High Courts19 Jan 2022Allowed
Malaya Kumar Lenka Vs State Of Odisha And Others
Orissa High Court · (2022) 01 OHC CK 0113
Code of Criminal Procedure, 1973 — Section 156(3), 202, 482Indian Penal Code, 1860 — Section 34, 120B, 408
COURT ARCHIVE
Orissa High Court judgments, 2022
2,258 judgments · page 109 of 113
High Courts19 Jan 2022Allowed
Maheswar Barik Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0112
Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 419, 420, 465, 467, 468, 471Information Technology Act, 2000 — Section 66C, 66D
High Courts19 Jan 2022Disposed Of
Bichi @ Bichitrananda @ Bichitra Swain Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0105
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 4
High Courts19 Jan 2022Disposed Of
Kanhu Charan Nahak Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0104
High Courts19 Jan 2022Disposed Of
Udhaba Pangi And Others Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0103
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 324, 427
High Courts18 Jan 2022
Arun Kumar Behera Vs State Of Odisha And Others
Orissa High Court · (2022) 01 OHC CK 0102
Indian Penal Code, 1860 — Section 363, 366A, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 4, 8
High Courts18 Jan 2022Disposed Of
Rahidul Biswas Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0101
High Courts18 Jan 2022Disposed Of
Hadibandhu Sahoo Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0100
High Courts18 Jan 2022Disposed Of
Biswa Ranjan Tripathy & Anr Vs State Of Odisha & Anr
Orissa High Court · (2022) 01 OHC CK 0099
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 420, 468, 471
High Courts18 Jan 2022Dismissed
Pradeep Kumar Mishra @ Muna Vs State Of Odisha & Anr
Orissa High Court · (2022) 01 OHC CK 0098
Code of Criminal Procedure, 1973 — Section 482Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 27A
High Courts18 Jan 2022
Manoj Behera @ Susanta @ Olla Vs State Of Odisha & Another
Orissa High Court · (2022) 01 OHC CK 0097
Indian Penal Code, 1860 — Section 376(2)(n)Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3
High Courts18 Jan 2022Dismissed
Purnachandra Bindhani @ Muna Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0096
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302
High Courts18 Jan 2022Disposed Of
Rajendra Parabhoi Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0095
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 363, 366, 376(2)(n)
High Courts18 Jan 2022Dismissed
Ganesh Pradhan @ Gani Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0094
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 29, 37(1)(b)
High Courts18 Jan 2022Disposed Of
Brahmananda Senapati @ Tiki Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0093
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 397Arms Act, 1959 — Section 25, 27
High Courts18 Jan 2022Disposed Of
Manas Ranjan Pradhan Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0092
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 409, 420, 506
High Courts18 Jan 2022Disposed Of
Vijay @ Bijay Yadav @ Jitu Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0091
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 353
High Courts18 Jan 2022Disposed Of
Harindar Singh Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0089
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302
High Courts18 Jan 2022Disposed Of
Dipuna @ Ajit Ray Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0088
Code of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25(1A), 25(1AA)
High Courts18 Jan 2022Disposed Of
Ajhar @ Saitan @Sk. Ajaruddin Vs State Of Orissa
Orissa High Court · (2022) 01 OHC CK 0087
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 29