High Courts18 Jul 2024Disposed Of
Prasanta Nayak @ Prasanta Naik Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0078
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 457
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 83 of 1,624
High Courts18 Jul 2024Disposed Of
Abhijit Jena Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0077
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 37
High Courts18 Jul 2024Disposed Of
Kedar Majhi Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0076
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(a)(i), 37
High Courts18 Jul 2024Disposed Of
Kalim Khan @ Jagu @ Sukuta @ Pushpa Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0075
High Courts18 Jul 2024Disposed Of
Ruby Dash Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0074
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120BPrevention of Corruption Act, 1988 — Section 7
High Courts18 Jul 2024Disposed Of
M/s. Bhagawati Rice Mill Vs Collector & District Magistrate, Balangir & Others
Orissa High Court · (2024) 07 OHC CK 0073
High Courts18 Jul 2024Dismissed
D.K. Enterprisers Vs Jyoti Sanjay Agrawal
Orissa High Court · (2024) 07 OHC CK 0072
Code of Civil Procedure, 1908 — Section 39, 47, 115, Order 9 Rule 13, Order 11 Rule 14, Order 17 Rule 3, Order 21 Rule 2, Order 21 Rule 11, Order 21 Rule 22
High Courts16 Jul 2024Dismissed
Madan Sutar Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0053
Code of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 201, 302
High Courts16 Jul 2024Disposed Of
Raia Naik @ Rabi Naik Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0052
Code of Criminal Procedure, 1973 — Section 394(2)Indian Penal Code, 1860 — Section 302
High Courts16 Jul 2024Dismissed
Rajesh Kumar Singh Vs Union Of India and Ors
Orissa High Court · (2024) 07 OHC CK 0051
Constitution of India, 1950 — Article 14, 226, 227, 311, 311(1)
High Courts16 Jul 2024Disposed Of
M/s Oswal Greentech Limited And Another Vs State Of Odisha And Others
Orissa High Court · (2024) 07 OHC CK 0050
High Courts16 Jul 2024Disposed Of
M/s D.K. Enterprises Vs Asst. Director (Revenue), ESIC, Khurda & Another
Orissa High Court · (2024) 07 OHC CK 0049
Employees State Insurance Act,1948 — Section 45A
High Courts16 Jul 2024Allowed
Basanta Kumar Mishra Vs Orissa State Road Transport Corporation, Paribahan Bhawan, Bhubaneswar
Orissa High Court · (2024) 07 OHC CK 0048
Constitution of India, 1950 — Article 14, 226, 227, 311(2)
High Courts15 Jul 2024Disposed Of
Sitakanta Rout Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0063
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
High Courts15 Jul 2024Disposed Of
Krushna Khillo Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0062
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 376D
High Courts15 Jul 2024Disposed Of
Sidhant Patra Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0061
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 341, 363, 366, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts15 Jul 2024Disposed Of
Soumen Rana Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0060
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 37
High Courts15 Jul 2024Disposed Of
Anil Bhatra Vs State Of Odisha
Orissa High Court · (2024) 07 OHC CK 0059
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 366, 376D, 506Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts15 Jul 2024Allowed
Urmila Sahu Vs State Of Orissa And Others
Orissa High Court · (2024) 07 OHC CK 0058
Constitution of India, 1950 — Article 226, 227
High Courts15 Jul 2024Allowed
Sabitri Padhan Vs State Of Orissa And Others
Orissa High Court · (2024) 07 OHC CK 0057
Constitution of India, 1950 — Article 226, 227