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Orissa High Court judgments, 2014

824 judgments · page 34 of 42

High Courts12 Mar 2014

Bhagirathi Pera Vs State of Orissa

Orissa High Court · (2014) CriLJ 3559 : (2014) 2 ILR 150 : (2014) 1 OLR 844

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154Prevention of Corruption Act, 1988 — Section 20
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High Courts11 Mar 2014Allowed

Dillip Swain@Dilu Vs State

Orissa High Court · (2014) 03 OHC CK 0038

Motor Vehicles Act, 1988 — Section 179, 20(b)(ii)(c)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 37(1)
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High Courts10 Mar 2014Allowed

Bhikari Charan Ojha Vs Dhruba Naik

Orissa High Court · (2014) 118 CLT 334 : (2014) 2 OLR 151 : (2015) 3 RCR(Civil) 312

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9, Order 9 Rule 1
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High Courts07 Mar 2014Disposed Off

Golak Chandra Swain Vs Union of India

Orissa High Court · (2014) 118 CLT 250 : (2014) 141 FLR 954 : (2014) 1 ILR 710 : (2014) LabIC 3707 : (2014) 2 OLR 185 Suppl. : (2014) 2 OLR 185

Central Reserve Police Force Act, 1949 — Section 11(1)
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High Courts06 Mar 2014Disposed Off

Kamala Naik Vs Jagabandhu Samal

Orissa High Court · (2014) 4 ACC 605 : (2015) ACJ 912 : (2015) 1 ALLMR 37 : (2014) 2 AnWR 211 : (2014) 2 OLR 175 Suppl. : (2014) 2 OLR 175

Motor Vehicles Act, 1988 — Section 147, 147(1)(b)(i), 173, 173(1)
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High Courts06 Mar 2014Dismissed

Lalit Kumar Joshi Vs Sajjan Kumar Joshi

Orissa High Court · (2014) 1 ILR 946 : (2014) 2 OLR 170 Suppl. : (2014) 2 OLR 170

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17, 17(1)
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High Courts06 Mar 2014

Re-Juvenile-in-Conflict with law (JCL) Vs State of Orissa

Orissa High Court · (2015) 119 CLT 601 : (2014) 1 OLR 965

Constitution of India, 1950 — Article 15(3), 39(e), 45, 47Criminal Procedure Code, 1973 (CrPC) — Section 164, 389Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 17, 18, 19, 2, 2(I)
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High Courts05 Mar 2014Allowed

Manoj Ranjan Nayak Vs Purna Chandra Das

Orissa High Court · (2015) 1 CCR 68 : (2014) 118 CLT 175 : (2014) 1 ILR 906 : (2014) 2 OLR 160 Suppl. : (2014) 2 OLR 160

Criminal Procedure Code, 1973 (CrPC) - Section 202 203 226 227 239Penal Code, 1860 (IPC) - Section 109 120-B 34 379 427
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