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Orissa High Court judgments

32,472 judgments · page 519 of 1,624

High Courts03 Jan 2017Dismissed

Baina Bhoi & others Vs Dukhishyam Rout & others

Orissa High Court · (2017) 01 OHC CK 0024

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtOrissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972,
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High Courts02 Jan 2017Dismissed

Kamurul Haque Vs State of Orissa

Orissa High Court · (2017) sup1 CutLTCriminal 550 : (2017) 66 OrissaCriR 520

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, Section 420
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High Courts02 Jan 2017Allowed

Bankaram Kumbhar Vs Budel Murmu

Orissa High Court · (2017) AIRCC 1628

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 35 (1), Order 21 Rule 35(2)Constitution of India, 1950 - Article 227
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High Courts02 Jan 2017

P.S. Venkateswaralu Vs A. Bhanu and Ors.

Orissa High Court · (2017) 01 OHC CK 0011

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
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High Courts21 Dec 2016Disposed off

Kamal Lochan Sha Vs State of Orissa

Orissa High Court · (2017) 170 AIC 863 : (2017) sup1 CutLTCriminal 621

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Negotiable Instruments Act, 1881 (NI) - Section 138
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