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Orissa High Court judgments

32,463 judgments · page 771 of 1,624

High Courts17 Sept 2008Allowed

State of Orissa Vs Upendra Pradhan

Orissa High Court · (2009) 42 OCR 59 : (2009) 1 OLR 344 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 366, 378(1)Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 307, 34
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High Courts16 Sept 2008Dismissed

Basu Bhainsa Vs State of Orissa

Orissa High Court · (2009) CLT 31 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 161, 202Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
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High Courts15 Sept 2008

Naresh Naik Vs State of Orissa

Orissa High Court · (2008) CLT 1262 (Suppl Crl)

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 52, 53Penal Code, 1860 (IPC) — Section 302, 34
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High Courts15 Sept 2008Allowed

Panchanan Sethi Vs State of Orissa and Others

Orissa High Court · (2009) 1 OLR 490 Supp

Education Act, 1969 — Section 7(6)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 20, 20(1), 20(3), 20(4), 21
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High Courts12 Sept 2008Dismissed

Jagadamba Rice Mill Vs Bank of India

Orissa High Court · (2008) 09 OHC CK 0113

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 143, 226, 227, 32Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 20
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High Courts12 Sept 2008

Purna Chandra Nag and Others Vs State of Orissa

Orissa High Court · (2008) CLT 1158 (Suppl Crl) : (2008) 2 OLR 308 Supp : (2008) OLR 1158 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 145, 313Penal Code, 1860 (IPC) — Section 302, 304, 326Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
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