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Orissa High Court judgments, 1956

104 judgments · page 2 of 6

High Courts30 Oct 1956Dismissed

Baishnab Charan Das Vs State of Orissa and Another

Orissa High Court · AIR 1957 Ori 70

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 14, 226, 309, 310, 311(2)Orissa Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 4(2), 7, 7(2), 9
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High Courts26 Oct 1956Dismissed

Nabin Chandra Gantayet Vs State of Orissa

Orissa High Court · AIR 1957 Ori 56 : (1957) 23 CLT 67

Constitution of India, 1950 — Article 14Orissa Tenants Relief Act, 1955 — Section 1, 18, 19, 2(1), 3Orissa Tenants Relief Rules, 1955 — Rule 22
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High Courts24 Sept 1956Allowed

Damodar Debata Vs Union of India (UOI)

Orissa High Court · (1956) 22 CLT 512

Civil Procedure Code, 1908 (CPC) — Section 80Railways (Amendment) Act, 1949 — Section 74CRailways Act, 1989 — Section 72, 74(C)(3), 74A, 74B, 74D
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High Courts19 Sept 1956Dismissed

M.V. Ranga Rao Vs Director of Forests

Orissa High Court · AIR 1957 Ori 21 : (1959) 25 CLT 493

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 311
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