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Orissa High Court judgments

32,472 judgments · page 544 of 1,624

High Courts06 Jan 2016Disposed off

Mandhar Naik Vs State of Orissa and Others

Orissa High Court · (2016) 01 OHC CK 0021

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 19Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 17(4), Section 30, Section 31, Section 31(2), Section 4(1), Section 54
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High Courts05 Jan 2016Disposed off

Bipin Kumar Samal Vs Minarva Swain

Orissa High Court · (2016) 162 AIC 407 : (2016) AIR(Orissa) 41 : (2016) 4 CivilLJ 407 : (2016) 2 DMC 810

Civil Procedure Code, 1908 (CPC) - Section 24Family Courts Act, 1984 - Section 19Hindu Marriage Act, 1955 - Section 13(1), Section 13-B, Section 28
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High Courts05 Jan 2016Allowed

Sara Bewa Vs Rambha Bewa and Others

Orissa High Court · (2016) 01 OHC CK 0039

Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Section 27Orissa Land Reforms Act, 1960 - Section 67, Section 9, Section 9(1)
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High Courts05 Jan 2016Allowed

Panda Vs State of Orissa

Orissa High Court · (2016) 01 OHC CK 0018

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 162, Section 172, Section 172(2), Section 172(3)Evidence Act, 1872 - Section 145, Section 25Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12 (3)(1)(
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High Courts05 Jan 2016Allowed

Sara Bewa Vs Rambha Bewa

Orissa High Court · (2016) 122 CutLT 15

Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34, Section 6
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