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Orissa High Court judgments

32,472 judgments · page 200 of 1,624

High Courts18 Aug 2023Allowed

Suren Pooja @ Puja Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0111

Code of Criminal Procedure, 1973 — Section 161, 162, 482Indian Penal Code, 1860 — Section 34, 120B, 317, 365, 370, 466, 468, 511Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 81
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High Courts16 Aug 2023Disposed Of

Jamil @ Jalil Ansari Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0109

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 229A, 419, 420, 465, 468, 471Information Technology Act, 2000 — Section 66D
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High Courts16 Aug 2023Disposed Of

Brajakishore Jena Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0107

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 307, 323, 406, 498A, 506Dowry Prohibition Act, 1961 — Section 4
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High Courts16 Aug 2023Disposed Of

Laxman Naik Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0106

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
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High Courts16 Aug 2023Disposed Of

Dev Mandi Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0103

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 Courts16 Aug 2023Disposed Of

Prince Kumar Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0102

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
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High Courts16 Aug 2023Disposed Of

Ramana Pangi Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0100

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