High Courts15 Apr 2024Disposed Of
Manoj Khosla Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0094
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 343, 364A, 365, 386
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 119 of 1,624
High Courts15 Apr 2024
Raja @ Manoranjan Dalei Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0093
Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 4(2), 6
High Courts12 Apr 2024Disposed Of
Sanatan Dham And Another Vs Mahendra Swain And Others
Orissa High Court · (2024) 04 OHC CK 0080
Code of Civil Procedure, 1908 — Order 22 Rule 10
High Courts12 Apr 2024Allowed
Ranjan Kishore Behera Vs State Of Odisha (Vig)
Orissa High Court · (2024) 04 OHC CK 0079
Code of Criminal Procedure, 1973 — Section 389, 389(1)Prevention of Corruption Act, 1988 — Section 7, 20Evidence Act, 1872 — Section 154
High Courts12 Apr 2024Disposed Of
Dillia @ Dillip Kumar Barik Vs State Of Odisha And Another
Orissa High Court · (2024) 04 OHC CK 0078
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts12 Apr 2024Disposed Of
Prasant Meher Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0077
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 4, 5, 6
High Courts12 Apr 2024Disposed Of
Biltu Kumar Singh Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0076
Code of Criminal Procedure, 1973 — Section 317, 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25
High Courts12 Apr 2024Dismissed
Chandan Behera Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0075
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 394, 411, 413
High Courts10 Apr 2024Dismissed
Raj Kishore Sahoo Vs State Of Odisha And Others
Orissa High Court · (2024) 04 OHC CK 0074
Constitution of India, 1950 — Article 14, 226
High Courts10 Apr 2024Disposed Of
Binodini Senapati Vs State Of Odisha & Others
Orissa High Court · (2024) 04 OHC CK 0073
Constitution of India, 1950 — Article 226, 227Odisha Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Section 21(2)
High Courts10 Apr 2024Dismissed
Sarojini Sahoo @ Swain Vs Japakrushna Sahoo
Orissa High Court · (2024) 04 OHC CK 0072
Code of Civil Procedure, 1908 — Section 24Family Courts Act, 1984 — Section 7(1)Code of Criminal Procedure, 1973 — Section 125, 127
High Courts10 Apr 2024Dismissed
Mohammed Moquim Vs State Of Odisha (Vigilance)
Orissa High Court · (2024) 04 OHC CK 0071
Code of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 120A, 120B, 415, 420, 463, 464, 468, 470, 471Negotiable Instruments Act, 1881 — Section 141
High Courts10 Apr 2024Disposed Of
Srikanta Gouda Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0069
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 341, 427, 452Arms Act, 1959 — Section 27
High Courts10 Apr 2024Allowed
Tina @ Sk.Abdul Ajim Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0068
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 332, 341, 353Arms Act, 1959 — Section 25(1B)(a), 27(1)
High Courts10 Apr 2024Disposed Of
Antaryami Naik Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0067
Code of Criminal Procedure, 1973 — Section 317, 439Indian Penal Code, 1860 — Section 120B, 395, 397, 420, 412Information Technology Act, 2000 — Section 66D
High Courts10 Apr 2024Disposed Of
Rakesh Choudhary Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0066
Code of Criminal Procedure, 1973 — Section 317, 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25
High Courts10 Apr 2024Disposed Of
Pinku Nayak @ Gobind Chandra Nayak Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0065
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 364, 364A, 385, 506, 507
High Courts09 Apr 2024Disposed Of
Kishore Mohanty @ Chintu Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0092
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 380, 413, 457
High Courts09 Apr 2024Disposed Of
Kandan Murmu Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0091
Code of Criminal Procedure, 1973 — Section 164
High Courts09 Apr 2024Disposed Of
Abhishek Jena Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0090
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302, 307Arms Act, 1959 — Section 25, 27