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Orissa High Court judgments, 2017

478 judgments · page 3 of 24

High Courts13 Dec 2017

Md. Babu Khan Vs State of Orissa

Orissa High Court · (2017) 12 OHC CK 0021

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 395 - Robbery or dacoity
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High Courts11 Dec 2017

Manu Charan Pattnaik Vs Purandar Moharana

Orissa High Court · (2017) 12 OHC CK 0014

Code of Criminal Procedure, 1973, Section 205, Section 482 - Corresponding old law.-Section 204 of the Code (V of 1898) - Saving of inherent powers of High CourtIndian Pen
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High Courts11 Dec 2017

Kulamani Behera Vs State of Orissa

Orissa High Court · (2017) 12 OHC CK 0013

Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia
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High Courts11 Dec 2017

Dolamani Bariha Vs Bisakha Bariha

Orissa High Court · (2017) 12 OHC CK 0012

Code of Criminal Procedure, 1973, Section 482, Section 125, Section 362 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parents -
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High Courts11 Dec 2017

Sri Govinda Nag Vs State of Odisha

Orissa High Court · (2017) 12 OHC CK 0011

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
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High Courts08 Dec 2017

Uma Sahu Vs Sabitri Sahu

Orissa High Court · (2017) 12 OHC CK 0069

Hindu Widows Remarriage Act, 1856, Section 2 - Rights of widow in deceased husbands property to cease on her re-marriageHindu Succession Act, 1956, Section 4,
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