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Orissa High Court judgments, 1978

212 judgments · page 1 of 11

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High Courts20 Dec 1978Allowed

Damharu alias Chamari Bhoi and Others Vs Kapurchand Patra and Another

Orissa High Court · (1979) 48 CLT 193

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High Courts20 Dec 1978Allowed

Nayanasundari Bewa Vs Subash Ch. Behera and Others

Orissa High Court · (1979) 47 CLT 488

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3(1), 4(4), 41, 5(1), 7
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High Courts20 Dec 1978Allowed

Puni Bewa and Another Vs Ananta Sahoo and Others

Orissa High Court · (1979) 47 CLT 494

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 3(1), 31, 4, 4(4)Orissa Land Reforms Act, 1960 — Section 36A
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High Courts19 Dec 1978Dismissed

Bhikari Majhi Vs Baidyanath Batik and Another

Orissa High Court · (1979) 47 CLT 433

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
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High Courts18 Dec 1978Allowed

State of Orissa Vs Kartika Naik and Others Bijaya Malik Vs State of Orissa

Orissa High Court · (1979) 47 CLT 466

Criminal Procedure Code, 1973 (CrPC) — Section 209, 306(4), 306(5), 337, 337(2)Penal Code, 1860 (IPC) — Section 395
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High Courts18 Dec 1978Dismissed

Digambar Padhy and Others Vs Jagannatha Mohanty and Others

Orissa High Court · (1979) 47 CLT 544

Orissa Hindu Religious Endowments Act, 1951 — Section 41, 44(2)
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High Courts14 Dec 1978Dismissed

Oriental Fire and General Insurance Company Vs Ankurada Mahalaxmi and Others

Orissa High Court · (1978) 45 CLT 623

Motor Vehicles Act, 1988 — Section 110A, 110D
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High Courts14 Dec 1978Dismissed

Durjodhan Jena and Another Vs Mati Dei and Others

Orissa High Court · (1979) 47 CLT 529

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Limitation Act, 1963 — Section 5
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High Courts13 Dec 1978Allowed

Sri. Bansidhar Jena Vs Trilochan Jena and Another

Orissa High Court · (1979) 47 CLT 539

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 9 Rule 13, 27Limitation Act, 1963 — Article 123
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High Courts13 Dec 1978Allowed

Trinath Mohanty Vs Lakhan Napak and Another

Orissa High Court · (1979) 47 CLT 600

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(8), 146(1)Orissa Land Reforms Act, 1960 — Section 36A
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High Courts12 Dec 1978Allowed

Khetramohan Nayak Vs State of Orissa

Orissa High Court · (1979) 47 CLT 113

Bihar and Orissa Excise Act, 1915 — Section 47
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High Courts08 Dec 1978Dismissed

State of Orissa Vs Chintai Reddy and Others

Orissa High Court · (1979) 47 CLT 293

Penal Code, 1860 (IPC) — Section 201, 304
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High Courts08 Dec 1978Allowed

Mohanlal Agarwalla Vs Bidyadhar Puruseth and Others

Orissa High Court · (1979) 47 CLT 286

Orissa House Rent Control Act, 1967 — Section 7(2)
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High Courts07 Dec 1978Dismissed

Ghanashyam Das Vs State of Andhra Pradesh and Others

Orissa High Court · (1978) 45 CLT 524

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High Courts06 Dec 1978Dismissed

Daitari Sahu Vs Pegal Panda and Another

Orissa High Court · (1979) 47 CLT 346

Orissa Money Lenders Act, 1939 — Section 18B, 18B(1), 18B(2), 18B(8)Provincial Small Cause Courts Act, 1887 — Section 25
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High Courts06 Dec 1978Allowed

Bolangir Wholesale Consumers Co-operative Store Employees' Union Vs Sub-divisional Officer and Others

Orissa High Court · (1979) 47 CLT 295

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High Courts06 Dec 1978Dismissed

Ramkumar Gupta and Another Vs State of Orissa and Others

Orissa High Court · (1979) 47 CLT 237

Bihar and Orissa General Clauses Act, 1917 — Section 24Orissa General Clauses Act, 1937 — Section 21, 22Orissa Municipal Act, 1950 — Section 14, 18A, 18A1, 417B
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High Courts05 Dec 1978Dismissed

Rabindranath Barik Vs Smt. Pramila Bala Barik

Orissa High Court · AIR 1979 Ori 85 : (1979) 47 CLT 182

Civil Procedure Code, 1908 (CPC) — Section 21Hindu Marriage Act, 1955 — Section 3, 9
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High Courts04 Dec 1978Allowed

Jadu ' Ghanashyam Patel and Others Vs State of Orissa

Orissa High Court · (1979) 47 CLT 330

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 300, 302, 304, 323
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High Courts04 Dec 1978Allowed

Bhubaneswari Bewa and Others Vs State of Orissa and Another

Orissa High Court · AIR 1979 Ori 171 : (1979) 47 CLT 322

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Article 120, 121, 5
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