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Orissa High Court judgments

32,472 judgments · page 222 of 1,624

High Courts26 Jun 2023Disposed Of

Paras Dang Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0109

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 25, 29
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High Courts26 Jun 2023Disposed Of

Kuna Patro @ Patra Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0108

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts26 Jun 2023Disposed Of

Md. Mobin Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0107

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 25, 27(A), 29
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High Courts26 Jun 2023Disposed Of

Sagar Nayak Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0106

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts26 Jun 2023Disposed Of

Sidhant Patra Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0103

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 341, 366A, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts26 Jun 2023Disposed Of

Sushil Naik Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0102

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)
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High Courts26 Jun 2023Disposed Of

Rabindra Digal Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0101

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
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High Courts26 Jun 2023Partly Allowed

Mesa Sahu Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0099

Code of Criminal Procedure, 1973 — Section 162, 313, 428Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304II
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High Courts26 Jun 2023Dismissed

Raj Kumar Dutta Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0098

Code of Criminal Procedure, 1973 — Section 235(1), 313Indian Penal Code, 1860 — Section 34, 302, 304B, 406, 498ADowry Prohibition Act, 1961 — Section 4
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High Courts26 Jun 2023Dismissed

Bibekananda Naik Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0097

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4
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High Courts26 Jun 2023Dismissed

Jagadish Mohanta Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0096

Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113B
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High Courts26 Jun 2023Dismissed

Gopal Krushna Behera Vs Republic Of India

Orissa High Court · (2023) 06 OHC CK 0094

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 120B, 419, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts26 Jun 2023Dismissed

Binod Bihari Patnaik Vs Republic Of India

Orissa High Court · (2023) 06 OHC CK 0093

Code of Criminal Procedure, 1973 — Section 212(2), 219, 220(2), 313, 354(2), 465(2)Indian Penal Code, 1860 — Section 464, 468, 471Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
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