High Courts22 Aug 2022Disposed Of
Sanjeet Kumar Singh Vs State Of Odisha
Orissa High Court · (2022) 08 OHC CK 0143
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37(1)(b)
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 330 of 1,624
High Courts22 Aug 2022Dismissed
National Insurance Company Ltd Vs Gobardhan Chandra Pattanayak And Others
Orissa High Court · (2022) 08 OHC CK 0142
Indian Penal Code, 1860 — Section 279, 304A, 337, 338
High Courts22 Aug 2022Allowed
Abinash Khemka Vs Commissioner For Employees Compensation Cum Asst. Labour Commissioner, Balasore And Another
Orissa High Court · (2022) 08 OHC CK 0141
Employees Compensation Act, 1923 — Section 10Workmen's Compensation Rules, 1924 — Rule 21
High Courts22 Aug 2022Disposed Of
Bijay Kumar Choudhury Vs State Of Odisha & Ors
Orissa High Court · (2022) 08 OHC CK 0140
High Courts17 Aug 2022Disposed Of
Rama Chandra Sahoo Vs State Of Odisha & Others
Orissa High Court · (2022) 08 OHC CK 0139
Administrative Tribunals� Act, 1985 — Section 19Odisha Education Act, 1969 — Section 3(b)Orissa Education (Recruitment and conditions of service of Teachers etc.) Rules, 1974 — Rule 8(2)(b)
High Courts17 Aug 2022Disposed Of
Bansidhara Nayak Vs State Of Odisha
Orissa High Court · (2022) 08 OHC CK 0138
Indian Penal Code, 1860 — Section 299, 300, 302, 304I, 304II
High Courts17 Aug 2022Dismissed
Birendra Mallick Vs State Of Odisha
Orissa High Court · (2022) 08 OHC CK 0137
Indian Penal Code, 1860 — Section 302
High Courts17 Aug 2022Disposed Of
Jayaprakash Pati And Others Vs State Of Odisha
Orissa High Court · (2022) 08 OHC CK 0136
Indian Penal Code, 1860 — Section 34, 120B, 302
High Courts16 Aug 2022Disposed Of
Surendra Behera Vs State Of Odisha & Another
Orissa High Court · (2022) 08 OHC CK 0135
Indian Penal Code, 1860 — Section 34, 294, 323, 354, 436, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(va), 14A(2)
High Courts16 Aug 2022Disposed Of
M/s. Hope Cardamom Estate Limited, Hooghly Vs Commissioner Of Central Excise And Customs, Bhubaneswar 1
Orissa High Court · (2022) 08 OHC CK 0134
Customs Act, 1962 — Section 130ACentral Excise Act, 1944 — Section 11
High Courts16 Aug 2022Disposed Of
M/s. Express Publication (Madurai) Ltd., Bhubaneswar Vs State Of Orissa, Represented By The Commissioner Of Sales Tax
Orissa High Court · (2022) 08 OHC CK 0133
High Courts16 Aug 2022Dismissed
Tata Sponge Iron Ltd Vs State Of Odisha, Represented By The Commissioner Of Sales Tax
Orissa High Court · (2022) 08 OHC CK 0132
High Courts16 Aug 2022Disposed Of
Arun Kumar Panda Vs Orissa Rural Housing & Development Corporation Ltd., Bhubaneswar And Others
Orissa High Court · (2022) 08 OHC CK 0130
High Courts16 Aug 2022Disposed Of
Prasanta Kumar Pradhan Vs Joint Commissioner Of Income Tax, Central Circle 1, Bhubaneswar And Another
Orissa High Court · (2022) 08 OHC CK 0129
Income Tax Act, 1961 — Section 148
High Courts16 Aug 2022Disposed Of
Pradeep Kumar Pradhan Vs Joint Commissioner of Income Tax, Central Circle 1, Bhubaneswar And Another
Orissa High Court · (2022) 08 OHC CK 0128
Income Tax Act, 1961 — Section 148
High Courts16 Aug 2022Disposed Of
Rameswar Behera Vs State Of Orissa And Others
Orissa High Court · (2022) 08 OHC CK 0127
High Courts16 Aug 2022Disposed Of
Nihar Sahani Vs State Of Orissa
Orissa High Court · (2022) 08 OHC CK 0126
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 115, 120B, 307, 324, 376(2)(n), 493, 498AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)
High Courts16 Aug 2022Dismissed
Patra @ Pabitra Mahakud Vs State Of Orissa
Orissa High Court · (2022) 08 OHC CK 0125
Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 376D, 376(2)(g), 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts16 Aug 2022Disposed Of
Laxmidhar Behera And Others Vs State Of Orissa
Orissa High Court · (2022) 08 OHC CK 0124
Code of Criminal Procedure, 1973 — Section 432
High Courts16 Aug 2022Dismissed
Baman Charan Munda Vs State Of Orissa
Orissa High Court · (2022) 08 OHC CK 0122
Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 376D, 376(2)(g), 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)