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COURT ARCHIVE

Orissa High Court judgments, 2016

641 judgments · page 23 of 33

High Courts15 Mar 2016Disposed off

Pradosh Kumar Patnaik and Others Vs State of Orissa and Others

Orissa High Court · (2016) 3 CLR 752 : (2016) 149 FLR 487

Constitution of India, 1950 - Article 226, Article 32Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 1, Section 16, Section 16(1)(b), Section 16(1)(c), Section 2, Section 2(e), Section 7A, Section 7-A, Section 7A(3)
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High Courts11 Mar 2016Partly Allowed

Gora Purty Vs State of Orissa

Orissa High Court · (2016) 03 OHC CK 0019

Evidence Act, 1872 - Section 118, Section 6Penal Code, 1860 (IPC) - Section 201, Section 300, Section 302, Section 304, Section 85, Section 86
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High Courts10 Mar 2016Disposed Off

Santosh Sahoo and others Vs State of Orissa

Orissa High Court · (2016) 2 Crimes 707

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 294, 323, 341, 354, 379, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3
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High Courts10 Mar 2016Disposed off

Prafulla Kumar Samantaray Vs R.T.O., Rourkela and Others

Orissa High Court · (2016) AIR(Orissa) 98 : (2016) 122 CutLT 253 : (2016) 1 ILRCuttack 988

Constitution of India, 1950 - Article 226, Article 227Karnataka Co-operative Societies Act, 1959 - Section 17, Section 54Orissa Forest Act, 1972 - Section 10, Section 56
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High Courts04 Mar 2016Allowed

Prasanta Ku. Behera Vs State of Orissa

Orissa High Court · (2016) sup2 CutLTCriminal 3 : (2016) 2 ILRCuttack 163

Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 52(3), 57
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High Courts04 Mar 2016Allowed

Udayanath Rout Vs Paradip Port Trust

Orissa High Court · (2016) AIR(Orissa) 71 : (2016) 122 CutLT 272 : (2016) 1 ILRCuttack 943 : (2016) 6 RAJ 327

Arbitration and Conciliation Act, 1996 - Section 11, Section 11(6), Section 11(7), Section 16, Section 16(1), Section 34, Section 34(2), Section 37, Section 8Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2Constitution of India, 19
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