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Orissa High Court judgments, 1994

366 judgments · page 13 of 19

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High Courts13 May 1994Allowed

Pranab Kumar Parija Vs Collector-cum-Chairman, R.T.A. and Others

Orissa High Court · AIR 1994 Ori 318

Motor Vehicles Act, 1988 — Section 87Orissa Motor Vehicles Rules, 1993 — Rule 84(2)Orissa Motor Vehicles Taxation Act, 1930 — Section 12, 13
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High Courts13 May 1994Allowed

Narayan Chandra Das Vs State of Orissa and Another

Orissa High Court · (1994) 78 CLT 772 : (1994) 2 OLR 343

Constitution of India, 1950 — Article 226, 227Government of Orissa Business Rules — Rule 14
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High Courts12 May 1994Dismissed

Chandrakant Jayantilal and Others Vs State of Orissa and Others

Orissa High Court · (1994) 2 OLR 162

Constitution of India, 1950 — Article 226, 227
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High Courts11 May 1994Dismissed

Smt. Pravati Mishra Vs Jagadananda Mishra and Another Jagadananda Mishra Vs Smt. Pravati Mishra and Another

Orissa High Court · (1994) 78 CLT 561 : (1994) 2 OLR 625

Hindu Marriage Act, 1955 — Section 13(1), 25, 5
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High Courts10 May 1994Allowed

Jubla Kumar Jothi and etc. Vs State Transport Authority and Others

Orissa High Court · AIR 1994 Ori 282

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 87, 87(1)Orissa Motor Vehicles Rules, 1993 — Rule 84(6)
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High Courts10 May 1994Dismissed

Harish Chandra Singh Vs State of Orissa

Orissa High Court · (1995) 1 OLR 46

Penal Code, 1860 (IPC) — Section 408
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High Courts10 May 1994Dismissed

Niranjan Nayak Vs Ramesh Kumar Mohapatra and Another

Orissa High Court · (1994) 78 CLT 659 : (1994) CriLJ 3821

Criminal Procedure Code, 1973 (CrPC) — Section 28, 29, 30, 374(2), 397Penal Code, 1860 (IPC) — Section 376, 53, 63, 64, 65
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High Courts10 May 1994

Bhima Mallik Vs State of Orissa

Orissa High Court · (1994) 78 CLT 621 : (1994) 2 OLR 110

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164
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High Courts06 May 1994

Madhab Digai Vs The State

Orissa High Court · (1995) CriLJ 1206

Penal Code, 1860 (IPC) — Section 324, 327
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High Courts06 May 1994

Dredging Corporation of India, Paradip Port Vs State of Orissa

Orissa High Court · (1994) 2 OLR 172

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 92, 93Orissa Sales Tax Act, 1947 — Section 24(1)
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High Courts06 May 1994Dismissed

Purnachandra Sahoo Vs State of Orissa and Others

Orissa High Court · (1994) 2 OLR 48

Orissa General Clauses Act, 1937 — Section 22Orissa Grama Panchayat Rules, 1968 — Rule 213(2), 216
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High Courts04 May 1994Allowed

Ajaya Kumar Naik Vs State of Orissa

Orissa High Court · (1995) CriLJ 82 : (1994) 2 OLR 70

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 50, 53, 55
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High Courts04 May 1994Allowed

Laxman Chandra Das and Others Vs State of Orissa and Others

Orissa High Court · (1996) 2 OLR 32

Land Acquisition Act, 1894 — Section 17(1), 17(4), 5A
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High Courts03 May 1994Dismissed

N.K. Mohapatra Vs State of Orissa and Others

Orissa High Court · AIR 1994 Ori 301 : (1999) 96 CompCas 49

Companies Act, 1956 — Section 391, 395, 397, 398, 402
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High Courts03 May 1994Dismissed

Atul Chandra Adhikari and Another Vs State of Orissa and Others

Orissa High Court · AIR 1995 Ori 233 : (1994) 78 CLT 144 : (1994) 2 OLR 322

Constitution of India, 1950 — Article 366(25)Limitation Act, 1963 — Article 65
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High Courts03 May 1994

Puspa Ranjan Patel Vs State of Orissa

Orissa High Court · (1997) 1 ALT(Cri) 5 : (1994) 2 OLR 301

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High Courts02 May 1994Allowed

Anugraha Narayan Tiwari Vs Tahasildar, Nawapara and Another

Orissa High Court · AIR 1994 Ori 310 : (1994) 78 CLT 467

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 7Constitution of India, 1950 — Article 226Orissa Prevention of Land Encroachment Act, 1972 — Section 4, 6
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High Courts02 May 1994Allowed

Sri Gobinda Chandra Bisoyi and Others Vs State of Orissa and Others

Orissa High Court · (1994) 78 CLT 117 : (1994) 2 OLR 100

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High Courts02 May 1994

Chairman-cum-Managing Director, Orissa Mining Corpn. Ltd. Vs Controlling Authority, Payment of Gratuity Act and Others

Orissa High Court · (1994) 78 CLT 683 : (1995) 1 LLJ 381

Orissa Mining Corporation Employees Gratuity Fund Rules — Rule 4Payment of Gratuity Act, 1972 — Section 14, 2
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High Courts02 May 1994

The Chairman-cum-Managing Director, Orissa Mining Corporation Limited Vs The Controlling Authority under the Payment of Gratuity Act-cum-Assistant Labour Commissioner and Others

Orissa High Court · (1994) 2 OLR 204

Payment of Gratuity Act, 1972 — Section 14, 2, 2A(1)
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