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Orissa High Court judgments

32,472 judgments · page 579 of 1,624

High Courts10 Dec 2014

Birendra Beshra Vs Buduj

Orissa High Court · (2014) 12 OHC CK 0075

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 16 Rule 16, Order 18 Rule 17A, Order 18 Rule 18, Order 20 Rule 20General Clauses Act, 1897 — Section 3(13)
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High Courts10 Dec 2014

Sutar Chemical Private Limited Vs Collector

Orissa High Court · (2015) 119 CLT 999 : (2015) 1 ILR 646 : (2015) 1 OLR 394

Limitation Act, 1963 — Section 18, 19, 6, 7, 8Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 18, 19, 34, 34(1)(2), 34(3)Orissa Estates Abolition Act, 1951 — Section 38B
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High Courts09 Dec 2014Disposed off

Arati Panigrahi Vs Subala

Orissa High Court · (2015) 119 CLT 1172

Civil Procedure Code, 1908 (CPC) - Section 24 — Dowry Prohibition Act, 1961 - Section 4 — Family Courts Act, 1984 - Section 19 — Hindu Marriage Act, 1955 - Section 9 — Penal Code, 1860 (IPC) - Section 294, 34, 498-A, 506
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High Courts08 Dec 2014

Banamali Nanda and Others Vs State of Orissa

Orissa High Court · (2015) CriLJ 2275

Criminal Procedure Code, 1973 (CrPC) - Section 313, 428 — Dowry Prohibition Act, 1961 - Section 3, 3(1), 4 — Evidence Act, 1872 - Section 113-B — Penal Code, 1860 (IPC) - Section 201, 304(B), 304-B, 498-A
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High Courts05 Dec 2014

Rajendra Sahu Vs Kshyama Sahu

Orissa High Court · (2014) 12 OHC CK 0073

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 3, Order 22 Rule 2, 2(2)
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High Courts05 Dec 2014

Ashok Kumar Padhy Vs State of Odisha

Orissa High Court · AIR 2015 Ori 37 : (2015) 120 CLT 406 : (2015) 1 ILR 313

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 34Registration Act, 1908 — Section 17, 17(1)(b), 2(14), 3, 49(d)(1)
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High Courts05 Dec 2014

Babita Padhy Vs State of Odisha

Orissa High Court · (2015) 120 CLT 595 : (2015) 1 ILR 750

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 34Registration Act, 1908 — Section 17(1)(b)
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High Courts05 Dec 2014

Raj Kumar Mahala and Others Vs State of Orissa and Others

Orissa High Court · (2015) 1 Crimes 704 : (2015) 1 OLR 391

Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 355Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts04 Dec 2014

Shaji Thomas Vs State

Orissa High Court · (2015) 119 CLT 1020 : (2015) 1 ILR 193

Criminal Procedure Code, 1973 (CrPC) - Section 439 — Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 19, 2(viia), 20(b)(ii)(C), 24, 27A
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