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Orissa High Court judgments

32,472 judgments · page 155 of 1,624

High Courts09 Jan 2024Dismissed

Srabana Kanhar Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0067

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
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High Courts09 Jan 2024Disposed Of

Nirmalya Digal Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0065

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
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High Courts08 Jan 2024Allowed

Lambu Besra Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0059

Code of Criminal Procedure, 1973 — Section 161, 313, 383Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 106
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High Courts08 Jan 2024Dismissed

State Of Odisha Vs Dhuleswar Rout

Orissa High Court · (2024) 01 OHC CK 0057

Code of Criminal Procedure, 1973 — Section 378(1)(b)Indian Penal Code, 1860 — Section 201, 302, 304B, 498AScheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(xi)
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High Courts08 Jan 2024Allowed

Lapa Purty Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0056

Code of Criminal Procedure, 1973 — Section 374(2), 383Indian Penal Code, 1860 — Section 34, 201, 302, 341, 342
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