Orissa High Court Judgments 2000 — Page 5

High Courts07 Nov 2000Allowed

Kalijai Primary Fisherman Co-operative Society Ltd. and another Vs The Assistant Registrar of Co-op. Societies (Fishery), Chilika Circle and others

Orissa High Court · AIR 2001 Ori 70 : (2001) 91 CLT 6

Constitution of India, 1950 — Article 226, 227

High Courts07 Nov 2000

Durga Films and Traders (P) Ltd. Vs District Magistrate-cum-Collector, Cuttack and others

Orissa High Court · (2001) 91 CLT 132

Constitution of India, 1950 — Article 226Orissa Cinemas (Regulation) Act, 1954 — Section 3, 4, 5, 7Orissa Cinemas (Regulation) Rules, 1964 — Rule 15, 15(1), 15(2), 15(3), 24

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High Courts07 Nov 2000

M/s Sarv Vyapi Agro Mills (P) Ltd. Vs Jogesh Chandra Swain and another

Orissa High Court · (2001) 91 CLT 27 : (2001) 1 OLR 21

Criminal Procedure Code, 1973 (CrPC) — Section 305, 305(6), 5(3)Prevention of Food Adulteration Act, 1954 — Section 11(4), 11(5), 17, 17(1), 17(2)

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High Courts07 Nov 2000

Laxman Murmu Vs Smt. Dumni Murmu

Orissa High Court · (2000) 11 OHC CK 0006

Constitution of India, 1950 — Article 366Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7

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High Courts07 Nov 2000

Laxman Munnu Vs Smt. Dumni Murmu

Orissa High Court · (2000) 11 OHC CK 0005

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1)(2)(a)

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High Courts03 Nov 2000Dismissed

Laxmi Udyog Rock Cement Pvt. Ltd. and Others Vs State of Orissa and Others

Orissa High Court · (2000) 11 OHC CK 0031

Constitution of India, 1950 — Article 166, 226Evidence Act, 1872 — Section 115

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High Courts03 Nov 2000Dismissed

Orissa State Road Transport Corporation Employees' Association of Unions, Gagan Bihari Mohapatra, Kailash Ch. Barik, Ramakanta Senapati, Prasanta Kumar Das, Lalit Mohan Ray, Janardan Dehury, Rajendra Kumar Nayak, Tahali Prasad Biswal, Ashok Kumar Patnaik, Rabindra Kumar Patnaik, Ashok Kumar Mohanty, Gyanaranjan Dani and Baishnab Charan Maharana Vs Orissa State Road Transport Corporation and others

Orissa High Court · (2001) 91 CLT 100 : (2001) 1 LLJ 927 : (2000) 2 OLR 692

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25Orissa State Road Transport Corporation (Classification, Recruitment and Conditions of Service) Regulations, 1978 — Regulation 116, 49

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High Courts03 Nov 2000Dismissed

Sri Hemanta Kumar Jena Vs Smt. Bhaktilata Jena

Orissa High Court · (2001) 91 CLT 126

Civil Procedure Code, 1908 (CPC) — Section 97Hindu Marriage (Amendment) Act, 1956 — Section 13

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High Courts01 Nov 2000Allowed

Hari Singh Mann Vs Harbajan Singh Bajwa and Others

Orissa High Court · (2000) 11 OHC CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 326, 362, 367, 369, 424Penal Code, 1860 (IPC) — Section 182

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High Courts31 Oct 2000Allowed

Prabhu Dayal Agrawal Vs State of Orissa

Orissa High Court · (2001) CriLJ 754 : (2001) 20 OCR 10 : (2000) 2 OLR 687

Criminal Procedure Code, 1973 (CrPC) — Section 452Orissa Forest Act, 1972 — Section 34, 39, 45, 73Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 4

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High Courts31 Oct 2000Partly Allowed