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Orissa High Court judgments, 2024

1,560 judgments · page 7 of 78

High Courts28 Jun 2024Disposed Of

Pankaj Kumar Parida Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0151

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Odisha Protection Of Interests Of Depositors (In Financial Establishments) Act, 2011 — Section 6
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High Courts28 Jun 2024Disposed Of

Rushi Garada Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0146

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 307, 326, 341 506
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High Courts27 Jun 2024Disposed Of

Sibaram Jani Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0155

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c)
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High Courts27 Jun 2024Disposed Of

Panchanan Sahu Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0154

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29
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High Courts26 Jun 2024Disposed Of

Prakash Naik @ Satyaprakash Vs State Of Odisha Naik

Orissa High Court · (2024) 06 OHC CK 0120

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 376(3), 450Protection of Children from Sexual Offences Act, 2012 — Section 4(2), 6(1)
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High Courts26 Jun 2024Dismissed

Tankadhar Behera Vs Lingaraj Lenka

Orissa High Court · (2024) 06 OHC CK 0119

Constitution of India, 1950 — Article 21Code of Civil Procedure, 1908 — Section 80, 96, 100, 107, 115, Order 27 Rule 5ACode of Criminal Procedure, 1973 — Section 357
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High Courts26 Jun 2024Disposed Of

Chittaranjan Bagal Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0117

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts26 Jun 2024Disposed Of

Keshab Raita Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0116

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29
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