High Courts26 Jun 2024Disposed Of
Bhuja Hans Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0115
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 323, 341
COURT ARCHIVE
Orissa High Court judgments, 2024
1,560 judgments · page 8 of 78
High Courts26 Jun 2024Disposed Of
Nilamadhab Mandal Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0114
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302, 342, 364
High Courts26 Jun 2024Disposed Of
Rudhia @ Bipin Bihari Das Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0113
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 457
High Courts26 Jun 2024Disposed Of
Nagarjuna Pradhan Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0112
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
High Courts26 Jun 2024Disposed Of
S.k. Saheb Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0111
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395Arms Act, 1959 — Section 25, 27
High Courts26 Jun 2024Disposed Of
Debananda Bhadra @ Kutu Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0110
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts26 Jun 2024Disposed Of
Jiri @ Jermiya Raika & Ors Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0109
Indian Penal Code, 1860 — Section 34, 302
High Courts25 Jun 2024Disposed Of
Sania Pradhan @ Sanyasi Pradhan & Anr Vs State Of Odisha & Ors
Orissa High Court · (2024) 06 OHC CK 0133
Constitution of India, 1950 — Article 226, 227
High Courts25 Jun 2024Dismissed
Niranjan Parida Vs Orissa State Cashew Development Corporation Ltd. & Anr
Orissa High Court · (2024) 06 OHC CK 0132
Constitution of India, 1950 — Article 226, 227
High Courts25 Jun 2024Dismissed
Lalit Kumar Vs Union Bank Of India & Ors
Orissa High Court · (2024) 06 OHC CK 0131
Constitution of India, 1950 — Article 226, 227
High Courts25 Jun 2024Dismissed
Bibhuti Bhusan Jena & Ors Vs State Of Odisha & Ors
Orissa High Court · (2024) 06 OHC CK 0130
Constitution of India, 1950 — Article 226, 227Orissa Reservation of Post and Services (For Socially and Educationally Back Ward Classes) Act, 2008 — Section 3
High Courts25 Jun 2024Allowed
Jayanta Kumar Pradhan Vs Mahanadi Coal Field Ltd. & Ors
Orissa High Court · (2024) 06 OHC CK 0129
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1984 — Section 4(1)
High Courts25 Jun 2024Dismissed
Golakha Chandra Panda Vs State Of Odisha & Ors
Orissa High Court · (2024) 06 OHC CK 0128
Constitution of India, 1950 — Article 226, 227
High Courts25 Jun 2024Allowed
Bibhuti Bhusan Pani Vs State Of Odisha & Ors
Orissa High Court · (2024) 06 OHC CK 0127
Constitution of India, 1950 — Article 226, 227Orissa Home Guards Act, 1961 — Section 5(2), 7(3), 9(3)
High Courts25 Jun 2024Allowed
Basanta Kumar Swain Vs State Of Odisha & Ors
Orissa High Court · (2024) 06 OHC CK 0126
Constitution of India, 1950 — Article 226, 227Orissa Home Guards Act, 1961 — Section 5(2), 7(3), 9(3)
High Courts25 Jun 2024Allowed
Mangala Prasad Mohanty Vs Vice Chancellor, Orissa University Of Agriculture And Technology, Bhubaneswar & Ors
Orissa High Court · (2024) 06 OHC CK 0125
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts25 Jun 2024Dismissed
Hrushikesh Behera Vs Union Bank Of India & Ors
Orissa High Court · (2024) 06 OHC CK 0124
Constitution of India, 1950 — Article 226, 227
High Courts25 Jun 2024Dismissed
Sachidananda Patra Vs Indumati Patra
Orissa High Court · (2024) 06 OHC CK 0123
High Courts25 Jun 2024Disposed Of
Deepak Kumar Mohanty Vs Mr. Arvind Singh & Anr
Orissa High Court · (2024) 06 OHC CK 0122
Contempt of Courts Act, 1971 — Section 12
High Courts25 Jun 2024Disposed Of
Nrusingha @ Narasingha Samantrary Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0121
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 399, 402Arms Act, 1959 — Section 27