High Courts23 Apr 2024Disposed Of
Pareshnath Mishra Vs Rojalini Pati
Orissa High Court · (2024) 04 OHC CK 0216
Hindu Marriage Act, 1955 — Section 13B
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 113 of 1,624
High Courts23 Apr 2024Dismissed
State Of Orissa, represented by Land Acquisition Officer, Zone-II, Deogarh Vs Achuytananda Sahu & Others
Orissa High Court · (2024) 04 OHC CK 0215
Land Acquisition Act, 1894 — Section 4(1), 11, 18, 23(1A), 23(2), 28
High Courts23 Apr 2024Dismissed
Land Acquisition Officer Ganjam, Chhatrapur Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0214
Land Acquisition Act, 1894 — Section 4(1), 11, 23, 18, 24
High Courts23 Apr 2024Dismissed
Faguna Harijan Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0213
Indian Penal Code, 1860 — Section 34, 325
High Courts23 Apr 2024Disposed Of
Sudesh Karkaria Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0212
Code of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 395
High Courts23 Apr 2024Disposed Of
Bimala Das And Others Vs Sulochana Bewa And Others
Orissa High Court · (2024) 04 OHC CK 0211
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts23 Apr 2024Disposed Of
Biswanath Khatua Vs Sri Sri Lord Lingaraj Mahaprabhu Bije, Bhubaneswar And Another
Orissa High Court · (2024) 04 OHC CK 0210
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts23 Apr 2024Disposed Of
Annapurna Mahasuar Vs Satyabhama Praharaj And Others
Orissa High Court · (2024) 04 OHC CK 0209
High Courts23 Apr 2024Disposed Of
Gyanendra Swain Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0208
Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c)
High Courts23 Apr 2024Disposed Of
Bidya Harpal Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0207
Indian Penal Code, 1860 — Section 302
High Courts23 Apr 2024Disposed Of
Ganesh Kanhar Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0206
Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29
High Courts23 Apr 2024Disposed Of
Shiba Digal Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0205
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts23 Apr 2024Disposed Of
Prakash Pradhan Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0204
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29
High Courts23 Apr 2024Disposed Of
Biju Tripathy @ Biju Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0203
Code of Criminal Procedure, 1973 — Section 41(c), 173, 173(2)Indian Penal Code, 1860 — Section 419, 420
High Courts23 Apr 2024Disposed Of
Prasanjit Dash @ Rinki Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0202
Code of Criminal Procedure, 1973 — Section 41(c), 173, 173(2)Indian Penal Code, 1860 — Section 419, 420
High Courts23 Apr 2024Disposed Of
Abdul Rahaman @ Abdul Rehman @ Abdul Vs Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0201
Code of Criminal Procedure, 1973 — Section 41(c), 173, 173(2)Indian Penal Code, 1860 — Section 419, 420
High Courts23 Apr 2024Disposed Of
D. Gitanjali Dora @ D. Gitanjali Vs D. Nityananda Dora
Orissa High Court · (2024) 04 OHC CK 0200
Code of Civil Procedure, 1908 — Order 9 Rule 13Family Courts Act, 1984 — Section 19(1)
High Courts23 Apr 2024Disposed Of
Rajesh Kumar Dash Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0199
Code of Criminal Procedure, 1973 — Section 41(c), 173(2)Indian Penal Code, 1860 — Section 419, 420
High Courts23 Apr 2024Disposed Of
Sapan Digal Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0198
Code of Criminal Procedure, 1973 — Section 317, 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts23 Apr 2024Disposed Of
Nihar Ranjan Mahanta Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0197
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395Arms Act, 1959 — Section 25, 27