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Orissa High Court judgments

32,472 judgments · page 237 of 1,624

High Courts08 May 2023Disposed Of

Sunil Ray Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0116

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37(1)(b)
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High Courts05 May 2023Disposed Of

Chandan @ Goutam Naik Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0111

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 4(2), 6(1)
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High Courts05 May 2023Disposed Of

Manonita Mali Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0109

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29, 37
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High Courts05 May 2023Allowed

Salila Pradhan Vs Ram Bali Prasad And Another

Orissa High Court · (2023) 05 OHC CK 0103

Industrial Disputes Act, 1947 — Section 2(bb), 2(oo), 18(3)(b), 25F, 25G, 25HContract Labour (Regulation and Abolition) Act, 1970 — Section 2(1), 2(1)(h), 21, 21(4)Payment of Wages Act, 1936 — Section 2(vi), 3(2)
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