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Orissa High Court judgments, 2016

641 judgments · page 26 of 33

High Courts16 Feb 2016Disposed Off

Pranab Kumar Pradhan Vs State of Orissa

Orissa High Court · (2016) 4 CriCC 192 : (2016) 3 Crimes 287 : (2016) sup1 CutLTCriminal 726

Criminal Procedure Code, 1973 (CrPC) - Section 197Penal Code, 1860 (IPC) - Section 294, 323, 34, 354, 379, 457, 506
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High Courts15 Feb 2016Allowed

Noble Gas Ltd. Vs Noble Gas Worker's Union

Orissa High Court · (2016) 02 OHC CK 0057

Civil Procedure Code, 1908 (CPC) - Section 151, Section 9Constitution of India, 1950 - Article 133, Article 19, Article 19(1), Article 227Industrial Disputes Act, 1947 - Section 2(f), Section 2(k), Section 33C
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High Courts15 Feb 2016Dismissed

Niranjan Sahu Vs Gauri Sahu and Others

Orissa High Court · (2016) 02 OHC CK 0046

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 4 (1), Order 22 Rule 4 (2), Order 22 Rule 4(2), Order 8 Rule 9Constitution of India, 1950 - Article 227
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High Courts15 Feb 2016Disposed off

Bulu Hazari Vs State of Orissa

Orissa High Court · (2016) sup1 CutLTCriminal 738

Criminal Procedure Code, 1973 (CrPC) - Section 437Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
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High Courts15 Feb 2016Dismissed

Niranjan Sahu Vs Gauri Sahu

Orissa High Court · (2017) 173 AIC 843 : (2016) 122 CutLT 195

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4 (2), Order 8 Rule 9Constitution of India, 1950 - Article 227
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