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Orissa High Court judgments, 2002

727 judgments · page 7 of 37

High Courts28 Oct 2002

State of Orissa Vs Bhamarlal @ Munalal Parwala

Orissa High Court · (2003) CLT 395 (Suppl Crl)

Constitution of India, 1950 — Article 14, 141, 254, 256Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 2, 395(1), 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1(3), 37, 42, 43, 51
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High Courts28 Oct 2002Allowed

Kanduri Charan Mohanty Vs State of Orissa

Orissa High Court · (2003) CLT 210 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(3), 100(4), 100(7), 100(8)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50Penal Code, 1860 (IPC) — Section 187
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High Courts28 Oct 2002

Ananta Kumar Sahu Vs State of Orissa

Orissa High Court · (2003) CLT 27 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9
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High Courts28 Oct 2002

Banamali Rout Vs State of Orissa and Another

Orissa High Court · (2003) CLT 542 (Suppl Crl) : (2003) OLR 542 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 204Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498A
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High Courts28 Oct 2002

Dambaru Nayak @ Damba Vs The State

Orissa High Court · (2003) 24 OCR 75

Arms Act, 1959 — Section 25Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 340, 439, 439
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High Courts28 Oct 2002Allowed

Bahu @ Sushil Basantia Vs State of Orissa

Orissa High Court · (2003) CLT 30 (Suppl Crl) : (2003) 3 RCR(Criminal) 701

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 376, 4(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9
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High Courts28 Oct 2002

Sudhansu Sekhar Panda Vs State of Orissa

Orissa High Court · (2003) CLT 35 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 4(2), 482Penal Code, 1860 (IPC) — Section 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9
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High Courts28 Oct 2002

Ranjan Kumar Swain and Another Vs State of Orissa

Orissa High Court · (2003) CLT 39 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9
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High Courts28 Oct 2002Dismissed

Manoj Kumar Mishra Vs State of Orissa

Orissa High Court · (2002) 10 OHC CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 190, 460, 482Penal Code, 1860 (IPC) — Section 147, 294, 323, 341, 366Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 9
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High Courts28 Oct 2002

Chaina Dalai Vs State of Orissa

Orissa High Court · (2002) 10 OHC CK 0007

Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 2(13), 20, 42
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High Courts28 Oct 2002

Bula Tarei Vs State of Orissa

Orissa High Court · (2002) 10 OHC CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 341, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 7
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High Courts28 Oct 2002

Subash Chandra Samantray Vs State of Orissa

Orissa High Court · (2003) CLT 201 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 107, 4, 482Penal Code, 1860 (IPC) — Section 354, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9
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