High Courts24 Jul 2024Disposed Of
Pradeep Kumar Dash Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0107
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 82 of 1,624
High Courts24 Jul 2024Disposed Of
Santosh Das Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0106
Indian Penal Code, 1860 — Section 34, 294, 302, 307, 324, 341, 506
High Courts24 Jul 2024Disposed Of
Dr. Narayan Prasad Behera Vs State Of Odisha & Others
Orissa High Court · (2024) 07 OHC CK 0105
Constitution of India, 1950 — Article 226, 311(2)Administrative Tribunals� Act, 1985 — Section 19
High Courts24 Jul 2024Disposed Of
Arvind Kumar Singh Vs Deputy Inspector General, CISF, Eastern Zone HQ Patna & Ors
Orissa High Court · (2024) 07 OHC CK 0104
Constitution of India, 1950 — Article 226, 226(2), 227
High Courts19 Jul 2024Disposed Of
Pradeep Kumar Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0071
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392
High Courts19 Jul 2024Disposed Of
Pritikanta Mohanta Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0070
Code of Criminal Procedure, 1973 — Section 439Wildlife Protection Act, 1972 — Section 9, 39, 44, 49(B), 51
High Courts19 Jul 2024Disposed Of
Laxmi Nayak Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0069
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 325, 341, 506
High Courts19 Jul 2024Disposed Of
Guru Charan Narendra Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0068
High Courts19 Jul 2024Disposed Of
Akash Khara Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0067
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
High Courts19 Jul 2024Disposed Of
Papu Nayak @ Gendu Nayak Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0066
High Courts19 Jul 2024Disposed Of
Harish Jaiswal Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0065
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4
High Courts19 Jul 2024Disposed Of
Ashok Kumar Rout @ Ashok Rout Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0064
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 170, 171, 395, 397, 457Arms Act, 1959 — Section 25
High Courts18 Jul 2024Disposed Of
Rudra Narayan Nayak Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0086
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 37
High Courts18 Jul 2024Disposed Of
Tanu Sethi Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0085
Code of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 294, 302, 323, 354, 354A, 354B, 452
High Courts18 Jul 2024Dismissed
Annapurna Satpathy And Others Vs Deba Dutta Ratha And Others
Orissa High Court · (2024) 07 OHC CK 0084
Code of Civil Procedure, 1908 — Order 6 Rule 17, Order 8 Rule 6C, Order 9 Rule 13
High Courts18 Jul 2024Dismissed
Nivedita Panigrahi Vs Deba Dutta Ratha And Others
Orissa High Court · (2024) 07 OHC CK 0083
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts18 Jul 2024Disposed Of
Sudesh Thakur Vs Dipak Thakur
Orissa High Court · (2024) 07 OHC CK 0082
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts18 Jul 2024Disposed Of
Jyotiranjan Sahoo Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0081
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 324, 326, 341, 506
High Courts18 Jul 2024Disposed Of
Prasant Mallick Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0080
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29, 37
High Courts18 Jul 2024Disposed Of
Manisha Sisodia Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0079
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37