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Orissa High Court judgments

32,444 judgments · page 912 of 1,623

High Courts05 Oct 2004

Narsingh Charan Moharana Vs State of Orissa

Orissa High Court · (2004) CLT 1258 (Suppl Crl) : (2004) 29 OCR 864 : (2004) 2 OLR 734 : (2004) OLR 1258 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
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High Courts04 Oct 2004

Nabakishore Sahoo Vs State of Orissa

Orissa High Court · (2004) CLT 1268 (Suppl Crl) : (2004) 29 OCR 683 : (2004) 2 OLR 556 : (2004) OLR 1268 (Suppl Crl)

Bihar and Orissa Excise Act, 1915 — Section 47, 66, 68(1)Criminal Procedure Code, 1973 (CrPC) — Section 457
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High Courts04 Oct 2004Allowed

Amulya Rout Vs State of Orissa

Orissa High Court · (2004) 10 OHC CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 122, 31, 31(1), 427Penal Code, 1860 (IPC) — Section 380, 394, 395, 457, 458
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High Courts04 Oct 2004Allowed

Rabindra Nath Mallick Vs State of Orissa

Orissa High Court · (2004) CLT 1326 (Suppl Crl) : (2004) 29 OCR 662 : (2004) 2 OLR 567 : (2004) OLR 1326 (Suppl Crl)

Arms Act, 1959 — Section 25, 27, 32Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 307, 323, 34, 341
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