High Courts08 Aug 2016Dismissed
Laxmi Narayan Mohapatra Vs Uttama Praharaj
Orissa High Court · (2016) 122 CutLT 827
Civil Procedure Code, 1908 (CPC) - Section 100
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 528 of 1,624
High Courts08 Aug 2016Dismissed
Nimai Charan Deep Vs Droupadi Suna
Orissa High Court · (2016) 122 CutLT 919
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts05 Aug 2016Allowed
M/s. Essel Mining & Industries Ltd., Barbil Vs Union of India
Orissa High Court · (2016) 2 ILRCuttack 490
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 28(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 4A(4)
High Courts05 Aug 2016Allowed
Guddu @ Purushottam Mohanta Vs Saimani Mohantiani
Orissa High Court · (2017) AIRCC 716 : (2016) 122 CutLT 1145
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts05 Aug 2016Dismissed
Krushna Chandra Barik Vs Chandia Barik
Orissa High Court · (2016) 122 CutLT 1045
Civil Procedure Code, 1908 (CPC) - Section 100Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 34
High Courts04 Aug 2016Dismissed
State of Orissa Vs Rama Chandra Dash
Orissa High Court · (2016) 122 CutLT 931
Land Acquisition Act, 1894 - Section 18
High Courts03 Aug 2016Disposed off
Management of State Bank of India Vs Shri S.N. Dora
Orissa High Court · (2017) 123 CutLT 101
Constitution of India, 1950 - Article 226
High Courts02 Aug 2016Dismissed
Kamal Prasad Sahu Vs Pranabandhu Biswal
Orissa High Court · (2016) 165 AIC 800
Transfer of Property Act, 1882 — Section 106
High Courts02 Aug 2016Allowed
Chinmaya Kumar Mohapatra Vs State of Orissa
Orissa High Court · (2017) 1 Crimes 425 : (2016) 2 ILRCuttack 842
Penal Code, 1860 (IPC) - Section 120B, Section 418, Section 420, Section 468
High Courts01 Aug 2016Dismissed
Subash Chandra Mohapatra Vs Amita Panda
Orissa High Court · (2016) 165 AIC 827 : (2016) 2 ILRCuttack 584
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts01 Aug 2016Allowed
Dillip Kumar Dixit Vs Coal India Limited
Orissa High Court · (2016) LIC 3800
Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 30.4Constitution of India, 1950 — Article 226, 309
High Courts29 Jul 2016Disposed Off
Manguli Juanga Vs Dinabandhu Sahu
Orissa High Court · (2017) 1 ACC 470 : (2016) 2 ILRCuttack 1037 : (2016) 4 TAC 359
Motor Vehicles Act, 1988 - Section 166, Section 178
High Courts28 Jul 2016Dismissed
Basanti Nayak Vs Badrinarayan Nayak
Orissa High Court · (2016) 165 AIC 829
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(i-a), 13(i-b), 25
High Courts28 Jul 2016Dismissed
Geetanjali Sahoo Vs Presiding Officer
Orissa High Court · (2016) 165 AIC 808 : (2016) 3 BankJ 383 : (2016) 2 DRTC 618
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 30
High Courts28 Jul 2016Allowed
Hari Hara Panigrahy Vs Bhubaneswar Municipal Corporation
Orissa High Court · (2016) 122 CutLT 870 : (2016) 2 ILRCuttack 529
Constitution of India, 1950 — Article 226Orissa Hindu Marriage Registration Rules, 1960 — Rule 12
High Courts28 Jul 2016Dismissed
Adikanda Mohanty Vs Secretary, Paradeep Port Trust, Paradeep, Jagatsinghpur
Orissa High Court · (2016) 151 FLR 7 : (2017) LabLR 108
Constitution of India, 1950 — Article 226
High Courts28 Jul 2016Allowed
Baikunthanath Swain Vs State of Odisha
Orissa High Court · (2017) 123 CutLT 68
Orissa Forest Act, 1972 - Section 27Orissa Timber and other Forest Produce Transit Rules, 1980 - Rule 4, Rule 5
High Courts28 Jul 2016Allowed
Iswar @ Ghenu Sahoo Vs State of Orissa
Orissa High Court · (2016) sup2 CutLTCriminal 860
Penal Code, 1860 (IPC) - Section 149, Section 302
High Courts26 Jul 2016Dismissed
Parsuram Meher Vs Union of India
Orissa High Court · (2016) 165 AIC 834 : (2017) 2 BC 108 : (2016) 2 DRTC 727 : (2017) 1 NIJ 801
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)
High Courts26 Jul 2016Allowed
Purna Chandra Barik Vs The General Manager, UCO Bank, Kolkata
Orissa High Court · (2016) 122 CutLT 617 : (2016) 2 ILRCuttack 571 : (2016) LIC 4123
Constitution of India, 1950 — Article 226