0  19 Jan, 2024
Listen in mins | Read in 39:00 mins
EN
HI

Kusha Duruka Vs. The State Of Odisha

  Supreme Court Of India Criminal Appeal /303/2024
Link copied!

Case Background

Through a Criminal Appeal in the Supreme Court, the Appellant aims to contest the ruling issued by the Itanagar Bench of the High Court for Assam, Nagaland, Mizoram, and Arunachal ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....