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Orissa High Court judgments

32,472 judgments · page 418 of 1,624

High Courts08 Oct 2021Disposed Of

Nitu Gupta And Another Vs State Of Odisha (Vigilance)

Orissa High Court · (2021) 10 OHC CK 0037

Code of Criminal Procedure, 1973 — Section 156(3), 200, 482Indian Penal Code, 1860 — Section 120B, 379, 406, 409, 420, 411, 468Prevention of Corruption Act, 1988 — Section 13, 13(1)(c)(d), 13(1)(d), 13(2)
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High Courts08 Oct 2021Disposed Of

Mamina Bhoi Vs State Of Orissa & Others

Orissa High Court · (2021) 10 OHC CK 0031

Code of Criminal Procedure, 1973 — Section 164(5A)Indian Penal Code, 1860 — Section 34, 294, 323, 341, 354, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(w)(i)
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High Courts08 Oct 2021Disposed Of

Partha Manna Vs State Of Orissa

Orissa High Court · (2021) 10 OHC CK 0027

Indian Penal Code, 1860 — Section 34, 272, 273, 420Food Safety and Standards Act, 2006 — Section 51, 53, 54, 57, 59, 61, 63Legal Metrology Act, 2009 — Section 36
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High Courts08 Oct 2021Dismissed

Sandeep @ Raja Acharya Vs State Of Odisha & Others

Orissa High Court · (2021) 10 OHC CK 0026

Constitution of India, 1950 — Article 22(5)Indian Penal Code, 1860 — Section 34, 307, 386, 447, 506.National Security Act, 1980 — Section 3(2), 3(3), 3(4), 12(1), 13Explosive Substances Act, 1908 — Section 3, 4, 5
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High Courts07 Oct 2021Partly Allowed

Sunil Nayak Vs State Of Orissa

Orissa High Court · (2021) 10 OHC CK 0038

Code of Criminal Procedure, 1973 — Section 313, 313(4), 366, 374(2)Indian Penal Code, 1860 — Section 201, 302, 363, 376(2)(f), 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 42
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