High Courts27 Sept 2023Disposed Of
Rajat Mallik Vs State of Orissa
Orissa High Court · (2023) 09 OHC CK 0197
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 184 of 1,624
High Courts27 Sept 2023Disposed Of
Surya Narayan Biswal Vs State of Orissa
Orissa High Court · (2023) 09 OHC CK 0196
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392
High Courts27 Sept 2023Disposed Of
Tasim Alam & Another Vs State of Orissa
Orissa High Court · (2023) 09 OHC CK 0195
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 394
High Courts27 Sept 2023Disposed Of
Himanshu Sekhar Swain Vs State of Orissa
Orissa High Court · (2023) 09 OHC CK 0194
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395Arms Act, 1959 — Section 25(1B)(a), 27
High Courts27 Sept 2023Disposed Of
Suresh Das Vs State of Orissa
Orissa High Court · (2023) 09 OHC CK 0193
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts27 Sept 2023Disposed Of
Ajay Jena Vs State of Orissa
Orissa High Court · (2023) 09 OHC CK 0192
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b)
High Courts27 Sept 2023Disposed Of
Sonu @ Manuli Behera Vs State of Orissa
Orissa High Court · (2023) 09 OHC CK 0191
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b)
High Courts27 Sept 2023Disposed Of
Amulya Parida Vs State Of Odisha
Orissa High Court · (2023) 09 OHC CK 0190
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 307, 323, 325, 341, 506
High Courts27 Sept 2023Disposed Of
Prasanta Kumar Senapati Vs State Of Odisha
Orissa High Court · (2023) 09 OHC CK 0189
High Courts27 Sept 2023Disposed Of
Pintu Bisoyi Vs State Of Odisha
Orissa High Court · (2023) 09 OHC CK 0188
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302, 341Arms Act, 1959 — Section 25(1A), 27
High Courts27 Sept 2023Allowed
Kartik Senapati Vs State Of Odisha And Others
Orissa High Court · (2023) 09 OHC CK 0187
Constitution of India, 1950 — Article 226, 227
High Courts27 Sept 2023Allowed
Techno Global Services Pvt. Ltd Vs Additional Chief Secretary Revenue and Disaster Management Department Government of Odisha Bhubaneswar, District: Khordha 3751001
Orissa High Court · (2023) 09 OHC CK 0186
Constitution of India, 1950 — Article 226, 227Odisha Minor Minerals Concession Rules, 2016 — Rule 27, 27(7), 27(9), 27(10), 29, 29(2), 29(3)
High Courts27 Sept 2023Dismissed
Debabrata Mishra & Others Vs Swarupa Praharaj
Orissa High Court · (2023) 09 OHC CK 0185
Constitution of India, 1950 — Article 14, 15, 21Code of Criminal Procedure, 1973 — Section 397, 401, 482Protection of Women from Domestic Violence Act, 2005 — Section 12, 12(1), 12(5), 17, 19, 19(f) , 20, 21, 22, 23(2)
High Courts26 Sept 2023Allowed
Bada Majhi Vs State Of Odisha
Orissa High Court · (2023) 09 OHC CK 0184
Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 354, 376(2)(g), 448, 451
High Courts26 Sept 2023Disposed Of
Mahadeba @ Hemanta Puti Vs State Of Odisha
Orissa High Court · (2023) 09 OHC CK 0183
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302
High Courts26 Sept 2023Disposed Of
S.B. Amrit Kumar @ Chandan Vs State Of Odisha
Orissa High Court · (2023) 09 OHC CK 0182
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 364, 395, 397Arms Act, 1959 — Section 28
High Courts26 Sept 2023Disposed Of
Nabaghan Panda Vs State Of Odisha
Orissa High Court · (2023) 09 OHC CK 0181
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 376(2)(1)(n), 506
High Courts26 Sept 2023Partly Allowed
Subrat Pradhan And Another Vs State Of Odisha And Another
Orissa High Court · (2023) 09 OHC CK 0180
Constitution of India, 1950 — Article 226, 227Orissa Education Act, 1969 — Section 3Odisha Non Government Aided College Lecturers (Placement) Rules, 2014 — Rule 1(3), 3, 4(b)
High Courts26 Sept 2023Allowed
Sudarsan Barla Vs State Of Odisha
Orissa High Court · (2023) 09 OHC CK 0179
Code of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 34, 302
High Courts26 Sept 2023Allowed
A. Mohan Vs Babita Ram And Others
Orissa High Court · (2023) 09 OHC CK 0178
Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 4