High Courts11 Jun 2021Allowed
Pradeep Behera Vs State Of Orissa
Orissa High Court · (2021) 06 OHC CK 0042
Indian Penal Code, 1860 — Section 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4
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Orissa High Court judgments
32,472 judgments · page 448 of 1,624
High Courts11 Jun 2021Allowed
Jitu Parida Vs State Of Orissa
Orissa High Court · (2021) 06 OHC CK 0041
Indian Penal Code, 1860 — Section 34, 114, 302Evidence Act, 1872 — Section 6
High Courts11 Jun 2021Disposed Of
Ranjan Kumar Bisoi Vs State Of Orissa
Orissa High Court · (2021) 06 OHC CK 0040
Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 25, 26, 27, 154
High Courts11 Jun 2021Allowed
Ramachandra Sahu Vs State Of Orissa
Orissa High Court · (2021) 06 OHC CK 0039
Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27, 134
High Courts10 Jun 2021Disposed Of
Mahendra Sahoo Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0037
High Courts09 Jun 2021Dismissed
Rangadhar Pradhan Vs State Of Odisha And Others
Orissa High Court · (2021) 06 OHC CK 0047
Mines and Minerals (Development and Regulation Amendment) Act, 2015 — Section 15Odisha Minor Mineral Concession Rules, 2016 — Rule 27, 27(4)(iv), 27(5), 27(7), 27(9), 27(10), 27(16), 46
High Courts08 Jun 2021Dismissed
Rajeev Mishra Vs State Of Odisha And Another
Orissa High Court · (2021) 06 OHC CK 0038
Code Of Criminal Procedure, 1973 — Section 2(c), 439Odisha Goods and Services Tax Act, 2017 — Section 69, 132(1)(b), 132 (1)(c), 132(1)(i)
High Courts08 Jun 2021Disposed Of
Biki @ Bikash Naik Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0033
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394
High Courts08 Jun 2021Disposed Of
Amit Behera Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0031
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 380, 411, 457
High Courts08 Jun 2021Disposed Of
Chandramani @ Chandu Naik Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0030
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 394, 395Arms Act, 1959 — Section 25, 27
High Courts08 Jun 2021Disposed Of
Nilamani Pradhan Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0029
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 143, 294, 304, 323, 341, 506
High Courts08 Jun 2021Disposed Of
Ramakanta Bhanji Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0028
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304, 306, 498ADowry Prohibition Act, 1961 — Section 4
High Courts08 Jun 2021Disposed Of
Narendra Badanayak Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0027
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29, 37Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 389
High Courts07 Jun 2021Disposed Of
State Of Odisha And others Vs Jitendra Kumar Patra And Others
Orissa High Court · (2021) 06 OHC CK 0026
High Courts07 Jun 2021Dismissed
M/s.Harish Chandra Majhi Vs State Of Odisha & Others
Orissa High Court · (2021) 06 OHC CK 0025
Constitution Of India, 1950 — Article 226, 227, 286(3)(b), 366(29A)(b)Central Sales Tax Act, 1956 — Section 3, 4, 5Rajasthan Sales Tax Act, 1994 — Section 5(3)
High Courts07 Jun 2021Dismissed
O.A.T. Bar Association, Cuttack Vs Union Of India And Others
Orissa High Court · (2021) 06 OHC CK 0023
Constitution Of India, 1950 — Article 14, 16, 21, 32, 39A, 77, 77(1), 77(2), 136, 166, 192, 226, 227, 323A, 323A(1), 323A(2), 323A(2)(d), 323A(3), 323B, 323B(3), 323B(3)(d), 371(D)Administrative Tribunals Act, 1985 — Section 4(1), 4(2), 5(6), 28, 29Madhya Pradesh Reorganization Act, 2000 — Section 74, 74(1), 74(2)
High Courts07 Jun 2021Disposed Of
Bulu Pradhan Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0022
Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 294, 376(2)(n), 506Schedule Castes And Scheduled Tribes (Prevention Of Atrocities) Act,1989 — Section 3(1)(r)(s), 3(2)(v)(va), 14A
High Courts07 Jun 2021Disposed Of
Ratnakar Swain Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0021
Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 323, 354, 376(2)(n), 506Schedule Castes And Scheduled Tribes (Prevention Of Atrocities) Act,1989 — Section 3(2)(v), 14A
High Courts07 Jun 2021Disposed Of
Kathi @ Susanta Behera Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0020
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 341, 506
High Courts07 Jun 2021Disposed Of
Rabiul Alam Vs State Of Odisha
Orissa High Court · (2021) 06 OHC CK 0019
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)