High Courts16 Jul 2024Disposed Of
M/s D.K. Enterprises Vs Asst. Director (Revenue), ESIC, Khurda & Another
Orissa High Court · (2024) 07 OHC CK 0049
Employees State Insurance Act,1948 — Section 45A
COURT ARCHIVE
Orissa High Court judgments, 2024
1,560 judgments · page 4 of 78
High Courts16 Jul 2024Allowed
Basanta Kumar Mishra Vs Orissa State Road Transport Corporation, Paribahan Bhawan, Bhubaneswar
Orissa High Court · (2024) 07 OHC CK 0048
Constitution of India, 1950 — Article 14, 226, 227, 311(2)
High Courts15 Jul 2024Disposed Of
Sitakanta Rout Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0063
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
High Courts15 Jul 2024Disposed Of
Krushna Khillo Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0062
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 376D
High Courts15 Jul 2024Disposed Of
Sidhant Patra Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0061
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 341, 363, 366, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts15 Jul 2024Disposed Of
Soumen Rana Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0060
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 37
High Courts15 Jul 2024Disposed Of
Anil Bhatra Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0059
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 366, 376D, 506Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts15 Jul 2024Allowed
Urmila Sahu Vs State Of Orissa And Others
Orissa High Court · (2024) 07 OHC CK 0058
Constitution of India, 1950 — Article 226, 227
High Courts15 Jul 2024Allowed
Sabitri Padhan Vs State Of Orissa And Others
Orissa High Court · (2024) 07 OHC CK 0057
Constitution of India, 1950 — Article 226, 227
High Courts15 Jul 2024Partly Allowed
Dr. Niranjan Lenka Vs State Of Orissa And Others
Orissa High Court · (2024) 07 OHC CK 0056
Constitution of India, 1950 — Article 226, 227Odisha Education Act, 1969 — Section 4(a), 4(b), 7COrissa Aided Educational Institutions Employees Retirement Benefit Rules, 1981 — Rule 6
High Courts15 Jul 2024Disposed Of
State Of Odisha Vs Manas Kumar Pradhan & Ors
Orissa High Court · (2024) 07 OHC CK 0055
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 145Stamp Act, 1899 — Section 31, 32, 33
High Courts15 Jul 2024Dismissed
Purna Chandra Harijan Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0054
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 167(2), 167(2)(a)(i)Indian Penal Code, 1860 — Section 302
High Courts12 Jul 2024Disposed Of
Benudhar Soura & Ors Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0029
Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts12 Jul 2024Disposed Of
Rabin Lugun @ Rabin @ Nabin Lugun Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0028
Code of Criminal Procedure, 1973 — Section 437(1), 439Indian Penal Code, 1860 — Section 376(2)(n), 376(3), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts12 Jul 2024Disposed Of
Ranjit Nayak Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0027
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 25, 29
High Courts12 Jul 2024Disposed Of
Priyabrata Das Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0026
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29
High Courts12 Jul 2024Disposed Of
Laxman Pangi Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0025
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts12 Jul 2024Disposed Of
Bhuri Meher Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0024
Code of Criminal Procedure, 1973 — Section 437(1), 439Indian Penal Code, 1860 — Section 34, 302, 498ADowry Prohibition Act, 1961 — Section 4
High Courts12 Jul 2024Disposed Of
Sunaram Tudu Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0023
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 354, 354A, 354D, 457Protection of Children from Sexual Offences Act, 2012 — Section 8
High Courts12 Jul 2024Disposed Of
Babua @ Gopinath Mohanty Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0022