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Orissa High Court judgments

32,472 judgments · page 74 of 1,624

High Courts16 Apr 2025Disposed Of

Soumitri Bhue Vs State Of Odisha And Others Vs

Orissa High Court · (2025) 04 OHC CK 1372

Constitution of India, 1950 - Article 226, 227Odisha Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 33, 34, 34(3), 35, 35(2), 36A
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High Courts11 Apr 2025Allowed

Bipin @ Bipin Bihari Rout& Ors Vs Kabita Swain Vs

Orissa High Court · (2025) 04 OHC CK 1400

Code of Civil Procedure, 1908 - Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1(u)Registration Act, 1908 - Section 17, 28Indian Penal Code, 1860 - Section 494, 495, 497, 498
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High Courts11 Apr 2025Dismissed

State Of Orissa Vs Niranjan Nayak Vs

Orissa High Court · (2025) 04 OHC CK 1394

Constitution of India, 1950 - Article 226, 227Orissa Forest Act, 1972 - Section 56Orissa Forest (Detection, Enquiry and Disposal of Forest Offences) Rules, 1980 - Rule 4
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