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Orissa High Court judgments, 2008

1,099 judgments · page 55 of 55

High Courts07 Jan 2008Allowed

Manda Marandi and Others Vs State of Orissa

Orissa High Court · (2008) 105 CLT 210 : (2008) 1 OLR 421

Criminal Law (Amendment) Act, 2005 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 161, 482Penal Code, 1860 (IPC) — Section 143, 341, 353, 506
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High Courts04 Jan 2008Allowed

Dullav Khora Vs The State

Orissa High Court · (2008) CLT 425 (Suppl Crl) : (2008) 1 OLR 594 : (2008) OLR 425 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 302, 34
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High Courts02 Jan 2008Allowed

Khali Pradhan Vs State of Orissa

Orissa High Court · (2008) CLT 499 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
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