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Orissa High Court judgments

32,472 judgments · page 440 of 1,624

High Courts09 Jul 2021Disposed Of

Tukuna Swain Vs State Of Odisha

Orissa High Court · (2021) 07 OHC CK 0088

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 379, 413, 420, 467, 468, 471, 473
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High Courts09 Jul 2021Dismissed

Lambuja Majhi Vs State Of Odisha

Orissa High Court · (2021) 07 OHC CK 0078

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 376(2)(l)(m), 506
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High Courts09 Jul 2021Disposed Of

Souki Thetua & Another Vs State Of Odisha

Orissa High Court · (2021) 07 OHC CK 0076

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 379, 411Wild Life (Protection) Act, 1972 — Section 51
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High Courts08 Jul 2021Dismissed

Chitta Ranjan Das Vs Sunakar Maharana

Orissa High Court · (2021) 07 OHC CK 0068

Code Of Criminal Procedure, 1973 — Section 156(3), 482Negotiable Instruments Act, 1881 — Section 20, 87, 138, 139Evidence Act, 1872 — Section 45
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High Courts08 Jul 2021Allowed

Sharmila Jindal Vs Shashi Shankar Roy

Orissa High Court · (2021) 07 OHC CK 0067

Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 34, 406, 420Negotiable Instruments Act, 1881 — Section 138
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