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Orissa High Court judgments, 2014

824 judgments · page 31 of 42

High Courts09 Apr 2014Partly Allowed

Buna Panigrahi Vs State of Orissa

Orissa High Court · (2014) 1 ILR 1056

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 406
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High Courts09 Apr 2014Disposed Off

Akam Bhol Vs State of Orissa

Orissa High Court · (2015) 2 Crimes 713 : (2014) 2 OLR 189

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 354
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High Courts09 Apr 2014

Prakiti Enterprisers Vs Super Health Care

Orissa High Court · (2014) 4 BC 339 : (2014) 2 OLR 446 Suppl. : (2014) 2 OLR 446

Constitution of India, 1950 — Article 226, 226(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 178(d), 179, 190Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts07 Apr 2014Dismissed

Sudam Karan Vs State of Orissa

Orissa High Court · (2014) 2 ILR 198 : (2014) 2 OLR 798

Criminal Procedure Code, 1973 (CrPC) — Section 436(1), 436(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20(b)(ii)(C), 24, 27A, 37
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High Courts07 Apr 2014

State of Orissa Vs Jagat

Orissa High Court · (2015) CriLJ 300 : (2014) 2 OLR 875

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 304, 323
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High Courts04 Apr 2014Disposed Off

Lokanath Vs State of Orissa

Orissa High Court · (2014) 2 OLR 29

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts03 Apr 2014Disposed Off

Goutam Bhainsa Vs State

Orissa High Court · (2014) 04 OHC CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 366-A
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High Courts03 Apr 2014Disposed Off

Rama Chandra Bastia Vs State of Orissa

Orissa High Court · (2014) 118 CLT 657 : (2014) 2 ILR 186 : (2014) 2 OLR 182

Land Acquisition Act, 1894 — Section 16Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(2), 10(3), 12
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High Courts02 Apr 2014Disposed Off

Federation of India Mineral Industries, New Delhi and Another Vs State of Odisha and 3 Others M/s. Korp Resources Private Limited Vs State of Odisha and 6 Ors. M/s. SMC Power Generation Ltd and another Vs State of Odisha and Another Nikila Impex Pvt. Ltd. Vs State of Odisha and 2 Others

Orissa High Court · AIR 2014 Ori 105 : (2014) 4 FLT 545 : (2014) 1 ILR 1024 : (2014) 2 OLR 503 Suppl. : (2014) 2 OLR 503

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 21 Rule 16, 146Constitution of India, 1950 — Article 14, 19(1)(g), 19(g), 301, 304Mines and Minerals (Development and Regulation) Act, 1957 — Section 10(2), 13, 13(2)(g), 18(1), 2
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