High Courts25 Jun 2024Dismissed
Lalit Kumar Vs Union Bank Of India & Ors
Orissa High Court · (2024) 06 OHC CK 0131
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 88 of 1,624
High Courts25 Jun 2024Dismissed
Bibhuti Bhusan Jena & Ors Vs State Of Odisha & Ors
Orissa High Court · (2024) 06 OHC CK 0130
Constitution of India, 1950 — Article 226, 227Orissa Reservation of Post and Services (For Socially and Educationally Back Ward Classes) Act, 2008 — Section 3
High Courts25 Jun 2024Allowed
Jayanta Kumar Pradhan Vs Mahanadi Coal Field Ltd. & Ors
Orissa High Court · (2024) 06 OHC CK 0129
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1984 — Section 4(1)
High Courts25 Jun 2024Dismissed
Golakha Chandra Panda Vs State Of Odisha & Ors
Orissa High Court · (2024) 06 OHC CK 0128
Constitution of India, 1950 — Article 226, 227
High Courts25 Jun 2024Allowed
Bibhuti Bhusan Pani Vs State Of Odisha & Ors
Orissa High Court · (2024) 06 OHC CK 0127
Constitution of India, 1950 — Article 226, 227Orissa Home Guards Act, 1961 — Section 5(2), 7(3), 9(3)
High Courts25 Jun 2024Allowed
Basanta Kumar Swain Vs State Of Odisha & Ors
Orissa High Court · (2024) 06 OHC CK 0126
Constitution of India, 1950 — Article 226, 227Orissa Home Guards Act, 1961 — Section 5(2), 7(3), 9(3)
High Courts25 Jun 2024Allowed
Mangala Prasad Mohanty Vs Vice Chancellor, Orissa University Of Agriculture And Technology, Bhubaneswar & Ors
Orissa High Court · (2024) 06 OHC CK 0125
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts25 Jun 2024Dismissed
Hrushikesh Behera Vs Union Bank Of India & Ors
Orissa High Court · (2024) 06 OHC CK 0124
Constitution of India, 1950 — Article 226, 227
High Courts25 Jun 2024Dismissed
Sachidananda Patra Vs Indumati Patra
Orissa High Court · (2024) 06 OHC CK 0123
High Courts25 Jun 2024Disposed Of
Deepak Kumar Mohanty Vs Mr. Arvind Singh & Anr
Orissa High Court · (2024) 06 OHC CK 0122
Contempt of Courts Act, 1971 — Section 12
High Courts25 Jun 2024Disposed Of
Nrusingha @ Narasingha Samantrary Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0121
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 399, 402Arms Act, 1959 — Section 27
High Courts24 Jun 2024Disposed Of
Bipin Behera Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0141
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 302
High Courts24 Jun 2024
Nilamadhaba Sahu Vs Manaswini Priyadarshini Mahana
Orissa High Court · (2024) 06 OHC CK 0140
High Courts24 Jun 2024Dismissed
Manorama Badu & Ors Vs Bibhuti Bhusan Badu & Ors
Orissa High Court · (2024) 06 OHC CK 0139
High Courts24 Jun 2024Allowed
Subhada Priyadarsini Dash Vs Sarthak Shovan Tripathy
Orissa High Court · (2024) 06 OHC CK 0138
Code of Criminal Procedure, 1973 — Section 125
High Courts24 Jun 2024Allowed
Rajalaxmi Khuntia Vs Pradeep Kumar Pradhan
Orissa High Court · (2024) 06 OHC CK 0137
High Courts24 Jun 2024Disposed Of
Balaram Meher Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0136
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 498A, 498B, 498C, 498D
High Courts24 Jun 2024Disposed Of
Niranjan Mallick Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0135
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(C), 29
High Courts24 Jun 2024Disposed Of
Jakab Khila Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0134
Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 27A, 29
High Courts24 Jun 2024Disposed Of
Manoj Lenka@muna Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0107
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392