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Orissa High Court judgments

32,472 judgments · page 198 of 1,624

High Courts24 Aug 2023Disposed Of

Satyabrata Gochhayat Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0146

Code of Criminal Procedure, 1973 — Section 82, 439Indian Penal Code, 1860 — Section 174A, 229ANarcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 37
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High Courts23 Aug 2023Disposed Of

Sameer Pirei Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0157

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 363, 365, 366, 376(2)(n), 376(3)Protection Of Children from Sexual Offences Act, 2012 — Section 4(2), 6
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High Courts23 Aug 2023Disposed Of

Jitu Nayak Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0155

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
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High Courts23 Aug 2023Dismissed

Babujan @ Sk. Sabjan Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0151

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 173(8), 482Indian Penal Code, 1860 — Section 34, 120B, 379, 411, 420, 467, 468, 471
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High Courts22 Aug 2023Dismissed

State Of Odisha (Vig) Vs Pramod Kumar Panda

Orissa High Court · (2023) 08 OHC CK 0134

Code of Criminal Procedure, 1973 — Section 378Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Evidence Act, 1872 — Section 6, 154
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High Courts21 Aug 2023Disposed Of

Rajendra Lakra Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0145

Code of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 148, 149, 201, 302, 307, 332, 333Prevention of Damage to Public Property Act, 1984 — Section 3
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High Courts21 Aug 2023Disposed Of

Rakesh Behera @ Jaga Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0142

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 354(C), 376(D), 376(2), 506Protection Of Children from Sexual Offences Act, 2012 — Section 4
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