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Orissa High Court judgments

32,472 judgments · page 590 of 1,624

High Courts19 Sept 2014Allowed

K. Alley Vs State of Orissa

Orissa High Court · (2014) 118 CLT 1151 : (2015) 1 ILR 505 : (2014) 2 OLR 1083 Suppl. : (2014) 2 OLR 1083

Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 10, 12(1), 13, 3(2), 3(4)Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
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High Courts18 Sept 2014

Bharati Behera Vs Jhili Prava Behera

Orissa High Court · (2015) 119 CLT 663 : (2014) 2 ILR 1004 : (2014) 2 OLR 1029

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 15 Rule 1, Order 15 Rule 3, Order 18 Rule 1, Order 18 Rule 17
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High Courts15 Sept 2014

Digbijaya Missal Vs State of Orissa

Orissa High Court · AIR 2015 Ori 36 : (2015) 119 CLT 54 : (2014) 2 ILR 881

Constitution of India, 1950 — Article 25, 25(1)Orissa Freedom of Religion Act, 1967 — Section 3, 4, 7
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High Courts12 Sept 2014Dismissed

Radhika Padhan Vs Debaraj Meher

Orissa High Court · (2014) 09 OHC CK 0099

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6, Order 16 Rule 7Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 130, 131
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High Courts12 Sept 2014Allowed

Dipti Mohanty Vs Surya Prakash Mohanty

Orissa High Court · (2014) 118 CLT 1172 : (2015) 1 DMC 574 : (2015) 1 ILR 255 : (2014) 2 OLR 456 Suppl. : (2014) 2 OLR 456

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20, 3Hindu Marriage Act, 1955 — Section 9
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