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Orissa High Court judgments

32,476 judgments · page 40 of 1,624

High Courts12 Feb 2026Disposed Of

Chaturi Naik Vs Union Of India And Others

Orissa High Court · (2026) 02 OHC CK 1734

Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 23, 173(1)Code Of Criminal Procedure, 1973-Section 154, 154(3), 156(3), 200, 482
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High Courts12 Feb 2026Partly Allowed

Budha @ Prasanna Kumar Pradhan Vs State Of Orissa

Orissa High Court · (2026) 02 OHC CK 1732

Indian Penal Code, 1860-Section 337, 448Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(xi)Code Of Criminal Procedure, 1973-Section 313
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High Courts12 Feb 2026Allowed/ Disposed Of

Damodar Moharana Vs State Of Orissa

Orissa High Court · (2026) 02 OHC CK 1731

Code Of Criminal Procedure, 1973-Section 374(2)Indian Penal Code, 1860-Section 34, 302, 304B, 498, 498ADowry Prohibition Act, 1961-Section 2, 2(i), 3, 4, 8A
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High Courts12 Feb 2026Partly Allowed

Champe Konhar And Others Vs State Of Orissa

Orissa High Court · (2026) 02 OHC CK 1730

Code Of Criminal Procedure, 1973-Section 161, 374(2)Indian Penal Code, 1860-Section 34, 302, 304I, 325, 452Code Of Criminal Procedure, 1973-Section 161, 357
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High Courts12 Feb 2026Partly Allowed

Pravakar Das And Others Vs State Of Orissa

Orissa High Court · (2026) 02 OHC CK 1729

Indian Penal Code, 1860-Section 34, 147, 148, 149, 323, 326, 332, 324, 452Code Of Criminal Procedure, 1973-Section 313, 360Probation Of Offenders Act, 1958-Section 4
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High Courts12 Feb 2026Partly Allowed/ Disposed Of

Naran Mallik And Others Vs State Of Orissa

Orissa High Court · (2026) 02 OHC CK 1728

Indian Penal Code, 1860-Section 34, 304, 306, 498ACode Of Criminal Procedure, 1973-Section 357, 360Probation Of Offenders Act, 1958-Section 4, 5
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High Courts12 Feb 2026Disposed Of

Rupesh Singh Bhesra Vs State Of Orissa

Orissa High Court · (2026) 02 OHC CK 1726

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C, 25, 29, 67Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts10 Feb 2026Dismissed/ Allowed/Disposed Of

Swapnil Goraksh Dhokale Vs State Of Odisha

Orissa High Court · (2026) 02 OHC CK 1717

Information Technology Act, 2000-Section 66(C), 66(D)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 269, 318(4), 319(2), 336(2), 336(3), 338, 340(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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