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Orissa High Court judgments, 1973

288 judgments · page 15 of 15

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High Courts12 Jan 1973

Nityananda Naiko Vs Radhamohan Panda and Others

Orissa High Court · (1973) 39 CLT 113

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Court Fees Act, 1870 — Section 13Limitation Act, 1963 — Section 12
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High Courts09 Jan 1973

Gajendra Kar Vs State of Orissa

Orissa High Court · (1973) 39 CLT 186 : (1973) CriLJ 1058

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 328
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High Courts08 Jan 1973

Madhab Prasad Misra and Others Vs State and Another

Orissa High Court · (1973) 01 OHC CK 0004

Criminal Procedure Code, 1898 (CrPC) — Section 173, 197Penal Code, 1860 (IPC) — Section 109, 21, 379
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High Courts01 Jan 1973

Jogeswar Das Vs Sundar Sahu

Orissa High Court · (1973) 39 CLT 224

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, Order 21 Rule 58, Order 9 Rule 13, 2(11), 47
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High Courts01 Jan 1973

Nilakantha Naik and Others Vs Ananta Naik and Others

Orissa High Court · (1973) 39 CLT 207

Criminal Procedure Code, 1898 (CrPC) — Section 145
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High Courts01 Jan 1973Dismissed

Raghunath Kar and Others Vs Gajendra Kar and Others

Orissa High Court · AIR 1973 Ori 157

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High Courts01 Jan 1973

Naran Swain Vs State of Orissa

Orissa High Court · (1973) CriLJ 892

Penal Code, 1860 (IPC) — Section 300, 307, 323, 326, 34
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High Courts01 Jan 1973

Sobani Parida and Others Vs Tanu Dei

Orissa High Court · (1973) 39 CLT 200

Penal Code, 1860 (IPC) — Section 143, 323, 427
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