High Courts25 Apr 2015Dismissed
Nadu Pangi Vs State of Orissa
Orissa High Court · (2015) 2 ILR Ori 23
Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302
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Orissa High Court judgments
32,472 judgments · page 564 of 1,624
High Courts25 Apr 2015Dismissed
Krupasindhu Dash Vs State of Orissa
Orissa High Court · (2015) 04 OHC CK 0061
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 25, 26, 27Penal Code, 1860 (IPC) - Section 201, 302
High Courts25 Apr 2015
Krushna Chandra Sahu Vs State of Odisha and Others
Orissa High Court · (2015) 2 OLR 777
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 243, 243(2)
High Courts24 Apr 2015Allowed
Baikunthanath Sitha Vs State of Orissa
Orissa High Court · (2015) CriLJ 4428 : (2015) 2 ILR Ori 563
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(i), 8(c)
High Courts24 Apr 2015Allowed
Rajendra Kumar Panda and Others Vs State of Odisha and Others
Orissa High Court · (2015) 3 LLN 527
High Courts24 Apr 2015Disposed off
Prafulla Kumar Supakar Vs State of Orissa and Others
Orissa High Court · (2015) 04 OHC CK 0039
High Courts24 Apr 2015Allowed
Sumanta Panigrahi and Others Vs State of Odisha and Others
Orissa High Court · (2015) 2 LLN 507
Constitution of India, 1950 - Article 309
High Courts24 Apr 2015Disposed off
Narmada Jena Vs Bidyadhar Swain
Orissa High Court · AIR 2015 Ori 171 : (2016) 1 DMC 182 : (2015) 2 OLR 289
Family Courts Act, 1984 - Section 19Hindu Marriage Act, 1955 - Section 10, 13, 13(1)(i-a), 13(1)(i-a)(i-b), 13(1)(i-b)
High Courts24 Apr 2015Dismissed
Ratnakar Dalai Vs Krushna Chandra Pradhan
Orissa High Court · (2016) sup1 CutLTCriminal 68
Penal Code, 1860 (IPC) - Section 143, Section 34, Section 379
High Courts23 Apr 2015Dismissed
Prakash Ku. Bisoi Vs State of Orissa
Orissa High Court · (2015) 2 OLR 61
Criminal Procedure Code, 1973 (CrPC) - Section 439Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 201, 302, 304B, 34, 498A
High Courts23 Apr 2015Dismissed
Jogendra Behera Vs Chairman, Grid Co. Ltd. and Others
Orissa High Court · (2016) 121 CLT 528 : (2015) 2 ILR Ori 821 : (2016) LabIC 950
High Courts22 Apr 2015Disposed off
Anupama Mahapatra Vs Tapas Kumar Mahapatra and Others
Orissa High Court · (2015) 2 OLR 64
Benami Transactions (Prohibition) Act, 1988 - Section 3, 3(3), 4Constitution of India, 1950 - Article 227Specific Relief Act, 1963 - Section 6
High Courts22 Apr 2015Allowed
Jayaram Vs Haramani Behera and Others
Orissa High Court · (2015) 120 CLT 1060 : (2015) 2 ILR Ori 331
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 6, Order 9 Rule 13
High Courts22 Apr 2015Disposed off
Gedola Purna Kumari Vs Director, Elementary Education and Others
Orissa High Court · (2015) 04 OHC CK 0060
High Courts22 Apr 2015Dismissed
Bishnupriya Mohapatra Vs State of Orissa and Others
Orissa High Court · (2015) LabIC 3346
Penal Code, 1860 (IPC) - Section 294, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i), 3(i)(x)
High Courts22 Apr 2015Disposed off
Prakash Chandra Bhoi and Others Vs State of Orissa and Others
Orissa High Court · (2015) 04 OHC CK 0056
Constitution of India, 1950 - Article 243G
High Courts22 Apr 2015Disposed off
Haladhar Panda Vs Chancellor, Sambalpur University and Others
Orissa High Court · (2016) 121 CLT 358 : (2015) LabIC 3397 : (2015) 2 OLR 453
Constitution of India, 1950 - Article 19, 19(1)(f), 300-A, 31 (1), 31(1)
High Courts22 Apr 2015Disposed Off
Gayadhar Jena Vs Manoj Kumar Agrawal
Orissa High Court · (2016) 1 Crimes 284 : (2015) 2 OLR 638
Criminal Procedure Code, 1973 (CrPC) - Section 142, 190Negotiable Instruments Act, 1881 (NI) - Section 138, 142
High Courts21 Apr 2015Allowed
Muturimani Nayak Vs State of Orissa and Others
Orissa High Court · (2015) 120 CLT 501 : (2015) 2 OLR 166
Orissa Education Act, 1969 - Section 27
High Courts21 Apr 2015Allowed
Muturimani Nayak Vs State of Orissa
Orissa High Court · (2015) 120 CutLT 501