High Courts03 May 2016Partly Allowed
Telsa Transformers Limited Vs Odisha Power Transmission Corporation Limited and another
Orissa High Court · (2016) 163 AIC 765 : (2016) 2 ILRCuttack 37
Constitution of India, 1950 - Article 14
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 533 of 1,624
High Courts02 May 2016Dismissed
National Buildings Construction Corporation Ltd. Vs State of Odisha
Orissa High Court · (2016) 2 ILRCuttack 30
Constitution of India, 1950 — Article 14
High Courts02 May 2016Disposed off
Jindal Steel & Power Limited Vs Union of India
Orissa High Court · (2016) 122 CutLT 407
Central Excise Rules, 2002 - Rule 25, Rule 27Central Excises and Salt Act, 1944 - Section 11AA, Section 11AC
High Courts29 Apr 2016Allowed
M/s. The Utkal Oil & Chemicals Industries, Jagatpurand another Vs Syndicate Bank, Choudhury Bazar
Orissa High Court · (2016) 162 AIC 781 : (2016) AIRCC 2586 : (2016) 2 BankJ 686 : (2017) 2 BC 327 : (2017) 123 CutLT 359 : (2016) 2 DRTC 430
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13, 151Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 1(4), 18, 19, 2(g), 22, 31
High Courts27 Apr 2016Allowed
Gajendra Prasad Das Vs State of Orissa
Orissa High Court · (2016) 2 ILRCuttack 178
High Courts27 Apr 2016Disposed Off
M/s Balasore Solvents Pvt. Ltd. Vs State of Odisha
Orissa High Court · (2016) 2 ILRCuttack 92
Constitution of India, 1950 — Article 226
High Courts27 Apr 2016Allowed
Gopal Chandra Sethi Vs The Executive Engineer, Balasore Electrical Division
Orissa High Court · (2016) 1 ILRCuttack 1146
Constitution of India, 1950 — Article 226
High Courts26 Apr 2016Allowed
Divisional Manager, Orissa Forest Development Corporation Ltd. Vs Sri Ranjit Kumar Mohanty & another
Orissa High Court · (2017) 1 CLR 571 : (2016) 150 FLR 174 : (2016) 1 ILRCuttack 1121 : (2016) LIC 2433
High Courts21 Apr 2016Disposed Off
Susama Rath Vs State of Odisha
Orissa High Court · (2016) 122 CutLT 754 : (2016) 1 ILRCuttack 1093
Constitution of India, 1950 — Article 311
High Courts20 Apr 2016Dismissed
Karunakar Moharana Vs State of Odisha
Orissa High Court · (2016) 1 ILRCuttack 1248
Constitution of India, 1950 — Article 226
High Courts19 Apr 2016Dismissed
Manohar Randhari Vs State of Orissa (Vig.)
Orissa High Court · (2016) sup2 CutLTCriminal 516 : (2016) 2 ILRCuttack 350
Criminal Procedure Code, 1973 (CrPC) — Section 197(1)Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 19
High Courts19 Apr 2016Dismissed
Seikh Mohammed Wazid Vs State of Orissa
Orissa High Court · (2016) 1 ILRCuttack 1080
Orissa Minor Minerals Concession (Amendment) Rules, 2014 — Rule 27 A
High Courts19 Apr 2016Disposed Off
Sananda Sahu Vs Gagan Kumar Dhal
Orissa High Court · (2016) sup2 CutLTCriminal 249
Contempt of Courts Act, 1971 - Section 12, Section 2(b)
High Courts18 Apr 2016Dismissed
Kishore Ch. Singh Samanta Vs State of Orissa
Orissa High Court · (2016) 1 ILRCuttack 1241
Orissa State Road Transport Corporation Employees Service Regulations, 1978 — Regulation 18
High Courts18 Apr 2016Allowed
Acharya Devi Dutta Samasekhar Vs Ajit Kumar Acharya
Orissa High Court · (2016) 4 CivilLJ 421 : (2016) 122 CutLT 535
Civil Procedure Code, 1908 (CPC) - Order 11 Rule 1
High Courts18 Apr 2016Dismissed
Rajesh Mund Vs State of Orissa
Orissa High Court · (2016) sup2 CutLTCriminal 20
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts18 Apr 2016Dismissed
Jaya Majhi Vs State of Orissa
Orissa High Court · (2016) sup2 CutLTCriminal 32
Criminal Procedure Code, 1973 (CrPC) - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(a)(i)Orissa Forest Act, 1972 - Section 27(1)
High Courts08 Apr 2016Allowed
Sukanta Kumar Das Vs State of Odisha and Others
Orissa High Court · (2016) 04 OHC CK 0019
High Courts08 Apr 2016Dismissed
Governing Body of Abhimanyu Samanta Singhar College, Balia Vs State of Orissa and Others
Orissa High Court · (2016) 04 OHC CK 0018
Orissa Education Act, 1969 - Section 5(2)(b), Section 5(2)(c), Section 6 (II)
High Courts08 Apr 2016Allowed
Ashok Kumar Rout Vs Nanda Kishore Rout and Others
Orissa High Court · (2016) AIRCC 1903 : (2016) 3 CivCC 652
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 1, Order 18 Rule 2Constitution of India, 1950 - Article 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 15(1)