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Orissa High Court judgments, 2024

1,560 judgments · page 3 of 78

High Courts18 Jul 2024Disposed Of

Tanu Sethi Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0085

Code of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 294, 302, 323, 354, 354A, 354B, 452
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High Courts18 Jul 2024Disposed Of

Prasant Mallick Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0080

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29, 37
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High Courts18 Jul 2024Disposed Of

Manisha Sisodia Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0079

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
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High Courts18 Jul 2024Disposed Of

Abhijit Jena Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0077

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 37
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High Courts18 Jul 2024Disposed Of

Kedar Majhi Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0076

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(a)(i), 37
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High Courts18 Jul 2024Disposed Of

Ruby Dash Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0074

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120BPrevention of Corruption Act, 1988 — Section 7
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High Courts18 Jul 2024Dismissed

D.K. Enterprisers Vs Jyoti Sanjay Agrawal

Orissa High Court · (2024) 07 OHC CK 0072

Code of Civil Procedure, 1908 — Section 39, 47, 115, Order 9 Rule 13, Order 11 Rule 14, Order 17 Rule 3, Order 21 Rule 2, Order 21 Rule 11, Order 21 Rule 22
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