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Orissa High Court judgments

32,463 judgments · page 667 of 1,624

High Courts25 Apr 2011Allowed

Chaitan Paraja Vs State of Orissa

Orissa High Court · (2011) 2 ILR (Ori) 122

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
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High Courts22 Apr 2011Allowed

Surendra Kumar Patra and Others Vs Abani Kumar Sahoo and Others

Orissa High Court · (2012) 113 CLT 53

Constitution of India, 1950 — Article 14, 16, 320Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 11, 17, 6, 7, 8Orissa Public Service Commission (Limitations of Functions) Regulations, 1989 — Regulation 10, 3, 4
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High Courts21 Apr 2011

Sunakar Behera and Others Vs State of Orissa and Others

Orissa High Court · (2011) 04 OHC CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 407, 407(1), 407(2)Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts20 Apr 2011Dismissed

Lingaraja Mohanty Vs Binodini Mohanty and Others

Orissa High Court · (2011) 04 OHC CK 0034

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 10(1), Order 43 Rule 1(I), 115Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
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