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Orissa High Court judgments

32,463 judgments · page 756 of 1,624

High Courts05 Jan 2009Dismissed

Karunakar Samal Vs State of Orissa and Others

Orissa High Court · (2009) CLT 167 (Suppl Crl) : (2009) 1 OLR 97 Supp : (2009) OLR 167 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 294, 323, 34, 342, 384Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
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High Courts24 Dec 2008Allowed

Re-A Juvenile Vs State of Orissa

Orissa High Court · (2009) CLT 366 (Suppl Crl) : (2009) CriLJ 2002 : (2009) 1 OLR 494 : (2009) OLR 366 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 302, 380
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High Courts23 Dec 2008Allowed

Nata @ Maheswar Mahakud Vs State of Orissa

Orissa High Court · (2009) 107 CLT 87 : (2009) 1 OLR 457

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498A, 506
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