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Orissa High Court judgments

32,472 judgments · page 240 of 1,624

High Courts03 May 2023Dismissed

Mamata Samantaray Vs Saraswati Patra

Orissa High Court · (2023) 05 OHC CK 0053

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 17, Order 9 Rule 13, Order 17 Rule 2, Order 17 Rule 3(b)
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High Courts03 May 2023Disposed Of

Rajesh Kumar Sahoo Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0051

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29
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High Courts03 May 2023Disposed Of

Deepak Sahu Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0047

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
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High Courts03 May 2023Disposed Of

Chaitanya Gahir Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0045

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354DProtection of Children from Sexual Offences Act, 2012 — Section 12
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High Courts03 May 2023Disposed Of

Rahul Kumar Verma Vs State Of Odisha

Orissa High Court · (2023) 05 OHC CK 0044

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 279, 337, 338Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
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