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Orissa High Court judgments, 2024

1,560 judgments · page 73 of 78

High Courts12 Jan 2024Disposed Of

Sk. Rajak Alii Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0120

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 37
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High Courts12 Jan 2024Disposed Of

Basanta Kanhar Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0118

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 25, 37
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High Courts12 Jan 2024Dismissed

Delin Bagh Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0117

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(1), 376ABProtection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts12 Jan 2024Dismissed

Pravanjan Dasmohapatra Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0116

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 4
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High Courts12 Jan 2024Disposed Of

Jharu Naik And Another Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0115

Constitution of India, 1950 — Article 2Code of Criminal Procedure, 1973 — Section 319, 319(3), 438, 438(1)Indian Penal Code, 1860 — Section 34, 302
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High Courts11 Jan 2024Disposed Of

Sunil Prasad Mehera & Another Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0104

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 506Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
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