COURT ARCHIVE

Orissa High Court judgments, 2024

1,560 judgments · page 1 of 78

High Courts08 Oct 2024Dismissed

Bhimasen Behera And Another Vs Braja Behera And Others

Orissa High Court · (2024) 10 OHC CK 0008

Code of Civil Procedure, 1908 — Order 1 Rule 9, Order 1 Rule 10, Order 1 Rule 13, Order 41 Rule 27, Order 43 Rule 1(u)Code of Criminal Procedure, 1973 — Section 144

High Courts08 Oct 2024Dismissed

Babu Dehuri Vs State Of Odisha

Orissa High Court · (2024) 10 OHC CK 0007

Code of Criminal Procedure, 1973 — Section 383Indian Penal Code, 1860 — Section 86, 302, 304II, 307, 324, 326, 498A

High Courts08 Oct 2024Dismissed

Landa @ Nanda @ Sanjay Pradhan Vs State Of Odisha

Orissa High Court · (2024) 10 OHC CK 0006

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 415Indian Penal Code, 1860 — Section 34, 294, 324, 352, 376AB, 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 5, 7, 8, 9, 10, 29

High Courts08 Oct 2024Partly Allowed

Ananta Naik & Another Vs State Of Odisha

Orissa High Court · (2024) 10 OHC CK 0005

Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 300, 302, 304I, 304II, 324

High Courts08 Oct 2024Dismissed

Rikhi Sahu Vs State Of Odisha

Orissa High Court · (2024) 10 OHC CK 0004

Code of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 300, 302, 304IEvidence Act, 1872 — Section 3, 6

High Courts07 Oct 2024Disposed Of

Ajit Kumar Panda Vs State Of Odisha

Orissa High Court · (2024) 10 OHC CK 0001

Constitution of India, 1950 — Article 226, 227, 309Companies Act, 1956 — Section 441, 529AOdisha Group C and Group D Posts (Contractual Appointment) Rules, 2013 — Rule 10

High Courts04 Oct 2024Dismissed

Dr. Kanishka Das Vs Union Of India And Others

Orissa High Court · (2024) 10 OHC CK 0003

Constitution of India, 1950 — Article 226, 227, 311Central Civil Service (Classification, Control and Appeal) Rules, 1965 — Rule 14

High Courts04 Oct 2024Disposed Of

Benudhar Mallick Vs Swarnalata Mallick

Orissa High Court · (2024) 10 OHC CK 0002

High Courts03 Oct 2024Disposed Of

Smt. Kabita Giri Vs State Of Orissa And Others

Orissa High Court · (2024) 10 OHC CK 0009

Constitution of India, 1950 — Article 226, 227

High Courts29 Jul 2024Disposed Of

Mrutyunjaya Panda Vs R.T.O., Cuttack And Another

Orissa High Court · (2024) 07 OHC CK 0090

High Courts29 Jul 2024

Ainti Bewa And Another Vs Union Of India & Others

Orissa High Court · (2024) 07 OHC CK 0089

High Courts29 Jul 2024Disposed Of

Manorama Rana Vs Satyabrata Rana And Another

Orissa High Court · (2024) 07 OHC CK 0088

High Courts29 Jul 2024

Scandi Trading Ltd Vs Mv Zhe Hai 505

Orissa High Court · (2024) 07 OHC CK 0087

Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017 — Section 4(1)(l)

High Courts26 Jul 2024Disposed Of

Rohan Khan @ Abdul Nadeem @ Sk Nadeem Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0098

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(C), 29

High Courts26 Jul 2024Disposed Of

Dourath Bagh @ Doulata Bag Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0097

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37(1)(b)(ii)

High Courts26 Jul 2024Disposed Of

Jhasketan Bhoi Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0096

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section34, 302, 348, 364

High Courts26 Jul 2024Disposed Of

Gagan Pujari Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0095

High Courts26 Jul 2024Disposed Of

Deepak Kumar Behera Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0094

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302

High Courts26 Jul 2024Disposed Of

Haribandhu Harijan @ Suri @ Suri Harijan Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0093

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 326

High Courts26 Jul 2024Disposed Of

Ranjit Kumar Digal Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0092

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)