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Orissa High Court judgments, 2014

824 judgments · page 39 of 42

High Courts29 Jan 2014Disposed Off

Jyotsnasingh Vs State of Orissa

Orissa High Court · (2014) 118 CLT 201 : (2014) 2 OLR 129 Suppl. : (2014) 2 OLR 129

Orissa Government Land Settlement Act, 1962 — Section 7-A, 7-A(3)Orissa Land Reforms Act, 1960 — Section 22, 6-A
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High Courts24 Jan 2014

Gurua Naik Vs State of Orissa

Orissa High Court · AIR 2014 Ori 51 : (2014) 3 CCR 219 : (2014) CriLJ 1630 : (2014) 1 ILR 405 : (2014) 1 OLR 672 : (2014) 3 RCR(Criminal) 125

Bihar and Orissa Excise Act, 1915 — Section 77(2), 78(3)Central Excises and Salt Act, 1944 — Section 21, 21(1), 21(2), 9Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 162, 173, 43
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High Courts24 Jan 2014Dismissed

Sk. Nur Hosen Vs State of Odisha

Orissa High Court · (2014) 1 ILR 936 : (2014) 1 OLR 569 Suppl.

Bihar and Orissa Excise Act, 1915 — Section 47(a), 66, 67, 67(1), 68Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 397(3), 399
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High Courts22 Jan 2014Dismissed

Utkal Ranjan Mohanty Vs Chairman, Distance Education Council

Orissa High Court · (2014) 1 ILR 489 : (2014) 2 OLR 407 Suppl. : (2014) 2 OLR 407

All India Council for Technical Education Act, 1987 — Section 10, 10(1)(k), 2(g), 2(h)Constitution of India, 1950 — Article 32INDIRA GANDHI NATIONAL OPEN UNIVERSITY ACT, 1985 — Section 16(7)
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High Courts22 Jan 2014Dismissed

Sri Balaram Dhal Vs Union of India and Others

Orissa High Court · (2014) 117 CLT 1065 : (2014) 1 ILR 536 : (2014) 1 OLR 538

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 120(B) 120-B 201 379 411Railway Property (Unlawful Possession) Act, 1966 - Section 3(a)
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High Courts22 Jan 2014Disposed Off

State of Orissa Vs Raju

Orissa High Court · (2014) 1 ILR 853

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 460
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