Orissa High Court Judgments

High Courts17 May 2021Allowed

Nirmal Chandra Panigrahi & Others Vs State Of Odisha And Others

Orissa High Court · (2021) 05 OHC CK 0006

Constitution Of India, 1950 — Article 226, 227Orissa Government Land Settlement Act, 1962 — Section 3(4)(c), 8AOrissa Government Land Settlement Rule, 1983 — Rule 3(a), 3, 5, 5A, 5B, 8, 11, 12, 13

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High Courts17 May 2021Disposed Of

Nari @ Narendra Barik Vs State Of Odisha

Orissa High Court · (2021) 05 OHC CK 0005

Juvenile Justice ( Care And Protection of Children ) Act , 2000 — Section 12Juvenile Justice (Care And Protection of Children) Act, 2015 — Section 12, 12(1), 15, 18, 15(3), 101(5)Indian Penal Code, 1860 — Section 34, 294, 302, 306, 323, 324, 376(2)(g)

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High Courts17 May 2021Disposed Of

Saroj Kumar Meher Vs State Of Odisha

Orissa High Court · (2021) 05 OHC CK 0004

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 273, 420

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High Courts12 May 2021

Gopikarani Jena Vs Government Of Odisha And Others

Orissa High Court · (2021) 05 OHC CK 0011

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High Courts12 May 2021

Pulasti Chhatria Vs Government Of Odisha And Others

Orissa High Court · (2021) 05 OHC CK 0010

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High Courts12 May 2021Dismissed

Puspanjali Pradhan Vs State Of Odisha And Others

Orissa High Court · (2021) 05 OHC CK 0009

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High Courts12 May 2021Dismissed

State Of Odisha And Others Vs Miss. Sumitra Das And Others

Orissa High Court · (2021) 05 OHC CK 0008

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High Courts12 May 2021Disposed Of

Chiranjib Biswal And Others Vs Commissioner Of Income Tax, Orissa

Orissa High Court · (2021) 05 OHC CK 0007

Income Tax Act, 1961 — Section 55A, 131(1), 133(6), 142(2), 148, 256(2)

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High Courts12 May 2021

Chaitanya Nahak Vs State Of Odisha

Orissa High Court · (2021) 05 OHC CK 0003

Essential Commodities Act, 1955 — Section 7, 9

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High Courts10 May 2021Dismissed

National Insurance Co. Ltd. Vs Nibedita Mohanty @ Das And Others

Orissa High Court · (2021) 05 OHC CK 0012

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High Courts10 May 2021Disposed Of

Karunakar Jena And Others Vs Orissa High Court, Represented Though Its Registrar General And Others

Orissa High Court · (2021) 05 OHC CK 0002

Constitution Of India, 1950 — Article 14, 141, 226, 227Advocates Act, 1961 — Section 16, 16(2), 34High Court Of Orissa (Designation Of Senior Advocate) Rules, 2019 — Rule 6, 6(1), 6(2), 6(3), 6(4), 6(5), 6(8), 6(9)

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High Courts07 May 2021

Iftekhar Ahmad Vs State Of Odisha And Others

Orissa High Court · (2021) 05 OHC CK 0018

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High Courts07 May 2021Disposed Of

Adirath Behera Vs State Of Odisha

Orissa High Court · (2021) 05 OHC CK 0017

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 380, 457

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High Courts07 May 2021

Damburudhar Senapati Vs State Of Odisha

Orissa High Court · (2021) 05 OHC CK 0016

Code Of Criminal Procedure, 1973 — Section 438Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 18

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High Courts07 May 2021Disposed Of

Raja @ Rajendra @ Ghuntu Das Vs State Of Odisha

Orissa High Court · (2021) 05 OHC CK 0015

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 379, 411

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High Courts07 May 2021Disposed Of

Pramila Sahu AND Other Vs State Of Odisha

Orissa High Court · (2021) 05 OHC CK 0014

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 336, 341, 354

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High Courts07 May 2021

Prasanta Kumar Pradhan @ Prasanta Pradhan Vs State Of Odisha

Orissa High Court · (2021) 05 OHC CK 0013

Wife Life Protection Act, 1972 — Section 51

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High Courts04 May 2021Allowed

School Managing Committee Of Amaramunda Govt. Primary School, Amaramunda Vs State Of Odisha & Others

Orissa High Court · (2021) 05 OHC CK 0001

Constitution Of India, 1950 — Article 12, 14, 16, 21A, 162, 226, 227, 246(1), 246(2), 246(3), 309Constitution (Eighty-sixth Amendment) Act, 2002 ‐ Section 2Odisha Right Of Children To Free and Compulsory Education Act, 2009 — Section 2(d), 2(e), 2(f), 3(1), 4, 6, 7(1), 8(b), 18, 18(1), 18(2), 18(3), 19, 19(1), 20, 27, 38

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High Courts29 Apr 2021Allowed

Sohan Ray @ Rai Vs State Of Orissa

Orissa High Court · (2021) 04 OHC CK 0015

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii), 20(b)(ii)(c), 50, 52, 55Evidence Act,1872 — Section 62, 65(e), 74, 76Code Of Criminal Procedure, 1973 — Section 313

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High Courts27 Apr 2021Allowed

Subas Chandra Parija Vs Odisha University Of Agriculture & Technology And Others

Orissa High Court · (2021) 04 OHC CK 0016

Constitution Of India, 1950 — Article 226, 227Orissa University Of Agriculture And Technology Act, 1965 — Section 33(a), 33(b), 33(c), 33(d), 33(e), 33(f), 33(g), 33(h), 33(i), 33(j), 33(k), 34(1)

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