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Orissa High Court judgments, 2000

541 judgments · page 10 of 28

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High Courts08 Aug 2000

V. Krishna Rao Vs Smt. V. Parvari

Orissa High Court · (2000) 08 OHC CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts04 Aug 2000

Ananga Udaya Singh Deo Vs Ranga Nath Mishra and Others

Orissa High Court · AIR 2001 Ori 24

Conduct of Elections Rules, 1961 — Rule 78, 79, 94AConstitution of India, 1950 — Article 102, 124(7), 220Members of Rajya Sabha (Disqualification on Ground of Defection) Rules, 1985 — Rule 4
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High Courts04 Aug 2000Allowed

Matia Palei and Another Vs State of Orissa

Orissa High Court · (2001) CriLJ 1897

Evidence Act, 1872 — Section 25, 30Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 21
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High Courts03 Aug 2000

COMMISSIONER OF INCOME TAX Vs INDUSTRIAL DEVELOPMENT CORPORATION OF ORISSA LTD.

Orissa High Court · (2001) 164 CTR 316

Income Tax Act, 1961 — Section 256, 35, 37, 80G
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High Courts03 Aug 2000

Commissioner of Income Tax Vs Industrial Development Corporation of Orissa Ltd.

Orissa High Court · (2001) 249 ITR 401

Income Tax Act, 1961 — Section 256(2), 37, 37(1), 80G
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High Courts02 Aug 2000Dismissed

Sahan Singh and Samarendra Singh and Others Vs State of Orissa and Another

Orissa High Court · (2000) 2 OLR 314

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 376(2), 506
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High Courts01 Aug 2000

Debasis Kumar Dey Vs Smt. Sova Ray and Others

Orissa High Court · (2000) 2 OLR 512

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 52
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High Courts01 Aug 2000

Nrusingha Charan Samal and Another Vs Kuntala Kumari Samal and Others Bibhuti Charan Samal and Others Vs Rajkishore Samal and Others

Orissa High Court · (2001) 1 OLR 208

Orissa Estates Abolition Act, 1951 — Section 8(1)
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High Courts01 Aug 2000Dismissed

Bhagirathi Badajena Vs State of Orissa and Others

Orissa High Court · AIR 2000 Ori 180

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High Courts01 Aug 2000

Prafulla Kumar Sahu Vs Charulata Sahu and Another

Orissa High Court · (2000) 2 OLR 427

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High Courts31 Jul 2000Dismissed

Dharmendra Singh and Another Vs State of Orissa and Another

Orissa High Court · (2001) CriLJ 439

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 198(1), 199Penal Code, 1860 (IPC) — Section 498A
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High Courts31 Jul 2000

SMT. EPARI AMARAVATI Vs COMMISSIONER OF INCOME TAX and Others

Orissa High Court · (2001) 246 ITR 108

Finance (No. 2) Act, 1998 — Section 88, 90
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High Courts31 Jul 2000

Smt. Epari Amaravati Vs Commissioner of Income Tax and Others

Orissa High Court · (2000) 164 CTR 603 : (2000) 246 ITR 108 : (2002) 120 TAXMAN 335

Finance (No. 2) Act, 1998 — Section 88, 90(1)
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High Courts31 Jul 2000Allowed

Brundaban Sahoo Vs Antaryami Sahoo and Others

Orissa High Court · (2000) 90 CLT 412

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High Courts31 Jul 2000Allowed

Pasinpilli Khadeswar Rao Vs Pasinpilli Krishna Rao and Others

Orissa High Court · (2000) 90 CLT 555

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13
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High Courts28 Jul 2000Allowed

Artatrana Panigrahi Vs Sarina Panigrahi

Orissa High Court · (2000) 90 CLT 391

Hindu Marriage Act, 1955 — Section 13, 24, 25, 26, 28
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High Courts28 Jul 2000Allowed

Durgacharan Mohanty Vs Loknath Das and Others

Orissa High Court · (2000) 07 OHC CK 0056

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High Courts28 Jul 2000Dismissed

Sri Chitta Ranjan Mishra Vs Utkal University and another

Orissa High Court · AIR 2001 Ori 17 : (2001) 91 CLT 42

Constitution of India, 1950 — Article 226, 227
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High Courts28 Jul 2000Dismissed

Madan Dora and Another Vs Dasarathi Rana and Another

Orissa High Court · (2000) 90 CLT 388

Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Penal Code, 1860 (IPC) — Section 34, 379
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High Courts28 Jul 2000Allowed

Golak Bihari Chhotray Vs State of Orissa and Another

Orissa High Court · (2000) 90 CLT 395

Civil Procedure Code, 1908 (CPC) — Section 80Vires of Orissa Prevention of Land Encroachment Act, 1954 — Section 8(1)
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