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Orissa High Court judgments, 1966

149 judgments · page 5 of 8

High Courts19 Jul 1966Dismissed

Madhusudan Swain Vs State of Orissa

Orissa High Court · (1967) 33 CLT 660

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 164(3), 342, 562(1)Evidence Act, 1872 — Section 24, 45, 47, 67
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High Courts12 Jul 1966Dismissed

Laiknan Khatia Vs The State

Orissa High Court · (1966) 32 CLT 1155

Criminal Procedure Code, 1898 (CrPC) — Section 287, 312Penal Code, 1860 (IPC) — Section 201, 302
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High Courts11 Jul 1966Allowed

Satar Khan and Others Vs The State

Orissa High Court · (1966) 07 OHC CK 0001

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 103, 103(4), 105, 17, 304
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High Courts05 Jul 1966Dismissed

Sanu Kisan and Another Vs The State

Orissa High Court · (1966) 32 CLT 1140

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts04 Jul 1966Allowed

State Vs Kamraj Bhole and Others

Orissa High Court · (1967) 33 CLT 67

Criminal Procedure Code, 1898 (CrPC) — Section 496, 497(5), 498(2), 561APenal Code, 1860 (IPC) — Section 120B, 302, 34
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High Courts17 Jun 1966Dismissed

Palau Munda Vs The State

Orissa High Court · (1966) 32 CLT 1170

Criminal Procedure Code, 1898 (CrPC) — Section 164, 287Evidence Act, 1872 — Section 21, 24, 26Penal Code, 1860 (IPC) — Section 302
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