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Orissa High Court judgments

32,472 judgments · page 459 of 1,624

High Courts31 Aug 2020Dismissed

Amrita Sahu Vs State Of Odisha And Others

Orissa High Court · (2020) 08 OHC CK 0016

Odisha Panchayat Samiti Act, 1959 — Section 16(1)(d), 16(3), 46B, 46B(1), 46B(2), 46B(2)(a), 46B(2)(g)Maharashtra Village Panchayats Act, 1959 — Section 35, 35(1), 35(3)Maharashtra Gram Panchayat Rules, 1958 — Rule 35(3B)
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High Courts28 Aug 2020Allowed

Sandhya Rani Patra Vs State Of Odisha

Orissa High Court · (2020) 08 OHC CK 0015

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 20(b)(ii)(B), 20(b)(ii)(C), 25, 29, 37, 37(1), 37(2)
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High Courts28 Aug 2020Allowed

Bijaya Pani Vs State Of Odisha

Orissa High Court · (2020) 08 OHC CK 0014

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 20(b)(ii)(B), 20(b)(ii)(C), 25, 29, 37, 37(1), 37(2)
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High Courts26 Aug 2020Allowed

Dusmant Mallick Vs State Of Odisha And Others

Orissa High Court · (2020) 08 OHC CK 0009

Mines And Minerals (Development And Regulation) Act, 1957 — Section 15(1)Orissa Minor Minerals Concession Rules, 2016 — Rule 27, 27(4)(iv), 27(5), 27(16), 42Constitution Of India, 1950 — Article 12, 14, 32, 226, 298
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High Courts20 Aug 2020Allowed

Mahasweta Biswal Vs State Of Odisha And Another

Orissa High Court · (2020) 08 OHC CK 0013

Code Of Criminal Procedure, 1973 — Section 205, 439Indian Penal Code, 1860 — Section 120B, 406, 420Odisha Protection Of Interests Of Depositors (In Financial Establishments) Act, 2011— Section 2(b), 2(d), 3, 5, 6, 10
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