High Courts08 Jul 2016Dismissed
Braja Kishore Mishra Vs State of Orissa
Orissa High Court · (2016) sup2 CutLTCriminal 643
Criminal Procedure Code, 1973 (CrPC) - Section 439
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 530 of 1,624
High Courts04 Jul 2016Dismissed
Bikram Chandra Dalabehera - Appellant @HASH G. Udayagiri and another
Orissa High Court · (2016) AIRCC 2922 : (2017) 1 CivCC 590
Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Section 64
High Courts04 Jul 2016Dismissed
Sunakar Sahu Vs State of Orissa
Orissa High Court · (2016) AIRCC 3309
Civil Procedure Code, 1908 (CPC) - Section 100Easements Act, 1882 - Section 15
High Courts04 Jul 2016Allowed
Pradipta Kumar Jena Vs State of Orissa
Orissa High Court · (2016) 122 CutLT 844 : (2016) 2 ILRCuttack 1074
Penal Code, 1860 (IPC) - Section 161Prevention of Corruption Act, 1947 - Section 20, Section 4(1), Section 5(1)(d), Section 5(2)
High Courts01 Jul 2016Allowed
Kanchan Behera and Others - Petitioners @HASH Managing Director, CESU and Others - Opposite parties
Orissa High Court · (2016) AAC 2238
Fatal Accidents Act, 1855 - Section 1A
High Courts01 Jul 2016Disposed Off
Madhusmita Sahoo @ Anusuya Vs State of Orissa
Orissa High Court · (2016) sup2 CutLTCriminal 556 : (2016) 2 ILRCuttack 353
Criminal Procedure Code, 1973 (CrPC) — Section, 482
High Courts30 Jun 2016Disposed Off
Jitendra Kishore Sahoo Vs State of Odisha
Orissa High Court · (2016) 2 ILRCuttack 524
Constitution of India, 1950 — Article 22Control of National Highways (Land and Traffic) Act, 2002 — Section 38
High Courts30 Jun 2016Allowed
Mahanta Laxmidhar Das Vs Mahanta Sri Gopi Das Ji Maharaj
Orissa High Court · (2016) 2 ILRCuttack 633
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10 (A)
High Courts29 Jun 2016Allowed
M.D., Ores Ispat (P) Ltd. Vs Sri Dusmant Kar
Orissa High Court · (2016) sup2 CutLTCriminal 799 : (2016) 2 ILRCuttack 582
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts29 Jun 2016Dismissed
Madhoo @ Madhab Ch. Khuntia Vs State of Orissa
Orissa High Court · (2016) 122 CutLT 700 : (2016) 2 ILRCuttack 357
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)(8), 482
High Courts29 Jun 2016Dismissed
Sushil Kumar Nayak Vs State of Orissa
Orissa High Court · (2016) 4 Crimes 80 : (2016) sup2 CutLTCriminal 613
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 201, 218, 302, 342
High Courts29 Jun 2016Dismissed
Saubhagyabati Jena Vs State of Odisha
Orissa High Court · (2016) 150 FLR 917
Constitution of India, 1950 - Article 226
High Courts29 Jun 2016Dismissed
Branch Manager, the United Indian Insurance Co. Ltd. Vs Krushna Paik
Orissa High Court · (2016) 122 CutLT 401
Motor Vehicles Act, 1988 - Section 166
High Courts28 Jun 2016Allowed
Naliniprava Behera Vs Exe. Engineer, E.H.T., Keonjhar
Orissa High Court · (2016) AAC 2211 : (2016) 4 ACC 930 : (2017) 1 ALLMR 101 : (2016) 2 ILRCuttack 389 : (2016) 3 TAC 812
Motor Vehicles Act, 1988 — Section 166
High Courts24 Jun 2016Dismissed
Saraswati Dei @ Jena Vs Sri Gopinath Jew
Orissa High Court · (2016) AIR(Orissa) 140 : (2016) 2 ILRCuttack 911
Limitation Act, 1963 — Article 65, 96ORISSA HINDU RELIGIOUS ENDOWMENTS Act, 1951 — Section 25
High Courts24 Jun 2016Disposed Off
Patitapaban Panda Vs State of Odisha
Orissa High Court · (2016) 2 ILRCuttack 94
Constitution of India, 1950 — Article 14, 21Cuttack Development Authority Act, 1982 — Section 10, 11, 19, 2
High Courts22 Jun 2016Dismissed
Kuni Mohanty - Appellant @HASH Upendra Barik and Others
Orissa High Court · (2016) AIRCC 2610
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32(5), Order 21 Rule 97, Order 21 Rule 99
High Courts22 Jun 2016Allowed
State Vs Ananta Murmu
Orissa High Court · (2016) 164 AIC 915 : (2016) 122 CutLT 811 : (2016) 2 ILRCuttack 104
High Courts21 Jun 2016Allowed
Pratyush Ranjan Bagh Vs Vice-Chancellor, O.U.A.T.
Orissa High Court · (2016) 122 CutLT 951 : (2016) 2 ILRCuttack 314
Constitution of India, 1950 — Article 15
High Courts21 Jun 2016Dismissed
Principal Secretary to Government of Odisha Vs Sri Nirakar Rout
Orissa High Court · (2016) 122 CutLT 673 : (2016) LIC 3272
Constitution of India, 1950 — Article 309Orissa Civil Services (Pension) Rules, 1992 — Rule 66(2)