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Orissa High Court judgments

32,472 judgments · page 106 of 1,624

High Courts03 May 2024Disposed Of

Litu Rout Vs State Of Orissa

Orissa High Court · (2024) 05 OHC CK 0047

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354A(i)(iv), 354D, 457, 509Protection of Children from Sexual Offences Act, 2012 — Section 12
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High Courts03 May 2024Disposed Of

Kedar Padili Vs State Of Orissa

Orissa High Court · (2024) 05 OHC CK 0046

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
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High Courts03 May 2024Disposed Of

Udaya Naik @ Udayanath Naik Vs State Of Orissa

Orissa High Court · (2024) 05 OHC CK 0045

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 363, 366, 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts03 May 2024Disposed Of

Bablu Naik Vs State Of Orissa

Orissa High Court · (2024) 05 OHC CK 0043

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307
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High Courts02 May 2024Disposed Of

Chotu Kumar Vs State Of Orissa

Orissa High Court · (2024) 05 OHC CK 0029

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