High Courts24 Jan 2022Disposed Of
Nilkamal Biswas Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0171
Code of Criminal Procedure, 1973 — Section167(2)
COURT ARCHIVE
Orissa High Court judgments, 2022
2,258 judgments · page 106 of 113
High Courts24 Jan 2022Dismissed
Deepak Kumar Pattnayak Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0170
Indian Penal Code, 1860 — Section 294, 323, 341, 354B, 506
High Courts24 Jan 2022
Jimi Nahak Vs State Of Odisha And Another
Orissa High Court · (2022) 01 OHC CK 0169
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364Arms Act, 1959 — Section 25(1B)(a), 27Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts24 Jan 2022Disposed Of
Aklima Bibi Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0168
Code of Criminal Procedure, 1973 — Section 482
High Courts24 Jan 2022Disposed Of
Chaitanya Bhadra Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0167
Indian Penal Code, 1860 — Section 353, 432, 506
High Courts24 Jan 2022Dismissed
Abhisekh Paswan Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0166
Indian Penal Code, 1860 — Section 120B, 294, 323, 341, 342, 354, 363, 376, 395, 506Protection of Children from Sexual Offences Act, 2012 — Section 6Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 2(u), 2(va), 3(1)(s) 3(1)(x), 3(1)(2)(v)
High Courts24 Jan 2022Allowed
Bai @ Nilu @ Niranjan Behera Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0165
Code of Criminal Procedure, 1973 — Section 100(4), 313, 374(2)Indian Penal Code, 1860 — Section 34, 302, 394Evidence Act, 1872 — Section 65, 106
High Courts24 Jan 2022Allowed
Abhi @ Abhaya Pradhan Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0164
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 34, 294, 323, 354, 354A, 354B, 354B, 506, 509Protection of Children from Sexual Offences Act, 2012 — Section 12
High Courts24 Jan 2022
Sasikanta Mohanty Vs State Of Orissa And Anr
Orissa High Court · (2022) 01 OHC CK 0163
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va)Indian Penal Code, 1860 — Section 294, 307, 323, 341, 506Arms Act, 1959 — Section 25, 27
High Courts24 Jan 2022Disposed Of
Tikili Swain Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0162
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4
High Courts24 Jan 2022Disposed Of
Chakradhar Patra And Another Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0161
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b)
High Courts24 Jan 2022Disposed Of
Sambit Samal Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0160
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 394, 323, 341, 376(2)(n), 506
High Courts24 Jan 2022Disposed Of
Sandeep Kumar Swain @ Bapuni Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0159
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 27A, 29
High Courts24 Jan 2022Disposed Of
Krishna Prasad Keshari @ Keshri Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0158
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 379, 408, 411, 471
High Courts24 Jan 2022Disposed Of
Kalia @ Bishnu Charan Sahu @ Sahoo Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0157
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 27
High Courts24 Jan 2022Dismissed
Dhanurjaya Patra Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0156
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 460, 506Arms Act, 1959 — Section 25, 27
High Courts24 Jan 2022Disposed Of
Manoj Kumar Sahu Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0155
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 397, 420Information Technology Act, 2000 — Section 66(C), 66(D)
High Courts21 Jan 2022Disposed Of
Sasmita Samal Vs Santosh Kumar Das
Orissa High Court · (2022) 01 OHC CK 0154
Hindu Marriage Act, 1955 — Section 19
High Courts21 Jan 2022
Md. Arman Vs Reshma Khatoon
Orissa High Court · (2022) 01 OHC CK 0152
Code of Criminal Procedure, 1973 — Section 125
High Courts21 Jan 2022
Sagar Sahu Vs Bandana Sahu And Others
Orissa High Court · (2022) 01 OHC CK 0150