High Courts23 Nov 2006Allowed

Muralidhar Satpathy Vs State of Orissa

Orissa High Court · (2007) 1 OLR 122

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 294, 34, 420, 506
High Courts22 Nov 2006Allowed

Pradeep Kumar Nanda Vs Sanghamitra Binakar

Orissa High Court · AIR 2007 Ori 60 : (2007) 103 CLT 174

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 141, 142Hindu Marriage Act, 1955 — Section 13, 24, 9
High Courts20 Nov 2006Allowed

Balaram Bhoi Vs Babajee Bhoi and Others

Orissa High Court · (2007) 1 OLR 276 Supp

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 23, Order 41 Rule 24, Order 43 Rule 1(4), Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts17 Nov 2006Dismissed

Rabinarayan Lenka Vs Republic of India

Orissa High Court · (2007) CLT 124 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409, 467, 471, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(1), 5(2)