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Orissa High Court judgments

32,472 judgments · page 173 of 1,624

High Courts31 Oct 2023Allowed

Ganesh Chandra Das Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0191

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 380, 457Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 29
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High Courts31 Oct 2023Allowed

Damodar Mahalik Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0187

Code of Criminal Procedure, 1973 — Section 374Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20, 27
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High Courts30 Oct 2023Dismissed

Sagar Muli Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0186

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 286, 294, 336, 341, 506Explosive Substances Act, 1908 — Section 3, 4
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High Courts30 Oct 2023Disposed Of

Tapan Majhi Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0185

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 — Section 6, 35(2)
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High Courts30 Oct 2023Disposed Of

Abhisek Kumar Tiwari Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0182

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 Courts19 Oct 2023Allowed

Mihir Kumar Karan Vs State Of Orissa

Orissa High Court · (2023) 10 OHC CK 0146

Code of Criminal Procedure, 1973 — Section 162, 313, 374(2)Indian Penal Code, 1860 — Section 302, 304B, 409, 498ADowry Prohibition Act, 1961 — Section 4
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