CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments, 2007

786 judgments · page 12 of 40

High Courts07 Sept 2007Dismissed

M.V.D. Prasad and Others Vs Republic of India

Orissa High Court · (2007) 2 OLR 237 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
Read judgment
High Courts07 Sept 2007Dismissed

M.V.D. Prasad Vs Republic of India

Orissa High Court · (2007) CLT 1127 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 120(B), 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
Read judgment
High Courts05 Sept 2007

Manmohan Lal Vs State of Orissa and Others

Orissa High Court · (2007) CLT 387 Supp : (2007) 2 OLR 713 : (2007) OLR 387 Supp

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 12, 13, 14Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
Read judgment
High Courts04 Sept 2007Allowed

Dr. Sudhir Kumar Brahma Vs State of Orissa

Orissa High Court · (2008) CLT 40 (Suppl Crl) : (2008) OLR 40 (Suppl Crl) : (2007) 2 OLR 648

Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Evidence Act, 1872 — Section 57Penal Code, 1860 (IPC) — Section 312, 316, 318
Read judgment