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Orissa High Court judgments

32,472 judgments · page 208 of 1,624

High Courts25 Jul 2023Partly Allowed

Sujata Mallick Vs Chinmayee Behera And Another

Orissa High Court · (2023) 07 OHC CK 0219

Constitution of India, 1950 — Article 226, 227, 243KOdisha Gram Panchayat Act, 1964 — Section 12Odisha Gram Panchayat Election Rules, 1965 — Rule 13, 18, 47, 75
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High Courts24 Jul 2023Allowed

Jyoti Ram @ Nag Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0213

Code of Criminal Procedure, 1973 — Section 164, 383Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 25
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High Courts24 Jul 2023Disposed Of

Kesan Bisi Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0212

Code of Criminal Procedure, 1973 — Section 164, 383Indian Penal Code, 1860 — Section 302, 304I, 307, 323
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High Courts24 Jul 2023Allowed

Shantilata Das Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0210

Code of Criminal Procedure, 1973 — Section 383Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 106
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High Courts24 Jul 2023Partly Allowed

Braja Majhi Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0206

Code of Criminal Procedure, 1973 — Section 161, 383Indian Penal Code, 1860 — Section 302, 304I, 307, 323, 341, 452
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