CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 129 of 1,624

High Courts15 Mar 2024Disposed Of

Rajiba Naik Vs State Of Odisha

Orissa High Court · (2024) 03 OHC CK 0124

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 341, 454, 506
Read judgment
High Courts15 Mar 2024Disposed Of

Khageswar Kamila Vs State Of Odisha

Orissa High Court · (2024) 03 OHC CK 0116

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 279, 337, 338Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
Read judgment
High Courts15 Mar 2024Dismissed

Sonu Mahato Vs State Of Odisha

Orissa High Court · (2024) 03 OHC CK 0114

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 25, 27(A), 29
Read judgment
High Courts15 Mar 2024Disposed Of

Chandra Khila Vs State Of Odisha

Orissa High Court · (2024) 03 OHC CK 0113

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
Read judgment
High Courts14 Mar 2024Dismissed

Damodar Bej Vs State Of Odisha

Orissa High Court · (2024) 03 OHC CK 0110

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323, 324, 354, 379, 452, 506
Read judgment
High Courts14 Mar 2024Disposed Of

Ajaya Das & Others Vs State Of Odisha

Orissa High Court · (2024) 03 OHC CK 0107

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 294, 307, 323, 325, 326, 341, 363, 364Arms Act, 1959 — Section 25(1a), 25(6)
Read judgment
High Courts14 Mar 2024Disposed Of

Dev @ Deb Kumar Kaushalya Vs State Of Odisha

Orissa High Court · (2024) 03 OHC CK 0106

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 313, 323, 376AB, 498A, 506Protection of Children from Sexual Offences Act, 2012 — Section 4(2), 6
Read judgment