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COURT ARCHIVE

Orissa High Court judgments, 2005

613 judgments · page 8 of 31

High Courts06 Sept 2005Dismissed

Sailendra Pradhan Vs Vipparla Jyoti and Others

Orissa High Court · (2005) CLT 1023 (Suppl Crl) : (2006) CriLJ 1483 : (2005) 2 OLR 505

Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 2, 302, 463, 471Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 147, 34, 420, 465, 467
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High Courts02 Sept 2005Allowed

Mamata Mishra Vs Subhas Chandra Mishra

Orissa High Court · (2005) 100 CLT 724 : (2006) 1 DMC 68 : (2005) 2 OLR 682

Family Courts Act, 1984 — Section 19General Clauses Act, 1897 — Section 6Hindu Marriage Act, 1955 — Section 12(1), 5
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High Courts02 Sept 2005Dismissed

Siba and Others Vs State of Orissa and Another

Orissa High Court · (2005) CLT 975 (Suppl Crl) : (2006) CriLJ 80 : (2005) OLR 975 (Suppl Crl) : (2005) OLR 366 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Dowry Prohibition Act, 1961 — Section 4, 8(2)Penal Code, 1860 (IPC) — Section 320, 366A, 376
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High Courts02 Sept 2005Dismissed

Guru Charan Singh Vs State of Orissa

Orissa High Court · (2006) CriLJ 1337 : (2005) OLR 921 Supp

Constitution of India, 1950 — Article 226, 227Orissa Forest Act, 1972 — Section 56, 56(1), 56(2), 56(21)Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 4, 5(1)
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High Courts31 Aug 2005Allowed

Naresh Chandra Mohanty Vs Millan Kumar Badu

Orissa High Court · (2005) 2 OLR 578

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 441, 448
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