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Orissa High Court judgments

32,443 judgments · page 1,058 of 1,623

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High Courts28 Jun 1999Dismissed

United India Insurance Co. Ltd. Vs Raj Kumari Sahoo and Others

Orissa High Court · (2001) ACJ 224 : (1999) 2 OLR 214

Motor Vehicles Act, 1988 — Section 149(2), 170, 173Orissa Motor Vehicles (Accidents Claims Tribunals) Rules, 1960 — Rule 7
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High Courts28 Jun 1999Dismissed

Dolamam Patel and Another Vs State of Orissa

Orissa High Court · (1999) 06 OHC CK 0002

Penal Code, 1860 (IPC) — Section 302, 325, 34
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High Courts26 Jun 1999

United India Insurance Co. Ltd. Vs Kashinath Barik and Another

Orissa High Court · (2000) 1 OLR 497

Motor Vehicles Act, 1988 — Section 149(4)
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High Courts26 Jun 1999

Indrajeet Roy Vs Republic of India and Another

Orissa High Court · (1999) 87 CLT 859 : (1999) 17 OCR 157 : (1999) 2 OLR 92

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
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High Courts25 Jun 1999Allowed

Sitaram Chayela Vs Officer in charge, Laxmisagar Police Station

Orissa High Court · (1999) 06 OHC CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 160Penal Code, 1860 (IPC) — Section 174, 279, 337, 338
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High Courts25 Jun 1999

Kailash Chandra Mohanty Vs State of Orissa

Orissa High Court · (1999) 88 CLT 255 : (1999) 2 OLR 165

Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 120B, 409, 477A
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High Courts25 Jun 1999Allowed

Mohammad Hassan and Another Vs Asraf Alli Khan and Another

Orissa High Court · (1999) 2 OLR 163

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 363
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High Courts25 Jun 1999Allowed

Rajendra Kumar Jit and Others Vs State of Orissa and Others

Orissa High Court · (1999) 88 CLT 579 : (1999) 17 OCR 150 : (1999) 2 OLR 156

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 171F, 34, 354, 366, 452
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High Courts24 Jun 1999Dismissed

Narayan Hadipa Vs Smt. Jayasudha Nagabansha ' Hadipa

Orissa High Court · (1999) 88 CLT 244 : (1999) 2 DMC 639 : (1999) 17 OCR 171

Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts24 Jun 1999

Salim Khan alias Hassan and Naimeun Nisa alias Husna Vs Union of India (UOI) and Others

Orissa High Court · (1999) 2 OLR 347

Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 10, 11, 5, 6, 7
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High Courts23 Jun 1999Dismissed

New India Assurance Co. Ltd. Vs Sadasiv Misra and Others

Orissa High Court · (1999) 2 OLR 159

Motor Vehicles Act, 1988 — Section 170
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High Courts23 Jun 1999Dismissed

Divisional Manager, United India Assurance Co. Ltd. Vs Ullas Chandra Jena and Another

Orissa High Court · (2001) ACJ 1120 : (1999) 2 OLR 129

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High Courts22 Jun 1999Dismissed

Prafulla Kumar Das and Another Vs Sabita Behera

Orissa High Court · (1999) 88 CLT 326

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage (Amendment) Act, 1956 — Section 14Limitation Act, 1963 — Section 5
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High Courts21 Jun 1999

Officer-In-Charge, Legal Cell, National Insurance Co. Ltd. Vs Smt. Rambhamani Mohapatra and Others

Orissa High Court · (2000) 1 ACC 251 : (1999) 88 CLT 662

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High Courts21 Jun 1999

Kishore Mohanty Vs Birendra Chandra Pandey and Others

Orissa High Court · (1999) 2 OLR 78

Conduct of Elections Rules, 1961 — Rule 33(5)Representation of the People Act, 1951 — Section 81, 86(1), 86(3)
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High Courts18 Jun 1999Dismissed

Gouranga Das Mohapatra Vs Narasingha Das Mohapatra and Another

Orissa High Court · (1999) 88 CLT 276 : (1999) 2 OLR 224

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 226 , 227
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High Courts18 Jun 1999Dismissed

Saudamini Ray and Another Vs State of Orissa

Orissa High Court · (1999) 17 OCR 137

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 204B, 24, 302, 304B, 34
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High Courts18 Jun 1999Dismissed

Dasarathi Panda Vs The State of Orissa,represented through the Secretary,Home Department and Others

Orissa High Court · (1999) 17 OCR 255

Constitution of India, 1950 — Article 21, 22(5), 226National Security Act, 1980 — Section 10, 3(2)
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High Courts18 Jun 1999Dismissed

Dasarathi Panda Vs The State of Orissa and Others

Orissa High Court · (1999) 17 OCR 255

Constitution of India, 1950 — Article 21, 22(5), 226National Security Act, 1980 — Section 10, 3(2)
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High Courts17 Jun 1999Allowed

Chawa Oram Vs State of Orissa

Orissa High Court · (1999) 06 OHC CK 0033

Penal Code, 1860 (IPC) — Section 300, 302, 304, 324
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