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Orissa High Court judgments

32,472 judgments · page 87 of 1,624

High Courts27 Jun 2024Disposed Of

Sibaram Jani Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0155

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c)
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High Courts27 Jun 2024Disposed Of

Panchanan Sahu Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0154

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29
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High Courts26 Jun 2024Disposed Of

Prakash Naik @ Satyaprakash Vs State Of Odisha Naik

Orissa High Court · (2024) 06 OHC CK 0120

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 376(3), 450Protection of Children from Sexual Offences Act, 2012 — Section 4(2), 6(1)
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High Courts26 Jun 2024Dismissed

Tankadhar Behera Vs Lingaraj Lenka

Orissa High Court · (2024) 06 OHC CK 0119

Constitution of India, 1950 — Article 21Code of Civil Procedure, 1908 — Section 80, 96, 100, 107, 115, Order 27 Rule 5ACode of Criminal Procedure, 1973 — Section 357
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High Courts26 Jun 2024Disposed Of

Chittaranjan Bagal Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0117

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts26 Jun 2024Disposed Of

Keshab Raita Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0116

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 29
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High Courts26 Jun 2024Disposed Of

Bhuja Hans Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0115

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 323, 341
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High Courts26 Jun 2024Disposed Of

Nagarjuna Pradhan Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0112

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
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High Courts26 Jun 2024Disposed Of

S.k. Saheb Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0111

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395Arms Act, 1959 — Section 25, 27
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High Courts26 Jun 2024Disposed Of

Debananda Bhadra @ Kutu Vs State Of Odisha

Orissa High Court · (2024) 06 OHC CK 0110

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
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