High Courts10 May 2017
Siona Siddharth Moharana Vs State of Odisha and another
Orissa High Court · (2017) 05 OHC CK 0003
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 506 of 1,624
High Courts09 May 2017Allowed
M/s. Birla Tyres Workers Union Vs State of Odisha and Others
Orissa High Court · (2017) 05 OHC CK 0051
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 10, Section 17,
High Courts09 May 2017
Bijaya Kumar Mallick Vs Rabinarayan Lenka
Orissa High Court · (2017) 05 OHC CK 0050
Code of Criminal Procedure, 1973, Section 482, Section 190, Section 200, Section 202, Section 244(1), Section 20
High Courts09 May 2017
Baitarani Iron Mines Vs Presiding Officer, Industrial Tribunal, Rourkela and Others
Orissa High Court · (2017) 05 OHC CK 0049
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
High Courts08 May 2017Dismissed
M/s.Bharat Motors and others Vs Savitri @ Savitri Devi Bhawsinka and others
Orissa High Court · (2017) 05 OHC CK 0048
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 41Rule 27,
High Courts08 May 2017Allowed
Govinda Nahak and others Vs Juria Gouda and others
Orissa High Court · (2017) 05 OHC CK 0047
Code of Civil Procedure, 1908, Order 26Rule 9
High Courts08 May 2017
Charulata Panda and another Vs Upendra Kumar Mohapatra and others
Orissa High Court · (2017) 05 OHC CK 0046
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtSuccession Act, 1925, Section 276 - Petition for probate
High Courts05 May 2017
Sujata Panigrahi Vs Chairman, Local Board of Administration and another
Orissa High Court · (2017) 05 OHC CK 0045
High Courts05 May 2017
Padmanav Das Vs State of Orissa
Orissa High Court · (2017) 05 OHC CK 0044
Indian Penal Code, 1860, Section 141, Section 302, Section 148, Section 149 - Unlawful assembly - Punishment for murder - Rioting, armed with deadly w
High Courts04 May 2017
Narayan Padhy Vs State of Orissa and another
Orissa High Court · (2017) 05 OHC CK 0043
High Courts04 May 2017Dismissed
Fertilizer Corporation of India Ltd. Vs State of Orissa and others
Orissa High Court · (2017) 05 OHC CK 0042
Electricity Act, 2003, Section 181(2), Section 181(2)(x), Section 181(2)(t), Section 181(2)(v), Section 181(2)(w) - Powers of Sta
High Courts04 May 2017Dismissed
Mamatarani Mohanty & others Vs Managing Director (Personnel), State Bank of India, Central Office, Mumbai And others
Orissa High Court · (2017) 05 OHC CK 0041
Constitution of India, Article 300A, Article 366(17) -State Bank of India (Supervising Staff) Service Rules, 1975, Rule 50, Rule 50(3)(3), Rule 50(2)(3), Rule 50A(8)(2) -<
High Courts03 May 2017Dismissed
Prabir Ghose Vs Biseswar Dharua & others
Orissa High Court · (2017) 05 OHC CK 0040
Orissa Land Reforms Act, 1960, Section 22
High Courts03 May 2017Dismissed
Devraj Singh Deo @ Devraj Singh Vs The Balangir District Central Cooperative Bank Limited and another
Orissa High Court · (2017) 05 OHC CK 0039
Code of Civil Procedure, 1908, Order 18Rule 17
High Courts02 May 2017Dismissed
Gouri Sankar Mohapatra Vs Regional Director, D.A.V. Institutions (Orissa & West Bengal) and others
Orissa High Court · (2017) 05 OHC CK 0038
Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994, Section 5(1)
High Courts02 May 2017
Benjamin Roul Vs Sajal Das
Orissa High Court · (2017) 05 OHC CK 0037
Code of Criminal Procedure, 1973, Section 205, Section 482, Section 317, Section 204 - Corresponding old law.-Section 204 of the Code (V of 1898) - Sa
High Courts02 May 2017Allowed
Kanhu Charan Munda @ Sardar Vs Grid Corporation of Orissa Limited (GRIDCO) and others
Orissa High Court · (2017) 05 OHC CK 0036
High Courts02 May 2017Allowed
Purusottam Padhiary Vs The Collector and District Magistrate, Balasore and others
Orissa High Court · (2017) 05 OHC CK 0035
Constitution of India, Article 14, Article 21 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Sched
High Courts02 May 2017Dismissed
Ramesh Sethi & others Vs Kumari Babita Naik & another
Orissa High Court · (2017) 05 OHC CK 0034
Code of Criminal Procedure, 1973, Section 482, Section 302, Section 200, Section 202, Section 208, Section 209
High Courts02 May 2017
Prasanna Kumar Biswal Vs Chief Postmaster General,Orissa and others
Orissa High Court · (2017) 05 OHC CK 0033
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