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Orissa High Court judgments

32,472 judgments · page 267 of 1,624

High Courts03 Mar 2023Disposed Of

Laxmidhar Biswal @ Papuni Vs State Of Odisha & Another

Orissa High Court · (2023) 03 OHC CK 0022

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120, 294, 323, 341, 342, 366, 376(D), 376(2)(h), 387, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v)(va)
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High Courts03 Mar 2023Disposed Of

Deep Roy Vs State Of Odisha

Orissa High Court · (2023) 03 OHC CK 0017

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 Courts02 Mar 2023Disposed Of

Alok Senapati Vs State Of Odisha

Orissa High Court · (2023) 03 OHC CK 0007

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 506Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts02 Mar 2023Disposed Of

Panchanan Konhar Vs State Of Odisha

Orissa High Court · (2023) 03 OHC CK 0006

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(II)(C), 37
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High Courts02 Mar 2023Disposed Of

Sanjay Das Vs State Of Odisha

Orissa High Court · (2023) 03 OHC CK 0004

Code of Criminal Procedure, 1973 — Section 125, 164, 439Indian Penal Code, 1860 — Section 34, 226, 294, 307, 377, 406, 498A, 506
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High Courts02 Mar 2023Disposed Of

Gadadhar Naik Vs State Of Odisha And Others

Orissa High Court · (2023) 03 OHC CK 0002

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 4(2)
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High Courts02 Mar 2023Disposed Of

Gurudev Harijan Vs State Of Odisha

Orissa High Court · (2023) 03 OHC CK 0001

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 6
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