CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 220 of 1,624

High Courts28 Jun 2023Disposed Of

Sushanta Bagh Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0148

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
Read judgment
High Courts28 Jun 2023Disposed Of

Rajib Kumar Palei Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0147

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 384, 506Arms Act, 1959 — Section 25(1B)(a)
Read judgment
High Courts28 Jun 2023Disposed Of

Ananta Kumar Jena Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0142

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 202, 304B, 498ADowry Prohibition Act, 1961 — Section 4
Read judgment
High Courts28 Jun 2023Disposed Of

Santosh Khemundu Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0141

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
Read judgment
High Courts28 Jun 2023Disposed Of

Kamlu Nayak Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0140

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
Read judgment
High Courts28 Jun 2023Allowed

Swadheen Kumar Raut Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0137

Constitution of India, 1950 — Article 19(1)(a), 19(2), 32Code of Criminal Procedure, 1973 — Section 155(2), 156(1) 482Indian Penal Code, 1860 — Section 120B, 269, 270, 505, 505(1)(b)
Read judgment