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Orissa High Court judgments

32,472 judgments · page 316 of 1,624

High Courts27 Sept 2022Dismissed

Ajay Gupta Vs State Of Orissa

Orissa High Court · (2022) 09 OHC CK 0207

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376AB, 506Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts26 Sept 2022Partly Allowed

Padma Charan Sahu Vs State Of Odisha

Orissa High Court · (2022) 09 OHC CK 0202

Code of Criminal Procedure, 1973 — Section 173(2), 299, 313(1)(d), 374(2)Indian Penal Code, 1860 — Section 302, 304IIEvidence Act, 1872 — Section 106
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High Courts26 Sept 2022Dismissed

Seshadev Swain And Others Vs State Of Odisha

Orissa High Court · (2022) 09 OHC CK 0201

Code of Criminal Procedure, 1973 — Section 107Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 304IScheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3, 3(2)(v), 3(2)(v)
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High Courts26 Sept 2022Dismissed

Bharat Chandra Roul Vs State Of Odisha

Orissa High Court · (2022) 09 OHC CK 0199

Orissa Special Courts Act, 1990 — Section 8(3), 9Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)Registration Act, 1908 — Section 17, 17(1)(b), 49
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High Courts23 Sept 2022Allowed

Md. Mofazzalur Rahman Vs State Of Odisha (Vigilance)

Orissa High Court · (2022) 09 OHC CK 0189

Code Of Criminal Procedure, 1973 — Section 156(3), 200, 468, 482Indian Penal Code, 1860 — Section 34, 120B, 379, 420, 427, 447, 506Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts23 Sept 2022Allowed

Pratap Malik Vs State Of Odisha

Orissa High Court · (2022) 09 OHC CK 0187

Code Of Criminal Procedure, 1973 — Section 161, 173(2), 313Indian Penal Code, 1860 — Section 201, 302, 506
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High Courts23 Sept 2022Dismissed

Pradeep Panda Vs State Of Odisha

Orissa High Court · (2022) 09 OHC CK 0186

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(iii)(b), 20(b)(ii)(C), 35, 42, 42(1), 42(2), 43, 50, 54, 57
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