High Courts21 May 2024Disposed Of
Pratap Behera Vs State Of Odisha
Orissa High Court · (2024) 05 OHC CK 0249
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 37
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 98 of 1,624
High Courts21 May 2024Disposed Of
Narendra Macha Vs State Of Odisha
Orissa High Court · (2024) 05 OHC CK 0248
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 308, 392, 413, 457
High Courts21 May 2024Disposed Of
Executive Engineer, Electrical Stores Division, Berhampur Vs Director Of Industries Cum Chairman, MSEFC, Odisha, Cuttack
Orissa High Court · (2024) 05 OHC CK 0247
Arbitration and Conciliation Act, 1996 — Section 37Limitation Act, 1963 — Section 5, 14
High Courts21 May 2024Allowed
Prahallad Behera & Others Vs State Of Odisha & Others
Orissa High Court · (2024) 05 OHC CK 0213
Constitution of India, 1950 — Article 14, 16, 37, 39(d), 226, 227
High Courts21 May 2024Dismissed
Governing Body Of Shantilata Mahavidyalaya Vs Shantilata Jena & Others
Orissa High Court · (2024) 05 OHC CK 0212
Code of Civil Procedure, 1908 — Section 114, Order 47 Rule 1
High Courts21 May 2024Allowed
Jeet Amaresh Satpathy Vs State Of Odisha
Orissa High Court · (2024) 05 OHC CK 0211
Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4
High Courts21 May 2024Allowed
Kartik Parimanik Vs State Of Odisha
Orissa High Court · (2024) 05 OHC CK 0210
Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 147,148, 149, 201, 302, 436
High Courts20 May 2024Dismissed
Rasogolla Jhankar Vs Gobardhan Kuanar And Others
Orissa High Court · (2024) 05 OHC CK 0214
Code of Civil Procedure, 1908 — Section 100, 149Specific Relief Act, 1963 — Section 34Orissa Survey and Settlement Act, 1958 — Section 42
High Courts20 May 2024Allowed
State Of Odisha Vs Prasanta Kumar Nayak
Orissa High Court · (2024) 05 OHC CK 0208
Constitution of India, 1950 — Article 14, 136, 226, 227Administrative Tribunals Act, 1985 — Section 19Evidence Act, 1872 — Section 18
High Courts20 May 2024Dismissed
Utkal University, Vani Bihar, Bhubaneswar Vs Md. Wazid Hussain And Others
Orissa High Court · (2024) 05 OHC CK 0194
Code of Civil Procedure, 1908 — Section 80, 80(c), 80(1)(c), 80(2), 100
High Courts20 May 2024Allowed
State Of Orissa Represented By The District Collector, Ganjam & Another Vs J. Durga Prasad Rao
Orissa High Court · (2024) 05 OHC CK 0193
Code of Civil Procedure, 1908 — Section 80, 80(1), 80(2), 100
High Courts20 May 2024Dismissed
Rabindra Dandasena Vs State Of Odisha
Orissa High Court · (2024) 05 OHC CK 0192
Indian Penal Code, 1860 — Section 302
High Courts20 May 2024Dismissed
Bishnu Priya Acharya And Another Vs Suresh Chandra Acharya And Others
Orissa High Court · (2024) 05 OHC CK 0191
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts20 May 2024Disposed Of
Karunakar Mohanty Vs Subhasini Patra And Others
Orissa High Court · (2024) 05 OHC CK 0190
Code of Civil Procedure, 1908 — Order 1 Rule 10(2)
High Courts20 May 2024Disposed Of
Sukadev Parial And Another Vs Basantimani Naik And Another
Orissa High Court · (2024) 05 OHC CK 0189
Code of Civil Procedure, 1908 — Order 26 Rule 9
High Courts20 May 2024Disposed Of
Ranju @ Ranjita Behera Vs State Of Odisha
Orissa High Court · (2024) 05 OHC CK 0188
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 341, 506Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29, 37(1)(b)(ii)
High Courts20 May 2024Disposed Of
Ajay Kumar Choudhury Vs State Of Odisha
Orissa High Court · (2024) 05 OHC CK 0187
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471
High Courts20 May 2024Disposed Of
Gobinda Bisoi Vs State Of Odisha
Orissa High Court · (2024) 05 OHC CK 0186
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37(1)(b)(ii)
High Courts20 May 2024Disposed Of
Ramakanta Mishra Vs State Of Odisha
Orissa High Court · (2024) 05 OHC CK 0185
Indian Penal Code, 1860 — Section 34, 307, 323, 325, 341
High Courts20 May 2024Disposed Of
Sikandar Shaw Vs State Of Odisha
Orissa High Court · (2024) 05 OHC CK 0184
Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 37(1)(b)(ii)