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Orissa High Court judgments

32,476 judgments · page 35 of 1,624

High Courts26 Mar 2026iii State of U.P. vrs. Arun Kumar Guptac (2003) 2 SCC 202

Sitaram Jena And Others Vs State Of Orissa

Orissa High Court · (2026) 03 OHC CK 1091

Indian Penal Code, 1860-Section 395, 457Explosives Act, 1884-Section 9(B)(b)Code Of Criminal Procedure, 1973-Section 100, 100(4), 100(5), 313, 394
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High Courts26 Mar 2026Partly Allowed

Dayanidhi Jena Vs State Of Orissa

Orissa High Court · (2026) 03 OHC CK 1090

Essential Commodities Act, 1955-Section 4(1), 7, 7(i), 7(1)(a)(ii)Code Of Criminal Procedure, 1973-Section 360, 361Probation of Offenders Act, 1958-Section 4, 4(1)
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High Courts26 Mar 2026Partly Allowed

Dhrubadutta Patel (Expired) And Others Vs State Of Orissa

Orissa High Court · (2026) 03 OHC CK 1088

Indian Penal Code, 1860-Section 34, 332, 341, 379, 426Code Of Criminal Procedure, 1973-Section 360, 361, 394Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(x), 3(1)(x)
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High Courts25 Mar 2026Dismissed/ Disposed Of

Lachamadi Vs State Of Odisha

Orissa High Court · (2026) 03 OHC CK 1089

Constitution Of India, 1950-Article 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 483Bharatiya Nyaya Sanhita, 2023-Section 103(1), 103(3), 103(5)
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High Courts23 Mar 2026Disposed Of

Sanjay Sahu Vs State Of Orissa

Orissa High Court · (2026) 03 OHC CK 1082

Constitution Of India, 1950-Article 22(1)Lotteries (Regulation) Act, 1998-Section 793)Bharatiya Nyaya Sanhita, 2023-Section 61(2), 297(1), 318(4), 338, 336(3), 340(2)
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