HCHIGH COURT REPORT
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Bijaya Kumar Patel, a Senior Manager at Canara Bank, was charged with misconduct for enhancing the OCC limit of M/s. Behera Traders and permitting an ad hoc advance of ₹6 lakh allegedly without proper justification an...
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The petitioner was in custody from 28 July 2025 in an NDPS case alleging possession of 320 grams of brown sugar
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The petitioner was appointed as a Reader on 14 August 2014.
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On 26 March 2015, Shashikantha Mohapatra died after a trailer allegedly hit the motorcycle he was riding.
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On 24 May 2004, a truck allegedly struck a motorcycle from behind, killing Sricharan Harijan and his passenger.
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The wife petitioned under Section 24 CPC to transfer the husband’s proceeding for restitution of conjugal rights under Section 9 of the Hindu Marriage Act, 1955, from the Family Court, Cuttack, to the Family Court, Ke...
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The husband sought transfer under Section 447 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), of the wife’s maintenance proceeding, CRP No. 190 of 2025 under Section 144 BNSS, from the Family Court, Kendrapada...
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The wife petitioned under Section 24 of the Code of Civil Procedure, 1908, to transfer MAT Case No. 25 of 2025, pending before the Civil Judge (Senior Division), Hindol, to the Civil Judge (Senior Division), Kamakhya...
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The six petitioners sought pre-arrest bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with an Economic Offences Wing case concerning alleged irregularities in 105 gold loans.
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The petitioner challenged the judgment affirming his conviction under Section 138 of the Negotiable Instruments Act, 1881, and sentence of three months’ simple imprisonment, compensation of ₹1,25,000, and one month’s...
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