CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments, 2021

1,155 judgments · page 55 of 58

High Courts25 Mar 2021Allowed

Dr. Brajaraj Mohanty Vs State Of Orissa & Others

Orissa High Court · (2021) 03 OHC CK 0010

Constitution Of India, 1950 — Article 14, 16, 21, 148(5), 226, 227, 300A, 309Orissa Universities Act, 1989 — Section 22(1), 24(3)Orissa Civil Services (Pension) Rules, 1992 — Rule 2(p)
Read judgment
High Courts17 Mar 2021Dismissed

Rama Chandra Mohanty Vs State Of Orissa & Another

Orissa High Court · (2021) 03 OHC CK 0030

Constitution Of India, 1950 — Article 226, 227Orissa Government Servant Conduct Rules, 1959 — Rule 3, 4Odisha Superior Judicial Service And Odisha Judicial Service Rules, 2007 — Rule 44
Read judgment
High Courts15 Mar 2021Allowed

Sibaram Swain Vs State Of Orissa

Orissa High Court · (2021) 03 OHC CK 0024

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 35, 35(1), 35(2), 37, 42, 42(1), 42(2), 43, 43(b), 50, 53, 54, 57Evidence Act, 1872 — Section 6, 8, 25, 26, 106Code Of Criminal Procedure, 1973 — Section 162, 374
Read judgment
High Courts04 Mar 2021Disposed Of

Gatikrushna Dash Vs State Of Odisha OPID

Orissa High Court · (2021) 03 OHC CK 0002

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 120B, 406, 420(A), 467, 468, 471Odisha Protection Of Interests Of Depositors (in Financial Establishments) Act, 2011 — Section 6
Read judgment
High Courts03 Mar 2021Disposed Of

Arjuna Sabar Vs State Of Orissa

Orissa High Court · (2021) 03 OHC CK 0029

Indian Penal Code, 1860 — Section 34, 299, 299(b), 300, 300(2), 300(3), 300(4), 302, 304IEvidence Act, 1872 — Section 27
Read judgment