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Orissa High Court judgments, 2025

704 judgments · page 14 of 36

High Courts15 Oct 2025Allowed

Kashinath Sahu & Others Vs State Of Odisha

Orissa High Court · (2025) 10 OHC CK 1401

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 101, 101(5), 102Bharatiya Nyaya Sanhita, 2023-Section 109(1), 121(1), 126(2), 132, 190, 191(2), 191(3), 296, 351(3), 324(4)
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High Courts14 Oct 2025Allowed

Narottam Rath Vs State Of Odisha And Others

Orissa High Court · (2025) 10 OHC CK 1416

Constitution Of India, 1950-Article 226, 227Odisha Survey And Settlement Rules, 1962 -Rule 34Odisha Government Land Settlement Act, 1962-Section 3(b), 7A(3)
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High Courts14 Oct 2025Partly Allowed

Trinath Pradhan Vs State Of Orissa

Orissa High Court · (2025) 10 OHC CK 1412

Orissa Wheat And Wheat Products Control Order, 1988- Order 6, 12, 13, 14Essential Commodities Act, 1955-Section 7(1)(a)(I)
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High Courts14 Oct 2025Disposed Of

Rabindra Nayak Vs State Of Odisha

Orissa High Court · (2025) 10 OHC CK 1408

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 438, 439
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High Courts13 Oct 2025Dismissed

Syed Najam Ahmed Vs State Of Odisha And Another

Orissa High Court · (2025) 10 OHC CK 1422

Negotiable Instruments Act, 1881-Section 138, 141Insolvency And Bankruptcy Code, 2016-Section 7, 14, 31, 32a, 32a(1)Limited Liability Partnership Act, 2008-Section 2(j)
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