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Orissa High Court judgments

33,604 judgments · page 1,619 of 1,681

High Courts02 May 1960

State Vs Lalit Mohan Nanda

Orissa High Court · AIR 1961 Ori 1 : (1961) CriLJ 124

Bar Councils Act, 1926 — Section 15Criminal Procedure Code, 1898 (CrPC) — Section 107, 145Orissa High Court Bar Council Rules — Rule 15, 16
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High Courts28 Apr 1960Dismissed

Samara Munda Vs Kartik Sahu

Orissa High Court · (1960) 26 CLT 623

Civil Procedure Code, 1908 (CPC) — Section 115Orissa Money Lenders Act, 1939 — Section 2, 7, 8Orissa Money Lenders Rules, 1939 — Rule 11, 12
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High Courts22 Apr 1960Dismissed

Debraj Misra Vs Bata Sahu

Orissa High Court · (1960) 26 CLT 644

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Orissa Money Lenders Act, 1939 — Section 2, 7Orissa Money Lenders Rules, 1939 — Rule 11, 12
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High Courts18 Apr 1960Allowed

Ganesh Das Vs State of Orissa and Another

Orissa High Court · (1960) 26 CLT 419

Constitution of India, 1950 — Article 226Orissa Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 10, 17Orissa Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 10, 11
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High Courts17 Apr 1960Dismissed

Braja Mohan Panda Vs State of Orissa

Orissa High Court · (1960) 26 CLT 392

Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1858 — Section 65Government of India Act, 1915 — Section 32
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