High Courts21 Dec 2021Dismissed
Madhab Nandi Vs Sri Janardan Panda And Others
Orissa High Court · (2021) 12 OHC CK 0137
COURT ARCHIVE
Orissa High Court judgments, 2021
1,155 judgments · page 3 of 58
High Courts21 Dec 2021Disposed Of
Nilamani Mohapatra & Others Vs State Of Odisha And Another
Orissa High Court · (2021) 12 OHC CK 0136
High Courts21 Dec 2021Disposed Of
Mohan Charan Behera Vs State Of Odisha And Another
Orissa High Court · (2021) 12 OHC CK 0135
High Courts21 Dec 2021Disposed Of
Bikash Kumar Rath Vs State Of Odisha And Another
Orissa High Court · (2021) 12 OHC CK 0134
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)
High Courts21 Dec 2021Disposed Of
Bhikari Das Vs State Of Odisha And Another
Orissa High Court · (2021) 12 OHC CK 0133
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 201, 302
High Courts21 Dec 2021
Orissa State Housing Board Vs M/s Winners Security Services (O) Pvt. Ltd
Orissa High Court · (2021) 12 OHC CK 0131
Limitation Act, 1963 — Section 19
High Courts21 Dec 2021Allowed
Sucharita Mohanty @ Mohapatra & Others Vs State Of Odisha & Others
Orissa High Court · (2021) 12 OHC CK 0130
Constitution of India, 1950 — Article 14, 226, 227Motor Vehicle Act, 1988 — Section 27, 64, 110, 137
High Courts20 Dec 2021Disposed Of
Pramod Kumar Swain Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0180
Code of Criminal Procedure, 1973 — Section 156(3), 197, 397, 401, 482Indian Penal Code, 1860 — Section 409, 468, 511Prevention of Corruption Act, 1988 — Section 13(2), 19
High Courts20 Dec 2021Disposed Of
Gorelal Sahu @ Hira Vs State Of Odisha And Another
Orissa High Court · (2021) 12 OHC CK 0129
Indian Penal Code, 1860 — Section 306, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 14(A)(2)
High Courts20 Dec 2021Dismissed
Subrat Matabar Vs State Of Odisha
Orissa High Court · (2021) 12 OHC CK 0128
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 37(1)(b)
High Courts20 Dec 2021Dismissed
Harish Chandra Patra Vs State Of Orissa And Others
Orissa High Court · (2021) 12 OHC CK 0127
Constitution of India, 1950 — Article 226, 227, 309Odisha Subordinate Forest Service (Method of Recruitment and Conditions of Service of Foresters) Rules, 1998 — Rule 9
High Courts20 Dec 2021Allowed
Sanatan Parida Vs State Of Odisha And Another
Orissa High Court · (2021) 12 OHC CK 0126
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420, 506
High Courts17 Dec 2021Disposed Of
Sanjukata Mishra And Others Vs Commissioner Cum Secretary To Govt, Commerce And Transport (Transport) Department, Odisha And Another
Orissa High Court · (2021) 12 OHC CK 0182
Constitution of India, 1950 — Article 226, 227
High Courts17 Dec 2021Dismissed
Pravat Kumar Tripathy Vs Republic of India (CBI)
Orissa High Court · (2021) 12 OHC CK 0181
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120(B), 406, 409, 411, 420, 468, 471
High Courts17 Dec 2021Disposed Of
Gopal Behera Vs State Of Odisha & Others
Orissa High Court · (2021) 12 OHC CK 0121
Odisha Public Premises (Eviction of Unauthorized Occupants) Act, 1972 — Section 5(1)
High Courts17 Dec 2021Allowed
Sadananda Setha Vs State Of Odisha & Others
Orissa High Court · (2021) 12 OHC CK 0120
Orissa Civil Services (Pension) Rules, 1992 — Rule 18(2)(ii)
High Courts17 Dec 2021Allowed
Bandhua Gochhayat Vs State Of Odisha & Others
Orissa High Court · (2021) 12 OHC CK 0119
Orissa Civil Services (Pension) Rules, 1992 — Rule 18(2)(ii)
High Courts17 Dec 2021Disposed Of
Radhashyam Agrawal @ Khamka Vs Branch Manager, Oriental Bank Of Commerce & Another
Orissa High Court · (2021) 12 OHC CK 0118
High Courts16 Dec 2021Allowed
Dr. Pradeep Kumar Gochhayat And Others Vs State Of Odisha And Another
Orissa High Court · (2021) 12 OHC CK 0183
Constitution of India, 1950 — Article 226, 227Orissa Reservation Of Vacancies In Posts And. Services (For Scheduled Castes &. Scheduled Tribes) Act, 1975 — Section 3(d)
High Courts16 Dec 2021Disposed Of
Deepak Toppo And Others Vs State Of Odisha And Others
Orissa High Court · (2021) 12 OHC CK 0117