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Orissa High Court judgments

32,472 judgments · page 63 of 1,624

High Courts18 Sept 2025Disposed Of

Hemanta Kumar Bhoi Vs State Of Odisha & Others

Orissa High Court · (2025) 09 OHC CK 1028

Orissa Civil Services (Classification, Control And Appeal) Rules, 1962-Rule 8, 18(I)Prevention Of Corruption Act, 1988-Section 13(1)(b), 13(1)(d, 13(2)Indian Penal Code, 1860-Section 34, 473A, 477A
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High Courts21 Jul 2025Allowed

Prakash Behera @ Babuli Vs State Of Odisha Vs

Orissa High Court · (2025) 07 OHC CK 1272

Code of Criminal Procedure, 1973 - Section 161, 293, 366Indian Penal Code, 1860 - Section 34, 201, 302, 363, 364, 394, 449Arms Act, 1959 - Section 2(b), 5, 25, 27, 39
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High Courts15 Jul 2025Allowed

Niranjan Rout Vs State Of Odisha Vs

Orissa High Court · (2025) 07 OHC CK 1296

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 126(2), 296Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)
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High Courts14 Jul 2025Allowed

Asit Ranjan Jena Vs State Of Odisha And Ors Vs

Orissa High Court · (2025) 07 OHC CK 1289

Police Act, 1861 - Section 23Orissa Government Servant?s Conduct Rules, 1959 - Rule 3, 4Odisha Civil Services (Classification, Control & Appeal) Rules, 1962 - Rule 15
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High Courts14 Jul 2025Allowed

Sudarshan Kar Vs Union Of India And Others Vs

Orissa High Court · (2025) 07 OHC CK 1287

Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - Order 6 Rule 17Central Administrative Tribunal (Procedure) Rules, 1987 - Rule 17(6)
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