High Courts02 Sept 2016Dismissed
Narottam Sanabad (dead) Vs Minaketan Sanabad
Orissa High Court · (2016) 166 AIC 676
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 526 of 1,624
High Courts01 Sept 2016Allowed
Ranjan Kumar Sahu - Petitioner @HASH State of Orissa - Opp. party
Orissa High Court · (2017) 123 CutLT 412 : (2016) 3 DMC 851
Penal Code, 1860 (IPC) - Section 306, Section 498A
High Courts01 Sept 2016Dismissed
The Management of Chemflo Industries (India) Pvt. Ltd. Vs Sri Sahadev Pandav
Orissa High Court · (2017) 153 FLR 90 : (2016) 4 LLN 759
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10, Section 25F
High Courts01 Sept 2016Allowed
Saheba Bisoi Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 209
Criminal Procedure Code, 1973 (CrPC) - Section 228, Section 397, Section 401Penal Code, 1860 (IPC) - Section 307
High Courts31 Aug 2016Dismissed
Commissioner of Income Tax, Sambalpur - Petitioner @HASH Income Tax Settlement Commission (IT and WT) and Others - Opposite Parties
Orissa High Court · (2016) 289 CurTR 569
Income Tax Act, 1961 - Section 245, Section 245C, Section 245D
High Courts31 Aug 2016Disposed Off
Dillip Kumar Mohanty Vs State of Orissa
Orissa High Court · (2016) 166 AIC 696 : (2017) sup1 CutLTCriminal 370
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468, 471, 477A
High Courts31 Aug 2016Dismissed
Manoj Kumar Mishra Vs State of Orissa
Orissa High Court · (2016) 122 CutLT 805 : (2016) 2 ILRCuttack 862
Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Section 5
High Courts30 Aug 2016Allowed
Ramesh Chandra Pathy Vs State of Orissa
Orissa High Court · (2017) sup1 CutLTCriminal 348
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, Section 406, Section 498A, Section 506
High Courts30 Aug 2016Dismissed
Sudhanshu Shekhar Mishra Vs State of Orissa
Orissa High Court · (2017) 123 CutLT 264
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 407
High Courts30 Aug 2016Allowed
Kundanmal Choradia Vs The Tahasildar, Nuagaon Dist.-Nayagarh
Orissa High Court · (2016) 122 CutLT 809
Constitution of India, 1950 - Article 226
High Courts30 Aug 2016Disposed Off
Vodafone Mobile Services Ltd. Vs Commr. of C. Ex. & S.T.
Orissa High Court · (2017) 345 ELT 639
High Courts26 Aug 2016Dismissed
Sukri Naik Vs Smt. Shantilata Pradhan
Orissa High Court · (2016) 166 AIC 679 : (2016) 122 CutLT 824
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3
High Courts26 Aug 2016Dismissed
Maheswar Mukhi (dead) Vs Sanu @ Sanatan Mukhi
Orissa High Court · (2016) 166 AIC 690
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Aug 2016Disposed Off
State of Odisha Vs Prafulla Kumar Biswal
Orissa High Court · (2016) 3 LLN 781
Constitution of India, 1950 — Article 226
High Courts23 Aug 2016Dismissed
Sukanta Kanungo Vs Sakuntala Kanungo
Orissa High Court · (2016) 166 AIC 707
Hindu Marriage Act, 1955 — Section 13, 9
High Courts23 Aug 2016Allowed
Narendranath Das Vs State of Orissa
Orissa High Court · (2016) 166 AIC 701 : (2017) 1 Crimes 83 : (2016) sup2 CutLTCriminal 834
Penal Code, 1860 (IPC) — Section 294, 325, 34, 341, 506
High Courts23 Aug 2016Allowed
Tapan Sahu Vs State of Orissa
Orissa High Court · (2016) 166 AIC 699
Bihar and Orissa Excise Act, 1915 — Section 47(a)Penal Code, 1860 (IPC) — Section 272, 273, 34
High Courts23 Aug 2016Disposed Off
Deepak Mohanty Vs Superintendent of Police, Cuttack
Orissa High Court · (2016) 166 AIC 685 : (2017) sup1 CutLTCriminal 41
Constitution of India, 1950 — Article 226Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(14), 27, 37
High Courts23 Aug 2016Dismissed
Hadibandhu Malik Vs Presiding Officer, Labour Court
Orissa High Court · (2016) 151 FLR 357 : (2017) 1 LLJ 38
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12
High Courts23 Aug 2016Dismissed
Riaz Ahmed Baig Vs State of Orissa
Orissa High Court · (2016) 166 AIC 693 : (2017) sup1 CutLTCriminal 169
Criminal Procedure Code, 1973 (CrPC) — Section 178(b), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 304B, 498A