High Courts18 May 2016Dismissed
Smt. Sukanti Naik Vs Revenue Divisional Commissioner
Orissa High Court · (2016) 1 ILRCuttack 1114
Orissa Government Land Settlement Act, 1962 — Section 7A (1)
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 532 of 1,624
High Courts18 May 2016Allowed
M/s. Brg Iron & Steel Company (P) Ltd. Vs State of Odisha
Orissa High Court · (2016) 2 ILRCuttack 249
Constitution of India, 1950 — Article 226
High Courts18 May 2016Dismissed
Kalakar Chakra Vs Orissa Gramya Bank
Orissa High Court · (2016) LIC 3486
Constitution of India, 1950 — Article 226Regional Rural Banks Act, 1976 — Section 29
High Courts18 May 2016Disposed Off
M/s Cuttack Electrical Division Vs Regional Provident Fund Commissioner
Orissa High Court · (2016) 2 CLR 788 : (2016) 150 FLR 321 : (2016) 150 FLR 170 : (2016) LabLR 936 : (2016) 3 LLJ 479
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B
High Courts18 May 2016Allowed
Sk. Asad Alli Vs Dhruba Charan Das & another
Orissa High Court · (2016) 163 AIC 779 : (2016) 4 CivilLJ 473 : (2016) 122 CutLT 510
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227
High Courts16 May 2016Dismissed
Saswati Patra Vs Saraswati Biswal
Orissa High Court · (2016) 2 ILRCuttack 48
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11
High Courts16 May 2016Disposed off
Kabita Patra Vs State of Orissa
Orissa High Court · (2016) sup2 CutLTCriminal 195
Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011 - Section 13
High Courts13 May 2016Dismissed
Bimala Prasad Sethy Vs State of Orissa
Orissa High Court · (2016) AIR(Orissa) 147 : (2016) 2 ILRCuttack 35
Orissa Minor Minerals Concession Rules, 2004 — Rule 26(5)
High Courts13 May 2016Allowed
Agasti Behera Vs Authorised Officer, ICICI Bank
Orissa High Court · (2016) 1 ILRCuttack 1068
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)
High Courts13 May 2016Allowed
Lalita Singh Samanta (dead) after her Pratap Chandra Singh Samanta Vs Prasanna Kumar Senapati and another
Orissa High Court · (2016) 163 AIC 776 : (2016) AIRCC 3074 : (2017) 1 CivCC 760 : (2017) 1 ICC 542 : (2016) 2 ILRCuttack 130
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, 96
High Courts12 May 2016Allowed
Maheswar Bhatra Vs State of Odisha
Orissa High Court · (2016) 2 ILRCuttack 43
Orissa Grama Panchayat Act, 1964 — Section 8
High Courts12 May 2016Dismissed
State of Odisha Vs Sri Srikanta Pattnaik
Orissa High Court · (2016) 122 CutLT 423
Constitution of India, 1950 - Article 226Orissa Civil Services (Pension) Rules, 1992 - Rule 66(1)
High Courts11 May 2016Dismissed
Banshidhar Behuria Vs Grid Corporation of Orissa Ltd.
Orissa High Court · (2016) 2 ILRCuttack 135
Constitution of India, 1950 — Article 14Orissa State Electricity Board Service (Rehabilitation Assistance) Regulations, 1992 — Clause 9(5)
High Courts11 May 2016Allowed
Ritanjali Giri @ Paul Vs State of Odisha (School & M.E. Deptt.)
Orissa High Court · (2016) 1 ILRCuttack 1162
Constitution of India, 1950 — Article 226Orissa Education Act, 1969 — Section 3(b)
High Courts11 May 2016Disposed Off
Red Tech Solutions India Pvt. Ltd. Vs State of Odisha
Orissa High Court · (2016) 1 ILRCuttack 1077
Constitution of India, 1950 — Article 226
High Courts06 May 2016Allowed
M/s. Jagannath Sweets Vs Dy. Commissioner of Sales Tax, Cuttack-I East Circle
Orissa High Court · (2016) 2 ILRCuttack 86
Orissa Value Added Tax Act, 2004 — Section 43
High Courts06 May 2016Allowed
Prabodh Chandra Paikray Vs Orissa State Electricity Board
Orissa High Court · (2017) 1 CLR 669 : (2016) 2 ILRCuttack 188
Constitution of India, 1950 — Article 14
High Courts05 May 2016Dismissed
Dunna Bhima Raju & Others Vs State of Orissa & Others
Orissa High Court · (2016) 163 AIC 773
High Courts05 May 2016Dismissed
Mohammad Jamil Vs State of Orissa
Orissa High Court · (2016) 164 AIC 892
High Courts04 May 2016Allowed
Birendra Giri Vs M/s. Bajaj Allianz General Insurance Co. Ltd.
Orissa High Court · (2017) 1 ACC 476 : (2016) 4 TAC 378
Motor Vehicles Act, 1988 - Section 173