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Orissa High Court judgments

32,443 judgments · page 1,007 of 1,623

High Courts03 Aug 2001

Siris Ialtare Vs State of Orissa

Orissa High Court · (2001) 08 OHC CK 0043

Bihar and Orissa Excise Act, 1915 — Section 47, 55Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 271, 272, 273, 274, 276
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High Courts03 Aug 2001Dismissed

Sirish Jaltara Vs State of Orissa

Orissa High Court · (2002) 93 CLT 63

Bihar and Orissa Excise Act, 1915 — Section 47, 55Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276
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High Courts25 Jul 2001Dismissed

Anam Charan Behera Vs State of Orissa

Orissa High Court · (2002) CriLJ 381 : (2001) 21 OCR 572

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1)Penal Code, 1860 (IPC) — Section 224, 225, 380, 457, 511
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High Courts13 Jul 2001

Rama Narayan Sahu Vs State of Orissa

Orissa High Court · (2001) 07 OHC CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 409, 471, 477APrevention of Corruption Act, 1988 — Section 5(1), 5(2)
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High Courts13 Jul 2001Allowed

Baikuntha Bihari Mohapatra Vs State of Orissa

Orissa High Court · (2001) CriLJ 4151

Criminal Procedure Code, 1973 (CrPC) — Section 4(2), 452, 457, 482Wild Life (Protection) Act, 1972 — Section 11, 12, 39, 39(1), 50Wild Life (Protection) Amendment Act, 1991 — Section 44
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