High Courts20 Dec 2016Disposed Off
Aruna Kumar Satapathy Vs State of Odisha
Orissa High Court · (2017) 123 CutLT 845
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 520 of 1,624
High Courts19 Dec 2016Partly Allowed
Niranjan Rout Vs State of Orissa
Orissa High Court · (2017) 1 DMC 459 : (2017) 1 OJR 232
Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, Section 498A
High Courts19 Dec 2016Allowed
State of Odisha Vs Government of India
Orissa High Court · (2017) 123 CutLT 955 : (2017) 1 ILRCuttack 14
Constitution of India, 1950 - Article 226Mineral Concession Rules, 1960 - Rule 55Mines And Minerals (Development And Regulation) Act, 1957 - Section 30
High Courts14 Dec 2016Allowed
Chaitanya Das Vs Bibhuti Charan Das
Orissa High Court · (2017) AIRCC 664 : (2017) 1 OJR 191
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 12
High Courts14 Dec 2016Allowed
M/s. Hi-Tech Estates & Promoters (P) Ltd Vs State of Odisha
Orissa High Court · (2017) sup1 CutLTCriminal 324 : (2017) 1 ILRCuttack 83
Constitution of India, 1950 - Article 300ACriminal Procedure Code, 1973 (CrPC) - Section 102
High Courts14 Dec 2016Allowed
Chandra Sekhar Patra Vs Jitan Manki
Orissa High Court · (2017) 1 BC 452
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13State Financial Corporations Act, 1951 - Section 29
High Courts09 Dec 2016Disposed off
Prahallad Mohapatra Vs State of Orissa
Orissa High Court · (2017) 170 AIC 857 : (2017) 66 OrissaCriR 170
Criminal Procedure Code, 1973 (CrPC) - Section 451, Section 457
High Courts09 Dec 2016Dismissed
K. Saraswati Vs Tamala Raita
Orissa High Court · (2017) 123 CutLT 669
Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 - Regulation 3ARegistration Act, 1908 - Section 17
High Courts08 Dec 2016Disposed Off
Ajit Kumar Behera Vs State of Orissa
Orissa High Court · (2017) 1 LLJ 288
Constitution of India, 1950 - Article 226
High Courts08 Dec 2016Allowed
State of Orissa Vs Uma Charan Sahu
Orissa High Court · (2017) 123 CutLT 725
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts07 Dec 2016Disposed Off
Rabindra Kumar Biswal Vs Santilata Mohapatra
Orissa High Court · (2017) 1 DMC 607 : (2017) 66 OrissaCriR 31
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 304B, Section 34, Section 498A
High Courts07 Dec 2016Dismissed
Sumita Sahani Vs Mamata Sahoo
Orissa High Court · (2017) 170 AIC 879 : (2017) 1 OJR 246
Civil Procedure Code, 1908 (CPC) - Section 100Transfer of Property Act, 1882 - Section 106, Section 53, Section 53A
High Courts07 Dec 2016Allowed
Pradip Patra Vs Seenta Patra
Orissa High Court · (2017) 170 AIC 867
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 1Constitution of India, 1950 - Article 227
High Courts07 Dec 2016Dismissed
Balaram Damba Vs Bhagaban Naik
Orissa High Court · (2017) 123 CutLT 276 : (2017) 1 ILRCuttack 300
Limitation Act, 1963 - Article 65, Section 27Orissa Scheduled Areas Transfer of Immovable Property (By Scheduled Tribes) Regulations, 1956 - Para 7D
High Courts05 Dec 2016Dismissed
Niranjan Tarai Vs Nilamani Sutar
Orissa High Court · (2017) 170 AIC 865
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Order 26 Rule 9, Section 151
High Courts02 Dec 2016Disposed Off
Smt. Parameswar Devi Vs Ashok Kumar Jaiswal
Orissa High Court · (2017) AIRCC 670
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13
High Courts02 Dec 2016Dismissed
Birendra Nath Das Vs State of Orissa
Orissa High Court · (2017) 123 CutLT 752 : (2017) 1 OJR 178
Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 - Section 3ORISSA ESTATES ABOLITION ACT, 1951 - Section 5
High Courts01 Dec 2016Allowed
State of Orissa Vs Rabindranath Samal
Orissa High Court · (2017) 1 ILRCuttack 57 : (2017) 1 LLJ 536
Constitution of India, 1950 - Article 226
High Courts01 Dec 2016Disposed Off
Harshdeep Acqua Ltd. Vs State of Orissa
Orissa High Court · (2017) AIRCC 672 : (2017) 1 OJR 48
Orissa Land Reforms (General) Rules, 1965 - Rule 12 A(C), Rule 12A (3)Orissa Land Reforms Act, 1960 - Section 75 (1)
High Courts01 Dec 2016Allowed
Suryanarayan Behera Vs Ganesh Majhi
Orissa High Court · (2017) 2 AICLR 52 : (2017) CriLJ 641 : (2017) 1 OJR 117 : (2017) 66 OrissaCriR 26
Orissa Money Lenders Act, 1939 - Section 19