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Orissa High Court judgments, 2008

1,099 judgments · page 52 of 55

High Courts25 Jan 2008Dismissed

Samimulla Khan and Another Vs State of Orissa

Orissa High Court · (2008) CLT 263 (Suppl Crl) : (2008) CriLJ 2375 : (2008) 1 OLR 164 Supp : (2008) OLR 263 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 34
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High Courts18 Jan 2008Allowed

Sania Pradhan Vs State of Orissa and Others

Orissa High Court · (2008) CLT 736 (Suppl Crl) : (2008) 1 OLR 711 : (2008) OLR 736 (Suppl Crl)

Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 294, 307, 34, 341, 506
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High Courts18 Jan 2008

Amulya Kumar Panda Vs State of Orissa

Orissa High Court · (2008) CLT 387 (Suppl Crl) : (2008) CriLJ 1672 : (2008) 1 OLR 417

Evidence Act, 1872 — Section 25, 26, 27, 65A, 65BPenal Code, 1860 (IPC) — Section 120B, 302, 365
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High Courts18 Jan 2008Dismissed

Motilal Rakhit Vs Hindustan Petroleum Corpn. Ltd. and Others

Orissa High Court · AIR 2008 Ori 74 : (2008) 1 OLR 515 Supp

Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 4, 5, 7, 9Transfer of Property Act, 1882 — Section 107
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