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Orissa High Court judgments

32,444 judgments · page 914 of 1,623

High Courts01 Sept 2004

Kandha Swain Vs State of Orissa

Orissa High Court · (2005) 1 ALT(Cri) 31 : (2004) CLT 1322 (Suppl Crl) : (2004) 29 OCR 279 : (2004) 2 OLR 583 : (2004) OLR 1322 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 302, 304, 307, 323
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High Courts27 Aug 2004

Ramai Ranjan Pati Vs Mst. Sahanaj Fatima

Orissa High Court · (2005) 1 CivCC 268 : (2004) 98 CLT 636

Civil Procedure Code Amendment Act, 1976 — Section 2(2), 47Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115, 2(2), 47Orissa House Rent Control Act, 1967 — Section 7
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High Courts25 Aug 2004Allowed

M. Venkat Rao Vs State of Orissa

Orissa High Court · (2004) CLT 1009 (Suppl Crl) : (2004) 29 OCR 271 : (2004) 2 OLR 415 : (2004) OLR 1009 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 302
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High Courts25 Aug 2004Dismissed

Sanjay Bag Vs State of Orissa

Orissa High Court · (2005) 1 ALT(Cri) 1 : (2004) CriLJ 4714 : (2004) 29 OCR 189 : (2004) 2 OLR 360

Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376(2)
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High Courts23 Aug 2004Allowed

Nila Chakra Construction Vs State of Orissa and Others

Orissa High Court · AIR 2005 Ori 30 : (2005) 1 ARBLR 360 : (2004) 98 CLT 519 : (2004) 2 OLR 452

Arbitration and Conciliation Act, 1996 — Section 2(1), 34, 36Civil Procedure Code, 1908 (CPC) — Section 2(4)Orissa Civil Courts Act, 1984 — Section 2(2)
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High Courts20 Aug 2004Dismissed

Sudhansu Parida Vs State of Orissa and Another

Orissa High Court · (2004) 98 CLT 409 : (2004) CriLJ 4745 : (2004) 29 OCR 351 : (2004) 2 OLR 356

Civil Procedure Code Amendment Act, 1973 — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 341, 354, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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