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COURT ARCHIVE

Orissa High Court judgments, 1990

444 judgments · page 3 of 23

High Courts13 Nov 1990Dismissed

State of Orissa Vs Ramachandra Das

Orissa High Court · AIR 1991 Ori 197 : (1991) 71 CLT 612 : (1991) 1 OLR 103

Constitution of India, 1950 — Article 246Criminal Procedure Code, 1973 (CrPC) — Section 102
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High Courts29 Oct 1990Allowed

New India Assurance Co. Ltd. Vs Nasim Khan and Others

Orissa High Court · (1992) 2 ACC 696 : (1992) ACJ 418 : AIR 1991 Ori 200

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Motor Vehicles Act, 1939 — Section 110AOrissa Motor Vehicles (Accidents Claims Tribunals) Rules, 1960 — Rule 20
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High Courts29 Oct 1990Dismissed

Sk. Nasiruddin Vs Dulari Bibi and Others

Orissa High Court · (1991) 1 OLR 61

Criminal Procedure Code, 1973 (CrPC) — Section 125 , 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 5, 7
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High Courts29 Oct 1990Dismissed

Nasiruddin Vs Dulari Bibi and Others

Orissa High Court · (1991) CriLJ 2039 : (1992) 1 DMC 228

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(2), 3(5), 5, 7
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High Courts29 Oct 1990Dismissed

SK. Nasiruddin Vs Dulari Bibi and Others

Orissa High Court · (1991) 2 DMC 403 : (1991) 1 OLR 61

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(2), 5, 7
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