High Courts04 Apr 2024Disposed Of
Mara Madhi Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0034
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 122 of 1,624
High Courts04 Apr 2024
Indrajit Madhi Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0033
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 27A, 29, 37
High Courts04 Apr 2024
Arabinda Mallick @ Arabinda Malik Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0032
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395
High Courts03 Apr 2024Dismissed
Kunjalata Jena And Others Vs Purna Chandra Jena And Others
Orissa High Court · (2024) 04 OHC CK 0031
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Apr 2024Disposed Of
Mahesh Kumar Agarwal Vs Sumanlal Lodhi
Orissa High Court · (2024) 04 OHC CK 0030
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Apr 2024Disposed Of
Basanta Kumar Pradhan Vs Gati Krushna Rout And Others
Orissa High Court · (2024) 04 OHC CK 0029
Code of Civil Procedure, 1908 — Section 151Evidence Act, 1872 — Section 138
High Courts03 Apr 2024Disposed Of
Sabya Sachi Panda @ Sunil @ Sarat Vs State Of Odisha And Others
Orissa High Court · (2024) 04 OHC CK 0028
Constitution of India, 1950 — Article 226
High Courts03 Apr 2024Disposed Of
Deepak Kumar Khuntia Vs Chief General Manager in Charge, Department of Banking Operation and Development, Mumbai & Ors
Orissa High Court · (2024) 04 OHC CK 0027
High Courts03 Apr 2024Disposed Of
M/s. Maha Laxmi Associates, Berhampur Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0026
Central Sales Tax (Orissa) Rules, 1957 — Rule 12(7)
High Courts03 Apr 2024Disposed Of
Bishnu Charan Sahoo Vs Subhasmita Patra @ Laxmipriya Sahoo
Orissa High Court · (2024) 04 OHC CK 0025
Code of Civil Procedure, 1908 — Order 9 Rule 8, Order 9 Rule 9
High Courts03 Apr 2024Disposed Of
Sreekanta Kumar Barik Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0024
Code of Criminal Procedure, 1973 — Section 161, 164
High Courts03 Apr 2024Disposed Of
Rabindra Swain Vs State Of Odisha
Orissa High Court · (2024) 04 OHC CK 0023
High Courts03 Apr 2024Disposed Of
Bijay Nayak Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0022
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section34, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 4
High Courts03 Apr 2024Disposed Of
Sanjit Kumar Nayak Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0021
Code of Criminal Procedure, 1973 — Section 161, 227, 397, 401Indian Penal Code, 1860 — Section 354A, 354C, 354D, 376(2)(n), 506Information Technology Act, 2000 — Section 67A
High Courts03 Apr 2024Disposed Of
Lilu Parabhue Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0020
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts03 Apr 2024Disposed Of
Biswanath Senapati Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0019
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 467, 468, 471
High Courts03 Apr 2024Disposed Of
Mahes Das Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0018
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395Arms Act, 1959 — Section 25, 27
High Courts03 Apr 2024Disposed Of
Ananda Chandra Nayak Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0017
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498A
High Courts03 Apr 2024Disposed Of
Sibalu Tukuna Dora @ S.Tukuna Dora Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0016
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
High Courts03 Apr 2024Disposed Of
Chintu @ Rakesh Mohanty Vs State Of Orissa
Orissa High Court · (2024) 04 OHC CK 0015
Code of Criminal Procedure, 1973 — Section 317, 439Indian Penal Code, 1860 — Section 34, 294, 307, 341, 380, 384, 427, 506Arms Act, 1959 — Section 25, 27