High Courts19 Oct 2023Disposed Of
Devananda Randhari & Manohar Naik Vs State Of Orissa
Orissa High Court · (2023) 10 OHC CK 0145
Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 149, 166, 302, 304I, 304II, 394
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 174 of 1,624
High Courts19 Oct 2023Disposed Of
Bhabagrahi Bisoi Vs Sankirtan Sahu And Others
Orissa High Court · (2023) 10 OHC CK 0144
Code of Criminal Procedure, 1973 — Section 378(4)Indian Penal Code, 1860 — Section 277, 294, 323
High Courts19 Oct 2023Disposed Of
Kalinga Auto Centre Pvt. Ltd Vs Pramod Kumar Singh
Orissa High Court · (2023) 10 OHC CK 0143
Code of Criminal Procedure, 1973 — Section 378(4)Negotiable Instruments Act, 1881 — Section 138
High Courts19 Oct 2023Disposed Of
Bhagaban Raut Vs State Of Orissa
Orissa High Court · (2023) 10 OHC CK 0142
Code of Criminal Procedure, 1973 — Section 378(4)Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 4
High Courts19 Oct 2023Disposed Of
Kanhu Charan Mishra Vs Nawal Kishore Agarwalla
Orissa High Court · (2023) 10 OHC CK 0141
Code of Criminal Procedure, 1973 — Section 378(4)Negotiable Instruments Act, 1881 — Section 138
High Courts18 Oct 2023Disposed Of
Dayanidhi Dalima @ Dayanidhi Dahima State Of Odisha
Orissa High Court · (2023) 10 OHC CK 0179
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 268, 294, 349, 350, 354A, 354C, 383, 420, 468, 495, 503, 509Information Technology Act, 2000 — Section 66(A), 66(E), 67, 67(A)
High Courts18 Oct 2023Disposed Of
Goutam Kumar Dash Vs State Of Odisha And Others
Orissa High Court · (2023) 10 OHC CK 0178
Constitution of India, 1950 — Article 16, 226, 227, 309, 311
High Courts18 Oct 2023Allowed
Dayasagar Nayak Vs State Of Odisha And Another
Orissa High Court · (2023) 10 OHC CK 0177
Constitution of India, 1950 — Article 226, 227
High Courts18 Oct 2023Dismissed
Shantilata Nayak Vs State Of Odisha & Ors
Orissa High Court · (2023) 10 OHC CK 0176
High Courts18 Oct 2023Disposed Of
Senior Divisional Manager, United India Insurance Co. Ltd., Cuttack Vs Bachana Swain & Ors
Orissa High Court · (2023) 10 OHC CK 0175
Code of Civil Procedure, 1908 — Section 151, Order 9 Rule 7Orissa Motor Vehicle Rules, 1989 — Rule 140(1)
High Courts18 Oct 2023Partly Allowed
Munu @ Manoranjan Samantaray Vs State Of Odisha
Orissa High Court · (2023) 10 OHC CK 0174
Code of Criminal Procedure, 1973 — Section 154, 173, 190(1)(d), 482Indian Penal Code, 1860 — Section 34, 120b, 378, 379, 411, 420, 468, 470, 471Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22
High Courts18 Oct 2023Dismissed
Korimilli Venkata Sreenivas Vs State Of Odisha
Orissa High Court · (2023) 10 OHC CK 0140
Code of Criminal Procedure, 1973 — Section 161, 164, 438Indian Penal Code, 1860 — Section 34, 354, 354(a)(2), 376(1), 376(3), 606Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts18 Oct 2023Allowed
Manoranjan Hota & Others Vs State Of Odisha And Another
Orissa High Court · (2023) 10 OHC CK 0139
Constitution of India, 1950 — Article 226, 227, 309
High Courts18 Oct 2023Allowed
Satyabhama Biswal Vs State Of Odisha And Another
Orissa High Court · (2023) 10 OHC CK 0138
Constitution of India, 1950 — Article 14, 15, 16, 226, 227
High Courts18 Oct 2023Allowed
Jeetendra Sahu Vs State Of Odisha And Others
Orissa High Court · (2023) 10 OHC CK 0137
Constitution of India, 1950 — Article 226, 227
High Courts18 Oct 2023Allowed
Milan Kumar Patro Vs State Of Odisha And Others
Orissa High Court · (2023) 10 OHC CK 0136
Constitution of India, 1950 — Article 226, 227Odisha Civil Service (Rehabilitation Assistance) Rules, 2020 — Rule 6(2)(d), 6(9)
High Courts18 Oct 2023Allowed
Dr.(Mrs) Anjali Pattanaik Vs Berhampur University And Others
Orissa High Court · (2023) 10 OHC CK 0135
Constitution of India, 1950 — Article 226, 227
High Courts18 Oct 2023Dismissed
Union of India (Railway) Vs Krishna Chandra Biswas
Orissa High Court · (2023) 10 OHC CK 0134
Constitution of India, 1950 — Article 226, 227Administrative Tribunals Act, 1985 — Section 12A, 19Representation of the People Act, 1951 — Section 80A(2)
High Courts18 Oct 2023Allowed
M/s Indian Farmers Fertilizer Co operative Limited, Jagatsinghpur And Another Vs State Of Odisha And Others
Orissa High Court · (2023) 10 OHC CK 0133
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)(d), 12(4), 12(5), 25F, 25M, 25N, 25FF, 36(4)
High Courts18 Oct 2023
Secretary, Berhampur Cooperative Central Bank Limited, Ganjam Vs Bhaba Sundar Dalai And Others
Orissa High Court · (2023) 10 OHC CK 0132
Industrial Disputes Act, 1947 — Section 17B