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COURT ARCHIVE

Orissa High Court judgments, 1998

445 judgments · page 20 of 23

High Courts19 Feb 1998Dismissed

Kamaljeet Singh Ahluwalia Vs State of Orissa

Orissa High Court · (1998) 1 ALT(Cri) 18 : (1998) 85 CLT 372 : (1998) CriLJ 2191 : (1998) 3 RCR(Criminal) 463

Criminal Procedure Code, 1973 (CrPC) — Section 202, 205, 317, 482Penal Code, 1860 (IPC) — Section 120B, 420
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High Courts19 Feb 1998Dismissed

Sukanta Behera Vs State of Orissa

Orissa High Court · (1998) 85 CLT 613 : (1998) CriLJ 1941

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 18, 2, 27Penal Code, 1860 (IPC) — Section 201, 202, 302, 34, 395
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High Courts13 Feb 1998Allowed

Niranjan Sahoo Vs M/s Utkal Sanitary

Orissa High Court · (1999) 1 CivCC 718 : (1998) 3 CivCC 666 : (1999) 2 RCR(Criminal) 523 : (1999) 1 RCR(Criminal) 780

Criminal Procedure Code, 1973 (CrPC) — Section 204Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts10 Feb 1998

Akhaya Kumar Vs State of Orissa

Orissa High Court · (1998) CriLJ 1757 : (1998) 3 RCR(Criminal) 229

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 366, 376
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