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Orissa High Court judgments

32,472 judgments · page 157 of 1,624

High Courts05 Jan 2024Disposed Of

Aswini Kumar Meher Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0008

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 Courts04 Jan 2024Dismissed

Heena Kausar Vs Mahammad Nadeem

Orissa High Court · (2024) 01 OHC CK 0021

Code of Criminal Procedure, 1973 — Section 438, 439(2)Indian Penal Code, 1860 — Section 34, 498A, 506Dowry Prohibition Act, 1961 — Section 4
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High Courts04 Jan 2024Disposed Of

Suresh Bira Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0016

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
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High Courts04 Jan 2024Disposed Of

Chepan Mukhi Vs State Of Odisha & Another

Orissa High Court · (2024) 01 OHC CK 0015

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 363, 370, 370A(1)(2)(5), 372, 376(3), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts04 Jan 2024Disposed Of

Tikedhar Gainta Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0014

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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