High Courts10 Feb 2017Dismissed
Pitani Sai Ganesh Kumar @ P.Ganesh Kumar Vs Pitani Nagamani and others
Orissa High Court · (2017) 02 OHC CK 0003
Code of Civil Procedure, 1908, Order 18Rule 17A, Order 13Rule 1, Order 7Rule 14, Order 7Rule 14(3)
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 514 of 1,624
High Courts09 Feb 2017Dismissed
Bikram Kumar Jena Vs Deepak Kumar Mohapatra
Orissa High Court · (2017) CriLJ 1752 : (2017) 66 OrissaCriR 874
Criminal Procedure Code, 1973 (CrPC) - Section 391Evidence Act, 1872 - Section 45Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts09 Feb 2017
Sharanappa and Ors Vs State of Orissa & others
Orissa High Court · (2017) 02 OHC CK 0022
Constitution of India, Article 311(2), Article 311, Article 19(1)(f) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a
High Courts09 Feb 2017Dismissed
Pravuram Das @ Kar Vs State of Orissa and another
Orissa High Court · (2017) 02 OHC CK 0021
High Courts08 Feb 2017Dismissed
Pratima Gochhi Vs Harekrushna Das and another
Orissa High Court · (2017) 02 OHC CK 0020
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 26Rule 9
High Courts07 Feb 2017
M/s. Enkon Pvt. Ltd. Vs Bhubaneswar Smart City Ltd. and others
Orissa High Court · (2017) 02 OHC CK 0019
Constitution of India, Article 226 -Orissa Urban Police Act, 2003, Section 28, Section 28(1)(4)
High Courts07 Feb 2017Dismissed
M/s.Laxmi Jewellers Vs State of Orissa
Orissa High Court · (2017) 02 OHC CK 0018
Orissa Value Added Tax Act, 2004, Section 80, Section 44, Section 44(1)
High Courts07 Feb 2017Dismissed
Jagabandhu Samal Vs Rabi Samal & others
Orissa High Court · (2017) 02 OHC CK 0017
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts06 Feb 2017
Rabindranath Deo Vs State of Orissa
Orissa High Court · (2017) 02 OHC CK 0016
Constitution of India, Article 21, Article 22(1) - Amendment of the Schedule - Protection against arrest and detention in certain casesCode of Criminal Procedure, 1973,
High Courts06 Feb 2017
Sarat Chandra Samal & another Vs State of Odisha & others
Orissa High Court · (2017) 02 OHC CK 0015
Bombay Land Revenue Code, 1879, Section 211, Section 65 - Power of State Government and of certain revenue officers to call for and examine records and proceedings of subordinate officers; and
High Courts03 Feb 2017Dismissed
Pritish Kumar Giri Vs Rusuni Mohanta
Orissa High Court · (2017) 172 AIC 772 : (2017) AIRCC 1251
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2)
High Courts03 Feb 2017Allowed
Artatrana Behera Vs Purna Behera
Orissa High Court · (2017) 172 AIC 809 : (2017) 1 OJR 371
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8Constitution of India, 1950 - Article 227
High Courts03 Feb 2017Dismissed
Bikuna Sahu Vs State of Orissa
Orissa High Court · (2017) 172 AIC 793 : (2017) sup1 CutLTCriminal 683 : (2017) 66 OrissaCriR 654
Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 228, Section 397, Section 401Penal Code, 1860 (IPC) - Section 294, Section 302, Section 323, Section 34, Section 354, Section 506
High Courts03 Feb 2017Disposed
Gandhi Pradhan Vs Odisha State Road Transport Corporation & others
Orissa High Court · (2017) 02 OHC CK 0014
High Courts03 Feb 2017Allowed
Duryodhan Mohanty Vs Republic of India
Orissa High Court · (2017) CriLJ 2347 : (2017) sup1 CutLTCriminal 671 : (2017) 1 OJR 545 : (2017) 66 OrissaCriR 583
Criminal Procedure Code, 1973 (CrPC) - Section 401Penal Code, 1860 (IPC) - Section 409
High Courts02 Feb 2017Allowed
Dambarudhar Budek & others Vs The State of Odisha & others
Orissa High Court · (2017) 02 OHC CK 0011
High Courts31 Jan 2017Allowed
Laxmidhar Behera & others Vs Commissioner, Settlement & Consolidation, Bhubaneswar and others
Orissa High Court · (2017) 01 OHC CK 0032
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972, Section 9(3E)
High Courts30 Jan 2017Disposed Off
Siba Shankar Sahu Vs Udayanath Sahu
Orissa High Court · (2017) AIRCC 1622
Civil Procedure Code, 1908 (CPC) - Section 100Hindu Succession Act, 1956 - Section 15
High Courts30 Jan 2017Dismissed
Chmpa Bewa & others Vs Smt. Snehalata Devi
Orissa High Court · (2017) 01 OHC CK 0031
High Courts30 Jan 2017
Subash Chandra Bhoi & another Vs Joint Commissioner of Settlement & Consolidation, Sambalpur & others
Orissa High Court · (2017) 01 OHC CK 0030
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtOrissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972,