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Orissa High Court judgments, 2015

665 judgments · page 12 of 34

High Courts06 Aug 2015Allowed

Naga Das and Others Vs State of Orissa

Orissa High Court · (2015) 2 ILR Ori 1019 : (2016) 1 OLR 172

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 437, 439(1)(b), 441, 445Penal Code, 1860 (IPC) - Section 34, 379
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High Courts05 Aug 2015Dismissed

Sibaram Subudhi Vs Padmabati Patra

Orissa High Court · (2016) 1 OLR 24

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10A, Order 26 Rule 26, 75Constitution of India, 1950 - Article 226, 227Evidence Act, 1872 - Section 45
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High Courts05 Aug 2015Disposed off

Bijaya Patra and Others Vs State of Orissa

Orissa High Court · (2015) 08 OHC CK 0032

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313(1)(b)Evidence Act, 1872 - Section 154Penal Code, 1860 (IPC) - Section 302, 304, 326, 34, 457
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