Criminal Procedure Code, 1973 (CrPC) - Section 319Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 34, Section 498A

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High Courts04 Jan 2017Disposed off

Sayed Fakiruddin Vs Hena Begum

Orissa High Court · (2017) sup1 CutLTCriminal 623 : (2017) 66 OrissaCriR 338

Protection of Women From Domestic Violence Act, 2005 - Section 20

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High Courts04 Jan 2017Partly Allowed

Ganesh Moharana Vs Sabitri Moharana

Orissa High Court · (2017) sup1 CutLTCriminal 637 : (2017) 66 OrissaCriR 662

Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 31(1)

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High Courts04 Jan 2017Dismissed

Mobina Bibi Vs State of Orissa

Orissa High Court · (2017) sup1 CutLTCriminal 598 : (2017) 1 DMC 314 : (2017) 66 OrissaCriR 536

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, Section 498A, Section 506

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High Courts04 Jan 2017Dismissed

Chhatrapati Dibya Ranjan Biswal Vs State of Odisha & others

Orissa High Court · (2017) 01 OHC CK 0033

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High Courts03 Jan 2017Allowed

Pradip Kumar Saha Vs State of Orissa

Orissa High Court · (2017) CriLJ 1847 : (2017) sup1 CutLTCriminal 653 : (2017) 1 OJR 468 : (2017) 66 OrissaCriR 345

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 294

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High Courts03 Jan 2017Disposed Off

State of Orissa Vs Amulya Kumar Champatiray

Orissa High Court · (2017) LIC 1392

Constitution of India, 1950 - Article 311(2)(b)Orissa Police Manual Rules, 1940 - Rule 828

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High Courts03 Jan 2017Dismissed

Radha Govinda Bhattacharya & Another Vs State of Orissa, represented through Secretary, Revenue Department, Bhubaneswar & Others

Orissa High Court · (2017) 01 OHC CK 0028

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtOrissa Survey and Settlement Act, 1958, Section 15, Se

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High Courts03 Jan 2017Allowed

Nilanchala Pradhan @ Kalia Vs Addl. District Judge, Bhanjanagar & others

Orissa High Court · (2017) 01 OHC CK 0027

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 41Rule 27

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High Courts03 Jan 2017

Pradip Kumar Saha Vs State of Orissa & Anr.

Orissa High Court · (2017) 01 OHC CK 0026

Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeIndian Penal Code, 1860,

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High Courts03 Jan 2017

Sananda Barik & another Vs State Election Commissioner, State of Odisha & others

Orissa High Court · (2017) 01 OHC CK 0025

Representation of the People Act, 1950, Section 20, Section 18 -Orissa Gram Panchayat Election Rules, 1965, - Rule 6(1), Rule 7, Rule 7(1), Rule 7(2), Rule 6(2) -

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