CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 171 of 1,624

High Courts03 Nov 2023Disposed Of

Prakash @ Soumya Ranjan Das Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0030

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 376D, 379, 506Protection of Children from Sexual Offences Act, 2012 — Section 10
Read judgment
High Courts02 Nov 2023Allowed

Kishore Chandra Das Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0044

Constitution of India, 1950 — Article 20(2)Code of Criminal Procedure, 1973 — Section 227, 239, 397, 401Indian Penal Code, 1860 — Section 120B
Read judgment
High Courts02 Nov 2023Disposed Of

Birendra Nath Rath Vs State Of Odisha And Others

Orissa High Court · (2023) 11 OHC CK 0043

Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 34, 90, 294, 375, 376, 376(2)(n), 478, 506
Read judgment
High Courts02 Nov 2023Allowed

Balaram Naik Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0042

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27
Read judgment
High Courts01 Nov 2023Allowed

Baida Bag Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0020

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
Read judgment
High Courts01 Nov 2023Dismissed

Santunu Sahu Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0018

Code of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 195(A), 354C, 354D, 376(2)(n), 376(3), 506, 507Information Technology Act, 2000 — Section 66E, 67B
Read judgment
High Courts01 Nov 2023Disposed Of

Apana Jena Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0017

Code of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 294, 354(A), 376, 450, 506
Read judgment
High Courts01 Nov 2023Disposed Of

Madan Khemundu Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0015

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 37
Read judgment
High Courts01 Nov 2023Dismissed

Bighneswar Kanhar Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0014

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 120(B), 147, 148, 149, 201, 307, 323, 324, 325, 332, 341, 353, 395, 435, 436, 452, 506Arms Act, 1959 — Section 25, 27
Read judgment