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Orissa High Court judgments

32,444 judgments · page 965 of 1,623

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High Courts11 Dec 2002Dismissed

Executive Officer, Berhampur Municipality Vs Babu Patra

Orissa High Court · (2003) 95 CLT 137 : (2003) 24 OCR 297

Orissa Municipal Act, 1950 — Section 264, 266, 385A
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High Courts11 Dec 2002Dismissed

Jaya Sankar Majhi Vs State of Orissa

Orissa High Court · (2003) CLT 364 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 302
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High Courts11 Dec 2002Dismissed

State of Orissa Vs Dwarikanath Garnaik and Others

Orissa High Court · (2003) 95 CLT 106

Land Acquisition Act, 1894 — Section 18
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High Courts11 Dec 2002Dismissed

Surendra Babu Patra and Others Vs Commissioner of Endowments and Others

Orissa High Court · (2002) 94 CLT 553 : (2003) 1 OLR 145

Orissa Hindu Religious Endowments Act, 1951 — Section 19, 68
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High Courts11 Dec 2002Dismissed

Suna Bewa Vs Bauribandhu Behera and Others

Orissa High Court · (2003) CLT 223 (Suppl Crl) : (2003) 1 OLR 161 : (2003) OLR 223 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 342, 403
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High Courts11 Dec 2002Dismissed

Executive Officer, Berhampur Municipality Vs Smt. K. Kasturi Bai

Orissa High Court · (2003) 96 CLT 25

Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 378(5)Orissa Municipal Act, 1950 — Section 385A
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High Courts11 Dec 2002Dismissed

Muralidhar Sahu and Others Vs State of Orissa and Others

Orissa High Court · (2003) 1 OLR 178

Constitution of India, 1950 — Article 226, 227Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 5
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High Courts11 Dec 2002

Goura Thappa and Others Vs State of Orissa

Orissa High Court · (2003) CLT 133 (Suppl Crl) : (2003) 24 OCR 333 : (2003) 1 OLR 215 : (2003) OLR 133 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 307, 324, 34
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High Courts11 Dec 2002Dismissed

Executive Officer, Berhampur Municipality Vs Prakash Kumar Sahu

Orissa High Court · (2003) CLT 221 (Suppl Crl)

Orissa Municipal Act, 1950 — Section 264, 266, 385A, 386A
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High Courts10 Dec 2002Dismissed

Umesh Chandra Rath Vs State of Orissa

Orissa High Court · (2003) CLT 368 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts10 Dec 2002Dismissed

State of Orissa Vs Gurubari alias Guri alias Brajakishore Mandal and Another

Orissa High Court · (2003) CLT 438 (Suppl Crl) : (2003) 24 OCR 312 : (2003) 1 OLR 156 : (2003) OLR 438 (Suppl Crl)

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
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High Courts10 Dec 2002Dismissed

Umesh Chandra Rath Vs Sate of Orissa

Orissa High Court · (2003) 24 OCR 326

Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts10 Dec 2002Dismissed

State of Orissa Vs Tintus Kulu and Another

Orissa High Court · (2003) CLT 435 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts06 Dec 2002Dismissed

Sri Pitambar Kar (dead) after him Smt. Satyabhama Kar and Others Vs Sri Trilochan Kar and Others

Orissa High Court · AIR 2003 Ori 104 : (2003) 2 CivCC 261 : (2003) 95 CLT 6 : (2003) 3 RCR(Civil) 204

Civil Procedure Code, 1908 (CPC) — Section 100Partition Act, 1893 — Section 4
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High Courts06 Dec 2002Dismissed

Prafulla Kumar Sahoo and Others Vs State of Orissa

Orissa High Court · (2003) 95 CLT 3 : (2003) 24 OCR 295 : (2002) OLR 764 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 311
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High Courts06 Dec 2002Dismissed

Shyam Sundar Mallik and Another Vs Baidhara Mallik and Others

Orissa High Court · (2003) 95 CLT 20

Civil Procedure Code, 1908 (CPC) — Section 100Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
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High Courts06 Dec 2002Dismissed

Raghunath Dey alias Ray (dead) after him Smt. Puspa Dutta and Others Vs Mahammad Usman Khan

Orissa High Court · (2003) 95 CLT 26

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2), 100
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High Courts06 Dec 2002Partly Allowed

Divisional Manager, Oriental Insurance Co. Ltd. Vs Mahendra Ghadei and Another

Orissa High Court · (2003) 95 CLT 197 : (2003) 97 FLR 1001

Workmens Compensation Act, 1923 — Section 30
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High Courts04 Dec 2002Dismissed

Town Surveyor, Berhampur Municipality Vs Smt. Sarojini Choudhury

Orissa High Court · (2003) CLT 155 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Orissa Municipal Act, 1950 — Section 264, 266, 385A, 99
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High Courts04 Dec 2002Allowed

National Aluminium Co. Ltd. Vs Union of India (UOI) and Another

Orissa High Court · (2003) 2 LLJ 995

Industrial Disputes Act, 1947 — Section 2
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