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Orissa High Court judgments

32,472 judgments · page 143 of 1,624

High Courts15 Feb 2024Disposed Of

Dhanurjaya Khilla Vs State Of Orissa

Orissa High Court · (2024) 02 OHC CK 0133

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37(1)(b)(ii)
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High Courts15 Feb 2024Disposed Of

Khandu Pradhan Vs State Of Orissa

Orissa High Court · (2024) 02 OHC CK 0131

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37(1)(b)(ii)
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High Courts15 Feb 2024Disposed Of

Kanta Nayak Vs State Of Orissa

Orissa High Court · (2024) 02 OHC CK 0125

Code of Criminal Procedure, 1973 — Section 437(1), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
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High Courts13 Feb 2024Disposed Of

Sunil Gouda Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0120

Indian Penal Code, 1860 — Section 294, 376(2)(n), 506, 507Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(u), 3(2)(v), 3(2)(va)
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High Courts13 Feb 2024Disposed Of

Dillia @ Dillip Kumar Barik Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0118

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts13 Feb 2024Dismissed

Rahul Jena Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0115

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 324, 431
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