High Courts17 Jan 2024Disposed Of
Annapurna Nayak @ Dash Vs Dillip Kumar Dash T
Orissa High Court · (2024) 01 OHC CK 0142
Hindu Marriage Act, 1955 — Section 13(ia)(i)
COURT ARCHIVE
Orissa High Court judgments, 2024
1,560 judgments · page 72 of 78
High Courts16 Jan 2024Disposed Of
Mithun Pradhan And Another Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0141
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
High Courts16 Jan 2024Disposed Of
Jitendra Palei @ Jitu Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0140
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 324Explosive Substances Act, 1908 — Section 3, 4
High Courts16 Jan 2024Disposed Of
Sudarshan Sethi Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0139
Indian Penal Code, 1860 — Section 34, 201, 302, 364
High Courts16 Jan 2024Disposed Of
Akshaya Kumar Nath @ Kalia Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0138
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)C
High Courts16 Jan 2024Disposed Of
Suryakanta Maharana Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0137
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354(A), 394
High Courts16 Jan 2024Disposed Of
State Social Welfare Board, Khurda Vs Sanjubala Sahoo And Others T
Orissa High Court · (2024) 01 OHC CK 0136
Industrial Disputes Act, 1947 — Section 11(10), 17B, 33C(2)
High Courts16 Jan 2024Disposed Of
Manorama Pati Vs Suvendu Kar And Others T
Orissa High Court · (2024) 01 OHC CK 0135
High Courts16 Jan 2024Disposed Of
Anasuya Swain Vs Sujit Kumar Lenka T
Orissa High Court · (2024) 01 OHC CK 0134
High Courts16 Jan 2024Partly Allowed
Paresh Kumar Naik Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0133
Code of Criminal Procedure, 1973 — Section 383Indian Penal Code, 1860 — Section 302, 304B, 498ADowry Prohibition Act, 1961 — Section 2, 4
High Courts12 Jan 2024Disposed Of
Binodini Rout & Others Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0132
Code of Civil Procedure, 1908 — Order 41, Rule 19
High Courts12 Jan 2024Disposed Of
Chandra Kanta Badmiri Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0131
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts12 Jan 2024Disposed Of
Narendra Kondagori Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0130
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304B, 306, 406, 498ADowry Prohibition Act, 1961 — Section 4
High Courts12 Jan 2024Disposed Of
Niranjan Barik Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0129
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 506Arms Act, 1959 — Section 25, 27
High Courts12 Jan 2024Disposed Of
Nirab Digal Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0128
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 — Section 6(1)
High Courts12 Jan 2024Disposed Of
Bikash Chandra Mallik Vs State Of Odisha T
Orissa High Court · (2024) 01 OHC CK 0127
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306, 498A
High Courts12 Jan 2024Disposed Of
Sushanta Putel Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0126
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(1)
High Courts12 Jan 2024Disposed Of
Silu @ Pramod Behera And Others Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0125
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 506Arms Act, 1959 — Section 25, 27
High Courts12 Jan 2024Disposed Of
Somanath Pradhani Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0124
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29, 37
High Courts12 Jan 2024Disposed Of
M.Ramesh Reddy Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0123
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 37Arms Act, 1959 — Section 25, 25(6), 25(7)