High Courts24 Apr 2024Dismissed
Harapriya Nanda Vs State Of Odisha And Others
Orissa High Court · (2024) 04 OHC CK 0237
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 112 of 1,624
High Courts24 Apr 2024Disposed Of
Tripti Acharya Vs Kumar SP
Orissa High Court · (2024) 04 OHC CK 0236
High Courts24 Apr 2024Disposed Of
Pratap Beura And Another Vs Rajkisore Beura And Others
Orissa High Court · (2024) 04 OHC CK 0234
Code of Civil Procedure, 1908 — Order 18 Rule 1
High Courts24 Apr 2024Disposed Of
Amarnath Bisi Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0233
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 27(b)(ii), 37
High Courts24 Apr 2024Disposed Of
Abhay Swain Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0232
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 29, 37
High Courts24 Apr 2024Disposed Of
Niranjan Behera Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0231
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Arms Act, 1959 — Section 25
High Courts24 Apr 2024Disposed Of
Santosh Rana Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0230
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
High Courts24 Apr 2024Disposed Of
Elabanta Patra Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0229
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
High Courts24 Apr 2024Disposed Of
Chandra Sekhar Patra Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0228
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 25
High Courts24 Apr 2024Disposed Of
Jit @ Jita Mahananda Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0227
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
High Courts24 Apr 2024Disposed Of
Rabindra Nath Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0226
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts24 Apr 2024Disposed Of
Lipu @ Mithun Mallick Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0225
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 37
High Courts24 Apr 2024Disposed Of
Pushpendra Singh Bharti @ Pushpendra Singh Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0224
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29
High Courts24 Apr 2024Disposed Of
Srikanta Padhi Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0223
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 364(A), 506, 507
High Courts24 Apr 2024Disposed Of
Rouf Mahammad Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0222
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 37(1)(b)(ii)Arms Act, 1959 — Section 25(1B)(a)
High Courts24 Apr 2024Disposed Of
Shyamsundar Khatua Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0221
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29, 35
High Courts24 Apr 2024Dismissed
Narendra Kumar Nayak @ Narendra Nayak Vs Presiding Officer, Labour Court, Bhubaneswar And Another
Orissa High Court · (2024) 04 OHC CK 0220
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)(d), 12(5), 25F, 25G, 25H
High Courts24 Apr 2024Disposed Of
Suresh Jala Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0219
Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts24 Apr 2024Disposed Of
Vineet Lalani Vs Republic of India (CBI)
Orissa High Court · (2024) 04 OHC CK 0218
High Courts24 Apr 2024Disposed Of
Indra Gope Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0217
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302