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Orissa High Court judgments

32,472 judgments · page 148 of 1,624

High Courts06 Feb 2024Disposed Of

Srimanta Kanhar Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0025

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B, 37
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High Courts06 Feb 2024Allowed

Mohammad Safique Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0022

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 326, 341, 506
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High Courts05 Feb 2024Disposed Of

Milap Nayak Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0038

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 Courts05 Feb 2024Disposed Of

Bijay Kumar Nayak Vs State Of Odisha & Another

Orissa High Court · (2024) 02 OHC CK 0036

Indian Penal Code, 1860 — Section 376(2)(n), 417, 420Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A(2)
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High Courts05 Feb 2024Disposed Of

Salim Ahmed Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0033

Code of Criminal Procedure, 1973 — Section 317, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29
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High Courts05 Feb 2024Disposed Of

Dillip Kumar Behera Vs State Of Odisha

Orissa High Court · (2024) 02 OHC CK 0032

Code of Criminal Procedure, 1973 — Section 317, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(c), 21(b), 29
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