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Orissa High Court judgments

32,463 judgments · page 729 of 1,624

High Courts17 Aug 2009

Rabindranath Satpathy Vs Hina Sethy

Orissa High Court · (2009) 108 CLT 694 : (2010) CriLJ 60 : (2009) 2 OLR 643 : (2011) 7 RCR(Criminal) 1029

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Penal Code, 1860 (IPC) — Section 218, 294Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
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High Courts17 Aug 2009Allowed

Biswanath Hota and Others Vs State of Orissa and Another

Orissa High Court · (2009) CLT 1733 (Suppl Crl) : (2009) 2 ILR (Ori) 546 : (2009) 2 OLR 317 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 321, 482Penal Code, 1860 (IPC) — Section 109, 294, 323, 34, 506Police Act, 1861 — Section 30
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High Courts17 Aug 2009Allowed

Pratap Chandra Sahu Vs State of Orissa

Orissa High Court · (2009) CLT 1616 (Suppl Crl) : (2009) 2 OLR 284 Supp : (2009) OLR 1616 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 436
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High Courts17 Aug 2009Dismissed

Bulu Swain Vs State of Orissa

Orissa High Court · (2010) CLT 65 (Suppl Crl) : (2010) OLR 65 (Suppl Crl) : (2009) 2 OLR 636 Supp

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 304B, 494, 498A
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High Courts10 Aug 2009Allowed

Sasanka Sekhar Das Vs State of Orissa

Orissa High Court · (2009) CLT 1626 (Suppl Crl) : (2009) 2 OLR 310 Supp : (2009) OLR 1626 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
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High Courts07 Aug 2009Allowed

Himansu Barik Vs State of Orissa

Orissa High Court · (2009) CLT 1713 (Suppl Crl) : (2009) 2 ILR (Ori) 483(1) : (2009) 2 OLR 303 Supp : (2009) OLR 1713 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
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