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Orissa High Court judgments

32,472 judgments · page 105 of 1,624

High Courts06 May 2024Disposed Of

Rusia Muli Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0071

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 201, 302
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High Courts06 May 2024Disposed Of

Raju Das@ Biswal @ Sk.Bulu Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0070

Code of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 34, 323, 342, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts06 May 2024

Pintu Mahalik Vs State Of Odisha & Anr

Orissa High Court · (2024) 05 OHC CK 0065

Indian Penal Code, 1860 — Section 34, 323, 341, 354(D), 376(D), 379, 506Protection of Children from Sexual Offences Act, 2012 — Section 6Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(w)(i), 3(1)(w)(ii), 3(2)(v), 3(2)(va)
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High Courts06 May 2024Partly Allowed

Mohammed Mustak Vs State Of Orissa

Orissa High Court · (2024) 05 OHC CK 0055

Code of Criminal Procedure, 1973 — Section 53A, 157, 161, 164, 164A, 167, 235(2), 313, 354(3), 357A, 360, 366Indian Penal Code, 1860 — Section 299, 300, 302, 307, 354, 361, 363, 364, 375, 376, 376(2)(i)(m), 376AB, 511Protection of Children from Sexual Offences Act, 2012 — Section 3, 5, 5(m), 6, 42
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High Courts03 May 2024Disposed Of

Seikh Sahadat Vs State Of Orissa

Orissa High Court · (2024) 05 OHC CK 0050

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Arms Act, 1959 — Section 25, 27
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High Courts03 May 2024Disposed Of

Narayan Kumar Vs State Of Orissa

Orissa High Court · (2024) 05 OHC CK 0049

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