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Orissa High Court judgments

32,472 judgments · page 144 of 1,624

High Courts13 Feb 2024Disposed Of

Muna @ Manoj Kandi Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0112

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

Pinu @ Sipun Sahoo Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0110

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 394, 399, 402, 461Explosive Substances Act, 1908 — Section 3, 4
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High Courts12 Feb 2024Disposed Of

Arati Mishra Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0109

Constitution of India, 1950 — Article 14, 226, 227Administrative Tribunals Act, 1985 — Section 19
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High Courts12 Feb 2024Disposed Of

Sunil Kumar Nayak Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0101

Code of Criminal Procedure, 1973 — Section 317, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 20(b)(ii)(C), 37
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High Courts12 Feb 2024Disposed Of

Antaryami Digal Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0099

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
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High Courts12 Feb 2024Dismissed

Biswambar Sahu Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0097

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
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High Courts12 Feb 2024Disposed Of

Kunu Khadia Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0095

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29
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