High Courts09 Feb 2021Allowed
Bharat Sahu Vs State Of Odisha
Orissa High Court · (2021) 02 OHC CK 0026
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164
COURT ARCHIVE
Orissa High Court judgments, 2021
1,155 judgments · page 57 of 58
High Courts09 Feb 2021Allowed
Siba Narayan Naik Vs Union Of India And Others
Orissa High Court · (2021) 02 OHC CK 0006
Constitution Of India, 1950 — Article 226, 227
High Courts08 Feb 2021Disposed Of
Suryanarayan Mishra & Others Vs State Of Odisha & Others
Orissa High Court · (2021) 02 OHC CK 0007
Constitution Of India, 1950 — Article 226, 227Orissa Service Code, 1959 — Rule 45, 46
High Courts07 Feb 2021Dismissed
Prasanta Kumar Patra And Another Vs State Of Odisha And Another
Orissa High Court · (2021) 02 OHC CK 0031
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 420, 465, 468
High Courts05 Feb 2021Dismissed
Dipak Bhutia Vs State Of Odisha
Orissa High Court · (2021) 02 OHC CK 0005
Indian Penal Code, 1860 — Section 34, 294, 307, 323, 498A, 506Code Of Criminal Procedure, 1973 — Section 313Hindu Marriage Act, 1955 — Section 13
High Courts04 Feb 2021Dismissed
Bibhudananda Pratap Hati Vs Secretary, Board Of Secondary Education, Odisha And Others
Orissa High Court · (2021) 02 OHC CK 0008
Constitution Of India, 1950 — Article 14, 21A, 226, 227Right Of Children To Free And Compulsory Education Act, 2009 — Section 3, 8(g), 13(1), 23(1)
High Courts02 Feb 2021Allowed
Nihar Ranjan Mohanty Vs Jasobanti Bag & Others
Orissa High Court · (2021) 02 OHC CK 0010
Workmen’s Compensation Act, 1923 — Section 3, 4(A), 4A(a), 4A(2), 4A(3), 4A(3)(a), 4A(3)(b), 17, 22, 30Motor Vehicles Act, 1988 — Section 147, 147(1)(b)
High Courts02 Feb 2021Allowed
United India Insurance Company Ltd. Vs Jasobanti Bag & Others
Orissa High Court · (2021) 02 OHC CK 0009
Workmen’s Compensation Act, 1923 — Section 3, 4(A), 4A(a), 4A(2), 4A(3), 4A(3)(a), 4A(3)(b), 17, 22, 30Motor Vehicles Act, 1988 — Section 147, 147(1)(b)
High Courts02 Feb 2021Dismissed
Kanak Lata Nayak & Others Vs State Of Odisha
Orissa High Court · (2021) 02 OHC CK 0004
Code Of Civil Procedure, 1908 — Order 5 Rule 20Odisha Protection Of Interests Of Depositors (In Financial Establishments) Act, 2011 — Section 3, 4, 4(3), 4(4), 5, 6, 9, 9(1), 9(2), 9(3), 9(4), 9(5), 9(6), 9(7), 10, 11, 12
High Courts02 Feb 2021Dismissed
M/s. Katloon Management & Financial Services Pvt. Ltd., Bhanjanagar & Others Vs State Of Odisha
Orissa High Court · (2021) 02 OHC CK 0003
Code Of Civil Procedure, 1908 — Order 5 Rule 20Odisha Protection Of Interests Of Depositors (In Financial Establishments) Act, 2011 — Section 3, 4, 4(3), 4(4), 5, 6, 9, 9(1), 9(2), 9(3), 9(4), 9(5), 9(6), 9(7), 10, 11, 12
High Courts02 Feb 2021Dismissed
New India Assurance Company Ltd Vs Madhu Pingua And Another
Orissa High Court · (2021) 02 OHC CK 0002
Indian Penal Code, 1860 — Section 279, 337, 338Workmen’s Compensation Act, 1923 — Section 22, 30
High Courts01 Feb 2021Dismissed
Ambika Prasad Mohanty Vs State Of Odisha
Orissa High Court · (2021) 02 OHC CK 0001
Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 173(8), 439Odisha Protection Of Interests Of Depositors (In Financial Establishments) Act, 2011 — Section 6
High Courts28 Jan 2021Allowed
Thomas Kerketta Vs State Of Orissa And Others
Orissa High Court · (2021) 01 OHC CK 0022
Constitution Of India, 1950 — Article 14, 21, 30, 30(1), 30(2), 39(d), 226, 227National Commission For Minorities Act, 1992 — Section 2(c)Orissa Aided Educational Institution Employees Retirement Benefits Rules, 1981 — Rule 3, 29(1)
High Courts28 Jan 2021Allowed
Biswanath Sethi Vs State Of Odisha And Others
Orissa High Court · (2021) 01 OHC CK 0021
Constitution Of India, 1950 — Article 226, 227Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 10(b), 13(vi), 13(vii), 13(viii), 13(ix), 15, 15(2), 15(3), 15(5), 15(6), 15(7)
High Courts27 Jan 2021Allowed
Naresh Digal Vs State Of Orissa
Orissa High Court · (2021) 01 OHC CK 0016
Code Of Criminal Procedure, 1973 — Section 167(2), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 20(b)(ii)(C), 25, 27A, 29, 36A(4)
High Courts21 Jan 2021Disposed Of
Basu Munda Vs State Of Orissa
Orissa High Court · (2021) 01 OHC CK 0023
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
High Courts20 Jan 2021Allowed
Shri Udaya Kumar Jena Vs Director Of Secondary Education, Odisha And Others
Orissa High Court · (2021) 01 OHC CK 0014
Constitution Of India, 1950 — Article 226, 227
High Courts19 Jan 2021Allowed
Purna Chandra Sahoo Vs State Of Odisha And Others
Orissa High Court · (2021) 01 OHC CK 0017
Constitution Of India, 1950 — Article 21, 226, 227
High Courts15 Jan 2021Disposed Of
Gardi Singh @ Nagabansi Alias Sukura Singh @ Nagabansi Vs State Of Orissa
Orissa High Court · (2021) 01 OHC CK 0015
Indian Penal Code, 1860 — Section 201, 302, 304I, 304II
High Courts13 Jan 2021Disposed Of
Manoranjan Das Mohapatra Vs State Of Odisha And Others
Orissa High Court · (2021) 01 OHC CK 0013
Constitution Of India, 1950 — Article 226, 227