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Orissa High Court judgments, 1979

176 judgments · page 3 of 9

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High Courts23 Oct 1979Partly Allowed

Indian Metals and Ferro Alloys Ltd. Vs Orissa State Electricity Board

Orissa High Court · AIR 1980 Ori 44 : (1980) 49 CLT 1 : (1979) 48 CLT 491

Civil Procedure Code, 1908 (CPC) — Section 145Registration Act, 1908 — Section 17
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High Courts23 Oct 1979Allowed

Vysyaraju Vadreenarayana Moorty Raju Vs Epari Venugopalam

Orissa High Court · AIR 1980 Ori 63 : (1980) 49 CLT 227

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High Courts17 Oct 1979Allowed

State of Orissa and Others Vs Susil Kumar Jajodia

Orissa High Court · (1979) 48 CLT 561

Orissa Public Demands Recovery Act, 1962 — Section 2
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High Courts16 Oct 1979Dismissed

Bhamara alias Bhramara Hati and Others Vs Kheti Bewa and Others

Orissa High Court · (1979) 48 CLT 591

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 153
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High Courts15 Oct 1979

Kishanlal Sindhi Vs Executive Officer, Notified Area Council

Orissa High Court · (1979) 48 CLT 542 : (1980) CriLJ 365

Criminal Procedure Code, 1973 (CrPC) — Section 30, 33Penal Code, 1860 (IPC) — Section 40, 41, 42, 63, 64
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High Courts11 Oct 1979Dismissed

The New India Assurance Co. Ltd. Vs Surjyamoni Padhi and Others

Orissa High Court · (1980) ACJ 253 : AIR 1980 Ori 17 : (1979) 48 CLT 631

Motor Vehicles Act, 1939 — Section 110, 110C(2A), 110CC, 96
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High Courts10 Oct 1979

Kalinga Jute Products (Pvt.) Ltd. Vs Presiding Officer, Industrial Tribunal and Others

Orissa High Court · (1979) 10 OHC CK 0009

Industrial Disputes Act, 1947 — Section 10, 12, 18, 19, 2
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High Courts09 Oct 1979Allowed

Haji Allauddin Khan Vs Notified Area Council

Orissa High Court · (1979) 48 CLT 589

Orissa Municipal Act, 1950 — Section 13, 131(1)
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High Courts09 Oct 1979

Rahamatullah Md. Hossain Vs State of Orissa and Others

Orissa High Court · (1979) 48 CLT 565

Constitution of India, 1950 — Article 19Orissa Municipal Act, 1950 — Section 290, 290(1)
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High Courts19 Sept 1979Allowed

The Titaghur Paper Mills Company Ltd. and Another Vs State of Orissa and Others

Orissa High Court · (1980) 45 STC 170

Sales of Goods Act, 1930 — Section 18, 19, 4Transfer of Property Act, 1882 — Section 3
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High Courts19 Sept 1979Dismissed

Kanhialal Sarda and Another Vs State of Orissa and Others

Orissa High Court · AIR 1980 Ori 27 : (1980) 49 CLT 155

Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 211, 213
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High Courts19 Sept 1979

Chairman, The Orissa State Electricity Board and Another Vs Jayashree Chemicals Ltd. and Others

Orissa High Court · AIR 1980 Ori 20 : (1980) 49 CLT 487

Arbitration Act, 1940 — Section 16(1), 20, 30, 31
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High Courts13 Sept 1979Allowed

Basiran Bibi and Others Vs Mahanta Nabaghana Das and Others

Orissa High Court · (1980) 49 CLT 17

Orissa Hindu Religious Endowments Act, 1939 — Section 58, 58(1), 6, 6(13)Orissa Hindu Religious Endowments Act, 1951 — Section 19(1), 25, 3(14)
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High Courts10 Sept 1979Dismissed

The Executive Engineer, Rural Engineering Division, Cuttack West, Cuttack Vs Surendranath Kanungo

Orissa High Court · AIR 1980 Ori 119 : (1979) 48 CLT 555

Arbitration Act, 1940 — Section 13, 29Civil Procedure Code, 1908 (CPC) — Section 34
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High Courts06 Sept 1979Allowed

Narayan Chandra Sahu Vs Abhimanyu Sahu

Orissa High Court · AIR 1980 Ori 118

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
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High Courts06 Sept 1979Dismissed

Bauribandhu Panda and Another Vs The State of Orissa

Orissa High Court · (1979) 48 CLT 427

Penal Code, 1860 (IPC) — Section 366
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High Courts04 Sept 1979Dismissed

Thuru Khadia and Others Vs Budhu Khadia and Others

Orissa High Court · AIR 1980 Ori 148 : (1979) 48 CLT 446

Limitation Act, 1963 — Article 64 , 65
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High Courts04 Sept 1979Dismissed

Nabin Chandra Das Vs State of Orissa

Orissa High Court · (1979) 48 CLT 466

Penal Code, 1860 (IPC) — Section 294, 355, 506Probation of Offenders Act, 1958 — Section 4
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High Courts04 Sept 1979Dismissed

Nrusingha Mangal Vs Damodar Sahu

Orissa High Court · (1979) 48 CLT 442

Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts03 Sept 1979

Indian Metals and Ferro Alloys Ltd. Vs The Orissa State Electricity Board and Another

Orissa High Court · AIR 1980 Ori 113

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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