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Orissa High Court judgments

32,444 judgments · page 953 of 1,623

High Courts20 Mar 2003

Ranjit alias Rajat Kumar Das and Others Vs State of Orissa

Orissa High Court · (2003) CLT 861 (Suppl Crl) : (2003) 25 OCR 459 : (2003) 2 OLR 65

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts14 Mar 2003Dismissed

Jalandhar Pradhan Vs State of Orissa

Orissa High Court · (2003) 03 OHC CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 407, 408Orissa Special Courts Act, 1990 — Section 8(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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High Courts13 Mar 2003Allowed

Prafulla Behera and Others Vs State and Another

Orissa High Court · (2003) CLT 479 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202(2), 210, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 294, 307, 34, 498(A), 506
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High Courts13 Mar 2003Allowed

Prafulla Behera and Others Vs State of Orissa

Orissa High Court · (2003) 24 OCR 870

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202(2), 210, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 294, 307, 34, 498(A), 506
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