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Orissa High Court judgments, 1969

301 judgments · page 14 of 16

High Courts18 Mar 1969Allowed

Bhalu Naik Vs Hemo Naikani

Orissa High Court · AIR 1969 Ori 236 : (1969) 35 CLT 532

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Hindu Marriage Act, 1955 — Section 24Orissa High Court Hindu Marriage and Divorce Rules, 1956 — Rule 13
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High Courts07 Mar 1969Dismissed

Rajkishore Bhuyan Vs The State

Orissa High Court · AIR 1969 Ori 190 : (1969) 35 CLT 513 : (1969) CriLJ 995

Criminal Procedure Code, 1898 (CrPC) — Section 342, 537Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 405, 409
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High Courts28 Feb 1969Dismissed

Bhanja Naik Vs Somanath Mohanty

Orissa High Court · AIR 1969 Ori 268 : (1969) 35 CLT 411 : (1969) CriLJ 1414

Criminal Procedure Code, 1898 (CrPC) — Section 383, 561APrisoners Act, 1900 — Section 2, 3, 4Prisons Act, 1894 — Section 3(1), 3(2), 3(3)
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High Courts21 Feb 1969

Bisipati Padhan Vs State of Orissa

Orissa High Court · AIR 1969 Ori 289(1) : (1969) 35 CLT 362 : (1969) CriLJ 1517

Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 288Evidence Act, 1872 — Section 101, 102, 103, 104, 145Penal Code, 1860 (IPC) — Section 302
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