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Orissa High Court judgments, 2018

351 judgments · page 2 of 18

High Courts01 May 2018Dismissed

MANGAL TUDU Vs STATE OF ORISSA

Orissa High Court · (2018) 05 OHC CK 0002

Indian Penal Code, 1860 — Section 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 4Indian Evidence Act, 1872 — Section 134
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High Courts01 May 2018Dismissed

SANJAYA NARAYAN SAHOO Vs STATE OF ODISHA

Orissa High Court · (2018) 05 OHC CK 0001

Code of Criminal Procedure, 1973 — Section 156(3), 164, 438Indian Penal Code, 1860 — Section 34, 294, 323, 342, 354, 417, 420, 427, 468, 471, 494, 498A, 506Family Courts Act, 1984 — Section 7
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High Courts30 Apr 2018Allowed

DILLIP KUMAR PATRA Vs UNION OF INDIA

Orissa High Court · (2018) 04 OHC CK 0111

Code of Criminal Procedure, 1973 — Section 173, 482Railway Property (Unlawful Possession) Act, 1966 — Section 3(a), 8(1)Indian Evidence Act, 1872 — Section 3, 25, 30
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High Courts30 Apr 2018Allowed

SARAT KUMAR SAHOO Vs STATE OF ORISSA

Orissa High Court · (2018) 04 OHC CK 0110

Code of Criminal Procedure, 1973 — Section 482Bihar & Orissa Excise Act, 1915 — Section 47(a)Indian Penal Code, 1860 — Section 34, 109
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