code of Criminal Procedure, 1973, Section 23, Section 376, Section 34, Section 450, Section 511, Section 354,
High Courts07 Jul 2017Dismissed
Sulochana Behera Vs State of Odisha & others
Orissa High Court · (2017) 07 OHC CK 0050
Constitution of India, Article 243T, Article 243Q - Reservation of seats - Constitution of MunicipalltiesOrissa Municipal Act, 1950, Section 54
High Courts05 Jul 2017
Bibhuti Bhusan Patnaik Vs State of Odisha & others
Orissa High Court · (2017) 07 OHC CK 0049
Constitution of India, Article 309 -Orissa Civil Services (Rehabilitation Assistance) Rules, 1990, - Rule 2, Rule 2(b), Rule 2(b)(ii)
High Courts04 Jul 2017
Sri Digambar Pasayat Vs Santosh Kumar Pasayat and others
Orissa High Court · (2017) 07 OHC CK 0048
Succession Act, 1925, Section 66 - Mode of making, and rules for executing, privileged willsEvidence Act, 1872, Section 67, Section 68 - Proof of sig
High Courts04 Jul 2017
Udayanath Autonomous College of Science & Technology Vs Regional Provident Fund Commissioner, Orissa and others
Orissa High Court · (2017) 07 OHC CK 0047
Code of Civil Procedure, 1908, Order 23Rule 2 -Limitation Act, 1963, Section 14, Section 14, Section 41,
High Courts04 Jul 2017
Dr. Prasana Kumar Chhotaray Vs Chancellor Orissa University of Agriculture and Technology, Bhubaneswar and another
Orissa High Court · (2017) 07 OHC CK 0046
High Courts03 Jul 2017Allowed
Saroj Kumar Mohapatra Vs Satyendra Prasad Sinha and another
Orissa High Court · (2017) 07 OHC CK 0041
Code of Criminal Procedure, 1973, Section 482, Section 197, Section 109, Section 200, Section 202 - Saving of inherent powers of
High Courts03 Jul 2017Dismissed
Braja Sundar Narendra Guman Singh Vs State of Orissa and another
Orissa High Court · (2017) 07 OHC CK 0040
Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860
High Courts03 Jul 2017
Pratap Keshari Tripathy Vs Cuttack Development Authority and others
Orissa High Court · (2017) 07 OHC CK 0039
High Courts03 Jul 2017
Pratap Kumar Sahoo and another Vs Raghunath Jena and another
Orissa High Court · (2017) 07 OHC CK 0038
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 379, Section 323,
High Courts30 Jun 2017
Jaya Prakash Mohanty Vs State of Odisha and other
Orissa High Court · (2017) 06 OHC CK 0003
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts29 Jun 2017
Subash Kumar Barman Vs State of Orissa
Orissa High Court · (2017) 06 OHC CK 0002
Indian Penal Code, 1860, Section 395 - Punishment for dacoityArms Act, 1959, Section 25, Section 27 - Punishment for certain offences - Punishment for
High Courts23 Jun 2017
State of Orissa Vs Mata Munda and others
Orissa High Court · (2017) 06 OHC CK 0001
Code of Criminal Procedure, 1973, Section 313, Section 366 - Power to examine the accused - Sentence of death to be submitted by Court of Session for confirmationIndian Pe
High Courts19 May 2017
Smt. Henarani Das Vs Suresh Ch. Sisu Goswamy
Orissa High Court · (2017) 05 OHC CK 0026
Code of Civil Procedure, 1908, Section 47, Section 151, Order 41Rule 33, Section 152, Order 34Rule 11,
High Courts19 May 2017Dismissed
Brahmananda Jena (since dead) through L.Rs. Vs State of Orissa & another
Orissa High Court · (2017) 05 OHC CK 0025
Code of Civil Procedure, 1908, Section 80 - NoticeOrissa Estates Abolition Act, 1951, Section 5(a) -Orissa Government Land Settlement Act, 1962<
High Courts18 May 2017
Snigdha Panigrahi Vs State of Odisha, & Ors.
Orissa High Court · (2017) 05 OHC CK 0024
Constitution of India, Article 245, Article 309, Article 16, Article 246, Article 254, Article 244 - Extent o