Constitution of India, 1950 - Article 226, 227Indian Penal Code, 1860 - Section 294, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(xi), 3(1)(xii)

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High Courts06 May 2025Disposed Of

Trinath Shakti Group (SHG), Bhadrak Vs State Of Odisha Vs

Orissa High Court · (2025) 05 OHC CK 1236

Constitution of India, 1950 - Article 226, 227

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High Courts02 May 2025Dismissed

State Government Of Odisha Vs Jagadananda Mohanty Vs

Orissa High Court · (2025) 05 OHC CK 1250

Constitution of India, 1950 - Article 226, 227

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High Courts02 May 2025Disposed Of

Kalpana Tripathy Vs Arun Kumar Panda Vs

Orissa High Court · (2025) 05 OHC CK 1249

Hindu Marriage Act, 1955 - Section 13(1)(ib), 26

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High Courts02 May 2025Disposed Of

Saroj Kumar Sethy And Others Vs State Of Odisha Vs

Orissa High Court · (2025) 05 OHC CK 1247

Code of Criminal Procedure, 1973 - Section 144, 188, 320, 482Indian Penal Code, 1860 - Section 34, 294, 323, 354, 379, 448, 506

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High Courts02 May 2025Allowed

Sudhanshu Debata @ Sudhanshu Sekhar Debata Vs State Of Odisha Vs

Orissa High Court · (2025) 05 OHC CK 1246

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 413Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 12, 101(5)

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High Courts01 May 2025Disposed Of

Mohan Nahak Vs State Of Odisha Vs

Orissa High Court · (2025) 05 OHC CK 1245

Bharatiya Nyaya Sanhita, 2023 - Section 69Indian Penal Code, 1860 - Section 34, 294, 376(2)(a), 376(2)(i), 376(2)(n), 506

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High Courts01 May 2025Dismissed

Gokul Ganda @ Gardia (Since Dead), Represented By His Legal Representatives Usha Gardia And Others Vs Special Land Acquisition Officer, Ultra Mega Power Project, Sundargarh And Others Vs

Orissa High Court · (2025) 05 OHC CK 1244

Land Acquisition Act, 1894 - 30, Section 54Evidence Act, 1872 - Section 35

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High Courts01 May 2025Dismissed

Kalpana Maharana Vs State Of Odisha And Others Vs

Orissa High Court · (2025) 05 OHC CK 1243

Odisha Building and Other Construction Workers (Regulation of Employment and Condition of Service) Rules, 2002 - Rule 267, 267(3)

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High Courts01 May 2025Disposed Of

Manjulata Bag Vs State Of Odisha And Others Vs

Orissa High Court · (2025) 05 OHC CK 1242

Constitution of India, 1950 - Article 226

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High Courts01 May 2025Disposed Of

Udhab Digal Vs State Of Odisha Vs

Orissa High Court · (2025) 05 OHC CK 1241

Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 19, 20(b)(ii)C, 24, 27A, 29, 37, 37(1)(b)(ii), 42(2), 57

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High Courts30 Apr 2025

Binapani Samantray & Others Vs Commissioner of Endowments, Bhubaneswar & Others Vs

Orissa High Court · (2025) 04 OHC CK 1328

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High Courts30 Apr 2025Disposed Of

M/s. Nabajuga Educational and Charitable Trust, Khorda Vs Union Of India And Others Vs

Orissa High Court · (2025) 04 OHC CK 1327

Income Tax Act, 1961 - Section 11, 226(3)

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High Courts30 Apr 2025Dismissed

Tajamul Khan Vs Abdul Salam Khan and Others Vs

Orissa High Court · (2025) 04 OHC CK 1326

Code of Civil Procedure, 1908 - Section 100Evidence Act, 1872 - Section 68

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High Courts30 Apr 2025Dismissed

Jiten Kumar Ray @ Roy Vs Subhashree Subhasmita Vs

Orissa High Court · (2025) 04 OHC CK 1325

Code of Criminal Procedure, 1973 - Section 125(4)

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High Courts30 Apr 2025Dismissed

R. Venkat Ramanan @ R. Vanket Ramanan Vs State Of Odisha Vs

Orissa High Court · (2025) 04 OHC CK 1324

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 442, 262(2)Code of Criminal Procedure, 1973 - Section 173, 193, 227, 239, 397, 401Indian Penal Code, 1860 - Section 34, 120B, 420, 468, 471

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