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Orissa High Court judgments

32,472 judgments · page 517 of 1,624

High Courts13 Jan 2017Allowed

Gambharimunda Grama Panchayat Vs State of Orissa

Orissa High Court · (2017) AIR(Orissa) 39 : (2017) 123 CutLT 816

Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Section 3National Food Security Act, 2013 - Section 12(2)(e), Section 2(23), Section 2(4)
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High Courts13 Jan 2017Allowed

Sabita @ Bijuli Sahoo Vs Niranjan Sahoo

Orissa High Court · (2017) 123 CutLT 679 : (2017) 2 DMC 241 : (2017) 66 OrissaCriR 563

Criminal Procedure Code, 1973 (CrPC) - Section 401Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 3
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High Courts12 Jan 2017Allowed

Bijaya Ketan Swain Vs State of Orissa

Orissa High Court · (2017) sup1 CutLTCriminal 516 : (2017) 66 OrissaCriR 603

Penal Code, 1860 (IPC) - Section 294, Section 323, Section 336, Section 34, Section 341, Section 452, Section 506
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High Courts09 Jan 2017Dismissed

State of Odisha Vs Manmohan Rath and others

Orissa High Court · (2017) 01 OHC CK 0038

Constitution of India, Article 227, Article 323A, Article 323 - Power of superintendence over all courts by the High Court - Administrative tribunals - Reports of Public
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