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Orissa High Court judgments, 2003

723 judgments · page 11 of 37

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High Courts14 Aug 2003Allowed

Chinta alias Prafulla Dehury Vs State of Orissa

Orissa High Court · (2003) 2 OLR 351

Penal Code, 1860 (IPC) — Section 302
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High Courts14 Aug 2003Allowed

Jayanta Kumar Maitra Vs State of Orissa and Others

Orissa High Court · (2003) 08 OHC CK 0004

Orissa Local Fund Service Rules, 1975 — Rule 7Orissa Municipal Act, 1950 — Section 73(2), 73D
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High Courts14 Aug 2003Dismissed

Rashid Aslam Vs State of Orissa and Others

Orissa High Court · (2003) 08 OHC CK 0003

Constitution of India, 1950 — Article 243ZC, 244, 244(1), 245, 368
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High Courts12 Aug 2003

Rama Chandra Mohapatra and Others Vs Rabindra alias Rabirndranath Mohapatra and Others

Orissa High Court · (2003) 26 OCR 264

Criminal Procedure Code, 1973 (CrPC) — Section 144
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High Courts12 Aug 2003

Panchei Bewa and Others Vs Gouranga Charan Swain and Another New India Assurance Co. Ltd. Vs Panchei Bewa and Others

Orissa High Court · (2004) 2 ACC 505 : (2003) 96 CLT 351

Motor Vehicles Act, 1988 — Section 149(2), 173
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High Courts12 Aug 2003

Rama Chandra Mohapatra and Others Vs Rabindra alias Rabindranath Mohapatra and Others

Orissa High Court · (2003) CLT 1028 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 114(4), 144, 144(5)
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High Courts12 Aug 2003

Special Land Acquisition Officer Vs Akura Gouda

Orissa High Court · (2003) 96 CLT 428

Land Acquisition Act, 1894 — Section 54
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High Courts08 Aug 2003Dismissed

Ganga Pallei Vs State of Orissa

Orissa High Court · (2003) 26 OCR 96

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 326, 34
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High Courts08 Aug 2003

Smt. Kamala Barik and Another Vs State of Orissa

Orissa High Court · (2004) 27 OCR 94

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High Courts08 Aug 2003Allowed

Ganesh Patra and Others Vs Banabihari Patra (dead) and after him his L.Rs. Puni Bewa and Others

Orissa High Court · AIR 2004 Ori 23 : (2003) 96 CLT 436

Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 43
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High Courts07 Aug 2003Dismissed

Divisional Manager, Orissa Forest Development Corporation Ltd. Vs Shila Sharma and Another

Orissa High Court · (2004) 1 ACC 800 : (2003) 96 CLT 509

Motor Vehicles Act, 1988 — Section 173
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High Courts06 Aug 2003Allowed

S. Chandra Vs Orissa Sales Tax Tribunal and Others

Orissa High Court · (2003) OLR 615 Supp : (2006) 143 STC 452

Orissa Sales Tax Rules, 1947 — Rule 60, 60(1)
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High Courts06 Aug 2003Allowed

Raju Pradhan and Others Vs The State and Another

Orissa High Court · (2003) 08 OHC CK 0043

Penal Code, 1860 (IPC) — Section 307
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High Courts05 Aug 2003Dismissed

The Tank Truck Owners' Association Vs Union of India (UOI) and Others

Orissa High Court · (2003) 96 CLT 451

Constitution of India, 1950 — Article 226, 227
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High Courts05 Aug 2003Dismissed

Dara Singh @ Rabindra Kumar Pal and Others Vs Republic of India

Orissa High Court · (2003) CLT 1046 (Suppl Crl)

Commissions of Inquiry Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
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High Courts05 Aug 2003

Avipraya and Another Vs State of Orissa and Another Biswa Keshari Mohanty and Another Vs Chief Secretary to Government of Orissa and Others

Orissa High Court · (2003) 96 CLT 537

Constitution of India, 1950 — Article 226, 227
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High Courts05 Aug 2003

Keshab Chandra Sahu Vs State of Orissa and Others

Orissa High Court · (2003) 96 CLT 356

Constitution of India, 1950 — Article 226, 227
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High Courts04 Aug 2003Dismissed

Divisional Manager, National Insurance Company Ltd. Vs Urmila Jenasamanta and Others

Orissa High Court · (2005) ACJ 1425 : (2003) 2 OLR 644

Motor Vehicles Act, 1988 — Section 173(1)
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High Courts04 Aug 2003

The New India Assurance Co. Ltd. Vs A. Singara Vadivela and Others

Orissa High Court · (2004) 1 ACC 614 : (2003) 2 OLR 432

Motor Vehicles Act, 1988 — Section 173
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High Courts04 Aug 2003Dismissed

Pradeep Kumar Deo and Another Vs State of Orissa

Orissa High Court · (2003) 96 CLT 431 : (2003) CriLJ 4053 : (2003) 26 OCR 80 : (2004) 2 RCR(Criminal) 93

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 482
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