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Orissa High Court judgments

32,472 judgments · page 438 of 1,624

High Courts16 Jul 2021Disposed Of

Alok Bhatta Vs State Of Odisha And Others

Orissa High Court · (2021) 07 OHC CK 0128

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 3(2), 14AIndian Penal Code, 1860 — Section 294, 307, 324, 506
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High Courts16 Jul 2021Disposed Of

Chintu @ Biswajit Singhsamant Vs State Of Odisha And Others

Orissa High Court · (2021) 07 OHC CK 0127

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v)(va), 14AIndian Penal Code, 1860 — Section 363, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts16 Jul 2021Disposed Of

Rajib Dua Vs State Of Odisha

Orissa High Court · (2021) 07 OHC CK 0124

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 120B, 364A, 394, 411, 414Arms Act 1959 — Section 25, 27
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High Courts16 Jul 2021Disposed Of

Pinku @ Susanta Sahoo Vs State Of Odisha

Orissa High Court · (2021) 07 OHC CK 0123

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 406, 498ADowry Prohibition Act 1961 — Section 4
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High Courts16 Jul 2021Dismissed

Odisha State Road Transport Corporation Vs ARSS Bus Terminal Pvt. Ltd

Orissa High Court · (2021) 07 OHC CK 0122

Constitution of India, 1950 — Article 23(b), 35(a)(v), 226, 227, 299Arbitration and Conciliation Act, 1996 — Section 5, 7, 7(2), 7(3), 7(4)(a), 7(4)(b), 11, 16, 16(1)(a), 16(1)(b), 16(2), 16(5), 17, 18, 27, 28, 29, 30, 31, 32, 33, 34, 34(2)(a)(ii), 34(2)(b)(i), 34(2), 34(3)Contract Act, 1872 — Section 2(g), 2(j), 10, 23
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High Courts15 Jul 2021Disposed Of

Bhopal Patra Vs State Of Odisha & Another

Orissa High Court · (2021) 07 OHC CK 0120

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s)(v), 14AIndian Penal Code, 1860 — Section 323, 376(2)(n), 417, 506Information Technology Act, 2000 — Section 66(E),67,67(A)
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High Courts15 Jul 2021Disposed Of

Manoj Kumar Senapati Vs State Of Odisha & Another

Orissa High Court · (2021) 07 OHC CK 0119

Code Of Criminal Procedure, 1973 — Section 164Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s)(w), 3(2)(va), 14AIndian Penal Code, 1860 — Section 294, 323, 376(2)(n), 417, 420, 506
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High Courts15 Jul 2021Disposed Of

Tapan Rout Vs State Of Odisha & Another

Orissa High Court · (2021) 07 OHC CK 0116

Disaster Management Act, 2005 — Section 51Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 188, 294, 307, 323, 332, 341, 342, 353, 379, 506
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High Courts15 Jul 2021Disposed Of

B.Santanu Raju Vs State Of Odisha

Orissa High Court · (2021) 07 OHC CK 0114

Code Of Criminal Procedure, 1973 — Section 164Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 354A, 376(2)(n), 506
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High Courts15 Jul 2021Disposed Of

Maheswar Kar Vs State Of Odisha & Another

Orissa High Court · (2021) 07 OHC CK 0113

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 4
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High Courts15 Jul 2021Dismissed

Nilakantha Sahu Vs State Of Odisha

Orissa High Court · (2021) 07 OHC CK 0112

Code Of Criminal Procedure, 1973 — Section 389Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 15(c), 19, 34, 27A, 37, 37(1)(b)
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