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Orissa High Court judgments

32,472 judgments · page 539 of 1,624

High Courts15 Feb 2016Dismissed

Niranjan Sahu Vs Gauri Sahu and Others

Orissa High Court · (2016) 02 OHC CK 0046

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 4 (1), Order 22 Rule 4 (2), Order 22 Rule 4(2), Order 8 Rule 9Constitution of India, 1950 - Article 227
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High Courts15 Feb 2016Disposed off

Bulu Hazari Vs State of Orissa

Orissa High Court · (2016) sup1 CutLTCriminal 738

Criminal Procedure Code, 1973 (CrPC) - Section 437Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
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High Courts15 Feb 2016Dismissed

Niranjan Sahu Vs Gauri Sahu

Orissa High Court · (2017) 173 AIC 843 : (2016) 122 CutLT 195

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4 (2), Order 8 Rule 9Constitution of India, 1950 - Article 227
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High Courts10 Feb 2016Allowed

Boga Gond and Others Vs Ramasai Gond

Orissa High Court · (2016) 02 OHC CK 0051

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Section 47Constitution of India, 1950 - Article 227, Article 39ACourt Fees Act, 1870 - Section 20
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High Courts09 Feb 2016Disposed off

Noki Vs State of Orissa

Orissa High Court · (2016) 1 OriLR 493

Criminal Procedure Code, 1973 (CrPC) - Section 374, Section 374(2)Penal Code, 1860 (IPC) - Section 376, Section 456
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High Courts09 Feb 2016Dismissed

Rintu Vs State of Orissa

Orissa High Court · (2016) 02 OHC CK 0045

Evidence Act, 1872 - Section 6Penal Code, 1860 (IPC) - Section 376 (2)(g), Section 376(2)(g)
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