High Courts06 Jan 2018
Litu Behera @ Jaga Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0049
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 34,
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Orissa High Court judgments
32,472 judgments · page 495 of 1,624
High Courts05 Jan 2018
Sabita Sethy and eight others Vs State of Odisha and others
Orissa High Court · (2018) 01 OHC CK 0048
Constitution of India, Article 226, Article 243-T, Article 243-Q, Article 243-R, Article 243-S(5), Art
High Courts05 Jan 2018
Subasini Parida Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0047
Orissa Prevention of Land Encroachment Act, 1972, Section 16, Section 7
High Courts04 Jan 2018Allowed
Rohita Bhuniya Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0046
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Se
High Courts04 Jan 2018Dismissed
Dina @ Dinabandhu Pradhan and Another Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0045
High Courts04 Jan 2018
M/s. The Dhamra Port Comopany Limited Vs Union of India and others
Orissa High Court · (2018) 01 OHC CK 0044
Customs Act, 1962, Section 25(1) - Power to grant exemption from dutySpecial Economic Zones Act, 2005, Section 4 - Establishment of Special Economic Zone and approval and
High Courts04 Jan 2018Dismissed
Adyota Prasad Pradhan & others Vs The Commissioner, Consolidation & Settlement, Sambalpur & others
Orissa High Court · (2018) 01 OHC CK 0037
High Courts03 Jan 2018
Hari Arjuna Panda @ Butu Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0035
Code of Criminal Procedure, 1973, Section 173(8) - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 420, Sectio
High Courts03 Jan 2018Disposed off
Sujit Kumar Nag Vs The District Judge-cum-Chairman
Orissa High Court · (2018) 01 OHC CK 0034
Constitution of India, Article 14, Article 21, Article 15, Article 16 - Appointment of Commission to inquire into and report on the administration of auto
High Courts02 Jan 2018
Hirabati Patel and others Vs Satyananda Mahanandia and another
Orissa High Court · (2018) 01 OHC CK 0027
Code of Criminal Procedure, 1973, Section 145 - Procedure where dispute concerning land or water is likely to cause breach of peace
High Courts02 Jan 2018Allowed
Durgamadhab Das Vs Bhikari Charan Das & Others
Orissa High Court · (2018) 01 OHC CK 0026
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 10, Section 151
High Courts02 Jan 2018
Abhiram Patra & others Vs State of Orissa & others
Orissa High Court · (2018) 01 OHC CK 0025
Orissa Universities Act, 1989, Section 24, Section 5, Section 255
High Courts02 Jan 2018Allowed
Debasish Mohanty and Others Vs State of Orissa and another
Orissa High Court · (2018) 01 OHC CK 0024
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498-A - Acts
High Courts02 Jan 2018
Sukanti Kanhar Vs Sh. Ranjita Patra
Orissa High Court · (2018) 01 OHC CK 0023
Code of Civil Procedure, 1908, Order 3Rule 1 -Evidence Act, 1872, Section 73 - Comparison of signature, writing or seal with other admitted or Proved
High Courts02 Jan 2018Dismissed
Dr. Binod Bihari Naik Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0022
Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860
High Courts02 Jan 2018Dismissed
Subrat Kumar Pradhan Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0021
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 302, Section 34,
High Courts02 Jan 2018Allowed
Gouranga Charan Nayak and another Vs Adikanda Nayak and another
Orissa High Court · (2018) 01 OHC CK 0020
Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202, Section 203 - Saving of inherent powers of High Court - Examination of compla
High Courts02 Jan 2018Allowed
State of Orissa Vs Banabihari Behera
Orissa High Court · (2018) 01 OHC CK 0019
High Courts02 Jan 2018Dismissed
Siba Prasad Pani & another Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0018
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 302, Section 147,
High Courts02 Jan 2018Dismissed
Kartik Chandra Dash Vs State of Orissa
Orissa High Court · (2018) 01 OHC CK 0017
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 161 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Ex