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Orissa High Court judgments, 2009

894 judgments · page 44 of 45

High Courts12 Jan 2009Dismissed

Kana @ Gouranga Pradhan Vs State of Orissa

Orissa High Court · (2009) CLT 342 (Suppl Crl) : (2009) 1 OLR 132 Supp : (2009) OLR 342 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 433, 433APenal Code, 1860 (IPC) — Section 299, 300, 302, 304
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High Courts09 Jan 2009

Khilludu Nilakantha @ Khillo Vs State of Orissa

Orissa High Court · (2009) CLT 334 (Suppl Crl) : (2009) 1 OLR 114 Supp : (2009) OLR 334 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 433, 433AEvidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 34
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High Courts08 Jan 2009

Nurbanu Bibi Vs The State of Orissa

Orissa High Court · (2009) CLT 914 (Suppl Crl) : (2009) 1 OLR 566 : (2009) OLR 914 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37
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High Courts07 Jan 2009Allowed

Bhaskar Chandra Sahu Vs The State of Orissa

Orissa High Court · (2009) CLT 560 (Suppl Crl) : (2009) 1 OLR 111 Supp : (2009) OLR 560 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 100Essential Commodities Act, 1955 — Section 7(1)
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