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Orissa High Court judgments

32,444 judgments · page 861 of 1,623

High Courts04 Jul 2006

Santosh Kumar Malty Vs State of Orissa

Orissa High Court · (2006) CLT 957 (Suppl Crl) : (2006) 2 OLR 308

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 320, 34
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High Courts03 Jul 2006Dismissed

Naren Palai Vs State of Orissa and Others

Orissa High Court · (2006) 102 CLT 497 : (2006) 1 OLR 988 Supp

All India Council for Technical Education Act, 1987 — Section 23, 4, 6Constitution of India, 1950 — Article 19, 226, 227, 26Orissa Education Act, 1969 — Section 27, 3, 7
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High Courts29 Jun 2006Dismissed

Hadu Sundara Vs Uma Sundara

Orissa High Court · (2006) 2 OLR 396

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2), Order 22 Rule 5
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High Courts29 Jun 2006Dismissed

State Vs Banambar Samal

Orissa High Court · (2006) CLT 878 (Suppl Crl) : (2006) 2 OLR 241 : (2006) OLR 878 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 307, 326
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