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Orissa High Court judgments

32,444 judgments · page 885 of 1,623

High Courts31 Aug 2005Allowed

Naresh Chandra Mohanty Vs Millan Kumar Badu

Orissa High Court · (2005) 2 OLR 578

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 441, 448
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High Courts29 Aug 2005Dismissed

State Vs Lal Chand Agarwal

Orissa High Court · (2005) 100 CLT 703 : (2005) CriLJ 366 : (2006) FAJ 1

Prevention of Food Adulteration Act, 1954 — Section 16(1)
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High Courts23 Aug 2005Dismissed

Nihar Nalini Nayak Vs State of Orissa and Another

Orissa High Court · (2006) CLT 43 (Suppl Crl) : (2005) 2 OLR 498

Criminal Procedure Code, 1973 (CrPC) — Section 408, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 294, 341, 420, 506
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High Courts23 Aug 2005Allowed

State of Orissa Vs Purna Chandra Jena

Orissa High Court · (2006) CLT 210 (Suppl Crl) : (2006) CriLJ 505 : (2006) OLR 210 (Suppl Crl) : (2005) 2 OLR 784

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 224, 302
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High Courts22 Aug 2005Allowed

Manoj Kumar Swain Vs State of Orissa and Others

Orissa High Court · (2005) 2 OLR 672

Constitution of India, 1950 — Article 226, 227Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Act, 1989 — Section 15, 16(3), 16(4), 17, 23Orissa Minerals (Prevention of Theft, Smuggling and Other Unlawful Activities) Rules, 1990 — Rule 14
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