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Orissa High Court judgments

32,443 judgments · page 1,008 of 1,623

High Courts12 Jul 2001

Bichitrananda Muduli Vs State of Orissa

Orissa High Court · (2001) 21 OCR 369 : (2001) 2 OLR 205

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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High Courts09 Jul 2001Allowed

Mahendra Pradhan and Others Vs State of Orissa

Orissa High Court · (2001) 21 OCR 356

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25, 29Penal Code, 1860 (IPC) — Section 116
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High Courts09 Jul 2001

Tridebeswar Das Vs State of Orissa

Orissa High Court · (2001) CriLJ 4439

Arms Act, 1959 — Section 27Civil Procedure Code Amendment Act, 1973 — Section 341, 343Constitution of India, 1950 — Article 22
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High Courts02 Jul 2001Allowed

Sri Sambit Parija Vs Smt. Surita Parija

Orissa High Court · AIR 2002 Ori 22 : (2001) 3 CivCC 629 : (2001) 92 CLT 363 : (2002) 2 DMC 542 : (2002) 1 RCR(Civil) 394

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, 141Hindu Marriage Act, 1955 — Section 13 , 24
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High Courts28 Jun 2001Allowed

Laxmi Mallik Vs Mayadhar Mallik

Orissa High Court · (2001) 92 CLT 808 : (2002) 1 DMC 172 : (2001) 2 OLR 141

Family Courts Act, 1984 — Section 19, 7Hindu Marriage Act, 1955 — Section 13(1)
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