Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)

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High Courts08 Jan 2015Allowed

D. Bhakta Priyamba Vs Member, Board of Revenue and Others

Orissa High Court · (2015) 01 OHC CK 0054

Orissa Land Reforms Act, 1960 - Section 2(13), 2(5-A), 59(2)

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High Courts08 Jan 2015Partly Allowed

Tamiga Tadingi Vs State of Orissa

Orissa High Court · (2015) CriLJ 2953

Penal Code, 1860 (IPC) - Section 299, 300, 302, 304, 307

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High Courts08 Jan 2015Disposed off

Jyoti Prakash Jena and Others Vs Kaveri Patra and Others

Orissa High Court · (2015) 1 OLR 388

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3, Order 7 Rule 10, 107Hindu Marriage Act, 1955 - Section 10, 11, 13(1)(i-b), 13(B)

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High Courts08 Jan 2015Dismissed

Piyush Hasmukhlal Desai Vs International Society for Krishna Consciousness (ISKCON)

Orissa High Court · AIR 2015 Ori 43

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(2), Order 22 Rule 22, Order 22 Rule 3, Order 22 Rule 6, 107

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High Courts07 Jan 2015Dismissed

Sangita Mohapatra Vs Commissioner-cum-Secy. Women and Child Devt. Dept.

Orissa High Court · (2015) 01 OHC CK 0024

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High Courts07 Jan 2015

A. Anand Vs Union of India

Orissa High Court · (2015) 01 OHC CK 0023

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High Courts07 Jan 2015Disposed off

Jambeswar Pradhan Vs O.F.D.C. Ltd.

Orissa High Court · (2015) 01 OHC CK 0017

Constitution of India, 1950 - Article 226Contract Act, 1872 - Section 56Land Acquisition Act, 1894 - Section 4(1)

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High Courts06 Jan 2015

Rajendra Kumar Pati Vs Union of India

Orissa High Court · (2015) 3 CCR 344 : (2015) CriLJ 1392 : (2015) 2 RCR(Criminal) 936

Constitution of India, 1950 - Article 14, 21Criminal Procedure Code, 1973 (CrPC) - Section 173, 207, 227, 228, 239Penal Code, 1860 (IPC) - Section 120-B

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