High Courts14 Mar 2024Disposed Of
Bhima Madhaba Dalai Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0105
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
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Orissa High Court judgments
32,472 judgments · page 130 of 1,624
High Courts14 Mar 2024Disposed Of
Umesh Chandra Rath Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0104
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 294, 307, 323, 341, 379, 447, 506Arms Act, 1959 — Section 25, 27
High Courts14 Mar 2024Disposed Of
Manas Digal Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0103
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts14 Mar 2024Disposed Of
Ranjan Kumar Mallick @ Junge @ Ranjan Mallick Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0102
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b)
High Courts14 Mar 2024Dismissed
Sri Shyam Sundar Mohapatra Vs Commissioner Of Endowment Government Of Odisha
Orissa High Court · (2024) 03 OHC CK 0101
Constitution of India, 1950 — Article 226, 227Odisha Hindu Religious Endowment Act, 1951 — Section 19, 73
High Courts14 Mar 2024Disposed Of
Balaram Negi And Others Vs CGIT cum Labour Court, BBSR And Another
Orissa High Court · (2024) 03 OHC CK 0100
High Courts13 Mar 2024Disposed Of
Trilochana Nayak Vs Chanchala Nayak
Orissa High Court · (2024) 03 OHC CK 0099
Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 9, Order 9 Rule 9
High Courts13 Mar 2024Disposed Of
Khirod Chandra Nayak Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0098
High Courts13 Mar 2024Disposed Of
Kanhu Charan Mishra @ Budha And Others Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0097
Code of Criminal Procedure, 1973 — Section 340, 341Indian Penal Code, 1860 — Section 34, 120B, 195
High Courts13 Mar 2024Disposed Of
Pannaga Ketaki Vs Gopa Ketaki And Others
Orissa High Court · (2024) 03 OHC CK 0096
High Courts13 Mar 2024Disposed Of
Rajat Ranjan Pradhan Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0095
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 341, 376/(2)(n), 506
High Courts13 Mar 2024Disposed Of
Anurag Kumar Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0094
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 380, 454
High Courts13 Mar 2024Disposed Of
Bikash Mallik Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0093
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts13 Mar 2024Disposed Of
Bhaskar Padhi Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0092
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 341, 379, 420, 452, 506
High Courts13 Mar 2024Disposed Of
Ladho Mahanandia Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0091
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 457
High Courts13 Mar 2024Disposed Of
Dibakar Nagbansi Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0090
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379
High Courts13 Mar 2024Disposed Of
Subash Mandangi Vs State Of Odisha And Another
Orissa High Court · (2024) 03 OHC CK 0089
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 376(3), 506Protection of Children from Sexual Offences Act, 2012 — Section 4(2), 6
High Courts13 Mar 2024Disposed Of
N. Rabin @ Rabin Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0088
Code of Criminal Procedure, 1973 — Section 239, 439Indian Penal Code, 1860 — Section 34, 120B, 186, 379
High Courts13 Mar 2024Disposed Of
Premchand Bhoi & Kanha & Others Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0087
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 427, 435
High Courts12 Mar 2024Disposed Of
Dibakar Barik Vs State Of Odisha & Others
Orissa High Court · (2024) 03 OHC CK 0086
Constitution of India, 1950 — Article 226, 227Odisha Elementary Education (Method of Recruitment and Conditions of Service of Teachers and Officers) Rules, 1997 — Rule 3, 3(2)(a)(II), 5, 5(3)(a), 5(3)(d), 6(1)(d), 9, 9(4), 9(5), 11, 11(1), 11(2), 15, 15(1)(a), 15(1)(d)(1)