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Orissa High Court judgments

32,472 judgments · page 305 of 1,624

High Courts01 Nov 2022Disposed Of

Ashish Padhy Vs State Of Odisha

Orissa High Court · (2022) 11 OHC CK 0006

Code of Criminal Procedure, 1973 — Section 439(1)(b)Indian Penal Code, 1860 — Section 292(2)(a), 354A, 465, 469, 509Information Technology Act, 2000 — Section 66(C), 66(D), 67, 67(A)
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High Courts01 Nov 2022Allowed

Satyanarayan Dash Vs State Of Odisha

Orissa High Court · (2022) 11 OHC CK 0004

Code of Criminal Procedure, 1973 — Section 195, 195(1)(b)(i), 195(i)(b)(ii), 197, 340, 482Indian Penal Code, 1860 — Section 34, 193, 395Arms Act, 1959 — Section 25, 27
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High Courts01 Nov 2022Dismissed

Anil Benia Vs State Of Odisha

Orissa High Court · (2022) 11 OHC CK 0001

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 21(b), 35, 35(2), 50, 54Evidence Act, 1872 — Section 154
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High Courts31 Oct 2022Disposed Of

Himanshu Bhandari Vs State Of Odisha

Orissa High Court · (2022) 10 OHC CK 0173

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 170, 419, 420, 465, 467, 468, 471Information Technology Act, 2000 — Section 66D
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High Courts28 Oct 2022

Amina Jena And Another Vs State Of Odisha

Orissa High Court · (2022) 10 OHC CK 0168

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 323, 341Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 Section 3(1)(x)
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