COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 84 of 1,624

High Courts15 Jul 2024Partly Allowed

Dr. Niranjan Lenka Vs State Of Orissa And Others

Orissa High Court · (2024) 07 OHC CK 0056

Constitution of India, 1950 — Article 226, 227Odisha Education Act, 1969 — Section 4(a), 4(b), 7COrissa Aided Educational Institutions Employees Retirement Benefit Rules, 1981 — Rule 6

High Courts15 Jul 2024Disposed Of

State Of Odisha Vs Manas Kumar Pradhan & Ors

Orissa High Court · (2024) 07 OHC CK 0055

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 145Stamp Act, 1899 — Section 31, 32, 33

High Courts15 Jul 2024Dismissed

Purna Chandra Harijan Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0054

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 167(2), 167(2)(a)(i)Indian Penal Code, 1860 — Section 302

High Courts12 Jul 2024Disposed Of

Benudhar Soura & Ors Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0029

Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)

High Courts12 Jul 2024Disposed Of

Rabin Lugun @ Rabin @ Nabin Lugun Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0028

Code of Criminal Procedure, 1973 — Section 437(1), 439Indian Penal Code, 1860 — Section 376(2)(n), 376(3), 506Protection of Children from Sexual Offences Act, 2012 — Section 6

High Courts12 Jul 2024Disposed Of

Ranjit Nayak Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0027

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 25, 29

High Courts12 Jul 2024Disposed Of

Priyabrata Das Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0026

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29

High Courts12 Jul 2024Disposed Of

Laxman Pangi Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0025

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)

High Courts12 Jul 2024Disposed Of

Bhuri Meher Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0024

Code of Criminal Procedure, 1973 — Section 437(1), 439Indian Penal Code, 1860 — Section 34, 302, 498ADowry Prohibition Act, 1961 — Section 4

High Courts12 Jul 2024Disposed Of

Sunaram Tudu Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0023

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 354, 354A, 354D, 457Protection of Children from Sexual Offences Act, 2012 — Section 8

High Courts12 Jul 2024Disposed Of

Babua @ Gopinath Mohanty Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0022

High Courts12 Jul 2024Disposed Of

Vijay Singh @ Vijay Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0021

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29, 37

High Courts12 Jul 2024Disposed Of

Jaypal @ Jaipal Purty Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0020

High Courts04 Jul 2024Dismissed

Sidheswar Pradhan Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0003

Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 32, 32(1), 60

High Courts04 Jul 2024Allowed

Sunita Mundari Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0002

Code of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27

High Courts04 Jul 2024

Biswa Baikuntha Mallik @ Babu @ Badababu Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0001

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 395

High Courts03 Jul 2024Disposed Of

Haramani Dibya Vs Hiren Kumar Dutta And Others

Orissa High Court · (2024) 07 OHC CK 0009

Code of Civil Procedure, 1908 — Order 23 Rule 1

High Courts03 Jul 2024Disposed Of

Kashim Khan Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0008

Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29

High Courts03 Jul 2024Disposed Of

Manoj Baliar Singh Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0007

Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)

High Courts03 Jul 2024Partly Allowed

Bharat Nial Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0006

Code of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 294, 323, 355, 376(2)(i), 506, 511Protection of Children from Sexual Offences Act, 2012 — Section 18