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Orissa High Court judgments

32,472 judgments · page 78 of 1,624

High Courts11 Mar 2025Allowed

Manoranjan Tarei @ Tarai Vs State Of Orissa Vs

Orissa High Court · (2025) 03 OHC CK 1384

Code of Criminal Procedure, 1973 - Section 161, 209, 227, 228, 397, 401, 482Indian Penal Code, 1860 - Section 34, 107, 302, 304B, 306, 498ADowry Prohibition Act, 1961 - Section 4
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High Courts10 Mar 2025Dismissed

Biswanath Chhattar Vs State Of Orissa Vs

Orissa High Court · (2025) 03 OHC CK 1377

Code of Criminal Procedure, 1973 - Section 374(2)Indian Penal Code, 1860 - Section 376, 376(3)(2)(n), 506Protection of Children from Sexual Offences Act, 2012 - Section 6
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High Courts07 Mar 2025Allowed

Bhanu Pratap Yadav Vs State Of Odisha Vs

Orissa High Court · (2025) 03 OHC CK 1369

Code of Criminal Procedure, 1973 - Section 173(8), 439Indian Penal Code, 1860 - Section 34, 120B, 419, 420, 465, 467, 471Information Technology Act, 2000 - Section 66C, 66D
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