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Orissa High Court judgments

32,476 judgments · page 31 of 1,624

High Courts06 May 2026

Sarfaraz Alam Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1251

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 303(2), 336(3)Information Technology Act, 2000-Section 66DBharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts05 May 2026Disposed Of

Navnath Popat Jadav Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1259

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 25, 27A, 29, 37
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High Courts05 May 2026Disposed Of

Parsuram Rajneth Bhai Pal Vs State Of Orissa

Orissa High Court · (2026) 05 OHC CK 1258

Prize Chits And Money Circulation Schemes (Banning) Act, 1978-Section 4, 5, 6Indian Penal Code, 1860-Section 120B, 467, 471Odisha Protection Of Interests Of Depositors (In Financial Establishments) Act, 2011-Section 6
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High Courts05 May 2026Dismissed

Ranjan Rana Vs State Of Odisha And Another

Orissa High Court · (2026) 05 OHC CK 1257

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 101Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(3), 191(2), 296, 324(6), 351(3)
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High Courts05 May 2026Disposed Of

Atana Mahar Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1242

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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