CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 159 of 1,624

High Courts22 Dec 2023Disposed Of

Bindu Singh @ Sona Vs State Of Odisha

Orissa High Court · (2023) 12 OHC CK 0147

Code of Criminal Procedure, 1973 — Section 173(8), 439Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 465, 467, 468, 471, 507Information Technology Act, 2000 — Section 66(C), 66(D)
Read judgment
High Courts22 Dec 2023Disposed Of

Madhab Mandal Vs State Of Odisha

Orissa High Court · (2023) 12 OHC CK 0146

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25
Read judgment
High Courts22 Dec 2023Allowed

Kabita Jena And Others Vs Rajat Kumar Mishra And Others

Orissa High Court · (2023) 12 OHC CK 0144

Constitution of India, 1950 — Article 162, 166, 226, 227, 309, 320Code of Civil Procedure, 1908 — Order 1 Rule 9Odisha Secretariat Service (Method of Recruitment) and Condition of Service of Assistant Section Officer Rules, 2016 — Rule 6, 6(2), 6(5), 6(6), 10(3), 10(4), 11, 23
Read judgment
High Courts21 Dec 2023Disposed Of

Babu @ Bhubendra Jena Vs State Of Odisha

Orissa High Court · (2023) 12 OHC CK 0138

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 376, 506, 507, 511Protection of Children from Sexual Offences Act, 2012 — Section 12
Read judgment
High Courts21 Dec 2023Disposed Of

Raju S.V.Vs State Of Odisha

Orissa High Court · (2023) 12 OHC CK 0136

Code of Criminal Procedure, 1973 — Section 317, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
Read judgment
High Courts21 Dec 2023Disposed Of

Ankur Dibakar Vs State Of Odisha

Orissa High Court · (2023) 12 OHC CK 0135

Code of Criminal Procedure, 1973 — Section 317, 439Indian Penal Code, 1860 — Section 34, 307, 392, 506, 511Arms Act, 1959 — Section 25, 27
Read judgment
High Courts21 Dec 2023Dismissed

Kalakant Behera Vs State Of Odisha

Orissa High Court · (2023) 12 OHC CK 0132

Code of Criminal Procedure, 1973 — Section 41A, 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 498A, 506Dowry Prohibition Act, 1961 — Section 4
Read judgment
High Courts20 Dec 2023Dismissed

Sudhir Kumar Rout Vs State Of Odisha And Another

Orissa High Court · (2023) 12 OHC CK 0129

Code of Civil Procedure, 1908 — Section 104, 105, 151, 152, 153, Order 43 Rule 1Orissa Education Act, 1969 — Section 24B(5), 24COdisha Education (Tribunal) Rules, 1977 — Rule 26
Read judgment