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Orissa High Court judgments

32,472 judgments · page 209 of 1,624

High Courts24 Jul 2023Allowed

Chittaranjan Kanhar Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0198

Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302Evidence Act, 1872 — Section 27
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High Courts24 Jul 2023Disposed Of

Santanu Podha Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0197

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304II, 304B, 323, 498A
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High Courts24 Jul 2023Dismissed

Ganesh Maharana @ Das Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0196

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 302, 458Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts24 Jul 2023Allowed

Kapila Mahakud Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0194

Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 8, 25
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High Courts24 Jul 2023Allowed

Sumanta Singh Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0192

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 302, 351, 451Evidence Act, 1872 — Section 32
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High Courts24 Jul 2023Partly Allowed

Babuli Sharma And Others Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0191

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 302Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts24 Jul 2023Allowed

Pagal @ Durga Beshra Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0184

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 7, 25, 27, 114
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High Courts24 Jul 2023Allowed

Bada Mahali Vs State Of Orissa

Orissa High Court · (2023) 07 OHC CK 0182

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 7, 114
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