High Courts05 Oct 2016Dismissed
Jayasingh Mallick - Appellant @HASH State of Orrisa and another
Orissa High Court · (2016) 167 AIC 820 : (2016) 2 ILRCuttack 1069
Civil Procedure Code, 1908 (CPC) - Section 100, Section 80
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 524 of 1,624
High Courts05 Oct 2016Disposed Off
Angul Sukinda Railway Ltd. Vs Priyabrata Panda
Orissa High Court · (2017) 169 AIC 653
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Land Acquisition Act, 1894 - Section 18, Section 50, Section 53, Section 54
High Courts03 Oct 2016Dismissed
Mamata Papers Pvt. Ltd. Vs Punjab and Sind Bank
Orissa High Court · (2017) 2 BC 181
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts28 Sept 2016Dismissed
Rada Jagga Rao - Appellant @HASH Rada Kakamma (since dead) and after her Pada Kakamma and Others
Orissa High Court · (2016) 167 AIC 838 : (2016) 2 ILRCuttack 868
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34
High Courts23 Sept 2016Dismissed
Md.Muslim Answary @ Ansari - Appellant @HASH Md. Danish
Orissa High Court · (2016) 167 AIC 828
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34, Section 37, Section 38, Section 6
High Courts23 Sept 2016Disposed Off
Truptiranjan Das Vs State of Odisha
Orissa High Court · (2017) 123 CutLT 108 : (2017) 66 OrissaCriR 351
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts23 Sept 2016Disposed off
Amiya Kumar Sahoo Vs Tapaswini Biswal
Orissa High Court · (2017) 123 CutLT 398
Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 23(1)
High Courts22 Sept 2016Dismissed
Sani Dalai @ Pradhan and another - Appellants @HASH Draupadi Beheradalai and Others
Orissa High Court · (2016) 167 AIC 830
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34, Section 37, Section 38
High Courts22 Sept 2016Disposed Off
The Management of Rourkela Steel Plant, Rourkela - Petitioner @HASH The Presiding Officer, Industrial Tribunal, Rourkela - Opposite Party
Orissa High Court · (2017) 1 CLR 280 : (2016) 151 FLR 701 : (2016) 2 ILRCuttack 1009
Industrial Disputes Act, 1947 - Section 33(2)(b)
High Courts22 Sept 2016Disposed off
Raju Patra Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 263
Criminal Procedure Code, 1973 (CrPC) - Section 401Penal Code, 1860 (IPC) - Section 395
High Courts22 Sept 2016Allowed
Radhakrushna Behera Vs State of Orissa
Orissa High Court · (2017) 123 CutLT 329 : (2016) 2 ILRCuttack 1096
Penal Code, 1860 (IPC) - Section 366
High Courts21 Sept 2016Allowed
Subash Darjee - Petitioner @HASH Basanti Darjee - Opposite Party
Orissa High Court · (2016) 167 AIC 823 : (2017) sup1 CutLTCriminal 182 : (2016) 2 ILRCuttack 1107
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts21 Sept 2016Disposed Off
Deelip Kumar Meher - Petitioner @HASH State of Orissa - Opposite Party
Orissa High Court · (2016) 167 AIC 799 : (2017) sup1 CutLTCriminal 19
Penal Code, 1860 (IPC) - Section 304B, Section 306, Section 498A
High Courts21 Sept 2016Disposed Off
Durga Charan Jena Vs State of Odisha
Orissa High Court · (2016) 151 FLR 983
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 17, Section 17-A
High Courts19 Sept 2016Dismissed
Jaya Foods Vs Odisha State Consumer Disputes Redressal Commission
Orissa High Court · (2016) 4 CPJ 157
Consumer Protection Act, 1986 - Section 13(2)(c), Section 17(1)(a)(i), Section 19
High Courts19 Sept 2016Dismissed
Coal Carriers Vs The Chairman-cum-Managing Director Mahanadi Coalfields Limited
Orissa High Court · (2017) 2 BC 216 : (2016) 2 ILRCuttack 787
Constitution of India, 1950 - Article 14, Article 19(l)(g), Article 226
High Courts19 Sept 2016Allowed
Dhusasana Jena Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 316
Criminal Procedure Code, 1973 (CrPC) - Section 319, Section 401Penal Code, 1860 (IPC) - Section 302, Section 34, Section 342, Section 364
High Courts18 Sept 2016Disposed Off
Manas Kumar Khuntia Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 230
Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 15, Section 2(33)Penal Code, 1860 (IPC) - Section 363, Section 366, Section 376Protection of Children from Sexual Offences Act, 2012 - Section 4
High Courts16 Sept 2016Allowed
Smt. Anusuya Sitha - Petitioner @HASH State of Orissa and Others - Opposite parties
Orissa High Court · (2016) 167 AIC 809 : (2016) 2 ILRCuttack 1353
Criminal Procedure Code, 1973 (CrPC) - Section 407Penal Code, 1860 (IPC) - Section 323, Section 34, Section 406, Section 498A
High Courts16 Sept 2016Dismissed
Kartika Munda - Appellant @HASH State of Odisha
Orissa High Court · (2016) 167 AIC 833
Penal Code, 1860 (IPC) - Section 302