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Orissa High Court judgments

32,463 judgments · page 723 of 1,624

High Courts13 Oct 2009

Dharamu Sahu Vs State of Orissa

Orissa High Court · (2010) CLT 434 (Suppl Crl) : (2010) 1 OLR 384 Supp : (2010) OLR 434 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts13 Oct 2009Dismissed

State of Orissa Vs Krushna Chandra Patel and Others

Orissa High Court · (2010) CLT 808 (Suppl Crl) : (2010) 1 OLR 563 Supp : (2010) OLR 808 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts12 Oct 2009Allowed

Philip Kiro and John Kujur Vs State of Orissa and Others

Orissa High Court · (2009) 10 OHC CK 0090

Constitution of India, 1950 — Article 30Orissa Aided Educational Institutions Employees Retirement Benefits Rules, 1981 — Rule 3Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9(1)
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High Courts09 Oct 2009Dismissed

State of Orissa Vs Sudarsana Mallik and Others

Orissa High Court · (2010) CLT 169 (Suppl Crl) : (2009) 44 OCR 824 : (2010) OLR 169 (Suppl Crl) : (2009) 2 OLR 1098 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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High Courts09 Oct 2009Dismissed

State of Orissa Vs Kumuda Chandra Naik and Others

Orissa High Court · (2010) CLT 165 (Suppl Crl) : (2009) 44 OCR 832 : (2010) OLR 165 (Suppl Crl) : (2009) 2 OLR 1094 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 313Penal Code, 1860 (IPC) — Section 201, 203, 302, 34, 436
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High Courts08 Oct 2009Allowed

Damu ' Hedu Pentia Vs State of Orissa

Orissa High Court · (2010) CLT 116 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 27Penal Code, 1860 (IPC) — Section 302
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High Courts08 Oct 2009

Ramesh Naik Vs State of Orissa

Orissa High Court · (2010) CLT 174 (Suppl Crl) : (2010) CriLJ 1130 : (2010) 1 Crimes 937 : (2009) 2 OLR 889 : (2010) 7 RCR(Criminal) 471

Penal Code, 1860 (IPC) — Section 294, 302, 304, 307
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High Courts08 Oct 2009Dismissed

State of Orissa Vs Danara Pradhan and Another

Orissa High Court · (2010) CLT 135 (Suppl Crl) : (2010) OLR 135 (Suppl Crl) : (2009) 2 OLR 645 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Evidence Act, 1872 — Section 11, 27Penal Code, 1860 (IPC) — Section 302, 307, 34
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