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Orissa High Court judgments, 1984

313 judgments · page 16 of 16

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High Courts11 Jan 1984Dismissed

Ananta Kumar Bose and Others Vs State of Orissa and Others

Orissa High Court · AIR 1986 Ori 151

Constitution of India, 1950 — Article 309Orissa Administrative Service Class II (Recruitment) (Amendment) Rules, 1959 — Rule 11Orissa Administrative Service Class II (Recruitment) Rules, 1954 — Rule 1
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High Courts09 Jan 1984Allowed

Smt. Usarani Das Vs Bhaktahari Mohanty and Others

Orissa High Court · AIR 1984 Ori 97 : (1984) 1 OLR 547

Easements Act, 1882 — Section 13Orissa Estates Abolition Act, 1951 — Section 6, 7
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High Courts06 Jan 1984

Hardayal Govind Prasad Vs State of Orissa

Orissa High Court · (1985) 58 STC 77

Orissa Sales Tax Act, 1947 — Section 10(2)(b), 24(2)
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High Courts05 Jan 1984Dismissed

Naba Kishore Das and Another Vs Umakanta Mohapatra and Others

Orissa High Court · AIR 1985 Ori 222

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
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High Courts03 Jan 1984

Ratanlal Omprakash Vs Commissioner of Income Tax

Orissa High Court · (1984) 17 TAXMAN 201

Income Tax Act, 1961 — Section 256(1), 256(2)
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High Courts02 Jan 1984Allowed

Harihar Pati Vs Dyetary Khhtoi and etc.

Orissa High Court · AIR 1984 Ori 138 : (1984) 57 CLT 290

Civil Procedure Code, 1908 (CPC) — Section 151
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High Courts02 Jan 1984Dismissed

Purushottam Lal Mang(sic)uram Vs Mst. Joro Bai and Others

Orissa High Court · AIR 1984 Ori 202 : (1984) 1 OLR 282

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146, 47Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 214
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High Courts02 Jan 1984Dismissed

Radha Pandiani Vs Sarat Chandra Sabat and Others

Orissa High Court · AIR 1984 Ori 222 : (1984) 1 OLR 192

Orissa Estates Abolition Act, 1951 — Section 8A(3)Orissa Land Reforms Act, 1960 — Section 4Trusts Act, 1882 — Section 90
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High Courts02 Jan 1984

Orissa Ceramic Industries Vs State of Orissa

Orissa High Court · (1984) 1 OLR 393 : (1984) 56 STC 44

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High Courts02 Jan 1984Dismissed

Orient Paper Mills Ltd. Vs Union of India (UOI)

Orissa High Court · AIR 1984 Ori 156

Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 76C
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High Courts01 Jan 1984

Lokanath Behera alias Khokan Vs State of Orissa

Orissa High Court · (1984) 57 CLT 312 : (1984) 1 OLR 317

Penal Code, 1860 (IPC) — Section 304
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High Courts01 Jan 1984Allowed

Sudam Badi Vs State of Orissa

Orissa High Court · (1984) 1 OLR 374

Evidence Act, 1872 — Section 24
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High Courts01 Jan 1984Dismissed

Dr. Damodar Rout Vs State of Orissa

Orissa High Court · (1984) 2 OLR 975

Criminal Procedure Code, 1973 (CrPC) — Section 113
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