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Orissa High Court judgments

32,472 judgments · page 583 of 1,624

High Courts17 Nov 2014

Rabinarayan Nanda Vs Taraprasad Bahinipati

Orissa High Court · (2014) 118 CLT 1041 : (2015) 2 ILR (Ori) 806 : (2014) 2 OLR 1063 Suppl. : (2014) 2 OLR 1063

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17Constitution of India, 1950 — Article 173Representation of the People Act, 1951 — Section 100, 101, 123, 33, 81
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High Courts13 Nov 2014Dismissed

State of Orissa Vs Sadasiba Majhi

Orissa High Court · (2015) 2 DMC 645

Criminal Procedure Code, 1973 (CrPC) - Section 378Evidence Act, 1872 - Section 113(A)Penal Code, 1860 (IPC) - Section 306 498A 498-A
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High Courts12 Nov 2014

Surendra N. Senapati Vs State

Orissa High Court · (2014) 11 OHC CK 0081

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
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High Courts12 Nov 2014Dismissed

State of Orissa Vs Khageswar Konhar

Orissa High Court · (2015) 119 CLT 760

Criminal Procedure Code, 1973 (CrPC) - Section 378 — Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(a)(i), 42(1)
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High Courts11 Nov 2014

Sujit Ku. Dhir Vs R.T.O.

Orissa High Court · (2014) 2 OLR 1070

Constitution of India, 1950 — Article 226, 227Orissa Motor Vehicles Taxation Act, 1975 — Section 13, 14, 17, 17(2), 18
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