Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6

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High Courts21 Jan 2022Disposed Of

Ajaya Kumar Panda Vs State Of Orissa

Orissa High Court · (2022) 01 OHC CK 0143

Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37

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High Courts21 Jan 2022Disposed Of

Debadullabha Mohapatra Vs State Of Orissa

Orissa High Court · (2022) 01 OHC CK 0142

Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 25(1A), 25(8), 29

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High Courts21 Jan 2022Disposed Of

Trinatha Mohapatra Vs State Of Orissa

Orissa High Court · (2022) 01 OHC CK 0141

Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b)

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High Courts21 Jan 2022Disposed Of

Prasanna Naik Vs State Of Orissa

Orissa High Court · (2022) 01 OHC CK 0140

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High Courts21 Jan 2022Disposed Of

Benzfab Technologies Pvt. Ltd Vs Managing Director, Jindal Steel & Power Limited And Others

Orissa High Court · (2022) 01 OHC CK 0139

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts20 Jan 2022Disposed Of

Kumudini Kirsani Vs State Of Odisha & Ors

Orissa High Court · (2022) 01 OHC CK 0137

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High Courts20 Jan 2022Dismissed

Saroj Kumar Sahoo Vs Union Bank Of India & Another �. Opposite Parties M

Orissa High Court · (2022) 01 OHC CK 0136

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)

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High Courts20 Jan 2022Disposed Of

Anand @ Kamal Lochan Mallick Vs State Of Orissa And Anr

Orissa High Court · (2022) 01 OHC CK 0135

Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6, 9

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High Courts20 Jan 2022Disposed Of

Srikant Das Vs State Of Orissa

Orissa High Court · (2022) 01 OHC CK 0134

Indian Penal Code, 1860 — Section 376(2)(i), 506Protection of Children from Sexual Offences Act, 2012 — Section 4

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High Courts20 Jan 2022Disposed Of

Chandrakant Dhir Vs State Of Orissa

Orissa High Court · (2022) 01 OHC CK 0133

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High Courts20 Jan 2022Disposed Of

Tuku Behera Vs State Of Orissa

Orissa High Court · (2022) 01 OHC CK 0132

Code of Criminal Procedure, 1973 — Section 41Indian Penal Code, 1860 — Section 294, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)

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High Courts20 Jan 2022Disposed Of