High Courts01 Mar 2024Disposed Of
Laxman Kanhar Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0005
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)C
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 135 of 1,624
High Courts01 Mar 2024Disposed Of
Prabhat Kumar Prusty Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0004
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 347, 395, 506
High Courts01 Mar 2024Allowed
B.Ajaya Patro And Others Vs State Of Odisha And Others
Orissa High Court · (2024) 03 OHC CK 0003
Constitution of India, 1950 — Article 14, 16, 19, 21, 226, 227, 309
High Courts01 Mar 2024Disposed Of
Santosh Adhikari Vs State Of Odisha And Another
Orissa High Court · (2024) 03 OHC CK 0002
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts01 Mar 2024Disposed Of
Pradeep Kumar Samantra @ Pradeep Samantara Vs State Of Odisha
Orissa High Court · (2024) 03 OHC CK 0001
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 419, 420
High Courts29 Feb 2024Disposed Of
Surendra Singh Thakur & Another Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0290
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B
High Courts29 Feb 2024Disposed Of
Subash Chandra Jena And Another Vs State Of Odisha And Others
Orissa High Court · (2024) 02 OHC CK 0289
Code of Civil Procedure, 1908 — Section 2(2), 2(9)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 70(2), 73
High Courts29 Feb 2024Disposed Of
Shiladitya Behera Vs State Of Odisha & Others
Orissa High Court · (2024) 02 OHC CK 0288
High Courts29 Feb 2024Allowed
Rohita Meher Vs State Of Odisha & Others
Orissa High Court · (2024) 02 OHC CK 0287
High Courts29 Feb 2024Disposed Of
Prasanta Kumar Samal Vs State Of Odisha & Others
Orissa High Court · (2024) 02 OHC CK 0286
High Courts29 Feb 2024Dismissed
M/s. Rajdhani Systems & Estate Pvt. Ltd Vs Secretary, Odisha Real Estate Regulatory Authority, Bhubaneswar & Another
Orissa High Court · (2024) 02 OHC CK 0285
Constitution of India, 1950 — Article 226Real Estate (Regulation and Development) Act, 2016 — Section 43(5)
High Courts29 Feb 2024Dismissed
Management of M/s. Anupama Industries, Bhubaneswar Vs Presiding Officer, Industrial Tribunal, Bhubaneswar And Another
Orissa High Court · (2024) 02 OHC CK 0284
Industrial Disputes Act, 1947 — Section 2A(2)
High Courts29 Feb 2024Dismissed
State Of Odisha & Others Vs Manoranjan Swain & Others
Orissa High Court · (2024) 02 OHC CK 0283
High Courts29 Feb 2024Disposed Of
Loknath Dhal Vs Jyostnamayee Nayak @ Dhal
Orissa High Court · (2024) 02 OHC CK 0282
Indian Penal Code, 1860 — Section 498AHindu Marriage Act, 1955 — Section 13B
High Courts29 Feb 2024Disposed Of
Gobinda Digal @ Govinda Digal Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0281
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts29 Feb 2024Disposed Of
Gagan Pujari Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0280
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 417, 493, 506
High Courts29 Feb 2024Disposed Of
Rajendra Behera @ Rajindra Behera Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0279
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302
High Courts29 Feb 2024Disposed Of
Kanhu Behera Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0278
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B
High Courts29 Feb 2024Disposed Of
Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0277
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 279, 337, 338Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B
High Courts29 Feb 2024Disposed Of
Ananta Digal Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0276
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 376, 376(2)(n), 394, 494, 498A, 506Dowry Prohibition Act, 1961 — Section 4