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12,30,331 judgments in All Courts · page 752 of 61,517

High Courts25 Aug 2026Partly Allowed

Asharam Sandha @ Asham Sandha & Anr. Vs State of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code-Section 374(2), 313, 235 (1), 161, 360, 361Indian Penal Code-Sections 325/307/34, 307/34, 325/34, 325 and 307 read with Section 34, 325/307, 325/307 read with S.34, 307, 325 read with Section 34, 325SC & ST (PoA) Act-Section 3(1)(x)
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High Courts25 Aug 2026Partly Allowed

Baikuntha Pradhan & Others Vs State of Orissa

Orissa High Court · (2026) 08 OHC CK 1876

Code of Criminal Procedure-Section 374, 319, 161IPC-Section 302/34, 326/34, 506/34, 341/323/324/326/506/294/34/307, 341/323/324/326/506/294/34/307/302, 302, 304 Part-I, 34, 300, 304 Part-II, Sec 304 Part-IIEvidence Act-Section 32(1)
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High Courts25 Aug 2026Allowed

Dusasan @ Kusasana Rout Vs State of Orissa

Orissa High Court · (2026) 08 OHC CK 1880

Criminal Procedure Code, 1973-Section 374 (2), 100(4), sub-section 4 of Section 100NDPS Act-Section 21(b), 50, 52, sub-section (1) of Section 50, sub-clause (5) of Section 50, sub section 5 of Section 50
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High Courts25 Aug 2026Allowed

Babulal Bhoi Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1887

Criminal Procedure Code, 1973-Section 374(2), 4Indian Penal Code-Section 376Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(xi), 9, 3
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High Courts25 Aug 2026Partly Allowed

Sarat Kumar Nayak Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code-Section 374(2)Indian Penal Code-Section 354, 376, 345, 511Schedule Castes & Schedule Tribes (Prevention of Atrocities) Act-Section 3(x)
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High Courts25 Aug 2026Partly Allowed

Jagannath Sahu & Ors. Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code, 1973-Section 374, 394, 235(1), 235(2), 360, 361Indian Penal Code-Sections 323/149, 147, 323 read with Section 149, 148, 294, 506, 307, 341, 427, 380 read with Section 149, 380, 274, 380/149Probation of Offenders Act, 1958-Section 4, sub-section (1) of Section 4
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High Courts25 Aug 2026Dismissed

Bapi @ Santosh Kumar Bedant Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1892

Criminal Procedure Code-Section 374(2), 161, 235(I), 235 (2), 31, 357IPC-Sections 307/326/34, 307/34, 326/34, 328/307/326/506/34, 328/326-A/307/506/34, U/s.328/326/307/506/34, 307, 326 read with Section 34, 328 and 506 read with Section 34, 328/506/34, U/s. 307/326/34, 307 read with 34
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High Courts25 Aug 2026Partly Allowed

State Of Odisha Vs Sanjeet Dash @ Banku

Orissa High Court · (2026) 08 OHC CK 1893

Code of Criminal Procedure, 1973-Section 366, 374, 423, 309, 218 to 223, 161, 313, 235, 235(2), 360, 354(3), 433Indian Penal Code-Section 302, 307, 324, 326, 82, 300, 304 Part I, 320, 218 to 223, 334, 335, 71Civil Procedure Code-Order 41
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High Courts25 Aug 2026Partly Allowed

Arjun Dalai & Ors. Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code-Section 374(2), 360, 361Indian Penal Code-Section 307, 323, 341, 506, 324Probation of Offenders Act, 1958-Section 4, 5
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High Courts25 Aug 2026Partly Allowed

Kumar Bira Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1896

Criminal Procedure Code, 1973-Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 42, 50 and 57
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