CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments

32,463 judgments · page 793 of 1,624

High Courts18 Apr 2008Allowed

Sri Braja Bhai Vs State of Orissa

Orissa High Court · (2008) CriLJ 4775 : (2008) 40 OCR 411 : (2008) 2 OLR 161

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 438, 439, 482Penal Code, 1860 (IPC) — Section 120, 34, 406, 408, 420
Read judgment
High Courts17 Apr 2008Dismissed

Sunanda Kar Vs State of Orissa

Orissa High Court · (2008) CLT 897 (Suppl Crl) : (2008) 2 OLR 98 Supp : (2008) OLR 897 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 457, 482Evidence Act, 1872 — Section 39, 65A, 65BPenal Code, 1860 (IPC) — Section 273, 34, 418, 420, 468
Read judgment
High Courts11 Apr 2008Dismissed

Sanatan Rout Vs Dharani Panda and Others

Orissa High Court · (2008) CLT 898 (Suppl Crl) : (2008) 2 OLR 97 Supp : (2008) OLR 898 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
Read judgment
High Courts11 Apr 2008Allowed

Sabitri Dei and Another Vs State of Orissa

Orissa High Court · (2008) 40 OCR 491

Criminal Procedure Code, 1973 (CrPC) — Section 218, 221(1), 222Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
Read judgment