High Courts24 Nov 2015Disposed Off
Jayanarayan Mishra and Others Vs State Bank of India and Others
Orissa High Court · (2016) 1 ILR (Ori) 141 : (2016) LabIC 1112
Regional Rural Banks Act, 1976 - Section 29
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 547 of 1,624
High Courts24 Nov 2015Allowed
Jallepally Narasingham Murty Vs State of Orissa and Others
Orissa High Court · (2015) 11 OHC CK 0029
Orissa University of Agriculture and Technology Act, 1965 - Section 17
High Courts24 Nov 2015Allowed
Jayadev Parida Vs Balasore Gramya Bank
Orissa High Court · (2016) LabIC 1117
High Courts24 Nov 2015Allowed
Kanhu Charan Mishra Vs State of Orissa
Orissa High Court · (2016) 122 CutLT 185
Bihar and Orissa Excise Act, 1915 - Section 47(a)
High Courts23 Nov 2015Dismissed
Shanti Bhushan Pandey Vs Odisha Administrative Tribunal, Principal Bench, Bhubaneswar and Others
Orissa High Court · (2016) 1 ILR (Ori) 1
High Courts20 Nov 2015Disposed Off
Bata Vs State of Orissa and Others
Orissa High Court · (2016) 1 ILR (Ori) 89
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 161, 41, 482, 71, 73Penal Code, 1860 (IPC) - Section 294, 323, 354, 506
High Courts20 Nov 2015Dismissed
Abhimanyu Nayak and Others Vs Basanta Mohanty and Others
Orissa High Court · (2015) 11 OHC CK 0016
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, 80, 80(1), 80(2)Constitution of India, 1950 - Article 227
High Courts20 Nov 2015Disposed Off
Dharmendra Kumar Beuria and Others Vs State of Orissa
Orissa High Court · (2016) 1 ILR (Ori) 94
Bonded Labour System Abolition Act, 1976 - Section 16, 17, 18Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 23, 26Penal Code, 1860 (IPC) - Section 324, 326, 34, 363, 366
High Courts20 Nov 2015Disposed off
Sulav Mallick Vs State of Odisha
Orissa High Court · (2016) 121 CutLT 415
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts20 Nov 2015Dismissed
Abhimanyu Nayak Vs Basanta Mohanty
Orissa High Court · (2017) 123 CutLT 375
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 6 Rule 17, Section 80(1)
High Courts19 Nov 2015Dismissed
Kasinath Nayak Vs State of Odisha and Others
Orissa High Court · (2015) 11 OHC CK 0037
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 156Dowry Prohibition Act, 1961 - Section 4
High Courts19 Nov 2015Dismissed
Usharani Pradhan Vs Brajakishore Pradhan
Orissa High Court · (2016) AIR (Ori) 17
Family Courts Act, 1984 - Section 19(1)Hindu Marriage Act, 1955 - Section 13, 13(1)(ia), 13(1)(i-a), 28
High Courts19 Nov 2015
Pratima Nayak Vs Manas Ranjan Nayak
Orissa High Court · (2015) 11 OHC CK 0028
Criminal Procedure Code, 1973 (CrPC) - Section 125Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 34, 498-A, 506
High Courts19 Nov 2015Partly Allowed
Raju and Others Vs State of Orissa
Orissa High Court · (2015) 11 OHC CK 0012
Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 154
High Courts18 Nov 2015Disposed off
M/s. Care Diagnostic Vs State of Orissa
Orissa High Court · (2016) 121 CutLT 912
Clinical Establishment Act, 1990 - Section 3Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 - Section 21
High Courts16 Nov 2015Allowed
Kishan Kumar Goyel Vs Bhagwati Chand and Others
Orissa High Court · (2015) 11 OHC CK 0035
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 23, Order 41 Rule 23-A, Order 41 Rule 24, Order 41 Rule 25Criminal Procedure Code, 1973 (CrPC) - Section 144
High Courts16 Nov 2015Dismissed
Ashok Kumar Mohapatra Vs The Union of India and Others
Orissa High Court · (2015) 11 OHC CK 0024
High Courts16 Nov 2015Partly Allowed
Sadananda Mutika Vs Ladi Trinath Rao and Others
Orissa High Court · (2015) 11 OHC CK 0019
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts16 Nov 2015Dismissed
Iva Dutta Vs Pratap Kumar Dey
Orissa High Court · (2017) 123 CutLT 381
Civil Procedure Code, 1908 (CPC) - Section 100Transfer of Property Act, 1882 - Section 106, Section 109