High Courts18 Sept 2023Disposed Of

Munna Innus Shaik Vs State Of Odisha

Orissa High Court · (2023) 09 OHC CK 0116

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37(1)
High Courts18 Sept 2023Disposed Of

Sribanta Kanhar Vs State Of Odisha

Orissa High Court · (2023) 09 OHC CK 0115

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 313, 323, 376(2)(n), 417489(B), 489(C)
High Courts18 Sept 2023Disposed Of

Narayan Bishnoi Vs State Of Odisha

Orissa High Court · (2023) 09 OHC CK 0114

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37(1)
High Courts18 Sept 2023Disposed Of

Srikanta Suna Vs State Of Odisha

Orissa High Court · (2023) 09 OHC CK 0112

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302, 323, 342, 364
High Courts15 Sept 2023Disposed Of

Laxman Palasi Vs State Of Odisha

Orissa High Court · (2023) 09 OHC CK 0110

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 27A, 37
High Courts15 Sept 2023Dismissed

Daman Pratirodha Mancha Vs State Of Odisha And Others

Orissa High Court · (2023) 09 OHC CK 0103

Constitution of India, 1950 — Article 14, 19, 19(1)(c), 19(4), 226, 227Indian Criminal Law Amendment Act, 1908 — Section 15, 15(1), 15(2), 15(2)(a), 16Information Technology Act, 2000 — Section 66A
High Courts15 Sept 2023Allowed

Diptiranjan Patnaik Vs State Of Odisha

Orissa High Court · (2023) 09 OHC CK 0101

Code of Criminal Procedure, 1973 — Section 468(3), 468(c), 469, 469(2), 470(4), 472, 473, 482Indian Penal Code, 1860 — Section 34, 120B, 379
High Courts14 Sept 2023Dismissed

M/s. Utkal Auto, Cuttack Vs State Of Orissa And Anr

Orissa High Court · (2023) 09 OHC CK 0106

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(oo), 2(s), 10(1)(d), 12(4), 12(5), 25FSales Promotion Employees (Conditions of Service) Act, 1976 — Section 2(d), 6(7)