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Orissa High Court judgments, 2020

158 judgments · page 1 of 8

High Courts23 Dec 2020Dismissed

Pradeep Kumar Sethy Vs State Of Odisha & Another

Orissa High Court · (2020) 12 OHC CK 0030

Constitution Of India, 1950 — Article 20(2), 226, 227Indian Penal Code, 1860 — Section 34, 71, 120B, 379, 406, 411, 420, 426, 468, 471, 506Code Of Criminal Procedure, 1898 — Section 235
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High Courts23 Dec 2020Disposed Of

Rajesh Thappa Vs State Of Orissa

Orissa High Court · (2020) 12 OHC CK 0005

Indian Penal Code, 1860 — Section 302, 394Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 27
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High Courts23 Dec 2020Disposed Of

Bikas @ Vikas Sarawgi Vs State Of Odisha

Orissa High Court · (2020) 12 OHC CK 0002

Code Of Criminal Procedure, 1973 — Section 437(1), 439Odisha Goods And Services Tax Act, 2017 — Section 132(1)(i), 132(1)(ii), 132(1)(iii), 132(132(I)(b)(c)(i)
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High Courts23 Dec 2020Disposed Of

Pramod Kumar Sahoo Vs State Of Odisha

Orissa High Court · (2020) 12 OHC CK 0001

Code Of Criminal Procedure, 1973 — Section 437(1), 439Odisha Goods And Services Tax Act, 2017 — Section 16(2), 21, 73, 74, 132(1)(i), 132(1)(ii), 132(1)(iii), 132(132(I)(b)(c)(i)
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High Courts16 Dec 2020Dismissed

Shyam Sundar Jena Vs State Of Orissa

Orissa High Court · (2020) 12 OHC CK 0024

Indian Penal Code, 1860 — Section 45, 53, 302Code Of Criminal Procedure, 1973 — Section 313, 432, 433AConstitution Of India, 1950 — Section 72, 161
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