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Orissa High Court judgments

32,472 judgments · page 399 of 1,624

High Courts24 Dec 2021Disposed Of

Sunadhar Pujari Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0164

Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act 1985 — Section 20(b)(ii)C, 25, 29
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High Courts24 Dec 2021Disposed Of

SK. Mohammad Mahasin Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0163

Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act 1985 — Section 20(b)(ii)C
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High Courts24 Dec 2021Disposed Of

Biswa Baikunath Mallick Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0162

Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302, 364A, 394, 467, 468, 471
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High Courts24 Dec 2021Disposed Of

Pandu @ Babul Soren Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0161

Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147,148, 149, 201, 302
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High Courts23 Dec 2021Dismissed

Suraj Mandal Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0185

Code of Criminal Procedure, 1973 — Section 167(2)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 333, 353Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 27A, 29, 36A(4)
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High Courts23 Dec 2021Allowed

Nalini Acharya @ Naliniprava Acharya And Ors Vs State Of Odisha And Anr

Orissa High Court · (2021) 12 OHC CK 0174

Code of Criminal Procedure 1973 — Section 156(3), 200, 202, 210, 482Indian Penal Code, 1860 — Section 34, 115B, 120B, 166, 177, 189, 219, 220, 283, 323, 327, 329, 331, 338, 341, 380, 384, 386, 387, 394, 441, 442, 455, 458, 460, 467, 468, 506, 506(II)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(r)(s)
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High Courts23 Dec 2021

Krushna Prasad Sahoo Vs State Of Odisha And Others

Orissa High Court · (2021) 12 OHC CK 0159

Constitution of India, 1950 — Article 22Code of Criminal Procedure, 1973 — Section 41A, 41B, 41C, 41D, 107, 108, 109, 151, 167(2)(a)(i), 167(2)(a)(ii), 433A, 436, 436A, 437(6)Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 19, 24, 27A, 36A
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High Courts23 Dec 2021Dismissed

Suraj Mandal Vs State Of Orissa

Orissa High Court · (2021) 12 OHC CK 0155

Code of Criminal Procedure, 1973 — Section 167(2)Indian Penal Code, — Section 120B, 147, 148, 149, 302, 307, 333, 353Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(4)(b), 20(b)(ii)(C), 25, 27A, 29, 36A(4)
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