High Courts02 May 2017Allowed
SMRUTISUDHA PATTNAIK Vs ACHARYA HARIHAR REGIONAL CANCER CENTRE & OTHERS
Orissa High Court · (2017) 05 OHC CK 0032
Constitution of India, Article 16 - Dissolution of a District or a Regional Council
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 507 of 1,624
High Courts02 May 2017Allowed
Dipti Ranjan Mishra Vs State of Orissa and others
Orissa High Court · (2017) 05 OHC CK 0031
Constitution of India, Article 14, Article 16 -Orissa Civil Services (Rehabilitation Assistance) Rules, 1990, Rule 11, Rule 8(1)(d)
High Courts02 May 2017Dismissed
Union of India and Others Vs Akshaya Kumar Bahalia and Another
Orissa High Court · (2017) 05 OHC CK 0030
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
High Courts02 May 2017Allowed
Dr. Smrutisudha Pattnaik Vs Acharya Harihar Regional Cancer Centre, Cuttack & Others
Orissa High Court · (2017) 05 OHC CK 0029
Constitution of India, Article 16 - Dissolution of a District or a Regional Council
High Courts02 May 2017Dismissed
MAHANADI COALFIELDS LIMITED Vs GENERAL SECRETARY AND ANOTHER
Orissa High Court · (2017) 05 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
High Courts02 May 2017
M/s. New India Assurance Co. Ltd. Vs Sriram Hemram & others.
Orissa High Court · (2017) 05 OHC CK 0027
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMotor Vehicles Act, 1988, Section 166, Section 166 - Application
High Courts01 May 2017Allowed
Ranjan Kumar Behera @ Naik Vs Domburudhar Behera
Orissa High Court · (2017) AIR(Orissa) 96
Evidence Act, 1872 - Section 112
High Courts01 May 2017Allowed
Kabita Acharya Vs Basanta Kumar Layak
Orissa High Court · (2017) AIR(Orissa) 83
Constitution of India, 1950 - Article 226Partition Act, 1893 - Section 4
High Courts27 Apr 2017
Pruthiraj Jena Vs The District & Sessions Judge, Bhadrak and another
Orissa High Court · (2017) 04 OHC CK 0030
High Courts27 Apr 2017
Umakanta Dash Vs Orissa State Road Transport Corporation and others
Orissa High Court · (2017) 04 OHC CK 0029
State Road Transport Corporation Act, 1950, Section 34(1), Section 14(2), Section 19(c), Section 14(2)(g)
High Courts27 Apr 2017
Sankarsan Swain Vs Senior Divisional Manager
Orissa High Court · (2017) 04 OHC CK 0028
Life Insurance Corporation Act, 1956, Regulation 21, Regulation 39(1), Regulation 39(1)(a), Regulation 39(1)(g)
High Courts25 Apr 2017
All Orissa (Urban Local Bodies) Government Secondary School Teachers Association & another Vs State of Orissa & others
Orissa High Court · (2017) 04 OHC CK 0027
Constitution of India, Article 14, Article 16 -Orissa Municipal Rules, 1953, - Rule 433, Rule 215(c)
High Courts25 Apr 2017
Jagadish Chandra Parija (dead) represented Through his substituted Legal Heirs Vs Sreechandra Parija & others
Orissa High Court · (2017) 04 OHC CK 0026
Succession Act, 1925, Section 372, Section 372(1), Section 388(3), Section 372(B) - Application for certificate - Application for certificate - Invest
High Courts25 Apr 2017Allowed
Mamata Panigrahy alias Panigrahi and another Vs Hemalata Dalai and another
Orissa High Court · (2017) 04 OHC CK 0025
Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 106, Section 116 - Duration of certain leases in
High Courts25 Apr 2017
Bolani Ores Mines Vs Govt.of India
Orissa High Court · (2017) 04 OHC CK 0024
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 10, Section 12(5),
High Courts24 Apr 2017
Gajendra Jena and another Vs The Managing Director, NESCO, Nayapalli, Bhubaneswar and others
Orissa High Court · (2017) 04 OHC CK 0023
Code of Civil Procedure, 1908, Section 96, Section 21(1) - Appeal from original decree - Objections to jurisdictionOrissa Civil Courts Act, 1984, Secti
High Courts24 Apr 2017
Kartik @ Kartik Ch. Das Vs State of Orissa
Orissa High Court · (2017) 04 OHC CK 0022
Code of Criminal Procedure, 1973, Section 482, Section 323, Section 173(8) - Saving of inherent powers of High Court - Procedure when, after commencement of inquiry or tri
High Courts24 Apr 2017
Debadutta Mohapatra Vs State of Orissa & others
Orissa High Court · (2017) 04 OHC CK 0021
Code of Criminal Procedure, 1973, Section 2, Section 482, Section 173(2), Section 195(1)(a) - Definitions - Saving of inherent powers of High Court - Re
High Courts21 Apr 2017Dismissed
Minati Patra (dead); and after her, her legal heirs and others Vs State of Orissa and another
Orissa High Court · (2017) 04 OHC CK 0020
Code of Civil Procedure, 1908, Section 80 - NoticeOrissa Tenancy Act, 1913, Section 23, Section 5(2), Section 24,
High Courts21 Apr 2017Dismissed
Harihar Saraf Vs State of Orissa and another
Orissa High Court · (2017) 04 OHC CK 0019