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Orissa High Court judgments

32,472 judgments · page 492 of 1,624

High Courts12 Feb 2018Dismissed

Ghana Katali Vs Lachu Poroja & others

Orissa High Court · (2018) 02 OHC CK 0008

Evidence Act, 1872, Section 64, Section 63, Section 65 - Proof of documents by primary evidence - Secondary evidence - Cases in which secondary evidence relating to documents
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High Courts06 Feb 2018Dismissed

Gangadhar Sahoo Vs State of Odisha

Orissa High Court · (2018) 02 OHC CK 0033

Constitution of India, Article 14, Article 21, Article 20, Article 247, Article 199 - Appointment of Commission to inquire into and
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High Courts05 Feb 2018Disposed off

A. Kokan Rao Vs State of Orissa

Orissa High Court · (2018) 02 OHC CK 0029

Indian Penal Code, 1860, Section 272, Section 273 - Adulteration of food or drink intended for sale - Sale of noxious food or drinkBihar and Orissa Excise Act, 1915, <
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High Courts05 Feb 2018

Laxmidhar Barik Vs State of Orissa & Ors.

Orissa High Court · (2018) 02 OHC CK 0028

Code of Criminal Procedure, 1973, Section 482, Section 482 - Saving of inherent powers of High Court - Saving of inherent powers of High CourtIndian Penal Code, 1860,
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