CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 243 of 1,624

High Courts27 Apr 2023Disposed Of

Sri Akash Putel Son Of Late Gelha Kumar Putel Beherapalli, Balangir Vs State Of Odisha, Represented Through Its Principal Secretary To Government, Department Of Agriculture & Farmers� Empowerment Bhubaneswar And Others

Orissa High Court · (2023) 04 OHC CK 0266

Constitution of India, 1950 — Article 12, 14, 16, 226, 227, 309Administrative Tribunals Act, 1985 — Section 19Odisha Civil Service (Rehabilitation Assistance) Rules, 1990 — Rule 1(a), 2(b), 2(e), 3, 9(7), 9(11)
Read judgment
High Courts27 Apr 2023Disposed Of

Prakash Kumar Swain Vs State Of Odisha

Orissa High Court · (2023) 04 OHC CK 0261

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29, 37(1)(b)
Read judgment
High Courts27 Apr 2023

Pratap Naik Vs State Of Odisha And Another

Orissa High Court · (2023) 04 OHC CK 0259

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 294, 323, 341, 376(2)(n), 506Information Technology Act, 2000 — Section 67, 67(A)
Read judgment