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Orissa High Court judgments

32,472 judgments · page 455 of 1,624

High Courts01 Feb 2021Dismissed

Ambika Prasad Mohanty Vs State Of Odisha

Orissa High Court · (2021) 02 OHC CK 0001

Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 173(8), 439Odisha Protection Of Interests Of Depositors (In Financial Establishments) Act, 2011 — Section 6
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High Courts28 Jan 2021Allowed

Thomas Kerketta Vs State Of Orissa And Others

Orissa High Court · (2021) 01 OHC CK 0022

Constitution Of India, 1950 — Article 14, 21, 30, 30(1), 30(2), 39(d), 226, 227National Commission For Minorities Act, 1992 — Section 2(c)Orissa Aided Educational Institution Employees Retirement Benefits Rules, 1981 — Rule 3, 29(1)
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High Courts28 Jan 2021Allowed

Biswanath Sethi Vs State Of Odisha And Others

Orissa High Court · (2021) 01 OHC CK 0021

Constitution Of India, 1950 — Article 226, 227Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 10(b), 13(vi), 13(vii), 13(viii), 13(ix), 15, 15(2), 15(3), 15(5), 15(6), 15(7)
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High Courts27 Jan 2021Allowed

Naresh Digal Vs State Of Orissa

Orissa High Court · (2021) 01 OHC CK 0016

Code Of Criminal Procedure, 1973 — Section 167(2), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 20(b)(ii)(C), 25, 27A, 29, 36A(4)
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High Courts07 Jan 2021Disposed Of

Priyabrata Sahoo Vs State Of Odisha

Orissa High Court · (2021) 01 OHC CK 0005

Indian Penal Code, 1860 — Section 34, 188, 269, 270Code Of Criminal Procedure, 1973 — Section 4, 5, 451, 457, 482Orissa Excise Act, 2008 — Section 52(a), 71(3), 72
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