High Courts02 May 2022Disposed Of
Trithabasi Pradhan And Others Vs State Of Orissa
Orissa High Court · (2022) 05 OHC CK 0001
Indian Penal Code, 1860 — Section 34, 294, 323, 498(A), 506
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 358 of 1,624
High Courts29 Apr 2022Disposed Of
Arjuna Behera Vs Jemamani Behera And Another
Orissa High Court · (2022) 04 OHC CK 0183
Code of Criminal Procedure, 1973 — Section 125, 125(3), 128
High Courts29 Apr 2022Dismissed
Chinmay Patnaik Vs Swati Satra Prava Dwibedi
Orissa High Court · (2022) 04 OHC CK 0182
Code of Criminal Procedure, 1973 — Section 125, 125(4)
High Courts29 Apr 2022Allowed
Santosh Kumar Patra Vs State Of Orissa
Orissa High Court · (2022) 04 OHC CK 0181
Constitution of India, 1950 — Article 227Special Courts Act, 1979 — Section 9
High Courts29 Apr 2022Allowed
Madhu Baral @ Madhu Sudan Baral Vs State Of Orissa And Another
Orissa High Court · (2022) 04 OHC CK 0180
Indian Penal Code, 1860 — Section 313, 363, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts29 Apr 2022Disposed Of
Nalu @ Santosh Jena Vs State Of Orissa
Orissa High Court · (2022) 04 OHC CK 0179
High Courts29 Apr 2022Disposed Of
Shartha Kumar A.N Vs M/s. S.K. Traders & Anr RESPONDENT
Orissa High Court · (2022) 04 OHC CK 0178
Code of Civil Procedure, 1908 — Section 15, 27, 151, Order 9 Rule 13
High Courts29 Apr 2022Dismissed
Kanchandra Manjula @ K. Manjula Vs Rajeswar Sahu
Orissa High Court · (2022) 04 OHC CK 0177
Code of Civil Procedure, 1908 — Section 15, 27, 151, Order 7 Rule 1(d), Order 32 Rule 3
High Courts29 Apr 2022Disposed Of
Abhaya Kumar Barik Vs State Of Odisha And Others
Orissa High Court · (2022) 04 OHC CK 0175
High Courts29 Apr 2022Disposed Of
Bijayalaxmi Mohanty Vs State Of Odisha And Others
Orissa High Court · (2022) 04 OHC CK 0173
High Courts29 Apr 2022Disposed Of
Sarita Pattnaik Vs SBI, BBSR And Others
Orissa High Court · (2022) 04 OHC CK 0172
High Courts29 Apr 2022
Surada Prasanna Mohanty Vs Ananya Das And Another
Orissa High Court · (2022) 04 OHC CK 0171
High Courts29 Apr 2022
Basanta Kumar Sarangi Vs Executive Officer, Bolangir Municipality
Orissa High Court · (2022) 04 OHC CK 0170
High Courts29 Apr 2022Disposed Of
M/S. Ashok Bricks Industries Pvt. Ltd Vs National Small Industries Corporation Ltd. And Another
Orissa High Court · (2022) 04 OHC CK 0169
High Courts29 Apr 2022Disposed Of
Competent Authority and Special Land Acquisition Officer Vs Kuntala Behera Sambalpur
Orissa High Court · (2022) 04 OHC CK 0168
National Highways Act, 1956 — Section 3G(5)
High Courts27 Apr 2022Allowed
Bipra Charan Mallick Vs State Of Odisha & Others
Orissa High Court · (2022) 04 OHC CK 0185
Constitution of India, 1950 — Article 226, 227
High Courts27 Apr 2022Allowed
Muna Sahoo @ Sahu And Another Vs State Of Odisha
Orissa High Court · (2022) 04 OHC CK 0184
Code of Criminal Procedure, 1973 — Section 167(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 36A(4)
High Courts27 Apr 2022Allowed
Satya Prakash Dixit Vs State Of Orissa
Orissa High Court · (2022) 04 OHC CK 0176
Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4
High Courts27 Apr 2022Disposed Of
Chaitanya Biswal Vs Union Bank Of India, Sambalpur And Another
Orissa High Court · (2022) 04 OHC CK 0152
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
High Courts27 Apr 2022Disposed Of
Rashmirekha Sahoo Vs Punjab National Bank & Another
Orissa High Court · (2022) 04 OHC CK 0151
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)