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Orissa High Court judgments

32,472 judgments · page 487 of 1,624

High Courts27 Mar 2018Allowed

Suvendu Mohanty Vs State of Orissa and Others

Orissa High Court · (2018) 03 OHC CK 0039

Orissa Education Act, 1969 — Section 3(b)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9, 9(1)
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High Courts26 Mar 2018Disposed of

Bidyadhar Samal Vs State

Orissa High Court · (2018) 03 OHC CK 0034

Code of Criminal Procedure, 1973 — Section 2(h), 482Indian Penal Code, 1860 — Section 376, 450, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts26 Mar 2018Allowed

Baisakhu Kumar Karna Vs State of Odisha .Vig.

Orissa High Court · (2018) 03 OHC CK 0015

Prevention of Corruption Act, 1988 — Section 4(1), 7, 13(2), 13(1)(d), 20Code of Criminal Procedure, 1973 — Section 161, 162, 162(1), 313Indian Evidence Act, 1872 — Section 6, 27, 32(1), 145
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High Courts23 Mar 2018Dismissed

BINA ALIAS BINOD PRADHAN Vs STATE OF ORISSA

Orissa High Court · (2018) 03 OHC CK 0087

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 324, 325, 326, 341, 379, 506Arms Act, 1959 — Section 25
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