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Orissa High Court judgments, 2020

158 judgments · page 6 of 8

High Courts28 May 2020Allowed

Shibani Barik Vs State Of Odisha

Orissa High Court · (2020) 05 OHC CK 0014

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 306Information Technology Act, 2000 — Section 66E, 67, 67A
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High Courts21 May 2020Allowed

G. Achyut Kumar Vs State Of Odisha

Orissa High Court · (2020) 05 OHC CK 0013

Indian Penal Code, 1860 — Section 90, 313, 375, 376, 493Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 161
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High Courts14 May 2020Allowed

Mayadhar Behera Vs State

Orissa High Court · (2020) 05 OHC CK 0009

Indian Penal Code, 1860 — Section 147, 294, 323, 379, 498A, 506Dowry Prohibition Act, 1961 — Section 4
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High Courts14 May 2020Disposed Of

Suman Chattopadhyay Vs Republic Of India

Orissa High Court · (2020) 05 OHC CK 0008

Code Of Criminal Procedure, 1973 — Section 305, 305(2), 305(6)Indian Penal Code, 1860 — Section 120B, 409, 420Prize Chits And Money Circulation Schemes (Banning) Act, 1978 — Section 4, 5, 6
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High Courts14 May 2020Disposed Of

Santosh Kumar Senapati Vs State Of Odisha

Orissa High Court · (2020) 05 OHC CK 0006

Code Of Criminal Procedure, 1973 — Section 457, 482Indian Penal Code, 1860 — Section 109, 273, 328, 420Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 20
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High Courts29 Apr 2020Dismissed

Suresh Chandra Mishra Vs State Of Odisha And Anr.

Orissa High Court · (2020) 04 OHC CK 0011

Prevention Of Corruption Act, 1988 — Section 5(1)(c), 5(2), 13(2), 13(1)(c)Indian Penal Code, 1860 — Section 34, 409, 477ACode Of Criminal Procedure, 1973 — Section 389, 389(1)
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High Courts29 Apr 2020Allowed

Dr. Keshaba Ch. Panda Vs Sambalpur University And Others

Orissa High Court · (2020) 04 OHC CK 0010

Sexual Harassment Of Women at Workplace (Prevention, Prohibition And Redressal) Act, 2013 — Section 1(3)Odisha Civil Services (Classification, Control And Appeal) Rules, 1962 — Rule 15, 15(2), 15(4), 15(7)Odisha Civil Services (Classification, Control And Appeal) Rules, 1962 — Section 12, 15, 16
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High Courts29 Apr 2020Allowed

Kanduri Charan Behera And Others Vs Ramesh Ch. Roul And Others

Orissa High Court · (2020) 04 OHC CK 0008

Odisha Consolidation Of Holding And Prevention Of Fragmentation Of Land Act, 1972 — Section 3, 3(1), 6, 9, 9(3), 11, 12, 13, 14, 15, 15(1), 37(2)Transfer Of Property Act, 1882 — Section 107Orissa Survey And Settlement Act, 1958 — Section 12B
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