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Orissa High Court judgments

32,472 judgments · page 107 of 1,624

High Courts02 May 2024Dismissed

Arabinda Naik Vs State Of Orissa

Orissa High Court · (2024) 05 OHC CK 0026

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 279, 353, 379, 395, 399, 402, 406, 420, 465, 468Arms Act, 1959 — Section 25, 27
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High Courts02 May 2024Disposed Of

Pradip Kumar Majhi Vs State Of Orissa

Orissa High Court · (2024) 05 OHC CK 0025

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 25, 29, 37(1)(b)(ii)
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High Courts01 May 2024Allowed

Somanath Das Vs State Of Orissa

Orissa High Court · (2024) 05 OHC CK 0060

Code of Criminal Procedure, 1973 — Section 161, 374(2)Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 42(2), 50, 67
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High Courts01 May 2024Disposed Of

Nirod Kumar Das Vs State Of Orissa (OPID)

Orissa High Court · (2024) 05 OHC CK 0056

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Price Chits and Money Circulation Schemes (Banning) Act 1978 — Section 4, 5, 6
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High Courts01 May 2024Allowed

Raghunath Pradhan Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0020

Code of Criminal Procedure, 1973 — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 52A, 52A(2), 52A(4), 52A(4), 53
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High Courts01 May 2024Allowed

Suka Parida @ Chuta Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0019

Code of Criminal Procedure, 1973 — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 42, 43, 50, 52A, 52A(3), 52A(4), 53, 55, 57
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High Courts01 May 2024Partly Allowed

Pintu Dakua Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0018

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 294, 323, 325, 341, 354A, 354B, 379, 506Protection of Children from Sexual Offences Act, 2012 — Section 8, 12
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High Courts01 May 2024Allowed

Kishore Patra Vs State Of Odisha

Orissa High Court · (2024) 05 OHC CK 0017

Code of Criminal Procedure, 1973 — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 52A, 52A(2), 52A(4), 52A(4), 53
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