High Courts03 Mar 2016Allowed
Sanjay Kumar Das and Others Vs State of Orissa and Others
Orissa High Court · (2016) 03 OHC CK 0020
Constitution of India, 1950 - Article 14, Article 16Criminal Procedure Code, 1973 (CrPC) - Section 24
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 537 of 1,624
High Courts02 Mar 2016Allowed
Prajna Lalit Mishra Vs O.P.S.C.
Orissa High Court · (2016) 122 CutLT 596 : (2016) 1 ILRCuttack 652
High Courts02 Mar 2016Disposed Off
Gourmani Dei and Others Vs Shree Jagannath Mahaprabhu and Others
Orissa High Court · (2016) 03 OHC CK 0024
High Courts02 Mar 2016Allowed
Basanti Mohanty and Others Vs State of Orissa and Others
Orissa High Court · (2016) 2 CLR 943
Constitution of India, 1950 - Article 136, Article 226
High Courts02 Mar 2016Dismissed
Chief Executive Officer, Central Electricity Supply Utility of Odisha, Bhubaneswar Vs Satyabhama Nayak
Orissa High Court · (2017) AAC 296
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 9, Order 1-AFatal Accidents Act, 1855 - Section 1A
High Courts02 Mar 2016Allowed
Binabati Sabar Vs Election Officer-cum-Block Development Officer
Orissa High Court · (2016) 121 CutLT 801
Constitution of India, 1950 - Article 226, Article 227
High Courts26 Feb 2016Allowed
Bajranglal Gupta Vs Bharati Airtel Ltd.
Orissa High Court · (2016) 1 ILRCuttack 726
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts26 Feb 2016Disposed Off
Rama Chandra Padhi Vs Chairman-Cum-M.D., Nalco Bhawan, Bhubaneswar
Orissa High Court · (2016) 122 CutLT 380 : (2016) 1 ILRCuttack 912
High Courts26 Feb 2016Dismissed
Kalpana Pattnaik and Others Vs Pratima Pattnaik and Others
Orissa High Court · (2016) 161 AIC 396 : (2016) 122 CutLT 796
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 29, Section 151Constitution of India, 1950 - Article 226, Article 227
High Courts26 Feb 2016Allowed
Suraj Swain Vs State of Orissa
Orissa High Court · (2016) sup1 CutLTCriminal 718
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12
High Courts24 Feb 2016Dismissed
Biswanath Samal Vs State of Orissa and others
Orissa High Court · (2016) LIC 2061
High Courts24 Feb 2016Allowed
Chattarpal Singh Vs The Union of India and Others
Orissa High Court · (2016) 02 OHC CK 0056
Constitution of India, 1950 - Article 136, Article 226
High Courts24 Feb 2016Dismissed
Lokanath Meher and Others Vs Panchanan Majhi and Others
Orissa High Court · (2016) 02 OHC CK 0055
Orissa Land Reforms Act, 1960 - Section 22, Section 23, Section 23-AOrissa Merged States (Laws) Act, 1950 - Section 7, Section 7 (1)(b), Section 7(1)(b), Section 7(b), Section 7(b)(i)Registration Act, 1908 - Section 17
High Courts24 Feb 2016Allowed
Basanta Kumar Das Vs Governing Body of Taratarini College and Others
Orissa High Court · (2016) 02 OHC CK 0032
Civil Procedure Code, 1908 (CPC) - Section 151, Section 152, Section 153Constitution of India, 1950 - Article 41, Article 43Orissa Education Act, 1969 - Section 10, Section 10-A, Section 10-A(1), Section 10-A(1)(a), Section 10-A(2),
High Courts23 Feb 2016Allowed
Bayamani Mandinga Vs State of Orissa
Orissa High Court · (2016) 4 CriCC 372 : (2016) 3 Crimes 564 : (2016) 122 CutLT 111 : (2016) 1 ILRCuttack 1227
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 42(2)
High Courts23 Feb 2016Dismissed
Divisional Manager, Oriental Fire and General Insurance Co. & Anr. Vs M/s. The Cold Storage Co-operative Societies Ltd. and others
Orissa High Court · (2016) AIRCC 1892
Contract Act, 1872 - Section 126
High Courts22 Feb 2016Dismissed
Swarnalata Dei Vs Ranjana Chopra
Orissa High Court · (2016) sup2 CutLTCriminal 172 : (2016) 1 ILRCuttack 1086
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 20
High Courts22 Feb 2016Disposed Off
State of Odisha Vs Sushant Ku. Dhalasamant
Orissa High Court · (2016) sup2 CutLTCriminal 157 : (2016) 2 ILRCuttack 578
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Feb 2016Allowed
Smt. Prafullata Mohapatra Vs Sri Bijaya Ram Dash
Orissa High Court · (2017) AIRCC 775
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Specific Relief Act, 1963 - Section 20
High Courts22 Feb 2016Disposed off
Madhusmita Pujari and Others Vs Partha Sarathi Mishra
Orissa High Court · (2016) 02 OHC CK 0014
Hindu Marriage Act, 1955 - Section 13, Section 26