High Courts24 Dec 2021Dismissed
Sahadeb Naik & Others Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0176
Indian Penal Code, 1860 — Section 34, 302, 458
COURT ARCHIVE
Orissa High Court judgments, 2021
1,155 judgments · page 1 of 58
High Courts24 Dec 2021Dismissed
Ajaya Kumar Jena And Others Vs Bhikari Chandra Naik And Others
Orissa High Court · (2021) 12 OHC CK 0175
Partition Act, 1893 — Section 4
High Courts24 Dec 2021Disposed Of
Sarah Sharma Vs Parameswaran B
Orissa High Court · (2021) 12 OHC CK 0173
High Courts24 Dec 2021Disposed Of
Sri Deepak Kumar Jain Vs State Of Odisha And Others
Orissa High Court · (2021) 12 OHC CK 0172
High Courts24 Dec 2021Disposed Of
Sakhi Bewa& Ors Vs State Of Odisha And Others
Orissa High Court · (2021) 12 OHC CK 0171
High Courts24 Dec 2021Disposed Of
Minchi Sahu And Others Vs Champakeswar Purohit And Others
Orissa High Court · (2021) 12 OHC CK 0170
High Courts24 Dec 2021Disposed Of
Mamatarani Mohapatra And Others Vs Kishore Rout And Another
Orissa High Court · (2021) 12 OHC CK 0169
High Courts24 Dec 2021Dismissed
Minja @ Rohit Pradhan Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0168
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364, 379, 411Evidence Act, 1872 — Section 27
High Courts24 Dec 2021Allowed
Nakhia @ Sushila @ Susil @ Laxmidhar Sahu @ Laxmidhar Sahoo Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0167
Code of Criminal Procedure, 1973 — Section 161, 161(1), 162Indian Penal Code, 1860 — Section 304IIEvidence Act, 1872 — Section 25, 134, 145
High Courts24 Dec 2021Disposed Of
Akash Kumar Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0166
Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act 1985 — Section 20(b)(ii)C
High Courts24 Dec 2021Disposed Of
Gopinath Bhumia Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0165
Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act 1985 — Section 20(b)(ii)C, 25, 29
High Courts24 Dec 2021Disposed Of
Sunadhar Pujari Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0164
Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act 1985 — Section 20(b)(ii)C, 25, 29
High Courts24 Dec 2021Disposed Of
SK. Mohammad Mahasin Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0163
Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act 1985 — Section 20(b)(ii)C
High Courts24 Dec 2021Disposed Of
Biswa Baikunath Mallick Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0162
Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302, 364A, 394, 467, 468, 471
High Courts24 Dec 2021Disposed Of
Pandu @ Babul Soren Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0161
Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147,148, 149, 201, 302
High Courts24 Dec 2021Disposed Of
Dhariti Sundar Sardar Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0160
Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act 1985 — Section 20(b)(ii)C, 27(A), 29
High Courts24 Dec 2021Dismissed
Sahadeb Naik & Others Vs State Of Orissa And Others
Orissa High Court · (2021) 12 OHC CK 0154
Indian Penal Code, 1860 — Section 34, 302, 458
High Courts23 Dec 2021Dismissed
Suraj Mandal Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0185
Code of Criminal Procedure, 1973 — Section 167(2)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 333, 353Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 27A, 29, 36A(4)
High Courts23 Dec 2021Allowed
Nalini Acharya @ Naliniprava Acharya And Ors Vs State Of Odisha And Anr
Orissa High Court · (2021) 12 OHC CK 0174
Code of Criminal Procedure 1973 — Section 156(3), 200, 202, 210, 482Indian Penal Code, 1860 — Section 34, 115B, 120B, 166, 177, 189, 219, 220, 283, 323, 327, 329, 331, 338, 341, 380, 384, 386, 387, 394, 441, 442, 455, 458, 460, 467, 468, 506, 506(II)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(r)(s)
High Courts23 Dec 2021
Krushna Prasad Sahoo Vs State Of Odisha And Others
Orissa High Court · (2021) 12 OHC CK 0159
Constitution of India, 1950 — Article 22Code of Criminal Procedure, 1973 — Section 41A, 41B, 41C, 41D, 107, 108, 109, 151, 167(2)(a)(i), 167(2)(a)(ii), 433A, 436, 436A, 437(6)Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 19, 24, 27A, 36A