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Orissa High Court judgments

32,472 judgments · page 594 of 1,624

High Courts21 Aug 2014

Radhakanta Majhi Vs State of Orissa

Orissa High Court · (2015) 3 ACC 502 : AIR 2014 Ori 206 : (2014) 118 CLT 719 : (2014) 2 ILR 653 : (2014) 2 OLR 769

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 376
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High Courts21 Aug 2014

Natabar Jena Vs Collector

Orissa High Court · (2015) 119 CLT 72 : (2014) 2 ILR 811

Orissa Land Reforms Act, 1960 — Section 22, 23Registration Act, 1908 — Section 17
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High Courts20 Aug 2014

Ruby Vs Debasish Pradhan

Orissa High Court · (2014) 118 CLT 859 : (2014) 2 ILR 709 : (2014) 2 OLR 691

Hindu Marriage Act, 1955 — Section 13(1)(ib), 23A, 25
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High Courts20 Aug 2014Dismissed

Narayan Chandra Sahu Vs Radhashyam Maheswar

Orissa High Court · (2014) 118 CLT 726 : (2014) 2 ILR 949 : (2014) 2 OLR 1015 Suppl. : (2014) 2 OLR 1015

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10-A, Order 22 Rule 4, Order 22 Rule 4(4), 47Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 28, 28(3)
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High Courts19 Aug 2014

Maheswar Sahoo Vs State of Orissa

Orissa High Court · (2015) 119 CLT 157 : (2014) 2 ILR 1014 : (2014) LabIC 4251 : (2014) 2 OLR 739

Orissa Home Guards Act, 1961 — Section 8Penal Code, 1860 (IPC) — Section 186, 294, 332, 336, 34
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High Courts19 Aug 2014Allowed

Sanjukta Devi Vs State of Odisha

Orissa High Court · (2015) 119 CLT 151 : (2015) 145 FLR 385 : (2014) 4 LLJ 328 : (2014) 4 LLN 748 : (2014) 2 OLR 758 : (2015) 1 SCT 407

Representation of the People Act, 1950 — Section 20, 20(1), 20(1-A), 20(7)Workmens Compensation Act, 1923 — Section 21(1)(b)
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