High Courts19 Jul 2023Disposed Of
Sk. Aspak Vs State Of Orissa
Orissa High Court · (2023) 07 OHC CK 0145
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 27A, 29
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Orissa High Court judgments
32,472 judgments · page 211 of 1,624
High Courts19 Jul 2023Disposed Of
Lingaraj Sabar Vs State Of Orissa
Orissa High Court · (2023) 07 OHC CK 0144
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
High Courts19 Jul 2023Disposed Of
Balia @ Balaram Sahu Vs State Of Orissa
Orissa High Court · (2023) 07 OHC CK 0143
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302, 394, 449
High Courts19 Jul 2023Disposed Of
Guddu Yadav Vs State Of Orissa
Orissa High Court · (2023) 07 OHC CK 0142
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts19 Jul 2023Disposed Of
Dibya Jagadala Vs State Of Orissa
Orissa High Court · (2023) 07 OHC CK 0141
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 273, 274, 275
High Courts19 Jul 2023Disposed Of
Jagamohan Kand Vs State Of Orissa
Orissa High Court · (2023) 07 OHC CK 0140
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6, 35(2)
High Courts19 Jul 2023Disposed Of
Pramod Singh Vs State Of Orissa
Orissa High Court · (2023) 07 OHC CK 0139
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 — Section 6, 35(2)
High Courts19 Jul 2023Disposed Of
Nur Islam Dafadar Vs State Of Orissa
Orissa High Court · (2023) 07 OHC CK 0138
High Courts19 Jul 2023Disposed Of
Mitu Bira @ Beero Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0137
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts19 Jul 2023Disposed Of
Santosh Musaparia Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0136
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395
High Courts19 Jul 2023Disposed Of
Jagadish Munda @ Medda Vs State Of Odisha And Another
Orissa High Court · (2023) 07 OHC CK 0135
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376, 450, 506Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts19 Jul 2023Disposed Of
Prasanta Kumar Rai Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0134
High Courts18 Jul 2023Disposed Of
M/s. Akula Chandra Parida Vs Commissioner Of Sales Tax And Others
Orissa High Court · (2023) 07 OHC CK 0165
Odisha Value Added Tax Act, 2004 — Section 33(5), 51(2), 57(2a)Odisha Value Added Tax Rules, 2005 — Rule 66A
High Courts18 Jul 2023Disposed Of
Binand Miridia @ Binanda Miridia @ Balia Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0164
Code of Criminal Procedure, 1973 — Section 311, 313, 482Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 165
High Courts18 Jul 2023Disposed Of
Khirod Parida Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0163
Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 27Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A
High Courts18 Jul 2023Disposed Of
Saroj Mallik Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0162
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 294, 307, 323, 341, 326, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(v), 14AArms Act, 1959 — Section 25, 27
High Courts18 Jul 2023Disposed Of
Rajaram Bagha Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0161
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 376(2)(n), 417, 450Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A
High Courts18 Jul 2023Disposed Of
Sanjay Samantray Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0160
High Courts18 Jul 2023Disposed Of
Puskara Gahir Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0159
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27
High Courts18 Jul 2023Disposed Of
Ashish @ Asisa Ranjan Barik Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0158
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii), 20(b)(ii)(C)