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Orissa High Court judgments

32,472 judgments · page 177 of 1,624

High Courts13 Oct 2023Disposed Of

Surendra Bacha Vs State of Odisha

Orissa High Court · (2023) 10 OHC CK 0091

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 498AEvidence Act, 1872 — Section 27
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High Courts13 Oct 2023Dismissed

Rana Muna Dora Vs State of Odisha

Orissa High Court · (2023) 10 OHC CK 0089

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29, 37
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High Courts13 Oct 2023Disposed Of

Biju Munda Vs State of Odisha

Orissa High Court · (2023) 10 OHC CK 0088

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 363, 366, 376(2)(n), 376(3), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts12 Oct 2023Disposed Of

Sujata Das Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0084

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 328, 366, 370, 376DProtection of Children from Sexual Offences Act, 2012 — Section 6, 17
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High Courts12 Oct 2023Disposed Of

Ganesh Patra Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0082

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302Arms Act, 1959 — Section 25(1B)(a), 27
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High Courts12 Oct 2023Disposed Of

Suru Podh Vs State Of Odisha

Orissa High Court · (2023) 10 OHC CK 0079

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 302, 336, 341, 506
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