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Orissa High Court judgments

32,472 judgments · page 214 of 1,624

High Courts14 Jul 2023Disposed Of

Sumit Mishra Vs State Of Odisha

Orissa High Court · (2023) 07 OHC CK 0098

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29
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High Courts14 Jul 2023Disposed Of

Biswanath Buddhia Vs State Of Odisha

Orissa High Court · (2023) 07 OHC CK 0097

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376A, 376B, 376AB, 376(2)(f)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts14 Jul 2023Disposed Of

Kartika Kisan Vs State Of Odisha

Orissa High Court · (2023) 07 OHC CK 0093

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 302, 323, 341, 354, 506
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High Courts12 Jul 2023Dismissed

Mahanadi Coalfields Ltd Vs State Of Odisha

Orissa High Court · (2023) 07 OHC CK 0091

Constitution of India, 1950 — Article 21, 226, 227, 300ACoal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4(1)Prevention of Corruption Act, 1988 — Section 17
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High Courts12 Jul 2023Disposed Of

Himanshu Sekhar Swain Vs State Of Odisha

Orissa High Court · (2023) 07 OHC CK 0089

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394Arms Act, 1959 — Section 25, 27 Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b)
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High Courts11 Jul 2023Disposed Of

Animesh Gharami Vs State Of Odisha

Orissa High Court · (2023) 07 OHC CK 0080

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 27A, 37
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