High Courts25 Jul 2016Dismissed
M/s. Utkal Pharmaceuticals Manufactures Association Vs State of Odisha
Orissa High Court · (2016) 122 CutLT 791
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 529 of 1,624
High Courts22 Jul 2016Partly Allowed
Smt. Binapani Nayak - Appellant @HASH Pruthiraj Parida (dead) his L.Rs. and another
Orissa High Court · (2016) AIRCC 3149
Civil Procedure Code, 1908 (CPC) - Section 100Hindu Succession Act, 1956 - Section 6
High Courts22 Jul 2016Allowed
Ashok Kumar Sahoo Vs State of Orissa
Orissa High Court · (2016) 165 AIC 816
Prevention of Corruption Act, 1988 — Section 13(2)
High Courts22 Jul 2016Dismissed
Pattila Chinnamma Vs Bigna Rama Chandra Reddi
Orissa High Court · (2016) 165 AIC 812
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Jul 2016Dismissed
Sarala Mishra Vs State of Orissa
Orissa High Court · (2016) 165 AIC 804
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Jul 2016Allowed
M/s. D.K. Engineering & Construction Vs State of Odisha
Orissa High Court · (2016) 2 ILRCuttack 515
Constitution of India, 1950 — Article 226
High Courts21 Jul 2016Dismissed
M/s. Hindustan Unilever Ltd. Vs Presiding Officer
Orissa High Court · (2016) 2 ILRCuttack 567
Constitution of India, 1950 — Article 226
High Courts21 Jul 2016Disposed Off
State of Orissa Vs Maheswar Sahu
Orissa High Court · (2016) 2 ILRCuttack 622
Criminal Procedure Code, 1973 (CrPC) — Section 395
High Courts16 Jul 2016Dismissed
Netrananda Dalai Vs Ratnabati Nayak (dead)
Orissa High Court · (2016) AIR(Orissa) 138 : (2016) 2 ILRCuttack 372
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts16 Jul 2016Allowed
Nrusingh Charan Sahoo Vs State of Odisha (Vigilance)
Orissa High Court · (2017) 1 Crimes 428 : (2016) sup2 CutLTCriminal 595 : (2016) 2 ILRCuttack 452 : (2017) 3 RCRCriminal 43
Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts16 Jul 2016Allowed
Jasobanta Mohanty Vs State of Orissa
Orissa High Court · (2016) 122 CutLT 661 : (2016) 2 ILRCuttack 384
Constitution of India, 1950 — Article 226
High Courts14 Jul 2016Allowed
Kakinada Seaports Ltd. Vs Union of India
Orissa High Court · (2016) 2 ILRCuttack 502
Constitution of India, 1950 — Article 226
High Courts13 Jul 2016Allowed
Jayantibala Pati Vs The A.D.M., Jagatsinghpur
Orissa High Court · (2016) 2 ILRCuttack 262
Constitution of India, 1950 — Article 226
High Courts13 Jul 2016Dismissed
State of Orissa Vs Bramhananda Bhoi
Orissa High Court · (2016) sup2 CutLTCriminal 632
Criminal Procedure Code, 1973 (CrPC) - Section 378
High Courts12 Jul 2016Dismissed
Sri Harekrishna Mahanta - Petitioner @HASH A.D.M., Sundergarh and Others - Opposite Parties
Orissa High Court · (2016) AIR(Orissa) 174
Orissa Regulations, 1956 - Section 3(1)
High Courts12 Jul 2016Dismissed
Laxman Nath Vs Bhagaban Nath
Orissa High Court · (2016) AIRCC 2871
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts11 Jul 2016Dismissed
The C.G.M., S.B.I. Vs The President, S.B.I. Employees Union
Orissa High Court · (2016) 2 ILRCuttack 336
High Courts11 Jul 2016Disposed Off
Priyatama Swain Vs Rama Prusty
Orissa High Court · (2016) 2 ILRCuttack 405
Motor Vehicles Act, 1988 — Section 168, 171
High Courts11 Jul 2016Dismissed
State of Orissa Vs Purna Chandra Singh
Orissa High Court · (2017) 1 Crimes 414 : (2017) 3 RCRCriminal 47
Penal Code, 1860 (IPC) - Section 409Prevention of Corruption Act, 1988 - Section 5(2), Section 5(l)(c)
High Courts11 Jul 2016Dismissed
Sri Jagannath Mahaprabhu Marfatdar Mahant Sri Srinibas Ramanuj Das Vs O.E.A. Collector-cum-Tahasildar, Puri
Orissa High Court · (2017) 123 CutLT 576
ORISSA ESTATES ABOLITION ACT, 1951 - Section 8-ASri Jagannath Temple Act, 1954 - Section 20, Section 5