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Orissa High Court judgments, 2014

824 judgments · page 37 of 42

High Courts11 Feb 2014Allowed

Gokula Chandra Das Vs Pramod Kumar Pradhan

Orissa High Court · (2014) 117 CLT 1118 : (2015) 1 ILR 384 : (2014) 1 OLR 797

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 6 Rule 17, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6ACriminal Procedure Code, 1973 (CrPC) — Section 144Limitation Act, 1963 — Section 3, 3(2)(b), 3(2)(b)(i)
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High Courts11 Feb 2014

Biseswar Dandpat Vs Saraswati Dei

Orissa High Court · AIR 2014 Ori 97 : (2014) 117 CLT 1127 : (2015) 1 ILR 394 : (2014) 1 OLR 879

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 36, 62, 74, 74(1)(i), 83
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High Courts11 Feb 2014Disposed off

Pallab Kumar Ray Vs Ratikanta Senapati and Others

Orissa High Court · (2015) 3 ACC 340 : (2015) ACJ 732 : (2015) 120 CLT 708 : (2015) 1 ILR 801

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27 — Criminal Procedure Code, 1973 (CrPC) - Section 161 — Motor Vehicles Act, 1988 - Section 166, 169, 169(2) — Penal Code, 1860 (IPC) - Section 279, 304-A, 337
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High Courts11 Feb 2014Dismissed

Premananda Swain Vs Bidyadhar Swain

Orissa High Court · (2014) 118 CLT 145 : (2014) 1 OLR 1008

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 2-A, Order 39 Rule 3Constitution of India, 1950 — Article 215
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High Courts10 Feb 2014

Tuhin Ranjan Das Vs ICICI Bank

Orissa High Court · (2014) 02 OHC CK 0003

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
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High Courts05 Feb 2014Partly Allowed

Mata Vs State of Orissa

Orissa High Court · (2014) 2 ILR 469 : (2014) 1 OLR 1058 Suppl.

Penal Code, 1860 (IPC) — Section 300, 302, 304
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