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Orissa High Court judgments, 2014

824 judgments · page 40 of 42

High Courts21 Jan 2014Allowed

Chana Badanaik Vs State of Odisha

Orissa High Court · (2014) 1 ILR 668 : (2014) 1 OLR 991 Suppl.

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302
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High Courts20 Jan 2014Disposed Off

Sri Murarinath Sharma Vs Allahabad Bank and Others

Orissa High Court · (2014) 118 CLT 268 : (2014) 1 OLR 664

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 24Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 17(7)
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High Courts20 Jan 2014Allowed

Surya Prakash Sahoo Vs Debts Recovery Appellate Tribunal

Orissa High Court · (2014) 1 ILR 395 : (2014) 1 OLR 111 Suppl.

Penal Code, 1860 (IPC) — Section 120-B, 419, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21
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High Courts15 Jan 2014Disposed Off

Anjana Babulal Darabad Vs Commissioner

Orissa High Court · (2014) 117 CLT 1073 : (2014) 1 ILR 595 : (2014) 1 OLR 534 Suppl.

Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 2(n), 468
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High Courts13 Jan 2014Dismissed

Binati Samal Vs Bank of Baroda

Orissa High Court · AIR 2014 Ori 67 : (2014) 3 BC 340

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17(1)
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