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Orissa High Court judgments

32,463 judgments · page 611 of 1,624

High Courts14 Feb 2014Dismissed

Dudugu Hembram Vs State of Orissa

Orissa High Court · (2014) CriLJ 2337 : (2014) 1 OLR 618 Suppl.

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366, 376(2)(f), 506
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High Courts12 Feb 2014Partly Allowed

Tukuna Vs State of Orissa

Orissa High Court · (2014) CriLJ 3096 : (2014) 1 OLR 1064 Suppl.

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 20(b)(ii)(C), 42, 57, 8
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High Courts11 Feb 2014Dismissed

Urmila Tripathy Vs Charulata Kar

Orissa High Court · (2014) 117 CLT 1044 : (2014) 1 OLR 586

Civil Procedure Code, 1908 (CPC) — Section 10, 151Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36, 36(1), 37, 37(1), 41
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High Courts11 Feb 2014Allowed

Gokula Chandra Das Vs Pramod Kumar Pradhan

Orissa High Court · (2014) 117 CLT 1118 : (2015) 1 ILR 384 : (2014) 1 OLR 797

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 6 Rule 17, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6ACriminal Procedure Code, 1973 (CrPC) — Section 144Limitation Act, 1963 — Section 3, 3(2)(b), 3(2)(b)(i)
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High Courts11 Feb 2014

Biseswar Dandpat Vs Saraswati Dei

Orissa High Court · AIR 2014 Ori 97 : (2014) 117 CLT 1127 : (2015) 1 ILR 394 : (2014) 1 OLR 879

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 36, 62, 74, 74(1)(i), 83
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High Courts11 Feb 2014Disposed off

Pallab Kumar Ray Vs Ratikanta Senapati and Others

Orissa High Court · (2015) 3 ACC 340 : (2015) ACJ 732 : (2015) 120 CLT 708 : (2015) 1 ILR 801

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27 — Criminal Procedure Code, 1973 (CrPC) - Section 161 — Motor Vehicles Act, 1988 - Section 166, 169, 169(2) — Penal Code, 1860 (IPC) - Section 279, 304-A, 337
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