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Orissa High Court judgments, 1998

445 judgments · page 16 of 23

High Courts14 May 1998Dismissed

Kanhu Majhi Vs State of Orissa

Orissa High Court · (1998) 2 ALT(Cri) 14 : (1998) 86 CLT 297 : (1998) CriLJ 3729

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 105, 24Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts12 May 1998

Partap Chandra Barik Vs State of Orissa

Orissa High Court · (1999) CriLJ 562

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2, 3
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High Courts05 May 1998

Gour Chandra Pradhan Vs State of Orissa and Others

Orissa High Court · AIR 1998 Ori 198 : (1998) 2 OLR 179

Orissa Zilla Parishad (Conduct of Business) Rules, 1996 — Rule 26Orissa Zilla Parishad (Election) Rules, 1994 — Rule 48(1)Orissa Zilla Parishad Act, 1991 — Section 33, 33(2), 36(2)
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High Courts05 May 1998

Rajendra Kumar Mohanty Vs P.K. Das

Orissa High Court · (1998) 86 CLT 239 : (1998) CriLJ 3920

Criminal Procedure Code, 1973 (CrPC) — Section 252, 253, 254, 255, 402Drugs and Cosmetics Act, 1940 — Section 27, 28, 28A, 33(1), 33A
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