High Courts13 Jan 2021Dismissed
Rajib Kumar Behera Vs State Of Odisha And Others
Orissa High Court · (2021) 01 OHC CK 0012
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 341, 379, 506
COURT ARCHIVE
Orissa High Court judgments, 2021
1,155 judgments · page 58 of 58
High Courts12 Jan 2021Allowed
Pradyumna Kumar Mohapatra Vs State Of Orissa & Others
Orissa High Court · (2021) 01 OHC CK 0001
Orissa Excise Act, 2008 — Section 20, 42, 43, 45, 47, 47(1), 47(2), 47(4), 55, 56, 59, 61, 66Orissa Excise Rules, 1965 — Rule 34, 35, 45, 49Constitution Of India, 1950 — Article 226, 227
High Courts08 Jan 2021Allowed
Renta Nag Alias Shyam Sundar Nag Vs State Of Orissa
Orissa High Court · (2021) 01 OHC CK 0018
Evidence Act, 1872 — Section 24, 27Indian Penal Code, 1860 — Section 302, 498ACode Of Criminal Procedure, 1973 — Section 313
High Courts08 Jan 2021Disposed Of
Dillip Kumar Nayak & Another Vs State Of Odisha & Others
Orissa High Court · (2021) 01 OHC CK 0002
Constitution Of India, 1950 — Article 226, 227
High Courts07 Jan 2021Disposed Of
Duryodhan Pahi Vs State Of Orissa
Orissa High Court · (2021) 01 OHC CK 0019
Indian Penal Code, 1860 — Section 302, 304ICode Of Criminal Procedure, 1973 — Section 164, 313
High Courts07 Jan 2021Disposed Of
Mohammed Mustaq Ansari Vs State Of Odisha & Another
Orissa High Court · (2021) 01 OHC CK 0006
Orissa Excise Act, 2008 — Section 5, 6A, 6B, 6(5)Right To Education Act, 2009 — Section 12C
High Courts07 Jan 2021Disposed Of
Priyabrata Sahoo Vs State Of Odisha
Orissa High Court · (2021) 01 OHC CK 0005
Indian Penal Code, 1860 — Section 34, 188, 269, 270Code Of Criminal Procedure, 1973 — Section 4, 5, 451, 457, 482Orissa Excise Act, 2008 — Section 52(a), 71(3), 72
High Courts07 Jan 2021Dismissed
Lalit Mohan Patnaik Vs Sadasiba Mohapatra And Others
Orissa High Court · (2021) 01 OHC CK 0004
Indian Penal Code, 1860 — Section 109, 143, 382, 451, 504, 395Code Of Criminal Procedure, 1973 — Section 200, 202, 203, 204, 378(4), 401(1)
High Courts07 Jan 2021Disposed Of
Brahmananda @ Ankit Kumar Barik Vs State Of Odisha
Orissa High Court · (2021) 01 OHC CK 0003
Indian Penal Code, 1860 — Section 34, 420, 468, 471Code Of Criminal Procedure, 1973 — Section 437(6)
High Courts06 Jan 2021Allowed
Barsu Khilla Vs State Of Odisha
Orissa High Court · (2021) 01 OHC CK 0007
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
High Courts05 Jan 2021Partly Allowed
Laxman Jaipuria & Two Others Vs State Of Orissa
Orissa High Court · (2021) 01 OHC CK 0020
Indian Penal Code, 1860 — Section 34, 294, 302, 304I, 304II, 307, 323, 324, 326Code Of Criminal Procedure, 1973 — Section 161
High Courts05 Jan 2021Allowed
M/s. National Aluminium Company Ltd Vs State Of Orissa & Others
Orissa High Court · (2021) 01 OHC CK 0008
Constitution Of India, 1950 — Article 226, 227Mines And Minerals (Development And Regulation) Act, 1957 — Section 9, 9(3)Tamil Nadu General Sales Tax Act, 1959 — Section 24(3)
High Courts04 Jan 2021Dismissed
Sk. Mohammed Idris Vs Life Insurance Corporation Of India Represented Through Its Chairman, Central Office, Yogakshema Jeevan Bima Marg, Mumbai And Others
Orissa High Court · (2021) 01 OHC CK 0011
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 406
High Courts04 Jan 2021Allowed
Dhruba Charan Das Vs State of Orissa
Orissa High Court · (2021) 01 OHC CK 0010
Indian Penal Code, 1860 — Section 302, 498A
High Courts04 Jan 2021Allowed
Sridhar Swain & Ors Vs State Of Odisha
Orissa High Court · (2021) 01 OHC CK 0009
Prevention Of Corruption Act, 1947 — Section 5(1)(d), 5(2)Indian Penal Code, 1860 — Section 21, 34, 107, 109, 465, 471Orissa Municipal Act, 1950 — Section 376, 378