CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 857 of 1,623

High Courts09 Aug 2006Allowed

Bijaya Parida Vs State of Orissa and Others

Orissa High Court · (2006) CLT 1041 (Suppl Crl) : (2006) 2 OLR 591

Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 12(1), 3(2), 8Penal Code, 1860 (IPC) — Section 294, 302, 34
Read judgment
High Courts02 Aug 2006Allowed

Arjun Rout and Another Vs State of Orissa

Orissa High Court · (2007) CLT 41 (Suppl Crl) : (2006) 2 OLR 507

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 470, 470(1), 470(2)Penal Code, 1860 (IPC) — Section 294, 323, 34, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
Read judgment
High Courts02 Aug 2006Dismissed

Sri Fani Bhusan Nanda Vs Kshiti Sundari Nanda

Orissa High Court · (2007) 1 DMC 751 : (2006) 2 OLR 490

Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 125(2)Hindu Adoptions and Maintenance Act, 1956 — Section 22
Read judgment
High Courts27 Jul 2006Dismissed

State of Orissa Vs Munadhar Agrawala

Orissa High Court · (2006) CLT 985 (Suppl Crl) : (2006) CriLJ 4739 : (2006) 2 OLR 342 : (2006) OLR 985 (Suppl Crl)

Prevention of Food Adulteration Act, 1954 — Section 10, 13(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
Read judgment