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Orissa High Court judgments

32,472 judgments · page 227 of 1,624

High Courts01 Jun 2023Disposed Of

Pradhani Jani Vs State Of Orissa

Orissa High Court · (2023) 06 OHC CK 0045

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)C, 25, 27A, 29, 37, 37(1), 37(1)(b)
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High Courts01 Jun 2023Disposed Of

Santosh Behera Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0042

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b)
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High Courts01 Jun 2023Disposed Of

Subham Mehera Vs State Of Odisha

Orissa High Court · (2023) 06 OHC CK 0040

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 325, 341, 379, 506
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High Courts30 May 2023Dismissed

Shrikant Mohta Vs Republic Of India (CBI)

Orissa High Court · (2023) 05 OHC CK 0313

Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482Indian Penal Code, 1860 — Section 120B, 403, 405, 406, 408, 409, 415, 418, 420Prize Chits and Money Circulation Scheme (Banning) Act, 1978 — Section 4, 5, 6
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High Courts30 May 2023Dismissed

Jaya Krishna Champati Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0312

Code of Criminal Procedure, 1973 — Section 196, 196(2), 482Indian Penal Code, 1860 — Section 120BUnlawful (Prevention)Activities Act, 1967 — Section 10, 13, 16, 18, 20, 45, 45(1), 45(1)(ii), 45(2)
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High Courts30 May 2023Dismissed

Smt. Pramodini Sahoo Vs State (Vigilance)

Orissa High Court · (2023) 05 OHC CK 0308

Constitution of India, 1950 — Article 14Orissa Special Courts Act, 2006 — Section 13, 13(1), 17Prevention of Corruption Act, 1988 — Section 13(2)(a), 13(1)(e), 13(2), 14, 14(1), 14(2), 15
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High Courts30 May 2023Disposed Of

Utkal Behera Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0306

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