High Courts20 Mar 2024Disposed Of
Saikh Ashmat And Another Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0165
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 127 of 1,624
High Courts20 Mar 2024Disposed Of
Prasant Digal Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0164
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29
High Courts20 Mar 2024Disposed Of
Kusuma Sahoo Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0163
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302
High Courts20 Mar 2024Allowed
Sumanta Moharana Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0162
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 212, 294, 307, 323, 325, 341, 354, 380, 457, 506Arms Act, 1959 — Section 25, 27
High Courts20 Mar 2024Dismissed
Nabaghana Dalai Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0161
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts19 Mar 2024Dismissed
Rama Chandra Kathua Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0160
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 304B, 323, 498ADowry Prohibition Act, 1961 — Section 4
High Courts19 Mar 2024Dismissed
Kamalakanta Jena Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0159
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4
High Courts19 Mar 2024Dismissed
Bapun @ Arjun @ Nagarjun Panda Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0158
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 120B, 307, 365, 367, 368, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts19 Mar 2024Dismissed
Sri Udhab Charan Pradhan Vs Director General & Inspector General Of Police
Orissa High Court · (2024) 03 OHC CK 0157
Constitution of India, 1950 — Article 226, 227Administrative Tribunals Act, 1985 — Section 19
High Courts19 Mar 2024Disposed Of
Hara Kumar Rath Vs Diptimayee Mishra And Another
Orissa High Court · (2024) 03 OHC CK 0156
Hindu Marriage Act, 1955 — Section 19(i)Family Courts Act, 1984 — Section 7
High Courts19 Mar 2024Disposed Of
General Manager Mahanadi Coalfields Ltd. And Another Vs Presiding Officer C.G.I.T.cum Labour Court Bhubaneswar And Another
Orissa High Court · (2024) 03 OHC CK 0155
Industrial Disputes Act, 1947 — Section 2(k)
High Courts19 Mar 2024Disposed Of
Bhuban Kanhar Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0154
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
High Courts19 Mar 2024Disposed Of
Subhankar Sahani And Another Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0153
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c)
High Courts19 Mar 2024Disposed Of
Amresh Digal Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0152
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c)
High Courts19 Mar 2024
Srikant Sethi @ Srikanta Sethy Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0151
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 4
High Courts19 Mar 2024Dismissed
Nabina Das Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0150
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 325, 341
High Courts19 Mar 2024Dismissed
Kabuli @ Prasanna Routray Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0149
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 20(b)(ii)(C), 37
High Courts18 Mar 2024Allowed
Sujata Parija Vs Berhampur University & Others
Orissa High Court · (2024) 03 OHC CK 0148
Constitution of India, 1950 — Article 226, 227
High Courts18 Mar 2024Allowed
Kanakalata Pradhan Vs Director, Secondary Education, Odisha And Others
Orissa High Court · (2024) 03 OHC CK 0147
Constitution of India, 1950 — Article 226, 227Orissa Education Act, 1969 — Section 10A
High Courts18 Mar 2024Disposed Of
Maheswar Nayak Vs Presiding Officer, Industrial Tribunal, Bhubaneswar And Another
Orissa High Court · (2024) 03 OHC CK 0146