High Courts10 Aug 2020Allowed
Prasana Kumar Behera (Since Dead) Vs State Of Orissa
Orissa High Court · (2020) 08 OHC CK 0007
Indian Penal Code, 1860 — Section 34, 302, 304II, 324, 326Code Of Criminal Procedure, 1973 — Section 161
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Orissa High Court judgments
32,472 judgments · page 460 of 1,624
High Courts10 Aug 2020Dismissed
Jitu Murmu Vs State Of Odisha
Orissa High Court · (2020) 08 OHC CK 0006
Code Of Criminal Procedure, 1973 — Section 164, 357A, 439Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 325, 326, 342Odisha Prevention Of Witch-Hunting Act, 2013 — Section 5, 6
High Courts10 Aug 2020
Krishna Pad Mandal Vs State Of Odisha
Orissa High Court · (2020) 08 OHC CK 0005
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)Medical Council Act, 1956 — Section 33
High Courts06 Aug 2020Dismissed
Jitendra Nath Patnaik Vs State Of Odisha (Vigilance)
Orissa High Court · (2020) 08 OHC CK 0004
Prevention Of Corruption Act, 1968 — Section 5(i)(c), 5(i)(d), 5(2), 13(2), 13(1)(d)Indian Penal Code, 1860 — Section 109, 120B, 378, 379, 406, 420, 465, 466, 467, 468, 471, 477Mines And Minerals (Development And Regulations) Act, 1957 — Section 4, 21, 22, 23B, 58
High Courts05 Aug 2020Allowed
Ratnakar Behera Vs State Of Odisha
Orissa High Court · (2020) 08 OHC CK 0002
Code Of Criminal Procedure, 1973 — Section 451, 457Odisha Excise Act, 2008 — Section 52(a), 62(1), 71, 71(1)(a), 71(2), 71(b)(7), 71(3), 72
High Courts05 Aug 2020Dismissed
Ajit Kumar Sahoo And Ors Vs State Of Odisha
Orissa High Court · (2020) 08 OHC CK 0001
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 320, 482Indian Penal Code, 1860 — Section 34, 323, 354, 498A, 506
High Courts03 Aug 2020Allowed
Gopinath Sahu And Ors Vs State Of Orissa And Others
Orissa High Court · (2020) 08 OHC CK 0003
Odisha Excise Act, 2008 — Section 90, 94Odisha Excise Rules, 2017 — Rule 51, 51(1), 51(2), 51(2)(e), 150, 150(1), 150(2), 150(2)(e), 150(2)(f), 150(2)(f)Certificates Rules, 2017, — Rule 3, 3(1)(iv), 3(3), 3(iv), 4, 4(3), 4(4), 4(1)(iv)
High Courts30 Jul 2020Dismissed
Debabrata Sahoo @ Mithun @ Debaprasad Sahoo Vs State Of Odisha & Ors
Orissa High Court · (2020) 07 OHC CK 0003
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)(va), 14AIndian Penal Code, 1860 — Section 313, 376(2)(n), 506Protection Of Children from Sexual Offences Act, 2012 — Section 6
High Courts27 Jul 2020Dismissed
Amit Beriwal Vs State Of Odisha
Orissa High Court · (2020) 07 OHC CK 0002
Code Of Criminal Procedure, 1973 — Section 41, 41A, 173(8), 439Odisha Goods And Services Tax Act, 2017 — Section 6(2)(b), 59, 60, 61, 62, 63, 64, 65, 66, 69, 73, 74, 132, 132(1), 132(1)(b)©, 132(1)(i), 132(5)Central Goods And Services Tax Act, 2017 — Section 6(ii)(b), 69, 70, 132
High Courts27 Jul 2020Allowed
Gugu @ Subasis Khuntia Vs State Of Odisha & Others
Orissa High Court · (2020) 07 OHC CK 0001
National Security Act, 1980 — Section 3, 3(2), 3(3), 7, 8, 9, 10, 11, 12(1), 13Indian Penal Code, 1860 — Section 34, 341, 386, 506Constitution Of India, 1950 — Article 21, 22(4), 22(5), 22(6), 22(7), 22(4)(a)
High Courts24 Jul 2020Dismissed
Dr. Shams Jahan Vs State Of Odisha & Others
Orissa High Court · (2020) 07 OHC CK 0004
High Courts21 Jul 2020Dismissed
Kamalakanta Tripathy @ Babuli... Vs State Of Odisha & Ors
Orissa High Court · (2020) 07 OHC CK 0006
Code Of Criminal Procedure, 1973 — Section 41(A), 91, 105K, 160, 161, 166A, 465, 468, 469, 482Indian Penal Code, 1860 — Section 465, 469Information Technology Act, 2000 — Section 43, 66
High Courts20 Jul 2020
Maa Sarala Multipurpose Cooperative Limited Represented Through Its Secretary Nalini Kanta Dash Vs Steel Authority Of India And Another
Orissa High Court · (2020) 07 OHC CK 0005
Constitution Of India, 1950 — Article 14, 19(1)(g)
High Courts17 Jul 2020Allowed
Sanjay Kumar Behera Vs State Of Orissa
Orissa High Court · (2020) 07 OHC CK 0012
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 41(1), 42, 42(1), 42(2), 50, 55Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts03 Jul 2020Disposed Of
Babuli @ Kishore @ Kishore Chandra Mohanty Vs State Of Orissa
Orissa High Court · (2020) 07 OHC CK 0011
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 107, 306, 498A
High Courts03 Jul 2020Disposed Of
Padmanava Pradhan And Others Vs State Of Odisha And Others
Orissa High Court · (2020) 07 OHC CK 0009
Odisha Universities Act, 1989 — Section 21(6), 22, 22(1)Odisha University Recruitment And Promotion Of Non-Teaching Employees Rules, 1992 — Rule 3, 7, 7(1), 31, 32
High Courts03 Jul 2020Disposed Of
All Orissa State Bank Officers Housing Co-Operative Society. Vs State Of Odisha And Others
Orissa High Court · (2020) 07 OHC CK 0008
Self Help Cooperative Societies Act, 2001 — Section 7Orissa Co-operative Societies Act, 1962 — Section 6(2)(h)(i), 12, 12(4), 12(4)(a), 67, 109(2)(b), 109, 110, 111Orissa Self Help Cooperatives Act, 2001 — Section 2(40), 7(1), 7(4)
High Courts01 Jul 2020Allowed
Bimalendu Pradhan Vs State Of Odisha And Another
Orissa High Court · (2020) 07 OHC CK 0007
Real Estate (Regulation And Development) Act, 2016 — Section 2(i), 2(f), 12, 14, 18, 19, 43, 43(1), 45, 46(1), 46(1)(a), 51, 54, 71(1), 75, 75(2), 75(3), 84Consumer Protection Act, 1986 — Section 9Odisha Real Estate (Regulation And Development) Rules, 2017 — Rule 32, 35
High Courts29 Jun 2020Disposed Of
Panchanan Padhi Vs State Of Odisha
Orissa High Court · (2020) 06 OHC CK 0006
Code Of Criminal Procedure, 1973 — Section 161, 439Immoral Trafficking (Prevention) Act, 1956 — Section 4, 5Indian Penal Code, 1860 — Section 34, 120B, 370(3), 467, 471
High Courts11 Jun 2020Dismissed
Santosh Kumar Sahoo Vs Secretary, State Transport Authority, Odisha, Cuttack And Another
Orissa High Court · (2020) 06 OHC CK 0005
Motor Vehicles Act, 1988 — Section 2(47), 2(35), 2(40), 28, 65, 67, 68, 68(3), 72, 74, 76, 79(9), 81(2), 81(3), 83, 86(1), 86(5), 87(1), 87(2), 88(4), 88, 88(8), 88(12), 96, 103(1), 103(2), 104, 111, 138, 200Odisha Motor Vehicles Rules, 1993 — Rule 2(1), 41, 41(b)(ii), 42, 48, 51(1), 52Constitution Of India, 1950 — Article 226