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Orissa High Court judgments, 2024

1,560 judgments · page 5 of 78

High Courts12 Jul 2024Disposed Of

Vijay Singh @ Vijay Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0021

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 Courts04 Jul 2024Dismissed

Sidheswar Pradhan Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0003

Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 32, 32(1), 60
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High Courts04 Jul 2024Allowed

Sunita Mundari Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0002

Code of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27
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High Courts03 Jul 2024Partly Allowed

Bharat Nial Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0006

Code of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 294, 323, 355, 376(2)(i), 506, 511Protection of Children from Sexual Offences Act, 2012 — Section 18
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High Courts03 Jul 2024Partly Allowed

Mohanlal Mahato Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0005

Code of Criminal Procedure, 1973 — Section 357(1), 374(2)Indian Penal Code, 1860 — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(4), 3(1)(w)(i), 3(2)(va)
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High Courts02 Jul 2024Disposed Of

Guru Charan Biswal Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0019

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 42, 201, 336, 428Wildlife Protection Act, 1972 — Section 51
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High Courts02 Jul 2024Disposed Of

Nabaghana Saraka Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0016

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
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