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Orissa High Court judgments

32,472 judgments · page 433 of 1,624

High Courts26 Jul 2021Disposed Of

Siba @ Gobardhan Naik Vs State Of Odisha

Orissa High Court · (2021) 07 OHC CK 0224

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 376(3), 417, 506Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts26 Jul 2021Disposed Of

Silu Pahan @ Pradhan Vs State Of Odisha

Orissa High Court · (2021) 07 OHC CK 0223

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 279, 286, 304(A), 337Explosive Substances Act, 1908 — Section 3, 4, 5
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High Courts26 Jul 2021Disposed Of

Tulu Moharana Vs State Of Odisha

Orissa High Court · (2021) 07 OHC CK 0222

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 395Arms Act, 1959 — Section 25, 27
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High Courts26 Jul 2021Disposed Of

Bijay Kumar Mohanty @ Balia Vs State Of Odisha

Orissa High Court · (2021) 07 OHC CK 0221

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 341, 354A, 354C, 354D, 506Protection of Children from Sexual Offences Act, 2012 — Section 12
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High Courts26 Jul 2021Disposed Of

Subrat Sahu Vs State Of Odisha & Another

Orissa High Court · (2021) 07 OHC CK 0219

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376(3), 506Protection of Children from Sexual Offences Act, 2012 — Section 4(2)
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High Courts23 Jul 2021Dismissed

Sri Liladitya Deb Vs Tara Ranjan Pattanaik And Anr

Orissa High Court · (2021) 07 OHC CK 0218

Constitution of India, 1950 — Article 227Arbitration and Conciliation Act, 1996 — Section 2(e), 2(1)(e), 9, 11, 11(5), 11(6), 11(6A), 16, 29A, 29A(i), 29A(4), 29A(5), 34, 37(2), 42Code of Civil Procedure, 1908 — Section 15
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