High Courts17 Jul 2023Disposed Of
Khagapati Nayak Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0120
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
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Orissa High Court judgments
32,472 judgments · page 213 of 1,624
High Courts17 Jul 2023Disposed Of
Chittaranjan Mallick Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0119
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29
High Courts17 Jul 2023Disposed Of
Mukesh @ Tikli Bhoi Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0117
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(AB)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts17 Jul 2023Disposed Of
Subham Nayak Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0116
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 365, 366, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts17 Jul 2023Disposed Of
Bikash Singh @ Bikash Kumar Singh Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0115
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120(B), 420, 467, 468, 471Information Technology Act, 2000 — Section 66(C), 66(D)
High Courts17 Jul 2023Disposed Of
Irfan Khan @ Sk. Irfan Vs State Of Orissa
Orissa High Court · (2023) 07 OHC CK 0114
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(C), 29
High Courts17 Jul 2023Disposed Of
Rajkumar Majhi And Others Vs State Of Odisha And Others
Orissa High Court · (2023) 07 OHC CK 0113
High Courts17 Jul 2023Disposed Of
Shantilata Nayak Vs State Of Odisha And Others
Orissa High Court · (2023) 07 OHC CK 0112
High Courts17 Jul 2023Disposed Of
M/s. Satyasai Construction, Jajpur Vs State Of Odisha And Others
Orissa High Court · (2023) 07 OHC CK 0111
High Courts14 Jul 2023Disposed Of
Janaki Ballav Mohanty Vs Principal Secretary To Govt., Department Of Water Resources (DOWR), Bhubaneswar & Others
Orissa High Court · (2023) 07 OHC CK 0110
Constitution of India, 1950 — Article 14Reserve Bank of India Act, 1934 — Section 7(2), 58(1)
High Courts14 Jul 2023Allowed
Tapas Kumar Das Vs Government Of Odisha And Others
Orissa High Court · (2023) 07 OHC CK 0109
Constitution of India, 1950 — Article 226, 227
High Courts14 Jul 2023Dismissed
Smt. Jhunulata Naik Vs State Of Odisha & Others
Orissa High Court · (2023) 07 OHC CK 0108
Constitution of India, 1950 — Article 14, 142, 226
High Courts14 Jul 2023Dismissed
Kasinath Mallick Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0107
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 302
High Courts14 Jul 2023Dismissed
Kabindra Chhanda Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0106
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302, 307
High Courts14 Jul 2023Disposed Of
Dula Madi Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0105
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 304II
High Courts14 Jul 2023Disposed Of
Rohit Menan Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0104
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 395
High Courts14 Jul 2023Disposed Of
Sandeep Prabodh Kerketta Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0103
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302
High Courts14 Jul 2023Disposed Of
Samara Nayak @ Pangi Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0102
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 27A
High Courts14 Jul 2023Disposed Of
Ramakanta Jena Vs State Of Odisha & Another
Orissa High Court · (2023) 07 OHC CK 0101
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 4
High Courts14 Jul 2023Disposed Of
Aparti @ Sunil Jagdev Vs State Of Odisha
Orissa High Court · (2023) 07 OHC CK 0100
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(3), 376(2)(n)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(va)Protection of Children from Sexual Offences Act, 2012 — Section 6