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Orissa High Court judgments

32,463 judgments · page 740 of 1,624

High Courts30 Apr 2009

Niranjan Dash Vs State of Orissa and Another

Orissa High Court · (2009) 108 CLT 95 : (2009) CriLJ 3632 : (2009) 2 OLR 649 Supp : (2011) 7 RCR(Criminal) 1427

Criminal Procedure Code, 1973 (CrPC) — Section 161, 239Penal Code, 1860 (IPC) — Section 34, 409, 417, 419, 420
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High Courts30 Apr 2009Dismissed

Prafulla Kumar Mohanty Vs Akshya Kumar Biswal

Orissa High Court · (2009) CLT 1091 (Suppl Crl) : (2009) 2 OLR 474 Supp : (2009) OLR 1091 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
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High Courts29 Apr 2009

Surendra Nath Sahu Vs State of Orissa

Orissa High Court · (2009) CLT 1380 (Suppl Crl) : (2009) 1 ILR (Ori) 760 : (2009) 2 OLR 465 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 177 , 178, 179, 180, 181(4)Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 5(4), 5A
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High Courts22 Apr 2009Allowed

Sri Pawan Kumar Dhanuka Vs State of Orissa and Others

Orissa High Court · (2009) 108 CLT 185 : (2009) CriLJ 3549 : (2009) 2 OLR 81 : (2011) 7 RCR(Criminal) 1349

Criminal Procedure Code, 1973 (CrPC) — Section 438Essential Commodities Act, 1955 — Section 6A, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 11, 12, 13, 3
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High Courts22 Apr 2009Dismissed

Bandhu Baxia Vs State of Orissa and Others

Orissa High Court · (2009) 108 CLT 85 : (2009) 2 OLR 124 Supp

Constitution of India, 1950 — Article 19, 300A, 31AGeneral Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 16, 17, 23
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High Courts22 Apr 2009Dismissed

Dolly Roy Vs Raja Roy

Orissa High Court · AIR 2010 Ori 1 : (2010) 109 CLT 121 : (2009) 2 OLR 852 Supp

Hindu Marriage Act, 1955 — Section 10(2), 13(1)A
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