CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 787 of 61,517

High Courts21 Aug 2026Dismissed

Rajendra Kumar Routray & Ors. Vs State Of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1933

Constitution of India-Articles 226 and 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972-Section 37(1), 37, 51Code of Civil Procedure, 1908-Order VII Rule 11, IX Rule 13
Read judgment
High Courts21 Aug 2026

Manoranjan Parhi & Ors. Vs State of Odisha & Ors.

Orissa High Court · 2026 INSC 18

Constitution of India, 1950-Articles 226 and 227, 21, 14Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 31(1), Second Schedule, 31(2)(c) and (d), 32, Third Schedule, 38(2)Odisha R&R Policy, 2006
Read judgment
High Courts21 Aug 2026Dismissed

Gopal Aromatic Private Limited Vs State Of Odisha

Orissa High Court · 2024 INSC 138

Constitution of India-Articles 226 & 227, 226, Entry 52 of List I, Entry 33 of List III, 14, 19(1)(g), 19(6), 47, 21, Seventh Schedule, 254, Entry 33(a) of List IIICompanies Act, 2013Food Safety and Standards (Prohibition and Restrictions on Sales) Regulations, 2011-Regulation 2.3.4
Read judgment
High Courts21 Aug 2026Dismissed

Guru Charan Mohapatra Vs State Of Odisha & Ors.

Orissa High Court · 2025 INSC 1461

Constitution of India, 1950-Articles 226 and 227, 226Odisha Prevention of Land Encroachment Act, 1972-Section 8-A, 12(2), 8-A(2), 8-A(3), 8-A(1), 4, 7(2), 7Odisha Prevention of Land Encroachment Rules, 1985-Rule 16
Read judgment
Tribunals and Commissions21 Aug 2026

State Of Haryana Vs J. K. Tyre & Industries Limited & Ors.

Competition Commission Of India · (2026) 08 CCI CK 1395

Competition Act, 2002-Section 19(1)(b), 3, 26(1), 26(3A), 3(3), 3(1), 48(1), 48, 19(3), 27(b), 48(3), 3(3)(d), 3(1)(d), 27 (a), 27 (b), 57, 43Competition Commission Of India (General) Regulations, 2024-Regulation 36The Competition Commission of India (Determination of Monetary Penalty) Guidelines, 2024-Guideline 3(1)
Read judgment