COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 534 of 1,624

High Courts08 Apr 2016Allowed

Jindal Steel and Power Ltd. and Others Vs State of Odisha and Others

Orissa High Court · (2016) 04 OHC CK 0016

Forest (Conservation) Act, 1980 - Section 2Mines Act, 1952 - Section 2(j)Mines and Minerals (Development and Regulation) Act, 1957 - Section 2(i), Section 3, Section 3(d)

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High Courts08 Apr 2016Allowed

Sukanta Kumar Das Vs State of Odisha

Orissa High Court · (2016) 122 CutLT 947

Constitution of India, 1950 - Article 226, Article 227

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High Courts08 Apr 2016Disposed off

Dr. Kishore Kumar Panda Vs State of Odisha

Orissa High Court · (2016) 122 CutLT 453

Constitution of India, 1950 - Article 21, Article 226

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High Courts08 Apr 2016Allowed

Banalata Chand Vs Sri Pranaya Kumar Das

Orissa High Court · (2016) 4 CivilLJ 827 : (2016) 122 CutLT 582

Civil Procedure Code, 1908 (CPC) - Section 100Contract Act, 1872 - Section 201, Section 202Specific Relief Act, 1963 - Section 34, Section 37, Section 38

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High Courts06 Apr 2016Allowed

Narayan Pradhan Vs Dhruba Charan Pradhan

Orissa High Court · (2016) 2 ILRCuttack 154

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts06 Apr 2016Dismissed

Shridhar Sahoo Vs State of Odisha

Orissa High Court · (2016) sup2 CutLTCriminal 182

Protection of Women From Domestic Violence Act, 2005 - Section 12

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High Courts06 Apr 2016Allowed

B. Jayasankar Patra Vs State of Orissa

Orissa High Court · (2017) 1 Crimes 419

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 193, Section 420

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High Courts05 Apr 2016Allowed

Sree Metallicks Ltd. Vs Kotak Mahindra Bank

Orissa High Court · (2016) 122 CutLT 944 : (2016) 1 ILRCuttack 897

Constitution of India, 1950 — Article 226

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High Courts05 Apr 2016Dismissed

The Exe. Engineer, Right Canal Divn. No. II Vs Regional Provident Fund Commissioner

Orissa High Court · (2016) 2 ILRCuttack 422

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(f), 7A

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High Courts05 Apr 2016Disposed Off

M/s Barunei Roller Flour Mills (P) Ltd. and Others Vs State Bank of India

Orissa High Court · (2016) ACD 1100 : (2016) AIR(Orissa) 86 : (2016) 3 BankJ 231 : (2016) 3 BC 667 : (2016) 122 CutLT 148 : (2016) 2 DRTC 310 : (2016) 2 NIJ 659

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19

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High Courts05 Apr 2016Disposed off

Santosh Kumar Sahoo Vs State of Odisha

Orissa High Court · (2016) 122 CutLT 207

Criminal Procedure Code, 1973 (CrPC) - Section 482

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High Courts04 Apr 2016Allowed

M/s. East Coast Constructions Industries Ltd. Odisha Vs State of Odisha

Orissa High Court · (2016) 122 CutLT 933 : (2016) 1 ILRCuttack 894

Constitution of India, 1950 — Article 226

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High Courts04 Apr 2016Disposed Off

Harapriya Nayak Vs Smt. Urmila Senapati @ Acharya

Orissa High Court · (2016) 1 ILRCuttack 1131

Motor Vehicles Act, 1988 — Section 146

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High Courts31 Mar 2016Disposed Off

Dr. Satyabrata Kanungo Vs State of Odisha

Orissa High Court · (2016) 122 CutLT 545 : (2016) 2 ILRCuttack 69

Constitution of India, 1950 — Article 14, 21

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High Courts31 Mar 2016Disposed Off

Shruti Das Vs Prof. Dr. Sidharth Das

Orissa High Court · (2016) 1 ILRCuttack 1257

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10 A

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High Courts31 Mar 2016Dismissed

Suru Bhaskar Rao Vs Commissioner of Income Tax, Orissa and Others

Orissa High Court · (2016) 286 CurTR 200 : (2016) 122 CutLT 782 : (2016) 2 ILRCuttack 59 : (2016) 386 ITR 419

Contract Act, 1872 - Section 11, Section 2Income Tax Act, 1961 - Section 143(1)(a), Section 144, Section 147, Section 148, Section 64, Section 64(1-A), Section 80UKerala Land Reforms Act, 1963 - Section 4

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High Courts31 Mar 2016Dismissed