COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 100 of 1,624

High Courts16 May 2024Allowed

Hemanta Kumar Ray Vs Romani Das @ Ray And Another

Orissa High Court · (2024) 05 OHC CK 0203

Code of Criminal Procedure, 1973 — Section 125, 397Family Courts Act, 1984 — Section 19, 19(4)Hindu Marriage Act, 1955 — Section 13(1), 24

High Courts16 May 2024Disposed Of

Tankadhar Gopal Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0198

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

High Courts16 May 2024Disposed Of

Manua Parida Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0197

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 364, 506

High Courts16 May 2024Disposed Of

Laba Rout @ Routa Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0196

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25(1B)(a), 25(6)

High Courts16 May 2024Disposed Of

Saroj Patra Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0195

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 37

High Courts15 May 2024Disposed Of

Chitrasen Magar @ Mantu Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0171

Indian Penal Code, 1860 — Section 34, 201, 380, 411, 427, 457

High Courts15 May 2024Disposed Of

Santilata Swain Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0170

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 37

High Courts15 May 2024Disposed Of

Rabindra Kumar Behera Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0169

Indian Penal Code, 1860 — Section 34, 294, 323, 341, 420, 506

High Courts14 May 2024Disposed Of

Monalisha Mishra And Another Vs Sanjib Kumar Mishra And Others

Orissa High Court · (2024) 05 OHC CK 0122

Code of Civil Procedure, 1908 — Order 6 Rules 17

High Courts14 May 2024Disposed Of

Padmabati Pradhan Vs Harihara Mohanta And Another

Orissa High Court · (2024) 05 OHC CK 0121

Code of Civil Procedure, 1908 — Section 80, Order 1 Rules 10

High Courts14 May 2024Disposed Of

Sita Devi Bagaria Vs Ramawtar Bagaria And Others

Orissa High Court · (2024) 05 OHC CK 0120

Code of Civil Procedure, 1908 — Section 151, Order 21 Rules 97, Order 21 Rules 98, Order 21 Rules 99, Order 21 Rules 100, Order 21 Rules 101Evidence Act, 1872 — Section 44

High Courts14 May 2024Disposed Of

Santosh Biswal @ jitu Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0119

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 399, 402Arms Act, 1959 — Section 25, 27

High Courts14 May 2024Disposed Of

Champian Pardi Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0118

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 457

High Courts14 May 2024Disposed Of

Gobardhan Bemal @ Khena Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0117

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302

High Courts14 May 2024Disposed Of

Pramod Kumar Samal @ Baban Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0116

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 420Information Technology Act, 2000 — Section 66(C)

High Courts14 May 2024Disposed Of

Pankaj Nayak @ Naik Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0115

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 384, 506, 507

High Courts14 May 2024

GKF Nursing Institute Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0114

Constitution of India, 1950 — Article 19(1)(g), 226Indian Nursing Council Act, 1947 — Section 16(1), 16(1)(g), 16(1)(h), 16(1)(i)

High Courts14 May 2024Allowed

Sri Babarao Himirika Vs State Of Odisha And Others

Orissa High Court · (2024) 05 OHC CK 0113

Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 239Child Labour (Prohibition and Regulation) Act, 1986 — Section 14(3)(a), 9(2)

High Courts14 May 2024Allowed

Mudhusmita Dash Vs Collector, Nayagarh & Others

Orissa High Court · (2024) 05 OHC CK 0112

Constitution of India, 1950 — Article 19, 226, 227

High Courts14 May 2024Allowed

Chitta Ranjan Meher And Others Vs Soudamini Meher

Orissa High Court · (2024) 05 OHC CK 0111

Transfer of Property Act, 1882 — Section 53ARegistration Act, 1908 — Section 17, 17(1A), 49Stamp Act, 1899 — Section 35