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Orissa High Court judgments

32,472 judgments · page 447 of 1,624

High Courts21 Jun 2021Disposed Of

Tika @ Hrudananda Das Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0062

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — 34, 120-B, 302, 342, 394, 506Arms Act, 1959 — Section 25(1B), 27(1)
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High Courts21 Jun 2021Disposed Of

Dillu @ Dilip Kumar Swain Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0061

Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 376(2)(g)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(ii)(v)
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High Courts18 Jun 2021Disposed Of

Bidesi Pradhan Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0058

Indian Penal Code, 1860 — Section 376, 405Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)(va)
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High Courts18 Jun 2021Dismissed

Thabir Sagar Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0056

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395Civil Procedure Code, 1908 — Order 19 Rule 3
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High Courts17 Jun 2021Dismissed

Suman Chattopadhyay Vs Republic of India

Orissa High Court · (2021) 06 OHC CK 0055

Code Of Criminal Procedure, 1973 — Section 46, 167(2), 173(8), 438, 438(1), 438(2)(i), 438(2)(ii), 438(4)Indian Penal Code, 1860 — Section 120B, 406, 409, 420Prevention of Money Laundering Act, 2002 — Section 4, 44, 44(1)(c ), 71
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High Courts17 Jun 2021Dismissed

Raj Kumar Hota Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0052

Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156, 156(1), 157, 159, 482Indian Penal Code, 1860 — Section 120B, 419, 420, 468, 471
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High Courts17 Jun 2021Disposed Of

Drona Pujari Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0051

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 294, 363, 366, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts17 Jun 2021Disposed Of

Shikha Bhowmick And Another Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0050

Constitution of India, 1950 — Article 226, 227Orissa House House Rent Control Act, 1967 — Section 11Odisha Government Land Settlement Act, 1962 — Section 3, 3(4)(a), 4
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High Courts17 Jun 2021Dismissed

Akash Kumar Pathak Vs State Of Orissa

Orissa High Court · (2021) 06 OHC CK 0049

Code Of Criminal Procedure, 1973 — Section 154, 173(8), 439Indian Penal Code, 1860 — Section 120B, 415, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66C, 66D
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