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Orissa High Court judgments, 2005

613 judgments · page 13 of 31

High Courts01 Jul 2005Dismissed

Sapan Kumar Nayak Vs State of Orissa

Orissa High Court · (2005) 2 OLR 327

Criminal Procedure Code, 1973 (CrPC) — Section 457Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Act, 1989 — Section 12 , 16, 16(1), 16(2), 16(3)Penal Code, 1860 (IPC) — Section 379
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High Courts01 Jul 2005Allowed

Guru Charan Singh Vs State of Orissa

Orissa High Court · (2005) CLT 1058 (Suppl Crl) : (2005) CriLJ 4248 : (2005) 2 OLR 239 : (2005) OLR 1058 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 102, 457Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Act, 1989 — Section 12, 16, 16(1), 16(2), 16(3)Penal Code, 1860 (IPC) — Section 34, 379, 411
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High Courts01 Jul 2005Dismissed

Mahammad Sarwar Vs Jaibun Nissa Bibi and Others

Orissa High Court · (2005) 100 CLT 443 : (2005) OLR 817 Supp

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 8 Rule 1, Order 8 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 144
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High Courts01 Jul 2005Allowed

Soren Majhi Vs State of Orissa

Orissa High Court · (2005) CLT 1064 (Suppl Crl) : (2005) 2 OLR 236 : (2005) OLR 1064 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 457Orissa Forest Act, 1972 — Section 56Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Act, 1989 — Section 12, 16(1), 16(2), 16(3)
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High Courts29 Jun 2005

Lokanath Sabar Vs State of Orissa

Orissa High Court · (2005) 100 CLT 208

Criminal Procedure Code, 1973 (CrPC) — Section 428Limitation Act, 1963 — Section 14, 5Penal Code, 1860 (IPC) — Section 34, 341, 376, 417, 506
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