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Orissa High Court judgments

32,472 judgments · page 158 of 1,624

High Courts03 Jan 2024Disposed Of

Narayan Mallick Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0036

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(f), 376(2)(k)Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts03 Jan 2024Disposed Of

Harekrushna Behera Vs Manasi Jena

Orissa High Court · (2024) 01 OHC CK 0028

Code of Civil Procedure, 1908 — Order 1 Rule 3, Order 41 Rule 23AHindu Marriage Act, 1955 — Section 13(1)(i), 21Evidence Act, 1872 — Section 165
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High Courts02 Jan 2024Disposed Of

Laxmi Mahanta Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0035

Code of Criminal Procedure, 1973 — Section 437(1), 439Indian Penal Code, 1860 — Section 34, 120B, 302, 498A
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High Courts02 Jan 2024Disposed Of

Taslima Bibi Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0032

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
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High Courts02 Jan 2024Dismissed

Govinda Nayak Vs State Of Odisha

Orissa High Court · (2024) 01 OHC CK 0001

Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 27, 134, 145Arms Act, 1959 — Section 25
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High Courts22 Dec 2023Disposed Of

Kalia Sahu Vs Narayan Lenka And Others

Orissa High Court · (2023) 12 OHC CK 0151

Indian Penal Code, 1860 — Section 34, 294, 302, 307, 341, 356, 427Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)
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