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Orissa High Court judgments

32,472 judgments · page 468 of 1,624

High Courts03 Apr 2019Disposed Of

Dila Ram Chouhan Vs State Of Odisha

Orissa High Court · (2019) 04 OHC CK 0004

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37Code Of Criminal Procedure, 1973 — Section 439
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High Courts29 Mar 2019Dismissed

Sairendri Sahu Vs Subasini Sahu @ Pradhan And Another

Orissa High Court · (2019) 03 OHC CK 0057

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 7 Rule 11Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972 — Section 41(1), 41(2), 41(3), 51
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High Courts26 Mar 2019Disposed Of

M/s. SKOL Breweries Ltd. Vs State Of Odisha And Others

Orissa High Court · (2019) 03 OHC CK 0052

Constitution Of India, 1950 — Article 226, 227Bihar AND Orissa Excise Act, 1915 — Section 14(1) 38, 89, 90, 90(1), 90(7)Board’s Excise Rules, 1965 — Rule 5, 6, 8, 20, 20(5), 34, 34(2), 104(4)
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High Courts26 Mar 2019Dismissed

Rabindra Kumar Mallick Vs State Of Orissa(Vig.)

Orissa High Court · (2019) 03 OHC CK 0050

Code Of Criminal Procedure, 1973 — Section 173, 197, 239, 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 8, 9, 13(1)(d), 13(2), 19
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