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Orissa High Court judgments

32,472 judgments · page 167 of 1,624

High Courts29 Nov 2023Disposed Of

Bhim Kumar Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0098

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
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High Courts29 Nov 2023Disposed Of

Pradhum Kumar Mandal Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0096

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66C, 67D
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High Courts29 Nov 2023Dismissed

Joseph Digal Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0095

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 397, 457Arms Act, 1959 — Section 25, 27
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High Courts29 Nov 2023Disposed Of

Deba Kartami Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0093

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 121, 121A, 122, 124A, 149, 307Arms Act, 1959 — Section 25, 27
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High Courts28 Nov 2023Disposed Of

Manoj Kumar Sahu Vs State Of Odisha

Orissa High Court · (2023) 11 OHC CK 0091

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 344, 376(2)(n), 417, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s)(w)(i), 3(2)(v)(va), 14A(2)
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High Courts28 Nov 2023Disposed Of

Ganesh Barik Vs State Of Odisha & Another

Orissa High Court · (2023) 11 OHC CK 0090

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 323, 376(2)(h)(n), 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v)(va), 14A
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