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Orissa High Court judgments, 2004

443 judgments · page 18 of 23

High Courts09 Mar 2004Dismissed

Balaram Singh Vs Sita Bhoi

Orissa High Court · (2004) CLT 568 (Suppl Crl) : (2004) 27 OCR 831 : (2004) 1 OLR 473

Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
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High Courts03 Mar 2004

Surendra Nath Behera Vs State of Orissa

Orissa High Court · (2004) CLT 523 (Suppl Crl) : (2004) 28 OCR 621 : (2004) 1 OLR 609 : (2004) OLR 523 (Suppl Crl)

Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302, 304
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High Courts03 Mar 2004Allowed

Rabindra Nayak Vs State of Orissa

Orissa High Court · (2004) CLT 660 (Suppl Crl) : (2004) 28 OCR 599 : (2004) 1 OLR 534 : (2004) OLR 660 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
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High Courts02 Mar 2004Allowed

Nalinikanta Muduli Vs State of Orissa

Orissa High Court · (2004) CriLJ 3601 : (2004) 28 OCR 145 : (2004) 1 OLR 402

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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High Courts27 Feb 2004

Binod Kumar Nanda Vs State of Orissa

Orissa High Court · (2004) 27 OCR 755

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)General Clauses Act, 1897 — Section 10, 9Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22
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