COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 224 of 1,624

High Courts21 Jun 2023Disposed Of

Abhiram @ Aviram Behera & Others Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0088

Code of Criminal Procedure, 1973 — Section 41A, 317, 438Indian Penal Code, 1860 — Section 34, 294, 323, 498A, 506Dowry Prohibition Act, 1961 — Section 4

Read judgment

High Courts21 Jun 2023Disposed Of

Trilochan Behera & Others Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0087

Code of Criminal Procedure, 1973 — Section 317, 438Indian Penal Code, 1860 — Section 34, 294, 307, 323, 354, 341, 506

Read judgment

High Courts21 Jun 2023Disposed Of

Sachindra Pradhan & Others Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0086

Code of Criminal Procedure, 1973 — Section 317, 438Indian Penal Code, 1860 — Section 34, 294, 307, 323, 354, 379, 506

Read judgment

High Courts21 Jun 2023Disposed Of

Susanta Kumar Nayak @ Susanta Nayak & Others Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0085

Code of Criminal Procedure, 1973 — Section 317, 438Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 354, 379, 506

Read judgment

High Courts21 Jun 2023Disposed Of

Amit Pradhan & Others Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0084

Code of Criminal Procedure, 1973 — Section 317, 438Indian Penal Code, 1860 — Section 34, 294, 307, 323, 354, 379, 506

Read judgment

High Courts21 Jun 2023Disposed Of

Rahul Sahoo & Another Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0083

Code of Criminal Procedure, 1973 — Section 439Odisha Excise Act, 2008 — Section 52(a)(i)

Read judgment

High Courts21 Jun 2023Disposed Of

Pratap Kumar Sahu Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0082

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37

Read judgment

High Courts21 Jun 2023Disposed Of

Pravat Kumar Pradhan Vs Govt. Of Odisha And Others

Orissa High Court · (2023) 06 OHC CK 0081

Constitution of India, 1950 — Article 226, 227Notaries Act, 1952 — Section 4, 8, 8(1), 8(1)(a), 8(2), 10(d)Notaries Rule, 1956 — Rule 13(13)

Read judgment

High Courts14 Jun 2023Allowed

Anil Kumar Biswal Vs Government of Odisha & Others

Orissa High Court · (2023) 06 OHC CK 0052

Read judgment

High Courts13 Jun 2023