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Orissa High Court judgments, 2021

1,155 judgments · page 54 of 58

High Courts31 Mar 2021Dismissed

Rinku Pradhan Vs State Of Odisha And Another

Orissa High Court · (2021) 03 OHC CK 0028

Constitution Of India, 1950 — Article 19(1)(a)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 90, 294, 313, 375, 376, 376(1), 506
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High Courts31 Mar 2021Dismissed

Sanjit Jena @ Sanji And Another Vs State Of Odisha

Orissa High Court · (2021) 03 OHC CK 0027

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 20(b)(ii)(C), 37(1), 37(2), 42, 42(1), 42(2), 50, 54
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High Courts30 Mar 2021Allowed

Sri Birat Chandra Dagara Vs Odisha Manganese & Minerals Limited

Orissa High Court · (2021) 03 OHC CK 0007

Constitution Of India, 1950 — Article 141, 142, 227Arbitration And Conciliation Act, 1996 — Section 11(6)Code Of Civil Procedure, 1908 — Section 36, 47, 151, Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2), Order 21 Rule 32(3), Order 21 Rule 32(4), Order 21 Rule 32(5)
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High Courts30 Mar 2021Allowed

Srikar Patra Vs Sri Gopinath Dev & Others

Orissa High Court · (2021) 03 OHC CK 0006

Constitution Of India, 1950 — Article 14Code Of Civil Procedure, 1908 — Section 9, 11, 96, 100Orissa Hindu Religious Endowments Act, 1951 — Section 3A, 8A(1)(3), 19, 25, 25(1), 39, 41, 41(d), 69(1), 73, 73(1), 73(2)
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