High Courts18 Mar 2024Disposed Of
Sagarika Mahapatra Vs Samir Kumar Mahapatra
Orissa High Court · (2024) 03 OHC CK 0145
Hindu Marriage Act, 1955 — Section 9
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 128 of 1,624
High Courts18 Mar 2024Disposed Of
Sunita Senapati Vs Bismaya Mohapatra
Orissa High Court · (2024) 03 OHC CK 0144
General Clauses Act, 1897 — Section 27Evidence Act, 1872 — Section 114
High Courts18 Mar 2024Dismissed
Subrat Routray Vs Sarmistha Priyadarsini Pal
Orissa High Court · (2024) 03 OHC CK 0143
High Courts18 Mar 2024Disposed Of
Jakshya Dindunga @ Joka Dindurka Vs Kuni Kradika @ Kuni Gagarnga
Orissa High Court · (2024) 03 OHC CK 0142
Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 313, 417, 493, 506
High Courts18 Mar 2024Dismissed
Punam Kuldip @ Behera Vs State Of Odisha & Anr
Orissa High Court · (2024) 03 OHC CK 0141
Indian Penal Code, 1860 — Section 34, 294, 506
High Courts18 Mar 2024
State Of Orissa Vs Dinabandhu Swain
Orissa High Court · (2024) 03 OHC CK 0140
Indian Penal Code, 1860 — Section 395
High Courts18 Mar 2024Disposed Of
Mansoor Allam Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0139
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts18 Mar 2024Disposed Of
Ranjan Dakua Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0138
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
High Courts18 Mar 2024Disposed Of
Rabi @ Suresh Kumar Nayak Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0137
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 354B, 376(2)(n), 376(3), 506, 511Protection of Children from Sexual Offences Act, 2012 — Section 6, 12
High Courts18 Mar 2024Disposed Of
Asif Khan Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0136
Code of Criminal Procedure, 1973 — Section 439
High Courts18 Mar 2024Disposed Of
Chhakadi Senapati Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0135
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 37
High Courts18 Mar 2024Disposed Of
Bikram Dalabehera Vs State Of Orissa & Another
Orissa High Court · (2024) 03 OHC CK 0134
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 28, 29
High Courts18 Mar 2024Disposed Of
Gagan Muduli Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0133
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120, 120B, 186, 188, 189, 294, 307, 323, 324, 325, 353, 506, 511Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(a)(i)
High Courts18 Mar 2024Disposed Of
Akhtar Khan Vs Union Of India
Orissa High Court · (2024) 03 OHC CK 0132
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29
High Courts18 Mar 2024Disposed Of
Biswanath Khilia Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0131
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts18 Mar 2024Disposed Of
Amarjit Dipa @ Deep Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0130
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts18 Mar 2024Disposed Of
Mangu Majhi Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0129
Indian Penal Code, 1860 — Section 34, 201, 302, 342
High Courts15 Mar 2024Dismissed
Bijaya Kumar Bishi Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0128
Indian Penal Code, 1860 — Section 143, 294, 323, 363, 353, 427, 506
High Courts15 Mar 2024Dismissed
Benudhar Nayak Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0127
Indian Penal Code, 1860 — Section 323
High Courts15 Mar 2024Disposed Of
Simanchal Gouda @ Sima Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0126
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29