High Courts16 Oct 2023

Pramila Das Vs Gourahari Das

Orissa High Court · (2023) 10 OHC CK 0113

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 15, 28Limitation Act, 1963 — Section 29(3)
High Courts16 Oct 2023Allowed

Prakash Digal Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0108

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 341, 498A, 506Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)Dowry Prohibition Act, 1961 — Section 4
High Courts16 Oct 2023Dismissed

Subhendu Behera Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0107

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 376(3), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts16 Oct 2023Disposed Of

Sk Sahil Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0106

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37, 37(1)(b)
High Courts16 Oct 2023Disposed Of

Umesh Chandra Saha Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0104

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354(A), 354(B), 452Protection of Children from Sexual Offences Act, 2012 — Section 12
High Courts16 Oct 2023Disposed Of

Puranjana Gomango Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0101

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
High Courts16 Oct 2023Disposed Of

Prakash Meher Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0100

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
High Courts16 Oct 2023Disposed Of

Chandra Sekhar Das Vs State Of Odisha And Others

Orissa High Court · (2023) 10 OHC CK 0099

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 6, 35(2)