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Orissa High Court judgments

32,472 judgments · page 156 of 1,624

High Courts08 Jan 2024Allowed

Sukuru Ram Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0053

Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 201, 302
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High Courts08 Jan 2024Disposed Of

Manoj Khillo Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0051

Code of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 342, 363, 366, 376(2), 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 4, 6
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High Courts08 Jan 2024Disposed Of

Santosh Kumar Pal Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0050

Code of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 354(C), 365, 376(2)(n), 406, 506
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High Courts08 Jan 2024Disposed Of

Laxmi Swain Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0045

Code of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 4
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High Courts08 Jan 2024Disposed Of

Pushpraj Gaudh Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0044

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

Kandha Naik & Another Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0043

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 4
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High Courts08 Jan 2024Disposed Of

Ananda Majhi Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0042

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 27A, 29, 37(1)(b)(ii)
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High Courts08 Jan 2024Disposed Of

Brundaban Das @ Kalia Vs State Of Orissa

Orissa High Court · (2024) 01 OHC CK 0039

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 354CInformation Technology Act, 2000 — Section 66E, 67B
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