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Orissa High Court judgments

32,444 judgments · page 884 of 1,623

High Courts12 Sept 2005Allowed

Kamalakanta Das Vs Govinda Chandra Patra

Orissa High Court · AIR 2006 Ori 4 : (2006) 3 BC 27 : (2005) 100 CLT 718 : (2005) 2 OLR 555

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 89, Order 21 Rule 90, 151
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High Courts06 Sept 2005Dismissed

Sailendra Pradhan Vs Vipparla Jyoti and Others

Orissa High Court · (2005) CLT 1023 (Suppl Crl) : (2006) CriLJ 1483 : (2005) 2 OLR 505

Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 2, 302, 463, 471Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 147, 34, 420, 465, 467
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High Courts02 Sept 2005Allowed

Mamata Mishra Vs Subhas Chandra Mishra

Orissa High Court · (2005) 100 CLT 724 : (2006) 1 DMC 68 : (2005) 2 OLR 682

Family Courts Act, 1984 — Section 19General Clauses Act, 1897 — Section 6Hindu Marriage Act, 1955 — Section 12(1), 5
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High Courts02 Sept 2005Dismissed

Guru Charan Singh Vs State of Orissa

Orissa High Court · (2006) CriLJ 1337 : (2005) OLR 921 Supp

Constitution of India, 1950 — Article 226, 227Orissa Forest Act, 1972 — Section 56, 56(1), 56(2), 56(21)Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 4, 5(1)
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