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Orissa High Court judgments, 2019

290 judgments · page 14 of 15

High Courts11 Jan 2019Dismissed

Kirtan Naik Vs State Of Odisha

Orissa High Court · (2019) 01 OHC CK 0002

Evidence Act, 1872 — Section 25, 26, 27Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 173(2), 313
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High Courts11 Jan 2019Allowed

State Manager Icici Lombard General Insurance Company Ltd. Vs Sarita Agrawal And Others

Orissa High Court · (2019) 1 TAC 927 : (2019) 2 TAC 639

Motor Vehicles Act, 1988 — Section 166, 173Code Of Civil Procedure, 1908 — Order 5 Rule 9, Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 12, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 5, Order 9 Rule 6, Order 9 Rule 7, Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 10, Order 9 Rule 13, Order 5 Rule 15, Order 5 Rule 16, Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19, Order 5 Rule 20, Order 5 Rule 21, Order 5 Rule 22, Order 5 Rule 23, Order 5 Rule 24, Order 5 Rule 25, Order 5 Rule 26, Order 5 Rule 27, Order 5 Rule 28, Order 5 Rule 29, Order 5 Rule 30, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5, Order 13 Rule 6, Order 13 Rule 7, Order 13 Rule 8, Order 13 Rule 9, Order 13 Rule 10, Order 16 Rules 2 To 21, Order 18 And Order 23 Rule 1 To 3Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960 — Rule 20
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High Courts10 Jan 2019Dismissed

Nityananda Mishra Vs Pranati Mishra & Others

Orissa High Court · (2019) 01 OHC CK 0067

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Protection Of Women From Domestic Violence Act, 2005 — Section 2(a), 2(q), 12, 23, 29
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High Courts10 Jan 2019Dismissed

Nityananda Mishra Vs Pranati Mishra And Others

Orissa High Court · (2019) 01 OHC CK 0054

Code Of Criminal Procedure, 1973 — Section 156(1), 155(2), 482Protection Of Women from Domestic Violence Act, 2005 — Section 2(a), 2(q), 12, 23, 29Constitution Of India, 1950 — Article 226
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High Courts10 Jan 2019Dismissed

Narendra K. Rout Vs Swarnalata Rout

Orissa High Court · (2019) Cri LJ 4935

Code Of Criminal Procedure, 1973 — Section 156(1), 155(2), 202, 203, 482Indian Penal Code, 1860 — Section 34, 493, 506Search Results Web results Dowry Prohibition Act, 1961 — Section 3, 4
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