High Courts04 Jan 2024Dismissed
Heena Kausar Vs Mahammad Nadeem
Orissa High Court · (2024) 01 OHC CK 0021
Code of Criminal Procedure, 1973 — Section 438, 439(2)Indian Penal Code, 1860 — Section 34, 498A, 506Dowry Prohibition Act, 1961 — Section 4
COURT ARCHIVE
Orissa High Court judgments, 2024
1,560 judgments · page 78 of 78
High Courts04 Jan 2024Disposed Of
Anil Kapoor Sahoo Vs State Of Odisha And Others
Orissa High Court · (2024) 01 OHC CK 0020
High Courts04 Jan 2024Disposed Of
Sahadev Swain Vs Kapila Khuntia And Others
Orissa High Court · (2024) 01 OHC CK 0019
Code of Civil Procedure, 1908 — Order 8 Rule 1, Order 8 Rule 9
High Courts04 Jan 2024Disposed Of
Kamala Lochan Behera And Others Vs Kathia Sahoo
Orissa High Court · (2024) 01 OHC CK 0018
High Courts04 Jan 2024Disposed Of
Asat Mandal @ Ashok Mandal Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0017
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29
High Courts04 Jan 2024Disposed Of
Suresh Bira Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0016
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts04 Jan 2024Disposed Of
Chepan Mukhi Vs State Of Odisha & Another
Orissa High Court · (2024) 01 OHC CK 0015
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 363, 370, 370A(1)(2)(5), 372, 376(3), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts04 Jan 2024Disposed Of
Tikedhar Gainta Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0014
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37(1)(b)(ii)
High Courts03 Jan 2024Disposed Of
Santosh Kumar Pradhan @ Babu Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0037
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 324, 326, 384, 506Arms Act, 1959 — Section 25(IB)(a)
High Courts03 Jan 2024Disposed Of
Narayan Mallick Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0036
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(f), 376(2)(k)Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts03 Jan 2024Disposed Of
Satyajit Padhi And Another Vs Jogamaya Pati
Orissa High Court · (2024) 01 OHC CK 0029
Code of Civil Procedure, 1908 — Order 41 Rule 33Code of Criminal Procedure, 1973 — Section 125, 407Family Courts Act, 1984 — Section 7, 19
High Courts03 Jan 2024Disposed Of
Harekrushna Behera Vs Manasi Jena
Orissa High Court · (2024) 01 OHC CK 0028
Code of Civil Procedure, 1908 — Order 1 Rule 3, Order 41 Rule 23AHindu Marriage Act, 1955 — Section 13(1)(i), 21Evidence Act, 1872 — Section 165
High Courts03 Jan 2024Dismissed
Sarojini Dash Vs State Of Odisha & Others
Orissa High Court · (2024) 01 OHC CK 0027
High Courts03 Jan 2024Disposed Of
Chaita @ Chaitanya Malik Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0002
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394, 450
High Courts02 Jan 2024Disposed Of
Laxmi Mahanta Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0035
Code of Criminal Procedure, 1973 — Section 437(1), 439Indian Penal Code, 1860 — Section 34, 120B, 302, 498A
High Courts02 Jan 2024Disposed Of
Tikamani @ Tika Meher Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0034
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 498A
High Courts02 Jan 2024Disposed Of
Artabandhu Banchhor Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0033
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 302
High Courts02 Jan 2024Disposed Of
Taslima Bibi Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0032
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts02 Jan 2024Dismissed
Okila @ Anil Samal Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0031
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302, 506
High Courts02 Jan 2024Dismissed
Govinda Nayak Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0001
Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 27, 134, 145Arms Act, 1959 — Section 25