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Orissa High Court judgments

32,472 judgments · page 390 of 1,624

High Courts25 Jan 2022Disposed Of

Samim @ Samim Begum Vs State Of Orissa

Orissa High Court · (2022) 01 OHC CK 0182

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b)Indian Penal Code, 1860 — Section 274, 275
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High Courts25 Jan 2022Disposed Of

Suman Kerketta Vs State Of Orissa

Orissa High Court · (2022) 01 OHC CK 0181

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21(b)
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High Courts24 Jan 2022Dismissed

Kunja Bihari Panda And Others Vs State Of Odisha And Others

Orissa High Court · (2022) 01 OHC CK 0177

Constitution of India, 1950 — Article 14, 16, 254, 251, 254(1), 309, 315, 320, 321General Clauses Act, 1897 — Section 23Odisha Universities Act, 1989 — Section 2, 3, 3(c), 4, 5, 6, 6(b), 6(3), 7, 8, 9, 10, 10(c), 11, 13, 14, 15, 18, 18(1), 18(2), 21, 21(2), 21(5), 21(6), 22, 23, 24, 28, 33(2)
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High Courts24 Jan 2022Allowed

Ebiel Raita Vs State Of Odisha And Another

Orissa High Court · (2022) 01 OHC CK 0173

Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12, 102Indian Penal Code, 1860 — Section 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts24 Jan 2022

Jimi Nahak Vs State Of Odisha And Another

Orissa High Court · (2022) 01 OHC CK 0169

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364Arms Act, 1959 — Section 25(1B)(a), 27Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts24 Jan 2022Dismissed

Abhisekh Paswan Vs State Of Orissa

Orissa High Court · (2022) 01 OHC CK 0166

Indian Penal Code, 1860 — Section 120B, 294, 323, 341, 342, 354, 363, 376, 395, 506Protection of Children from Sexual Offences Act, 2012 — Section 6Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 2(u), 2(va), 3(1)(s) 3(1)(x), 3(1)(2)(v)
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High Courts24 Jan 2022Allowed

Abhi @ Abhaya Pradhan Vs State Of Orissa

Orissa High Court · (2022) 01 OHC CK 0164

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 34, 294, 323, 354, 354A, 354B, 354B, 506, 509Protection of Children from Sexual Offences Act, 2012 — Section 12
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High Courts24 Jan 2022

Sasikanta Mohanty Vs State Of Orissa And Anr

Orissa High Court · (2022) 01 OHC CK 0163

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va)Indian Penal Code, 1860 — Section 294, 307, 323, 341, 506Arms Act, 1959 — Section 25, 27
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