COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 229 of 1,624

High Courts19 May 2023Disposed Of

Lakshman Srinivasan Vs Republic Of India (C.B.I.)

Orissa High Court · (2023) 05 OHC CK 0280

Code of Criminal Procedure, 1973 — Section 41(A), 173(8), 439Indian Penal Code, 1860 — Section 34, 120B, 409, 411, 414, 420, 471Companies Act, 1956 — Section 67(3)

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High Courts19 May 2023Disposed Of

Jagadish Mardaraj Vs State Of Odisha And Others

Orissa High Court · (2023) 05 OHC CK 0279

Orissa Hindu Religious Endowments Act, 1951 — Section 31, 41

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High Courts19 May 2023Partly Allowed

Dr. Deepak Padhi & Another Vs State Of Odisha And Another

Orissa High Court · (2023) 05 OHC CK 0278

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 406, 494, 498(A), 506Dowry Prohibition Act, 1961 — Section 4

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High Courts19 May 2023Allowed

Suresh Chandra Sahoo @ Sura @ Sarat Chandra Sahoo @ Somanath Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0277

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 167(2), 173(8), 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29, 36A

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High Courts19 May 2023Dismissed

Gayatri Prava Moharana Vs State Of Odisha & Another

Orissa High Court · (2023) 05 OHC CK 0276

Code of Criminal Procedure, 1973 — Section 41(b)(i), 439(2)Indian Penal Code, 1860 — Section 34, 294, 302, 304(B), 307, 420, 498A, 506, 534Dowry Prohibition Act, 1961 — Section 4

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High Courts19 May 2023Allowed

Turu @ Arjun Naik Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0275

Code of Criminal Procedure, 1973 — Section 373Indian Penal Code, 1860 — Section 34, 201, 302, 307, 323, 325, 341

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High Courts19 May 2023Dismissed

Niranjan Melaka Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0274

Code of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 109, 120B, 147, 148, 149, 201, 302, 506Odisha Prevention of Witch Hunting Act, 2013 — Section 4, 6

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High Courts19 May 2023Dismissed

Satrughana Sahu @ Sahoo Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0273

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 302

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High Courts19 May 2023Allowed

Sesadev Kudei Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0272

Code of Criminal Procedure, 1973 — Section 164, 374(2)Indian Penal Code, 1860 — Section 302, 494, 498A

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High Courts19 May 2023Allowed

Gajendra Kanjaka Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0271

Indian Penal Code, 1860 — Section 302, 376, 379

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High Courts19 May 2023Allowed

Arjun @ Anda Majhi @ Marndi Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0270

Code of Criminal Procedure, 1973 — Section 161, 374(2)Indian Penal Code, 1860 — Section 302, 304IEvidence Act, 18712 — Section 25, 27

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High Courts19 May 2023Dismissed

Tankadhar Jani Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0269

Code of Criminal Procedure, 1973 — Section 161, 374(2)Indian Penal Code, 1860 — Section 302, 304I

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High Courts19 May 2023Dismissed

Birsa Toppo Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0268

Code of Criminal Procedure, 1973 — Section 161, 374(2)Indian Penal Code, 1860 — Section 302

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High Courts19 May 2023

Manas Kumar Mishra And Others Vs State Of Odisha And Another

Orissa High Court · (2023) 05 OHC CK 0267

Code of Criminal Procedure, 1973 — Section 482

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High Courts18 May 2023Allowed

M/s P.K. Minerals Private Ltd Vs State Of Odisha And Others

Orissa High Court · (2023) 05 OHC CK 0315

Constitution of India, 1950 — Article 14, 226, 227Income Tax Act, 1961 — Section 139(1)Odisha Minor Minerals Concession (Amendment) Rules, 2022 — Rule 27(4)(iv)

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High Courts18 May 2023Dismissed