CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments, 2018

351 judgments · page 13 of 18

High Courts07 Mar 2018Disposed of

Trinath Sahu and others Vs State of Orissa

Orissa High Court · (2018) 03 OHC CK 0010

Code of Criminal Procedure, 1973 — Section 397(3), 468, 468(2), 468(2)(c), 469, 470, 473, 482Copy Right Act, 1957 — Section 63Indian Penal Code 1860 — Section 420, 469, 471
Read judgment
High Courts05 Mar 2018Allowed

RAMAKRUSHNA SAHU Vs STATE OF ORISSA

Orissa High Court · (2018) 03 OHC CK 0001

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 20(b), 29, 42, 42(1), 42(2), 42(1)(2), 43, 55, 53, 67Indian Penal Code, 1860 — Section 34, 482Indian Evidence Act, 1872 — Section 3, 24, 25, 26, 27
Read judgment
High Courts23 Feb 2018Allowed

Sudhansu Sekhar Nayak Vs State of Orissa

Orissa High Court · (2018) 02 OHC CK 0026

Code of Criminal Procedure, 1973, Section 173, Section 161, Section 239 - Report of police officer on completion of Investigation - Examination of witnesses by police - Wh
Read judgment
High Courts22 Feb 2018Allowed

Baishnab Charan Barik Vs State of Orissa

Orissa High Court · (2018) 02 OHC CK 0025

Code of Criminal Procedure, 1973, Section 173, Section 161, Section 239 - Report of police officer on completion of Investigation - Examination of witnesses by police - Wh
Read judgment