Penal Code, 1860 (IPC) — Section 302, 34, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7

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High Courts23 Jun 2008

The Executive Director, NALCO Ltd. and Special Land Acquisition Officer, Nalco Vs Prasadi Amanta and Another

Orissa High Court · (2008) CLT 396 Supp

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts23 Jun 2008Allowed

Smt. Kanaka Sahoo Vs State of Orissa and Others

Orissa High Court · (2008) 106 CLT 511 : (2008) 2 OLR 726 Supp

Constitution of India, 1950 — Article 14, 226, 227

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High Courts23 Jun 2008Dismissed

Brahmananda Mohanta Vs Kalia Mohanto and Others

Orissa High Court · (2008) CLT 730 Supp : (2008) 2 OLR 732 Supp : (2008) OLR 730 Supp

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High Courts23 Jun 2008

Samir Kumar Dasgupta and Another Vs Bansidhara Behera and Another

Orissa High Court · (2008) CLT 728 Supp : (2008) 2 OLR 737 Supp : (2008) OLR 728 Supp

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Partnership Act, 1932 — Section 69, 69(2)

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High Courts23 Jun 2008Dismissed

Srimati Haramani Dei Vs Srikantha ' Srikanta Behera and Another

Orissa High Court · (2008) CLT 735 Supp

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Succession Act, 1925 — Section 276

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High Courts23 Jun 2008Dismissed

Zone Oficer Vs Satyabati Rout and Another

Orissa High Court · (2008) CLT 733 Supp : (2008) 2 OLR 744 Supp : (2008) OLR 733 Supp

Land Acquisition Act, 1894 — Section 18, 4(1), 54

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High Courts20 Jun 2008Dismissed

City Palace Resorts Ltd. Vs Union of India (UOI) and Others

Orissa High Court · AIR 2009 Ori 1 : (2008) CLT 63 Supp

Constitution of India, 1950 — Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 2, 31

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High Courts20 Jun 2008

Ramesh Chandra Panda Vs State of Orissa and Others Suresh Chandra Jena and Others Vs State of Orissa

Orissa High Court · (2008) CLT 922 (Suppl Crl) : (2008) 2 OLR 372 : (2008) OLR 922 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 396, 457

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High Courts20 Jun 2008Dismissed

Santosh Mandhata @ Santosh Kumar Mandhata Vs State of Orissa

Orissa High Court · (2008) 2 OLR 262

Penal Code, 1860 (IPC) — Section 376

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High Courts20 Jun 2008Dismissed

Muktikanta Mishra Vs Union of India (UOI)

Orissa High Court · (2008) CLT 931 (Suppl Crl) : (2008) 2 OLR 171 Supp : (2008) OLR 931 (Suppl Crl)

Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts20 Jun 2008Dismissed

State of Orissa Vs Udhaba Kumar

Orissa High Court · (2008) CLT 1035 (Suppl Crl) : (2008) 2 OLR 161 Supp : (2008) OLR 1035 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 302, 307, 323, 326

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High Courts20 Jun 2008Allowed

Uma Charan Jena Vs State of Orissa and Others

Orissa High Court · (2008) 2 OLR 709 Supp

Orissa Hindu Religious Endowments Act, 1951 — Section 19, 41

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High Courts20 Jun 2008Dismissed

State of Orissa Vs Laxman Mohapatra and Another

Orissa High Court · (2008) CLT 1040 (Suppl Crl) : (2009) CriLJ 282 : (2008) 2 OLR 155 Supp : (2008) OLR 1040 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 3, 302, 34, 4, 498

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