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Orissa High Court judgments, 2005

613 judgments · page 9 of 31

High Courts29 Aug 2005Dismissed

State Vs Lal Chand Agarwal

Orissa High Court · (2005) 100 CLT 703 : (2005) CriLJ 366 : (2006) FAJ 1

Prevention of Food Adulteration Act, 1954 — Section 16(1)
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High Courts23 Aug 2005Dismissed

Nihar Nalini Nayak Vs State of Orissa and Another

Orissa High Court · (2006) CLT 43 (Suppl Crl) : (2005) 2 OLR 498

Criminal Procedure Code, 1973 (CrPC) — Section 408, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 294, 341, 420, 506
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High Courts23 Aug 2005Allowed

State of Orissa Vs Purna Chandra Jena

Orissa High Court · (2006) CLT 210 (Suppl Crl) : (2006) CriLJ 505 : (2006) OLR 210 (Suppl Crl) : (2005) 2 OLR 784

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 224, 302
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High Courts22 Aug 2005Allowed

Manoj Kumar Swain Vs State of Orissa and Others

Orissa High Court · (2005) 2 OLR 672

Constitution of India, 1950 — Article 226, 227Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Act, 1989 — Section 15, 16(3), 16(4), 17, 23Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Rules, 1990 — Rule 14
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High Courts17 Aug 2005Dismissed

Rana Pratap Singh Vs State of Orissa and Another

Orissa High Court · (2005) CriLJ 3879 : (2005) OLR 308 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Dowry Prohibition Act, 1961 — Section 3, 3(1), 3(2), 4Penal Code, 1860 (IPC) — Section 34, 494, 498A
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