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Orissa High Court judgments

32,472 judgments · page 400 of 1,624

High Courts22 Dec 2021Disposed Of

Bhopal Patra Vs State Of Odisha And Another

Orissa High Court · (2021) 12 OHC CK 0145

Code of Criminal Procedure, 1973 — Section 164Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s)(w), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 323, 376(2)(n), 417, 450, 506
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High Courts21 Dec 2021Disposed Of

Bhikari Das Vs State Of Odisha And Another

Orissa High Court · (2021) 12 OHC CK 0133

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 201, 302
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High Courts20 Dec 2021Disposed Of

Pramod Kumar Swain Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0180

Code of Criminal Procedure, 1973 — Section 156(3), 197, 397, 401, 482Indian Penal Code, 1860 — Section 409, 468, 511Prevention of Corruption Act, 1988 — Section 13(2), 19
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High Courts20 Dec 2021Disposed Of

Gorelal Sahu @ Hira Vs State Of Odisha And Another

Orissa High Court · (2021) 12 OHC CK 0129

Indian Penal Code, 1860 — Section 306, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 14(A)(2)
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High Courts20 Dec 2021Dismissed

Subrat Matabar Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0128

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 37(1)(b)
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