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Orissa High Court judgments, 2023

2,542 judgments · page 1 of 128

High Courts22 Dec 2023Disposed Of

Kalia Sahu Vs Narayan Lenka And Others

Orissa High Court · (2023) 12 OHC CK 0151

Indian Penal Code, 1860 — Section 34, 294, 302, 307, 341, 356, 427Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)
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High Courts22 Dec 2023Disposed Of

Bindu Singh @ Sona Vs State Of Odisha

Orissa High Court · (2023) 12 OHC CK 0147

Code of Criminal Procedure, 1973 — Section 173(8), 439Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 465, 467, 468, 471, 507Information Technology Act, 2000 — Section 66(C), 66(D)
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High Courts22 Dec 2023Disposed Of

Madhab Mandal Vs State Of Odisha

Orissa High Court · (2023) 12 OHC CK 0146

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25
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High Courts22 Dec 2023Allowed

Kabita Jena And Others Vs Rajat Kumar Mishra And Others

Orissa High Court · (2023) 12 OHC CK 0144

Constitution of India, 1950 — Article 162, 166, 226, 227, 309, 320Code of Civil Procedure, 1908 — Order 1 Rule 9Odisha Secretariat Service (Method of Recruitment) and Condition of Service of Assistant Section Officer Rules, 2016 — Rule 6, 6(2), 6(5), 6(6), 10(3), 10(4), 11, 23
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High Courts21 Dec 2023Disposed Of

Babu @ Bhubendra Jena Vs State Of Odisha

Orissa High Court · (2023) 12 OHC CK 0138

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 376, 506, 507, 511Protection of Children from Sexual Offences Act, 2012 — Section 12
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