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Orissa High Court judgments

32,472 judgments · page 68 of 1,624

High Courts16 May 2025Allowed

D. Prem Vs State Of Orissa Vs

Orissa High Court · (2025) 05 OHC CK 1182

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 309(4)Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 102
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High Courts15 May 2025Disposed Of

Gagan Bihari Mishra Vs State Of Odisha Vs

Orissa High Court · (2025) 05 OHC CK 1202

Code of Criminal Procedure, 1973 - Section 439Bharatiya Nyaya Sanhita, 2023 - Section 269Indian Penal Code, 1860 - Section 120B, 406, 420, 467, 468, 471
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High Courts15 May 2025Disposed Of

Pramod Kumar Singh Vs State Of Odisha Vs

Orissa High Court · (2025) 05 OHC CK 1200

Bharatiya Nyaya Sanhita, 2023 - Section 173(8), 193, 193(8), 193(9)Indian Penal Code, 1860 - Section 34, 313, 498ABharatiya Nyaya Sanhita, 2023 - Section 64, 66, 67, 68, 70, 71
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High Courts15 May 2025Dismissed

Bichitra Dalai @ Dalei Vs State Of Odisha Vs

Orissa High Court · (2025) 05 OHC CK 1198

Code of Criminal Procedure, 1973 - Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C), 25, 29, 37, 37(1)(b), 52A, 52A(2), 54, 57Evidence Act, 1872 - Section 25
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High Courts15 May 2025Allowed

Fejan Khan Vs State Of Odisha Vs

Orissa High Court · (2025) 05 OHC CK 1197

Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 102Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C)
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