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Orissa High Court judgments

32,472 judgments · page 121 of 1,624

High Courts06 Apr 2024Disposed Of

Dambu@ramesh Behera Vs State Of Odisha

Orissa High Court · (2024) 04 OHC CK 0050

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 353, 399, 402, 506Arms Act, 1959 — Section 25(6), 27
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High Courts06 Apr 2024Disposed Of

Mitika Nahak Vs State Of Odisha

Orissa High Court · (2024) 04 OHC CK 0049

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354A, 452, 506Protection of Children from Sexual Offences Act, 2012 — Section 8
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High Courts06 Apr 2024Disposed Of

Hata Kishore Nayak Vs State Of Odisha

Orissa High Court · (2024) 04 OHC CK 0048

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
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High Courts06 Apr 2024Disposed Of

Rajesh Jaiswal Vs State Of Odisha

Orissa High Court · (2024) 04 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 Courts04 Apr 2024Disposed Of

Bapi @ Mahendra Behera Vs State Of Odisha

Orissa High Court · (2024) 04 OHC CK 0043

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 353Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29, 37
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High Courts04 Apr 2024Disposed Of

Nityananda Sahoo Vs State Of Odisha

Orissa High Court · (2024) 04 OHC CK 0040

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
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High Courts04 Apr 2024Disposed Of

V. Avinash Vs State Of Odisha

Orissa High Court · (2024) 04 OHC CK 0037

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