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Orissa High Court judgments

32,472 judgments · page 185 of 1,624

High Courts26 Sept 2023Disposed Of

Ramendu Chattopadhyay Vs Republic Of India

Orissa High Court · (2023) 09 OHC CK 0177

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 467, 468
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High Courts25 Sept 2023Disposed Of

Allarakha Khan Vs State Of Orissa

Orissa High Court · (2023) 09 OHC CK 0236

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4
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High Courts25 Sept 2023Disposed Of

Ismail Khan Vs State Of Orissa

Orissa High Court · (2023) 09 OHC CK 0226

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 29, 37(1)
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High Courts25 Sept 2023Disposed Of

Sunny Dabas Vs State Of Orissa

Orissa High Court · (2023) 09 OHC CK 0223

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120(B), 201, 302
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High Courts25 Sept 2023Disposed Of

Samanta @ Samsan Karada Vs State Of Orissa

Orissa High Court · (2023) 09 OHC CK 0222

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376A, 376D, 506Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts25 Sept 2023Disposed Of

Irma Musaki Vs State Of Orissa

Orissa High Court · (2023) 09 OHC CK 0221

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 27A, 37
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