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Orissa High Court judgments

32,444 judgments · page 863 of 1,623

High Courts20 Jun 2006Allowed

Hiralal Agarwal and Others Vs State of Orissa and Another

Orissa High Court · (2006) CLT 802 (Suppl Crl) : (2006) CriLJ 3809 : (2006) 2 DMC 624 : (2006) 2 OLR 128

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 307, 323, 325, 34, 498A
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High Courts19 May 2006

Maheswar Mohanty Vs State of Orissa

Orissa High Court · (2006) CLT 822 (Suppl Crl) : (2006) 2 OLR 67

Constitution of India, 1950 — Article 21, 226, 227Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 144, 205, 258, 309, 311
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High Courts18 May 2006Allowed

Ajit Kumar Dehury Vs State of Orissa

Orissa High Court · (2007) CLT 8 (Suppl Crl) : (2007) OLR 8 (Suppl Crl) : (2006) 1 OLR 217 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294, 375, 376, 376(2), 506
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