High Courts06 Jun 2024Disposed Of
Srikanta Palia Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0083
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
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Orissa High Court judgments
32,472 judgments · page 93 of 1,624
High Courts06 Jun 2024Disposed Of
Akash Mallick & Anr Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0082
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
High Courts06 Jun 2024Disposed Of
Kumar Rana Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0081
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29
High Courts06 Jun 2024Disposed Of
Chuman Digal Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0080
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B, 37
High Courts06 Jun 2024Disposed Of
Akash @ Tulu Bhoi Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0079
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B, 37
High Courts06 Jun 2024Disposed Of
Sunil Digal Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0078
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B, 37
High Courts06 Jun 2024Disposed Of
Salu @ Dandapani Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0077
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B, 37
High Courts06 Jun 2024Disposed Of
Saroj Kumar Das Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0076
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 294, 323, 417, 419, 420, 465, 468, 506
High Courts06 Jun 2024Disposed Of
Manoj Kumar Rath & Another Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0075
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 420, 506
High Courts06 Jun 2024Disposed Of
Amaresh Rout Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0074
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392
High Courts04 Jun 2024Disposed Of
Sakhi Dei Vs State Of Odisha & Ors
Orissa High Court · (2024) 06 OHC CK 0105
High Courts04 Jun 2024Disposed Of
Tilotama Mohanty Vs State Of Odisha & Others
Orissa High Court · (2024) 06 OHC CK 0104
High Courts04 Jun 2024Disposed Of
Birendra Kumar @ Chandra Bhanjdeo Vs Dist Magistrate Cum Collector, Mayurbhanj And Others
Orissa High Court · (2024) 06 OHC CK 0103
Constitution of India, 1950 — Article 227
High Courts04 Jun 2024Disposed Of
Ashamani Bhanja And Another Vs Sisir Kumar Bhanja And Other
Orissa High Court · (2024) 06 OHC CK 0102
Code of Civil Procedure, 1908 — Section 151
High Courts04 Jun 2024Disposed Of
Basant Kumar Sahoo Vs Sri Amitabh Das, IIC, Bhadrak(R) And Another
Orissa High Court · (2024) 06 OHC CK 0101
Code of Criminal Procedure, 1973 — Section 107
High Courts04 Jun 2024
Basudeba Behera Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0098
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts04 Jun 2024Disposed Of
Soumya Ranjan Biswal And Another Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0095
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b)
High Courts04 Jun 2024Disposed Of
Jagat Naik Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0094
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395
High Courts04 Jun 2024
Akash Behera Vs State Of Odisha
Orissa High Court · (2024) 06 OHC CK 0093
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Arms Act, 1959 — Section 25(1)(a)
High Courts30 May 2024Dismissed
Paradip International Cargo Terminal Pvt. Ltd Vs M.V. Debi
Orissa High Court · (2024) 05 OHC CK 0298
Code of Civil Procedure, 1908 — Section 151Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017 — Section 4(1)(n), 5, 5(1)(a), 5(1)(b), 9(1)(d)