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Orissa High Court judgments, 2010

748 judgments · page 34 of 38

High Courts19 Feb 2010Allowed

Akura Nayak Vs State of Orissa

Orissa High Court · (2010) CLT 616 (Suppl Crl) : (2010) 1 OLR 994 : (2010) OLR 616 (Suppl Crl) : (2011) 6 RCR(Criminal) 543

Criminal Procedure Code, 1973 (CrPC) — Section 317, 389, 446
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High Courts19 Feb 2010

Madhu Mohanty Vs State of Orissa and Another

Orissa High Court · (2011) 1 CivCC 843 : (2010) 109 CLT 741 : (2010) 1 OLR 676 : (2011) 3 RCR(Civil) 459 : (2011) 3 RCR(Civil) 459 : (2011) 2 RCR(Criminal) 817 : (2011) 2 RCR(Criminal) 817

Criminal Procedure Code, 1973 (CrPC) — Section 138, 177, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts17 Feb 2010Allowed

Dilip Kumar Ray Vs State of Orissa and Others

Orissa High Court · (2010) 1 ILR (Ori) 278 : (2010) 1 OLR 546 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Orissa Timber and Forest Produce Transit Rules, 1958 — Rule 4, 7Penal Code, 1860 (IPC) — Section 120B
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High Courts17 Feb 2010Dismissed

Chaitanya Prasad Das Vs Banamali Swain and Another

Orissa High Court · (2010) 110 CLT 375 : (2010) 1 OLR 1025 Supp

Panchayat Samiti Election Act, 1959 — Section 44L, 44L(1), 44L(2)Panchayat Samiti Election Rules, 1991 — Rule 2(1), 31(4), 31(7), 31(8), 31(9)Representation of the People Act, 1951 — Section 100, 100(1)
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