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Orissa High Court judgments, 2015

665 judgments · page 3 of 34

High Courts02 Dec 2015Disposed Off

Santanu Kumar Mishra Vs State of Orissa and Others

Orissa High Court · (2015) 12 OHC CK 0024

Constitution of India, 1950 - Article 226, 227Orissa Aided Educational Institutions (Appointment of Lecturers Validation) Act, 1998 - Section 3(1)Orissa Education Act, 1969 - Section 3(b)
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High Courts26 Nov 2015Allowed

Surendranath Baral Vs Bishnupriya Panda and Others

Orissa High Court · (2016) 1 ILR (Ori) 174

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 1, Order 22 Rule 11, Order 22 Rule 22, Order 22 Rule 3, Order 22 Rule 4Constitution of India, 1950 - Article 226, 227Limitation Act, 1963 - Section 5
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High Courts20 Nov 2015Disposed Off

Bata Vs State of Orissa and Others

Orissa High Court · (2016) 1 ILR (Ori) 89

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 161, 41, 482, 71, 73Penal Code, 1860 (IPC) - Section 294, 323, 354, 506
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High Courts20 Nov 2015Disposed Off

Dharmendra Kumar Beuria and Others Vs State of Orissa

Orissa High Court · (2016) 1 ILR (Ori) 94

Bonded Labour System Abolition Act, 1976 - Section 16, 17, 18Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 23, 26Penal Code, 1860 (IPC) - Section 324, 326, 34, 363, 366
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