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Orissa High Court judgments

32,472 judgments · page 403 of 1,624

High Courts11 Dec 2021

Dharmjit Sharma @ Chacha Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0110

Code Of Criminal Procedure, 1973 — Section 2(s), 167(2), 173(2), 482Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29, 36A(4)
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High Courts10 Dec 2021Dismissed

Maheswar Sahoo @ Sahu Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0076

Code of Criminal Procedure, 1973 — Section 173(8) 439Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011 — Section 6
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High Courts10 Dec 2021Disposed Of

Ferro Alloys Corporation Ltd Vs State Of Odisha And Others

Orissa High Court · (2021) 12 OHC CK 0059

Constitution of India, 1950 — Article 226Insolvency and Bankruptcy Code, 2016 — Section 3(6), 7, 5(21), 30, 30(2), 31, 31(1), 53, 53(1), 61(3), 238Mines and Minerals (Development and Regulation) Act, 1947 — Section 21(5)
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High Courts10 Dec 2021Disposed Of

Bijaya Munda Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0054

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 394, 452, 506Arms Act, 1959 — Section 25, 27
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High Courts09 Dec 2021Disposed Of

Trifala Swain Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0075

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 354, 363, 498A, 506
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High Courts09 Dec 2021Disposed Of

Jiban Mistry Vs State Of Odisha

Orissa High Court · (2021) 12 OHC CK 0073

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 4
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