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Orissa High Court judgments

33,604 judgments · page 1,675 of 1,681

High Courts21 Jul 1950Dismissed

Vaikuntham Jaganadham Vs State of Orissa

Orissa High Court · AIR 1952 Ori 164 : (1951) 17 CLT 154

Criminal Procedure Code, 1898 (CrPC) — Section 337, 540Essential Supplies (Temporary Powers) Act, 1946 — Section 7Evidence Act, 1872 — Section 118, 133
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High Courts24 Apr 1950

Ulla Mahapatra Vs The King

Orissa High Court · AIR 1950 Ori 261 : (1950) 16 CLT 102

Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 300, 83Reformatory Schools Act, 1897 — Section 8
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High Courts20 Apr 1950

Behera Tanti Vs The State

Orissa High Court · AIR 1950 Ori 202 : (1950) 16 CLT 141

Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 33
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High Courts20 Apr 1950Allowed

Radhamohan Rana and Others Vs Gobinda Gopalananda

Orissa High Court · AIR 1951 Ori 230 : (1950) 16 CLT 174

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Orissa General Clauses Act, 1937 — Section 2(17)Orissa Hindu Religious Endowments (Amendment) Act, 1947 — Section 59(3)
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High Courts04 Apr 1950

Reghu Singh and Others Vs Government of Orissa and Others

Orissa High Court · AIR 1951 Ori 95 : (1952) 18 CLT 176

Central Provinces Land Revenue Act, 1881 — Section 108, 116, 4(1), 4(9), 65ACentral Provinces Tenancy Act, 1898 — Section 45(1), 45(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 27
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