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Orissa High Court judgments

32,472 judgments · page 110 of 1,624

High Courts29 Apr 2024Allowed

Gouranga Sethi Vs State Of Odisha

Orissa High Court · (2024) 04 OHC CK 0278

Code of Criminal Procedure, 1973 — Section 311Protection of Children from Sexual Offences Act, 2012 — Section 33(5)
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High Courts26 Apr 2024Disposed Of

Suryakanta Parida @ Surya Vs State Of Odisha

Orissa High Court · (2024) 04 OHC CK 0266

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 336, 341, 379, 427, 506Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b), 20(b)(ii)(C), 29, 37(1)(b)(ii)
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High Courts26 Apr 2024Disposed Of

Lalita Mohan Das Vs Assistant Director, E.D.

Orissa High Court · (2024) 04 OHC CK 0263

Code of Criminal Procedure, 1973 — Section 205, 482Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2)Odisha Special Court Act, 2006 — Section 21
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High Courts26 Apr 2024Disposed Of

Pradyumna Kumar Sahoo @ Pinku Vs State Of Orissa

Orissa High Court · (2024) 04 OHC CK 0262

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 465, 467, 468, 471Information Technology Act, 2000 — Section 66(C), 66(D)
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High Courts25 Apr 2024Disposed Of

Gobinda Behera Vs State Of Orissa

Orissa High Court · (2024) 04 OHC CK 0259

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
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High Courts25 Apr 2024Disposed Of

Amir Chanda Mali Vs State Of Orissa

Orissa High Court · (2024) 04 OHC CK 0258

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29, 37(1)(b)(ii)
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