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Orissa High Court judgments

32,472 judgments · page 319 of 1,624

High Courts20 Sept 2022Disposed Of

Suman Chattopadhyay Vs Republic of India (C.B.I.)

Orissa High Court · (2022) 09 OHC CK 0158

Code Of Criminal Procedure, 1973 — Section 57, 167Indian Penal Code, 1860 — Section 120B, 406, 420Prize Chits & Money Circulation Schemes (Banning) Act, 1978 — Section 4, 5, 6
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High Courts19 Sept 2022Allowed

Dr. Sudhir Kumar Brahma Vs State Of Odisha

Orissa High Court · (2022) 09 OHC CK 0140

Constitution of India, 1950 — Article 21, 39A, 51A(e), 226Code Of Criminal Procedure, 1973 — Section 154, 156, 482Pre Conception & Pre Natal Diagnostic Techniques Act, 1994 &mdsh; Section 3(2), 4, 5, 17, 17(2), 17(3), 17(3)(a), 17(4)(e), 23, 25, 28, 28(1)(a)
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High Courts19 Sept 2022Dismissed

Bharat Santa Vs State Of Odisha

Orissa High Court · (2022) 09 OHC CK 0139

Code Of Criminal Procedure, 1973 — Section 161, 313, 357, 374(2)Indian Penal Code, 1860 — Section 173(2), 302, 307, 342, 436, 458Essential Commodities Act, 1955 — Section 7
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High Courts16 Sept 2022Dismissed

Sushant Kumar Meher Vs State Of Odisha

Orissa High Court · (2022) 09 OHC CK 0124

Code of Criminal Procedure, 1973 — Section 277, 228Indian Penal Code, 1860 — Section 34, 201, 202, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4
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