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Orissa High Court judgments

32,476 judgments · page 47 of 1,624

High Courts23 Dec 2025Allowed/Disposed Of

Sarat Chandra Barik & Others Vs State Of Orissa

Orissa High Court · (2025) 12 OHC CK 1896

Indian Penal Code, 1860-Section 323Indian Penal Code, 1860-Section 34, 294, 307, 319, 321, 323, 341Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(x)
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High Courts19 Dec 2025Allowed

Prakash Kumar Sahoo Vs State Of Orissa And Another

Orissa High Court · (2025) 12 OHC CK 1889

Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 34, 294, 313, 323, 341, 354, 376(2)(n), 493, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 14A, 3(1)(r), 3(1)(s), 3(2)(va)
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High Courts17 Dec 2025Allowed

Nagesh Bharat Vs UCO Bank And Ors

Orissa High Court · (2025) 12 OHC CK 1878

Constitution Of India, 1950-Article 14, 226, 227UCO Bank Officer Employees' (Discipline And Appeal) Regulations, 1976-Rule 10UCO Bank Officer Employees' (Conduct) Regulations, 1976- Regulation 3(1), 3(3), 6
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High Courts16 Dec 2025Allowed/Disposed Of

Ambarisha Behera Vs State Of Orissa

Orissa High Court · (2025) 12 OHC CK 1886

Scheduled Caste And The Scheduled Tribes (Prevention Of Atrocities) Rules, 1995-Rule 7Indian Penal Code, 1860-Section 354Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3, 3(1)(xi), 3(2)(v)
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High Courts16 Dec 2025Allowed

Akash Behera Vs State Of Orissa & Another

Orissa High Court · (2025) 12 OHC CK 1885

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 102Bharatiya Nyaya Sanhita, 2023-Section 3(5), 96, 62(2)(m), 65(1), 65(3), 65(5), 137(2), 142Protection Of Children From Sexual Offences Act, 2012-Section 4(2), 6(1), 17
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