Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 22, 5(8)Orissa Education Act, 1969 — Section 10A

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High Courts21 Mar 1989Allowed

Tribikram Misra Vs State of Orissa and Another

Orissa High Court · (1989) 67 CLT 729

Penal Code, 1860 (IPC) — Section 164, 302

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High Courts20 Mar 1989

Iswar Chandra Patra Vs State and Another

Orissa High Court · (1989) 67 CLT 685 : (1989) CriLJ 2019 : (1989) 2 OCR 352

Criminal Procedure Code, 1973 (CrPC) — Section 452, 454Penal Code, 1860 (IPC) — Section 379

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High Courts20 Mar 1989Allowed

Smt. Kamala Panda Vs Krishna Cloth Stores and Another

Orissa High Court · AIR 1989 Ori 229 : (1989) 67 CLT 679

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 5(4), Order 38 Rule 6

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High Courts20 Mar 1989

Sailesh Padhan Vs Harabati Padhan and Another

Orissa High Court · (1990) CivCC 307 : (1989) 67 CLT 688 : (1989) CriLJ 1661

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts20 Mar 1989Allowed

Manoranjan Khatua Vs State of Orissa

Orissa High Court · (1990) CriLJ 1583 : (1989) 2 OCR 236

Penal Code, 1860 (IPC) — Section 120B, 195, 195(1), 34, 419

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High Courts17 Mar 1989Allowed

Land Acquisition Officer Vs Ghasinath Pradhan and Others

Orissa High Court · (1989) 67 CLT 736

Land Acquisition Act, 1894 — Section 18, 4, 4(1), 54

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High Courts17 Mar 1989Dismissed

Gouri Shankar Misra (and after him) Rahasbehari Misra and Another Vs Fakir Mohan Dash and Others

Orissa High Court · (1989) 1 OLR 497

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 16, 16(2), 16(5), 19A, 70Specific Relief Act, 1963 — Section 19, 20

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High Courts17 Mar 1989Dismissed

Bhagabat Prasad Das Vs Haimabati Devi and Others

Orissa High Court · AIR 1990 Ori 70 : (1989) 68 CLT 444

Hindu Womens Right to Property Act, 1937 — Section 3(3), 3(4)Transfer of Property Act, 1882 — Section 3

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High Courts17 Mar 1989

Gouri Shankar Misra and Another Vs Fakir Mohan Dash and Others

Orissa High Court · AIR 1989 Ori 201 : (1989) 67 CLT 697

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100Contract Act, 1872 — Section 16, 19A, 70Specific Relief Act, 1963 — Section 22

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High Courts16 Mar 1989

Artatrana Mohanty Vs Sibendranath Sinha and Others

Orissa High Court · (1989) 68 CLT 618

Constitution of India, 1950 — Article 136Orissa House Rent Control Act, 1967 — Section 7, 7(4)

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High Courts16 Mar 1989Dismissed

Ramesh Prasad Sao Vs N.A.C. Joda and Another

Orissa High Court · (1989) 2 OLR 14

Orissa Municipal Act, 1850 — Section 131(1)

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High Courts16 Mar 1989

Pramod Kumar Nayak Vs State of Orissa

Orissa High Court · (1989) CriLJ 1041

Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 407

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High Courts14 Mar 1989Dismissed

Lalit Amonatya Vs Dimabati Amonatya

Orissa High Court · (1990) 1 DMC 100

Criminal Procedure Code, 1973 (CrPC) — Section 125(1)

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High Courts14 Mar 1989Dismissed

Pravakar Giri Vs Hemanta Giri and Others Hemanta Giri and Another Vs State of Orissa and Another

Orissa High Court · (1989) 68 CLT 18

Criminal Procedure Code, 1973 (CrPC) — Section 452

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High Courts14 Mar 1989Allowed

Mitrabhanu Naik and Others Vs Jaleswar Panigrahi and Others

Orissa High Court · (1989) 68 CLT 333

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Orissa Hindu Religious Endowments Act, 1951 — Section 3, 41, 44(2)

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High Courts14 Mar 1989Dismissed

Pravakar Giri Vs Hemanta Giri and Others Hamanta Giri and Another Vs State of Orissa and Another

Orissa High Court · (1989) 1 OLR 523

Criminal Procedure Code, 1973 (CrPC) — Section 452

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