High Courts29 Jan 2016Dismissed
Tarjan Purty Vs State of Orissa
Orissa High Court · (2016) 01 OHC CK 0034
Evidence Act, 1872 - Section 157, Section 6, Section 8Penal Code, 1860 (IPC) - Section 376(2)(f)
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 541 of 1,624
High Courts29 Jan 2016Dismissed
Chandrakanti Nayak Vs State of Orissa and Others
Orissa High Court · (2016) 01 OHC CK 0020
Constitution of India, 1950 - Article 226
High Courts29 Jan 2016Disposed off
Kalandi Charan Sahu Vs State of Orissa
Orissa High Court · (2016) sup1 CutLTCriminal 566
Penal Code, 1860 (IPC) - Section 372(2)(g)
High Courts29 Jan 2016Allowed
Ghasi Vs State of Orissa
Orissa High Court · (2016) 121 CutLT 1137
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 121, Section 121A, Section 124AUnlawful Activities (Prevention) Act, 1967 - Section 20
High Courts29 Jan 2016Dismissed
Kshitish Chandra Mohanty Vs Umesh Chandra Behera
Orissa High Court · (2016) 121 CutLT 876
Civil Procedure Code, 1908 (CPC) - Order 16 Rule 21
High Courts29 Jan 2016Dismissed
Chandrakanti Nayak Vs State of Orissa
Orissa High Court · (2016) 122 CutLT 743
Constitution of India, 1950 - Article 226
High Courts28 Jan 2016Disposed Off
Rabindranath Mohapatra Vs State of Orissa
Orissa High Court · (2016) 121 CutLT 890 : (2016) 1 ILRCuttack 553
Constitution of India, 1950 — Article 226
High Courts28 Jan 2016Allowed
Prasanta Naik Vs State of Orissa
Orissa High Court · (2016) 162 AIC 430 : (2016) 2 Crimes 721 : (2016) sup1 CutLTCriminal 610 : (2016) 1 ILRCuttack 616
Penal Code, 1860 (IPC) - Section 363, 366
High Courts28 Jan 2016Allowed
Akshaya Kumar Patra and Others Vs Managing Director, Andhra Pradesh Power Generation Corporation Ltd. and Others
Orissa High Court · (2016) 122 CutLT 899 : (2016) 1 ILRCuttack 744 : (2016) 1 LLN 758
Constitution of India, 1950 - Article 136, Article 14, Article 14, Article 142, Article 15, Article 16, Article 17, Article 18, Article 38, Article 39, Article 39-A, Article 43, Article 46
High Courts28 Jan 2016Disposed off
Bijaya Kumar Muni Vs Chairman, State Bank of India and Others
Orissa High Court · (2016) LIC 2458 : (2016) 1 LLN 751
State Bank of India Act, 1955 - Section 43
High Courts28 Jan 2016Disposed off
Utkal Rope Works Vs Presiding Officer, Employees Provident Fund Appellate Tribunal and Others
Orissa High Court · (2017) 1 CLR 674 : (2016) 151 FLR 2 : (2017) LabLR 596 : (2016) LIC 2696 : (2016) 3 LLJ 336
High Courts28 Jan 2016Allowed
Sidharth Pani Vs Sambalpur University and Others
Orissa High Court · (2016) 01 OHC CK 0033
Constitution of India, 1950 - Article 226
High Courts28 Jan 2016Disposed off
Rabindranath Mohapatra Vs State of Orissa and Others
Orissa High Court · (2016) 01 OHC CK 0032
Constitution of India, 1950 - Article 21, Article 226, Article 32
High Courts27 Jan 2016Disposed Off
Jitendra Muduli Vs State of Orissa
Orissa High Court · (2016) 121 CutLT 603 : (2016) 1 ILRCuttack 710
Orissa Grama Panchayat Act, 1964 — Section 25(1)(v), 26
High Courts27 Jan 2016Allowed
Atish Chandra Sinha Vs Smt. Manjushree Dash
Orissa High Court · (2016) 1 ILRCuttack 520
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts27 Jan 2016Dismissed
Bhima Bhoi Vs State of Orissa
Orissa High Court · (2016) CriLJ 1708 : (2016) sup1 CutLTCriminal 440
Penal Code, 1860 (IPC) - Section 375, Section 376, Section 417, Section 493, Section 506, Section 90
High Courts22 Jan 2016Partly Allowed
Sonali Mohapatra Vs State Bank of India and Others
Orissa High Court · (2016) 01 OHC CK 0031
Constitution of India, 1950 - Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 17
High Courts22 Jan 2016Dismissed
Konark Cylinders and Containers Pvt. Ltd. Vs State Bank of India and Others
Orissa High Court · (2016) 01 OHC CK 0030
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 13 (2), Section 14
High Courts22 Jan 2016Dismissed
Dibakar Patra Vs State of Orissa
Orissa High Court · (2016) 162 AIC 441
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 307, Section 441, Section 442, Section 452
High Courts21 Jan 2016Disposed Off
Bhabani Sankar Mishra Vs Divisional Manager, S.E. Rly., Khurda Road
Orissa High Court · (2016) 1 ILRCuttack 759
Constitution of India, 1950 — Article 14, 16