High Courts11 Jun 2024Allowed
Rayan Saha Das Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0072
Indian Penal Code, 1860 — Section 419, 420, 465, 467, 468, 471Information Technology Act, 2000 — Section 66D
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 92 of 1,624
High Courts11 Jun 2024Disposed Of
Silu @ Galapuduri@Prabhanjan Behera And Ors Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0071
Indian Penal Code, 1860 — Section 34, 125B, 294, 307, 323, 341, 506Arms Act, 1959 — Section 25
High Courts11 Jun 2024Disposed Of
Sagar Nahak Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0070
Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
High Courts11 Jun 2024Disposed Of
Mustaq Allam @ Mushtaque Alam Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0069
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 323, 326, 341, 506Arms Act, 1959 — Section 25, 27
High Courts11 Jun 2024Disposed Of
Hemanta Behera @ Hemanta Kumar Behera Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0068
Indian Penal Code, 1860 — Section 294, 307, 323, 341, 379, 506
High Courts11 Jun 2024Disposed Of
P.Subash Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0067
Indian Penal Code, 1860 — Section 34, 392, 411, 413, 482
High Courts11 Jun 2024Disposed Of
Pride Patra Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0066
Indian Penal Code, 1860 — Section 392
High Courts11 Jun 2024Disposed Of
Kalpana Yadav Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0064
Indian Penal Code, 1860 — Section 34, 294, 420, 506
High Courts11 Jun 2024Disposed Of
Jena Dei Thakurani, Bije Dhurusia & Others Vs Sarat Chandra Sahoo & Others
Orissa High Court · (2024) 06 OHC CK 0063
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 21 Rule 99, Order 21 Rule 101
High Courts11 Jun 2024Disposed Of
Babuna Barik @ Babuna @ Narayan Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0062
Indian Penal Code, 1860 — Section 34, 307
High Courts11 Jun 2024Allowed
Kanha Jena Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0061
Indian Penal Code, 1860 — Section 395Arms Act, 1959 — Section 25, 27
High Courts11 Jun 2024
Pratyusa Sethi Vs Arun Kumar Behera
Orissa High Court · (2024) 06 OHC CK 0060
Code of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts06 Jun 2024Disposed Of
Daladei Majhi Vs State Of Odisha And Others
Orissa High Court · (2024) 06 OHC CK 0091
High Courts06 Jun 2024Disposed Of
Somanath Nayak & Others Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0090
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts06 Jun 2024Disposed Of
Lochan Rana Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0089
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 457
High Courts06 Jun 2024Disposed Of
Priya Ranjan Mandal Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0088
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 364(A), 394
High Courts06 Jun 2024Disposed Of
Mohammed Gulam Mustafa Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0087
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 325
High Courts06 Jun 2024Disposed Of
Abhi Hembram & Anr Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0086
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 272, 273Odisha Excise Act, — Section 52(a)(i)
High Courts06 Jun 2024Disposed Of
Manoj Kumar Rout & Ors Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0085
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 341, 506
High Courts06 Jun 2024Disposed Of
Chitta Ranjan Mangaraj Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0084
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 341, 506