High Courts07 Feb 2024Disposed Of
Ranjita Patra Vs State Of Odisha & Others
Orissa High Court · (2024) 02 OHC CK 0054
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 147 of 1,624
High Courts07 Feb 2024Disposed Of
Adhikari Kashinath Das Vs State Of Odisha And Others
Orissa High Court · (2024) 02 OHC CK 0053
Constitution of India, 1950 — Article 226, 227Odisha Hindu Religious Endowments Act, 1951 — Section 41
High Courts07 Feb 2024Disposed Of
Kamalini Garia Vs Collector Cum District Magistrate, Subarnapur & Others
Orissa High Court · (2024) 02 OHC CK 0052
High Courts07 Feb 2024Disposed Of
Jitendra Kumar Sahoo Vs State Of Odisha & Others
Orissa High Court · (2024) 02 OHC CK 0051
High Courts07 Feb 2024Disposed Of
Mehboobun Nahar Milky Vs Amarjeet Nayak And Another
Orissa High Court · (2024) 02 OHC CK 0050
Code of Civil Procedure, 1908 — Section 151,Order 1 Rule 10Hindu Marriage Act, 1955 — Section 15Limitation Act, 1963 — Section 5
High Courts07 Feb 2024Disposed Of
Pareshnath Mishra Vs Rojalini Pati
Orissa High Court · (2024) 02 OHC CK 0049
Hindu Marriage Act, 1955 — Section 13B
High Courts07 Feb 2024Disposed Of
Sandhyarani Sinha @ Ray Chudamani Vs Debarchan Ray Chudamani
Orissa High Court · (2024) 02 OHC CK 0048
High Courts07 Feb 2024Disposed Of
Soumya Sucharita Swain Vs Diptiman Beura
Orissa High Court · (2024) 02 OHC CK 0047
High Courts07 Feb 2024Disposed Of
Siba Charan Behera & Another Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0046
Code of Criminal Procedure, 1973 — Section 205
High Courts07 Feb 2024Disposed Of
Satyendra Kumar Soni & Others Vs State Of Odisha & Another
Orissa High Court · (2024) 02 OHC CK 0045
Code of Criminal Procedure, 1973 — Section 205, 482
High Courts07 Feb 2024Disposed Of
Nagendra Kumar Singha And Others Vs State Of Odisha And Others
Orissa High Court · (2024) 02 OHC CK 0044
Constitution of India, 1950 — Article 226, 227, 243B, 243D, 243GOrissa Grama Panchayats Act, 1964 — Section 3, 4, 5, 6, 15, 16, 20(1), 28, 29(1), 44, 44(1), 45, 46, 70, 93
High Courts07 Feb 2024
Balaram Munda @ Bada Munda Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0043
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 325, 34, 427, 506
High Courts07 Feb 2024Disposed Of
Jituna Bhoi Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0042
Code of Criminal Procedure, 1973 — Section 317, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 37
High Courts07 Feb 2024Allowed
Chintu @ Rakesh Mohanty Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0041
Code of Criminal Procedure, 1973 — Section 439
High Courts07 Feb 2024Allowed
Ranjish Kumar Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0040
Code of Criminal Procedure, 1973 — Section 439
High Courts07 Feb 2024Dismissed
Bhikari Sahu @ Sahoo Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0039
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 397Evidence Act, 1872 — Section 27
High Courts06 Feb 2024Disposed Of
Shraban Kumar Mahakud Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0030
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
High Courts06 Feb 2024Disposed Of
Jagabandhu Swain Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0029
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 4
High Courts06 Feb 2024Disposed Of
Mitu Pradhan Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0028
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34,307, 341, 506Arms Act, 1959 — Section 25(6), 27(1)
High Courts06 Feb 2024Disposed Of
Tulasi Pari And Others Vs State Of Odisha
Orissa High Court · (2024) 02 OHC CK 0027
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302