High Courts18 Jan 2016Disposed off
Sk. Imtiaz Ali Vs State of Odisha and Others
Orissa High Court · (2016) 1 OriLR 513
Criminal Procedure Code, 1973 (CrPC) - Section 205
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 543 of 1,624
High Courts18 Jan 2016Dismissed
Madhusudan Sahu Vs Banamali Khadiratna
Orissa High Court · (2016) 01 OHC CK 0029
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Order 41 Rule 27Constitution of India, 1950 - Article 227
High Courts18 Jan 2016Allowed
Meena Kumari Bhagat Vs Kuntala Nayak and Others
Orissa High Court · (2016) 01 OHC CK 0028
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Section 151, Section 94
High Courts18 Jan 2016Disposed off
Sk. Imtiaz Ali Vs State of Odisha
Orissa High Court · (2016) 121 CutLT 631
Criminal Procedure Code, 1973 (CrPC) - Section 205
High Courts13 Jan 2016Partly Allowed
Tikina @ Arjuni Das Vs State of Orissa
Orissa High Court · (2016) 162 AIC 418 : (2016) sup1 CutLTCriminal 626
Penal Code, 1860 (IPC) - Section 376
High Courts13 Jan 2016Disposed off
Renuka Dhal Vs State of Odisha and Others
Orissa High Court · (2016) 1 OriLR 511
High Courts13 Jan 2016Dismissed
Sarbeswar Barik Vs State of Orissa and Others
Orissa High Court · (2016) 01 OHC CK 0024
Orissa Municipal Act, 1950 - Section 73, Section 75
High Courts12 Jan 2016Allowed
Kanda Hansda Vs State of Orissa
Orissa High Court · (2016) 162 AIC 423 : (2016) sup1 CutLTCriminal 326
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 162, Section 304Evidence Act, 1872 - Section 145, Section 157Penal Code, 1860 (IPC) - Section 302, Section 304
High Courts11 Jan 2016Dismissed
Rathunath Mallik - Petitioner @HASH State of Odisha and Others - Opposite Parties
Orissa High Court · (2016) LIC 4173
High Courts11 Jan 2016Dismissed
Jagabandhu Panda and Others Vs State of Odisha and Others
Orissa High Court · (2016) AIRCC 1425 : (2016) sup1 CutLTCriminal 478 : (2016) 2 DMC 609
Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 29
High Courts11 Jan 2016Disposed Off
Regional Provident Fund Commissioner Vs Sreeji Combine Coke (P) Ltd. and Others
Orissa High Court · (2016) 150 FLR 900 : (2016) 148 FLR 953 : (2016) 3 LLJ 209
Constitution of India, 1950 - Article 38, Article 43Factories Act, 1948 - Section 7
High Courts11 Jan 2016Allowed
Sudam Sahoo Vs District Judge, Cuttack and Others
Orissa High Court · (2016) 159 AIC 773 : (2016) AIR(Orissa) 38 : (2016) 4 CivCC 436 : (2016) 122 CutLT 429 : (2016) 1 ILRCuttack 587
Evidence Act, 1872 - Section 137, Section 138
High Courts11 Jan 2016Dismissed
Rathunath Mallik and Others Vs State of Odisha and Others
Orissa High Court · (2016) 01 OHC CK 0022
Constitution of India, 1950 - Article 16(2)
High Courts08 Jan 2016Allowed
Shri Bhavin Shah Vs Smt. Sapna Shah
Orissa High Court · (2016) sup1 CutLTCriminal 812 : (2016) 3 DMC 95
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Jan 2016Disposed off
Kishore Chandra Mallick Vs State of Odisha
Orissa High Court · (2016) 1 OriLR 535
Penal Code, 1860 (IPC) - Section 323, Section 325, Section 34, Section 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18, Section 3, Section 3(2) (vii)
High Courts08 Jan 2016Dismissed
Narayani Thakurani and Shri Nilakantheswar Deb Vs Commissioner of Endowments
Orissa High Court · (2016) 122 CutLT 438
ORISSA HINDU RELIGIOUS ENDOWMENTS Act, 1951 - Section 3(iv), Section 41, Section 44(2)
High Courts07 Jan 2016Disposed off
Prahallad @ Pahali Samal (died) by his L.Rs. Saraswati Bewa @ Samal and others Vs Sulochana Samal and others
Orissa High Court · (2016) 159 AIC 780 : (2016) 121 CutLT 1093
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1908 — Section 37, 38, 6
High Courts06 Jan 2016Dismissed
Amiya Parida and Others Vs Parasuram Khatua and Others
Orissa High Court · (2016) 161 AIC 903 : (2016) 4 CivilLJ 680 : (2016) 122 CutLT 471
High Courts06 Jan 2016Allowed
Anupama Sar Vs Judge, Family Court, Bhubaneswar and another
Orissa High Court · (2016) 162 AIC 398
Constitution of India, 1950 - Article 226Guardians and Wards Act, 1890 - Section 10, 7
High Courts06 Jan 2016Dismissed
Bhagabati Sahoo Vs Kalpana Mishra
Orissa High Court · (2016) 01 OHC CK 0026
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22, Order 6 Rule 17, Order 8 Rule 10, Order 8 Rule 6(A), Order 8 Rule 6ARegistration Act, 1908 - Section 17(1)(i)(a), Section 49Specific Relief Act, 1963 - Section 22(2)