High Courts02 Jun 2021Disposed Of
Pradeep Kumar Das Vs Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0010
Indian Penal Code, 1860 — Section 34, 406, 420Code Of Criminal Procedure, 1973 — Section 438
COURT ARCHIVE
Orissa High Court judgments, 2021
1,155 judgments · page 52 of 58
High Courts02 Jun 2021Disposed Of
Yameswar Mohapatra Vs Poma Tudu, Ias
Orissa High Court · (2021) 06 OHC CK 0009
High Courts02 Jun 2021
Umesh Chandra Mishra Vs Satyabrata Sahoo
Orissa High Court · (2021) 06 OHC CK 0008
High Courts02 Jun 2021Disposed Of
Pabitra Mohan Patta @ Patra Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0007
Indian Penal Code, 1860 — Section 34, 286, 304ACode Of Criminal Procedure, 1973 — Section 439Explosive Substances Act 1883 — Section 3, 5
High Courts02 Jun 2021Disposed Of
Mahendra Majhi Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0006
Indian Penal Code, 1860 — Section 34, 201, 302, 435Code Of Criminal Procedure, 1973 — Section 439
High Courts02 Jun 2021
Mohan Sahoo Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0005
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 18
High Courts02 Jun 2021
Anupama Biswal Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0004
Indian Penal Code, 1860 — Section 34, 294, 323, 498A, 506Code Of Criminal Procedure, 1973 — Section 438
High Courts02 Jun 2021
Sumit Kumar Biswal Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0003
High Courts02 Jun 2021Disposed Of
Kusa Khara & Ors Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0002
Indian Penal Code, 1860 — Section 34, 294, 323, 506Code Of Criminal Procedure, 1973 — Section 438
High Courts02 Jun 2021
Subhankar Padhi Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0001
Indian Penal Code, 1860 — Section 307
High Courts31 May 2021Partly Allowed
State Of Odisha & Others Vs Purna Chandra Chand
Orissa High Court · (2021) 05 OHC CK 0019
Constitution Of India, 1950 — Article 141Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 47 Rule 23Odisha Education Act, 1969 — Section 3(b), 27, 28
High Courts17 May 2021Allowed
Nirmal Chandra Panigrahi & Others Vs State Of Odisha And Others
Orissa High Court · (2021) 05 OHC CK 0006
Constitution Of India, 1950 — Article 226, 227Orissa Government Land Settlement Act, 1962 — Section 3(4)(c), 8AOrissa Government Land Settlement Rule, 1983 — Rule 3(a), 3, 5, 5A, 5B, 8, 11, 12, 13
High Courts17 May 2021Disposed Of
Nari @ Narendra Barik Vs State Of Odisha
Orissa High Court · (2021) 05 OHC CK 0005
Juvenile Justice ( Care And Protection of Children ) Act , 2000 — Section 12Juvenile Justice (Care And Protection of Children) Act, 2015 — Section 12, 12(1), 15, 18, 15(3), 101(5)Indian Penal Code, 1860 — Section 34, 294, 302, 306, 323, 324, 376(2)(g)
High Courts17 May 2021Disposed Of
Saroj Kumar Meher Vs State Of Odisha
Orissa High Court · (2021) 05 OHC CK 0004
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 273, 420
High Courts12 May 2021
Gopikarani Jena Vs Government Of Odisha And Others
Orissa High Court · (2021) 05 OHC CK 0011
High Courts12 May 2021
Pulasti Chhatria Vs Government Of Odisha And Others
Orissa High Court · (2021) 05 OHC CK 0010
High Courts12 May 2021Dismissed
Puspanjali Pradhan Vs State Of Odisha And Others
Orissa High Court · (2021) 05 OHC CK 0009
High Courts12 May 2021Dismissed
State Of Odisha And Others Vs Miss. Sumitra Das And Others
Orissa High Court · (2021) 05 OHC CK 0008
High Courts12 May 2021Disposed Of
Chiranjib Biswal And Others Vs Commissioner Of Income Tax, Orissa
Orissa High Court · (2021) 05 OHC CK 0007
Income Tax Act, 1961 — Section 55A, 131(1), 133(6), 142(2), 148, 256(2)
High Courts12 May 2021
Chaitanya Nahak Vs State Of Odisha
Orissa High Court · (2021) 05 OHC CK 0003
Essential Commodities Act, 1955 — Section 7, 9