High Courts25 May 2023Disposed Of
Shankar Dehuri Vs State Of Odisha
Orissa High Court · (2023) 05 OHC CK 0296
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302Dowry Prohibition Act, 1961 — Section 4
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 228 of 1,624
High Courts25 May 2023Disposed Of
Dhiren Nayak Vs State Of Odisha
Orissa High Court · (2023) 05 OHC CK 0293
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
High Courts25 May 2023Dismissed
Kalinga Institute Of Mining Engineering And Technology Trust (KIMET), Chhendipada, Angul And Another Vs Dr. Bipin Bihari Behera And Others
Orissa High Court · (2023) 05 OHC CK 0292
Civil Procedure Code, 1908 — Section 92, 92(1), 115, 115(1)(a), 115(1)(b), 151, Order 1 Rule 8
High Courts25 May 2023Disposed Of
Jogendra Kumar Sahoo Vs State Of Odisha & Others
Orissa High Court · (2023) 05 OHC CK 0290
High Courts25 May 2023Disposed Of
Basantilata Nayak Vs Chief Manager & Authorized Officer, Punjab National Bank, Sastra Division, Balasore And Another
Orissa High Court · (2023) 05 OHC CK 0289
High Courts25 May 2023Disposed Of
NCC Ltd., Hyderabad Vs Mahanadi Coalfields Ltd., Sambalpur And Another
Orissa High Court · (2023) 05 OHC CK 0288
High Courts25 May 2023Disposed Of
BGR Mining And Infra Ltd., Bhubaneswar Vs Mahanadi Coalfields Ltd., Sambalpur And Another
Orissa High Court · (2023) 05 OHC CK 0287
High Courts23 May 2023Disposed Of
Narahari Muduli Vs State Of Odisha & Others
Orissa High Court · (2023) 05 OHC CK 0303
High Courts23 May 2023Disposed Of
Amit Kumar Sahu Vs State Of Odisha & Others
Orissa High Court · (2023) 05 OHC CK 0302
High Courts23 May 2023Disposed Of
Nihar Ranjan Gumansingh Vs Principal Secy. To Govt. Home Dept. BBSR & Others
Orissa High Court · (2023) 05 OHC CK 0301
High Courts23 May 2023Disposed Of
Halima @ Halima Khatoon & Others Vs State Of Odisha
Orissa High Court · (2023) 05 OHC CK 0300
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 380, 457
High Courts23 May 2023Disposed Of
Debaraj Behera @ Raj Vs State Of Odisha
Orissa High Court · (2023) 05 OHC CK 0299
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394
High Courts23 May 2023Disposed Of
Samara Madkami Vs State Of Odisha
Orissa High Court · (2023) 05 OHC CK 0298
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts23 May 2023Disposed Of
Shyamaghana Behera Vs State Of Odisha
Orissa High Court · (2023) 05 OHC CK 0291
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
High Courts19 May 2023Dismissed
Sarita Dei Vs State Of Odisha And Others
Orissa High Court · (2023) 05 OHC CK 0286
Administrative Tribunal�s Act, 1985 — Section 19Apprentices Act 1961 — Section 22(1)
High Courts19 May 2023Allowed
Sourav Rout And Another Vs Odisha Legislative Assembly, Bhubaneswar And Others
Orissa High Court · (2023) 05 OHC CK 0285
Constitution of India, 1950 — Article 14, 16, 187(3), 226, 227
High Courts19 May 2023Allowed
Biswajit Panigrahi Vs State Of Odisha & Others
Orissa High Court · (2023) 05 OHC CK 0284
Constitution of India, 1950 — Article 226, 227
High Courts19 May 2023Allowed
Durjan Majhi Vs State Of Orissa
Orissa High Court · (2023) 05 OHC CK 0283
Code of Criminal Procedure, 1973 — Section 383Indian Penal Code, 1860 — Section 34, 302
High Courts19 May 2023Allowed
Sk. Hussain And Others Vs State Of Orissa
Orissa High Court · (2023) 05 OHC CK 0282
Constitution of India, 1950 — Article 21, 22, 22(2)Code of Criminal Procedure, 1973 — Section 46, 57, 167, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29, 36C, 37, 37(1), 42, 42(1)(d)
High Courts19 May 2023Allowed
Prafulla Kumar Nag Vs State Of Orissa
Orissa High Court · (2023) 05 OHC CK 0281
Code of Criminal Procedure, 1973 — Section 374(2), 428Indian Penal Code, 1860 — Section 34, 351, 353, 451Evidence Act, 1872 — Section 135