High Courts21 Apr 2017Dismissed
Satyaban Behera Vs State of Orissa and others
Orissa High Court · (2017) 04 OHC CK 0018
Code of Civil Procedure, 1908, Section 80 - NoticeLimitation Act, 1963, Article 58
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 508 of 1,624
High Courts21 Apr 2017
Harekrushna Giri and another Vs Smt. Annapurna Das and others
Orissa High Court · (2017) 04 OHC CK 0017
Code of Civil Procedure, 1908, Section 80, Order 6Rule 17, Order 8Rule 6A, Order 8Rule 6A(1) - Notice
High Courts21 Apr 2017
Swadhinlata Das Vs Lingaraj Swain and others
Orissa High Court · (2017) 04 OHC CK 0016
High Courts20 Apr 2017
Rabindra Kumar Baral Vs Indira Gandhi National Open University, & Anr.
Orissa High Court · (2017) 04 OHC CK 0015
High Courts20 Apr 2017Allowed
SARADA MINES PVT LTD Vs STATE OF ORISSA & OTHERS
Orissa High Court · (2017) 04 OHC CK 0014
Commissions of Inquiry Act, 1952, Section 8C, Section 8B - Right of cross-examination and representation by legal practitioner - Persons likely to be prejudicially affected to be heard
High Courts20 Apr 2017Allowed
Ashok Kumar Patra Vs Managing Director T.D.C.C.O.L., and others
Orissa High Court · (2017) 04 OHC CK 0013
High Courts19 Apr 2017Dismissed
SREE METALIKS LTD Vs STATE OF ODISHA AND OTHERS
Orissa High Court · (2017) 04 OHC CK 0012
Constitution of India, Article 226, Article 226, Article 227, Article 227 - Power of High Courts to Issue certain writs - Power of High Courts to Issu
High Courts19 Apr 2017
Dr. Uttam Kumar Samanta Vs KIIT University
Orissa High Court · (2017) 04 OHC CK 0011
Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr
High Courts17 Apr 2017
Swarupa Shree Chakrabarty and others Vs The Managing Director, NESCO (H.O) and others
Orissa High Court · (2017) 04 OHC CK 0010
High Courts17 Apr 2017
Srikanta Pradhan Vs State of Orissa
Orissa High Court · (2017) 04 OHC CK 0009
Indian Penal Code, 1860, Section 435, Section 147, Section 379, Section 148, Section 149, Section 436,
High Courts13 Apr 2017
State of Orissa Vs Smt.Manisha Das
Orissa High Court · (2017) 04 OHC CK 0008
Orissa Stamp Rules, 1952, Rule 2(f)(ii)
High Courts12 Apr 2017Allowed
Srikrishna Estate and Construction Pvt. Ltd. and another Vs Netrananda Bhoi and others
Orissa High Court · (2017) 04 OHC CK 0007
Code of Civil Procedure, 1908, Order 16Rule 6 -Evidence Act, 1872, Section 63, Section 65, Section 65(a) - Secondar
High Courts12 Apr 2017
Nestor Pharmaceuticals Ltd, & Anr. Vs State of Odisha, & Anr.
Orissa High Court · (2017) 04 OHC CK 0006
High Courts12 Apr 2017
Murarilal Patel Vs State of Orissa, & Anr.
Orissa High Court · (2017) 04 OHC CK 0005
Code of Civil Procedure, 1908, Section 80 -Orissa Gram Panchayat Act, 1965, Section 138
High Courts12 Apr 2017Dismissed
Debendra Kumar Nayak and others Vs State of Orissa and others
Orissa High Court · (2017) 04 OHC CK 0004
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972, Section 3, Section 41, Section 37, Section 51(2)
High Courts10 Apr 2017Allowed
Tiburam Tangulu Vs State of Orissa,
Orissa High Court · (2017) 04 OHC CK 0003
Constitution of India, Article 243M, Article 243O - Part not to apply to certain areas - Bar to interference by Courts in electoral mattersOrissa Zilla Parishad Act, 19
High Courts10 Apr 2017Dismissed
Rabindranath Samal Vs State of Orissa
Orissa High Court · (2017) 04 OHC CK 0002
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 307,
High Courts10 Apr 2017
Ashok Kumar Das Vs State of Orissa and another
Orissa High Court · (2017) 04 OHC CK 0001
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtContract Act, 1872, Section 25(3) - Agreement void, if made without consideration
High Courts07 Apr 2017Dismissed
Biranchi Padhan and another Vs Collector, Bolangir and others
Orissa High Court · (2017) 04 OHC CK 0040
High Courts07 Apr 2017Allowed
Epili Kora Vs Epili Papama
Orissa High Court · (2017) 04 OHC CK 0039
Orissa Land Reforms Act, 1960, Section 19(c)