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Orissa High Court judgments, 1966

149 judgments · page 1 of 8

High Courts22 Dec 1966Dismissed

Ramkumar Liladhar, Firm Vs State of Orissa and Others

Orissa High Court · AIR 1967 Ori 142 : (1967) 33 CLT 244 : (1967) 33 CLT 1244

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 96Defence of India Rules, 1939 — Rule 75ARequisitioned Land (Continuance of Powers) Act, 1947 — Section 3
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High Courts21 Dec 1966Dismissed

Brahmananda Mohanty Vs The State

Orissa High Court · AIR 1967 Ori 135 : (1967) 33 CLT 591 : (1967) CriLJ 1168

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 405, 409
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High Courts17 Dec 1966Dismissed

Republic of India Vs G.A.N. Rajan and Others

Orissa High Court · AIR 1967 Ori 115 : (1967) 33 CLT 239 : (1967) CriLJ 1039

Criminal Procedure Code, 1898 (CrPC) — Section 251A(8), 556, 7AEvidence Act, 1872 — Section 159, 160, 161Penal Code, 1860 (IPC) — Section 160, 165, 165A
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High Courts22 Nov 1966

Kishore and Others Vs The State

Orissa High Court · AIR 1967 Ori 118

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
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