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Orissa High Court judgments

32,472 judgments · page 516 of 1,624

High Courts20 Jan 2017Disposed off

Sri Khageswar Parida Vs State of Orissa

Orissa High Court · (2017) 171 AIC 881 : (2017) 7 FLT 211 : (2017) 66 OrissaCriR 618

Criminal Procedure Code, 1973 (CrPC) - Section 457Mines And Minerals (Development And Regulation) Act, 1957 - Section 21(4)Orissa Minerals (Prevention of Theft, Smuggling and Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007 - Rule 12(2)
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High Courts20 Jan 2017Disposed

Sri Bijoy Kumar Sahoo Vs State of Orissa

Orissa High Court · (2017) 01 OHC CK 0016

Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of propertyMines and Minerals (Regulation and Development) Act, 1957, Section 21(4),
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High Courts20 Jan 2017Dismissed

Krushna Chandra Biswal Vs State of Orissa

Orissa High Court · (2017) AIRCC 1449 : (2017) 1 OJR 393

Civil Procedure Code, 1908 (CPC) - Section 100Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 51(1)
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High Courts19 Jan 2017Disposed Off

Smt. R. Waralaxmi Vs Southco

Orissa High Court · (2017) 153 FLR 178 : (2017) 1 LLJ 574

Constitution of India, 1950 - Article 226Orissa Civil Services (Pension) Rules, 1992 - Rule 5(a), Rule 56(4)(a)(i), Rule 70(A)
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High Courts17 Jan 2017Allowed

Pradip Kumar Dash Vs State of Orissa

Orissa High Court · (2017) CriLJ 2469 : (2017) sup1 CutLTCriminal 500 : (2017) 66 OrissaCriR 613

Criminal Procedure Code, 1973 (CrPC) - Section 311Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 7
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