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Orissa High Court judgments, 2018

351 judgments · page 18 of 18

High Courts02 Jan 2018

Sukanti Kanhar Vs Sh. Ranjita Patra

Orissa High Court · (2018) 01 OHC CK 0023

Code of Civil Procedure, 1908, Order 3Rule 1 -Evidence Act, 1872, Section 73 - Comparison of signature, writing or seal with other admitted or Proved
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High Courts02 Jan 2018Dismissed

Dr. Binod Bihari Naik Vs State of Orissa

Orissa High Court · (2018) 01 OHC CK 0022

Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860
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High Courts02 Jan 2018Dismissed

Kartik Chandra Dash Vs State of Orissa

Orissa High Court · (2018) 01 OHC CK 0017

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 161 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Ex
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