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Orissa High Court judgments

32,472 judgments · page 140 of 1,624

High Courts21 Feb 2024Dismissed

Suryakanta Swain @ Surya Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0195

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 286, 294, 353, 386, 387, 506Explosive Substances Act, 1908 — Section 4, 5
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High Courts21 Feb 2024

Sadhab @ Sadhaba Malik Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0194

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts21 Feb 2024

Anil Sabar Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0193

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts21 Feb 2024Dismissed

Dambarudhar Nayak Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0192

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Information Technology Act, 2000 — Section 66D
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High Courts21 Feb 2024Disposed Of

Basudev Meher Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0191

Code of Criminal Procedure, 1973 — Section 317, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
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High Courts20 Feb 2024Disposed Of

Siba @ Bhagya Ranjan Biswal Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0186

Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 376(1), 450, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va)
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High Courts20 Feb 2024Disposed Of

Girish Behera Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0185

Code of Criminal Procedure, 1973 — Section 439Wild Life (Protection) Act, 1972 — Section 9, 39, 49, 50, 51, 52, 57
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High Courts20 Feb 2024Dismissed

Litu @ Sunil Naik Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0184

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 385, 506Arms Act, 1959 — Section 25, 25(7), 27
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High Courts20 Feb 2024Dismissed

Mantu @ Manaranjan Kandangkel Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0183

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 376DA, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts20 Feb 2024Dismissed

JDL Lime Stone & Dolomite Mines, through its proprietor Sri Gaurang Jalan & Another Vs State of Odisha, through its Principal Secretary, Department of Steel & Mines, Bhubaneswar & Others

Orissa High Court · (2024) 02 OHC CK 0181

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 8, 8A(3), 8A(4), 8(6), 13, 14, 21(5), 26(1), 30Mines and Minerals Concessions Rules, 1960 — Rule 12(1)(ff), 24A, 24A(6)
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