High Courts11 Jan 2024Dismissed
Principal Secretary, Aviation Research Centre, New Delhi & Ors Vs Pravanjan Mohanty
Orissa High Court · (2024) 01 OHC CK 0113
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 153 of 1,624
High Courts11 Jan 2024Disposed Of
Kalinga Dalai Vs State Of Odisha & Others
Orissa High Court · (2024) 01 OHC CK 0112
Constitution of India, 1950 — Article 226, 227
High Courts11 Jan 2024
Gayadhar Pradhan & Anr Vs State Of Odisha & Ors
Orissa High Court · (2024) 01 OHC CK 0111
High Courts11 Jan 2024Disposed Of
Nrusingha Charan Behera Vs State Of Orissa (Vigilance) & Another
Orissa High Court · (2024) 01 OHC CK 0110
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 409, 420, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2)
High Courts11 Jan 2024Disposed Of
Suchitra Lenka & Others Vs State Of Odisha & Another
Orissa High Court · (2024) 01 OHC CK 0109
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 294, 323, 420, 506
High Courts11 Jan 2024Disposed Of
Laxminarayan Mishra Vs Jagdeep Pratap Deo
Orissa High Court · (2024) 01 OHC CK 0108
Code of Civil Procedure, 1908 — Section 144, 153, Order 6 Rule 17
High Courts11 Jan 2024Dismissed
Arati Behera And Others Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0107
Code of Civil Procedure, 1908 — Order 1 Rule 10
High Courts11 Jan 2024Dismissed
Beda @ Rajesh Naik Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0106
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395Arms Act, 1959 — Section 25, 27
High Courts11 Jan 2024Disposed Of
Satyabrata Das Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0105
Code of Criminal Procedure, 1973 — Section 439
High Courts11 Jan 2024Disposed Of
Sunil Prasad Mehera & Another Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0104
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 506Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
High Courts11 Jan 2024
Rajesh Panda @ Rajesh Panda Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0103
Indian Penal Code, 1860 — Section 34, 304B, 306, 406, 498ADowry Prohibition Act, 1961 — Section 4
High Courts11 Jan 2024Disposed Of
Babu Achary @ Linga Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0102
Indian Penal Code, 1860 — Section 34, 201, 302
High Courts11 Jan 2024Dismissed
Sekh Nesar Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0101
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 364A, 395, 397, 399, 402, 411Arms Act, 1959 — Section 25, 27
High Courts11 Jan 2024Dismissed
Bidyadhara Sahu @ Sahoo Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0100
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 465, 467, 468, 471
High Courts11 Jan 2024Dismissed
Tanmaya Naik @ Mantu Naik Vs State Of Odisha
Orissa High Court · (2024) 01 OHC CK 0099
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395
High Courts11 Jan 2024Allowed
Padmabati Jena Vs State Of Odisha & Ors
Orissa High Court · (2024) 01 OHC CK 0098
Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 120B, 168, 269, 270, 385, 506Odisha Urban Police Act, 2003 — Section 96
High Courts10 Jan 2024Disposed Of
Indramani Jena And Others Vs Babaji Charan Nayak
Orissa High Court · (2024) 01 OHC CK 0097
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts10 Jan 2024Disposed Of
Gangadhar Behera Vs Jogendra Behera And Others
Orissa High Court · (2024) 01 OHC CK 0096
Code of Civil Procedure, 1908 — Order 1 Rule 10
High Courts10 Jan 2024Disposed Of
Biswanath Giri Vs Nimain Murmu And Others
Orissa High Court · (2024) 01 OHC CK 0095
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts10 Jan 2024Disposed Of
Bhabani Ray Vs State Of Orissa
Orissa High Court · (2024) 01 OHC CK 0094
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37