High Courts19 Feb 2016Allowed
Smt. Ashamanjari Mishra Vs Bhubaneswar Municipal Corporation
Orissa High Court · (2016) AIRCC 2400
Orissa Municipal Corporation Act, 2003 — Section 629
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 538 of 1,624
High Courts19 Feb 2016Partly Allowed
Anil Kumar Mohapatra Vs State of Orissa
Orissa High Court · (2016) 160 AIC 740
Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 106
High Courts19 Feb 2016Dismissed
Manmohan Sahu Vs Ashis Kumar Mandal and others
Orissa High Court · (2016) 160 AIC 736
High Courts19 Feb 2016Dismissed
Babaji Behera Vs Baishnaba Charan Behera and others
Orissa High Court · (2016) 160 AIC 738 : (2017) AIRCC 1899
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1
High Courts18 Feb 2016Dismissed
Paramananda Swain Vs Commissioner Consolidation and Others
Orissa High Court · (2016) 02 OHC CK 0034
Constitution of India, 1950 - Article 226
High Courts18 Feb 2016Dismissed
Hadibandhu Panigrahi Vs Orissa Pollution Control Board and Others
Orissa High Court · (2016) LIC 2618
High Courts18 Feb 2016Allowed
Subash Pradhan Vs State of Orissa
Orissa High Court · (2016) sup1 CutLTCriminal 669
Criminal Procedure Code, 1973 (CrPC) - Section 374(2), Section 376Evidence Act, 1872 - Section 114A
High Courts18 Feb 2016Allowed
Bichitrananda Mishra Vs Achyutananda Mishra and Others
Orissa High Court · (2016) 02 OHC CK 0009
Evidence Act, 1872 - Section 67, Section 68Penal Code, 1860 (IPC) - Section 302Succession Act, 1925 - Section 276, Section 63
High Courts17 Feb 2016Allowed
Kshamanidhi Samal Vs State of Odisha and Others
Orissa High Court · (2016) 02 OHC CK 0052
Bihar and Orissa Excise Act, 1915 - Section 22(1-a)
High Courts17 Feb 2016Allowed
Kshamanidhi Samal Vs State of Odisha
Orissa High Court · (2016) 121 CutLT 822
Bihar and Orissa Excise Act, 1915 - Section 22(1-a)Orissa Excise Rules, 1965 - Rule 34, Rule 92
High Courts17 Feb 2016Allowed
Basanta Kumar Pradhan Vs State of Orissa
Orissa High Court · (2016) sup1 CutLTCriminal 765
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(c)
High Courts17 Feb 2016Dismissed
Duryodhan Behera Vs The Orissa State Handloom Weaver's Cooperative Society Ltd. and Others
Orissa High Court · (2016) LIC 2466
Constitution of India, 1950 - Article 226, Article 227
High Courts17 Feb 2016Allowed
Basanta Kumar Pradhan and Others Vs State of Orissa
Orissa High Court · (2016) 02 OHC CK 0008
Criminal Procedure Code, 1973 (CrPC) - Section 293, Section 313Evidence Act, 1872 - Section 65(e), Section 74, Section 76, Section 77Motor Vehicles Act, 1988 - Section 177, Section 181
High Courts17 Feb 2016Dismissed
Prasanna Kumar Paikaray Vs Prakash Kumar Paikaray & others
Orissa High Court · (2016) 160 AIC 733 : (2016) 1 ILRCuttack 522
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3
High Courts16 Feb 2016Allowed
The Executive Engineer, (Elect), Talcher Electrical Division, Chainpal Vs Rana Sponge Limited and Others
Orissa High Court · (2016) 161 AIC 399
Electricity Act, 2003 - Section 12, Section 56(2)
High Courts16 Feb 2016Disposed off
Menaka Manjari Biswal Vs Govt. of Odisha and Others
Orissa High Court · (2016) LIC 1961
Constitution of India, 1950 - Article 14Orissa Co-operative Societies Act, 1962 - Section 33-AOrissa Development Authorities Act, 1982 - Section 128-2(a)
High Courts16 Feb 2016Disposed Off
Pranab Kumar Pradhan Vs State of Orissa
Orissa High Court · (2016) 4 CriCC 192 : (2016) 3 Crimes 287 : (2016) sup1 CutLTCriminal 726
Criminal Procedure Code, 1973 (CrPC) - Section 197Penal Code, 1860 (IPC) - Section 294, 323, 34, 354, 379, 457, 506
High Courts16 Feb 2016Dismissed
Prajnya Parimita Barik Vs State of Orissa and Others
Orissa High Court · (2016) LIC 2668
Constitution of India, 1950 - Article 14, Article 226Right of Children to Free and Compulsory Education Act, 2009 - Section 23, Section 38, Section 8 (g)
High Courts15 Feb 2016Allowed
Noble Gas Ltd. Vs Noble Gas Worker's Union
Orissa High Court · (2016) 02 OHC CK 0057
Civil Procedure Code, 1908 (CPC) - Section 151, Section 9Constitution of India, 1950 - Article 133, Article 19, Article 19(1), Article 227Industrial Disputes Act, 1947 - Section 2(f), Section 2(k), Section 33C
High Courts15 Feb 2016Dismissed
Raghunath Gochhikar Vs Odisha Information Commission and Others
Orissa High Court · (2016) 02 OHC CK 0048
Right to Information Act, 2005 - Section 6(1)