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Orissa High Court judgments, 2021

1,155 judgments · page 50 of 58

High Courts17 Jun 2021Dismissed

Suman Chattopadhyay Vs Republic of India

Orissa High Court · (2021) 06 OHC CK 0055

Code Of Criminal Procedure, 1973 — Section 46, 167(2), 173(8), 438, 438(1), 438(2)(i), 438(2)(ii), 438(4)Indian Penal Code, 1860 — Section 120B, 406, 409, 420Prevention of Money Laundering Act, 2002 — Section 4, 44, 44(1)(c ), 71
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High Courts17 Jun 2021Dismissed

Raj Kumar Hota Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0052

Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156, 156(1), 157, 159, 482Indian Penal Code, 1860 — Section 120B, 419, 420, 468, 471
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High Courts17 Jun 2021Disposed Of

Drona Pujari Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0051

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 294, 363, 366, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts17 Jun 2021Disposed Of

Shikha Bhowmick And Another Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0050

Constitution of India, 1950 — Article 226, 227Orissa House House Rent Control Act, 1967 — Section 11Odisha Government Land Settlement Act, 1962 — Section 3, 3(4)(a), 4
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High Courts17 Jun 2021Dismissed

Akash Kumar Pathak Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0049

Code Of Criminal Procedure, 1973 — Section 154, 173(8), 439Indian Penal Code, 1860 — Section 120B, 415, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66C, 66D
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High Courts11 Jun 2021Disposed Of

Ranjan Kumar Bisoi Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0040

Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 25, 26, 27, 154
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High Courts11 Jun 2021Allowed

Ramachandra Sahu Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0039

Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27, 134
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High Courts09 Jun 2021Dismissed

Rangadhar Pradhan Vs State Of Odisha And Others

Orissa High Court · (2021) 06 OHC CK 0047

Mines and Minerals (Development and Regulation Amendment) Act, 2015 — Section 15Odisha Minor Mineral Concession Rules, 2016 — Rule 27, 27(4)(iv), 27(5), 27(7), 27(9), 27(10), 27(16), 46
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High Courts08 Jun 2021Disposed Of

Amit Behera Vs State Of Odisha

Orissa High Court · (2021) 06 OHC CK 0031

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 380, 411, 457
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