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Orissa High Court judgments

32,472 judgments · page 201 of 1,624

High Courts16 Aug 2023Disposed Of

Mithun Nayak Vs State Of Orissa And Another

Orissa High Court · (2023) 08 OHC CK 0098

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(3), 450Protection Of Children from Sexual Offences Act, 2012 — Section 4(2)
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High Courts16 Aug 2023Disposed Of

Kishore Debnath Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0097

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 27A
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High Courts16 Aug 2023Disposed Of

Siba Pradhan Vs State Of Odisha

Orissa High Court · (2023) 08 OHC CK 0095

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37, 37(1)(b)(ii)
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High Courts16 Aug 2023Dismissed

State Of Odisha Vs Sri Amarendra Mallick (Since dead)

Orissa High Court · (2023) 08 OHC CK 0067

Constitution of India, 1950 — Article 226, 227, 309Odisha Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 6, 7Odisha Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Rules, 1976 — Rule 5, 5(3)
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High Courts14 Aug 2023Allowed

United Spirits Limited Vs State Of Odisha And Others

Orissa High Court · (2023) 08 OHC CK 0079

Constitution of India, 1950 — Article 226, 227 Bihar & Odisha Excise Act, 1915 — Section 2(6), 13, 27, 27(2)Board's Excise Rules, 1965 — Rule 10(1), 16(1), 16(2), 16(3), 16(4), 32, 32(1), 32(2), 63(6), 63(7)
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