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Orissa High Court judgments, 1990

444 judgments · page 11 of 23

High Courts10 Jul 1990Allowed

State of Orissa Vs Bhag Chand

Orissa High Court · (1990) 2 OLR 163

Prevention of Food Adulteration Act, 1954 — Section 11(3), 13(2), 16(1), 16(1A), 17Prevention of Food Adulteration Rules, 1955 — Rule 13(2), 14, 17, 9(J), 9A
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High Courts05 Jul 1990Dismissed

Dusasan Mallick Vs State of Orissa

Orissa High Court · (1990) 70 CLT 633

Criminal Procedure Code, 1973 (CrPC) — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 341Probation of Offenders Act, 1958 — Section 11, 11(2), 3, 4
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High Courts03 Jul 1990

Rarmeswar Nath Suthoo Vs State of Orissa and Another

Orissa High Court · (1990) 70 CLT 794

Orissa Hindu Religious Endowments Act, 1951 — Section 41, 41(1), 41(6), 42, 43Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 12, 20, 33Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5
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