High Courts28 Jun 2021 Dismissed
M/S. Biraja Security Service Vs State Of Odisha And Others
Orissa High Court · (2021) 06 OHC CK 0117
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 445 of 1,624
High Courts28 Jun 2021
Smruti Ranjan Mohanty Vs State Of Odisha And Others
Orissa High Court · (2021) 06 OHC CK 0109
High Courts28 Jun 2021 Disposed Of
Prakash Kumar Puhan Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0108
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306, 354, 420, 506
High Courts28 Jun 2021 Disposed Of
Sanatan Senapati Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0107
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4
High Courts28 Jun 2021 Disposed Of
Jitu @ Jitendra Khatua Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0106
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306, 498A
High Courts28 Jun 2021 Dismissed
Amit Tiwari Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0105
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394Arms Act,1959 — Section 25, 27
High Courts28 Jun 2021 Disposed Of
Mila @ Milan Naik @ Milan Kumar Naik Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0104
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302, 364
High Courts28 Jun 2021 Disposed Of
Pyara Kandulna Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0103
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 451, 376D, 506
High Courts28 Jun 2021 Disposed Of
Netrananda Sahu Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0102
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c)Drugs and Cosmetics Act, 1940 — Section 27(b)(ii), 28Arms Act,1959 — Section 25
High Courts28 Jun 2021 Disposed Of
Golakh Bihari Das @ Golekha Bihari Dash Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0101
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts28 Jun 2021 Disposed Of
Manoj Rout Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0100
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts25 Jun 2021 Disposed Of
Rohit Pradhan Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0098
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 294, 363, 365, 294, 376(3), 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts25 Jun 2021 Disposed Of
Madhusudan Das Vs Atul Kumar Ojha
Orissa High Court · (2021) 06 OHC CK 0097
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts25 Jun 2021 Disposed Of
East Coast Nutrition & Chemicals Vs M/s. Suguna Foods Ltd. And Another
Orissa High Court · (2021) 06 OHC CK 0096
Arbitration and Conciliation Act, 1996 — Section 11
High Courts25 Jun 2021 Disposed Of
Sri Dandapani Dash Vs State Of Odisha And Others
Orissa High Court · (2021) 06 OHC CK 0095
Constitution of India, 1950 — Article 226, 227Orissa Consolidation of Holding and Prevention of Fragmentation of Holding Act, 1972 — Section 37(1)
High Courts25 Jun 2021Dismissed
Hritika Mitra Vs Registrar, Ravenshaw University, Cuttack And Another
Orissa High Court · (2021) 06 OHC CK 0094
Constitution of India, 1950 — Article 226, 227Information Technology (Preservation and Retention of Information by Intermediaries providing Digital Locker facilities) Rules, 2016 — Rule 9A
High Courts25 Jun 2021Dismissed
Smt. Sanjukta Lenka Vs State Of Odisha And Others
Orissa High Court · (2021) 06 OHC CK 0093
High Courts24 Jun 2021Dismissed
Amit @ Mir Abdul Sofiyan Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0088
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 342, 354(B), 376(3), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts24 Jun 2021 Disposed Of
Tarzan Mahakud @ Papu Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0087
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 109, 120B, 302