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Orissa High Court judgments, 2005

613 judgments · page 23 of 31

High Courts15 Mar 2005Allowed

Govinda Naik Vs The State

Orissa High Court · (2005) CLT 594 (Suppl Crl) : (2005) OLR 594 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 302, 307, 323, 324
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High Courts15 Mar 2005Dismissed

Dr. Smt. Kamala Das Vs State of Orissa

Orissa High Court · (2005) 03 OHC CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2)
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High Courts15 Mar 2005

Narayan Rath Vs Sakuntala Rath and Another

Orissa High Court · (2005) CLT 635 (Suppl Crl) : (2005) 2 DMC 86 : (2005) 30 OCR 743 : (2005) 1 OLR 654 : (2005) OLR 635 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)
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High Courts15 Mar 2005Allowed

A. Gangadhar Vs K. Prasad

Orissa High Court · (2005) 3 ALT(Cri) 9 : (2005) 2 CivCC 436 : (2005) 99 CLT 560 : (2005) 1 OLR 535

General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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