Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 30Orissa Education (Management of Private Schools) Rules, 1980 — Rule 9

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High Courts30 Oct 2002

Dhananjay Mishra Vs State of Orissa and Others

Orissa High Court · (2002) 10 OHC CK 0004

Constitution of India, 1950 — Article 12, 226Orissa Mining Corporation Ltd. (Acquisition and Transfer of Charge Chrome Division) Ordinance, 1991 — Section 3, 6, 6(1), 6(2)

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High Courts29 Oct 2002

Commissioner of Income Tax Vs Orissa State Financial Corporation

Orissa High Court · (2003) 262 ITR 350

Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)Income Tax Act, 1961 — Section 5State Financial Corporations Act, 1951 — Section 31

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High Courts29 Oct 2002

Commissioner of Income Tax Vs Orissa State Financial Corpn.

Orissa High Court · (2003) 126 TAXMAN 157

Civil Procedure Code, 1908 (CPC) — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 34Income Tax Act, 1961 — Section 143, 251, 256, 5

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High Courts29 Oct 2002Dismissed

Banto Bhaskar Rao Vs Purna Suna and Others

Orissa High Court · (2003) 2 ACC 625 : (2004) ACJ 1411 : (2003) 1 LLJ 920 : (2003) 1 OLR 33

Constitution of India, 1950 — Article 14, 19(1), 21, 226, 227Workmens Compensation Act, 1923 — Section 30(1)

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High Courts28 Oct 2002

Bibekananda Mallick and Others Vs State of Orissa

Orissa High Court · (2003) CLT 37 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 330, 34, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9

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High Courts28 Oct 2002Dismissed

Baikuntha Nath Prusty Vs State of Orissa and Another

Orissa High Court · (2003) 24 OCR 131

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 28, 285, 34, 426, 436Police Act, 1861 — Section 32

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High Courts28 Oct 2002

U. Gopal Reddy Vs State of Orissa and Another

Orissa High Court · (2003) 24 OCR 45

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 389, 401(3), 411, 439(4)Evidence Act, 1872 — Section 27

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High Courts28 Oct 2002

Prasanna Kumar Sahoo alias Banka and Another Vs State of Orissa and Another

Orissa High Court · (2002) 2 OLR 706

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9

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High Courts28 Oct 2002

Sri Akhaya Guru and Others Vs Rabindra Kumar Mallik

Orissa High Court · (2003) CLT 327 (Suppl Crl) : (2003) OLR 327 (Suppl Crl) : (2002) 2 OLR 691

Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts28 Oct 2002

Hrusikesh Mishra Vs State of Orissa

Orissa High Court · (2002) 2 OLR 708 : (2002) 1 OLR 252

Criminal Procedure Code, 1973 (CrPC) — Section 193, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7

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High Courts28 Oct 2002Allowed

Maheswar Panda and Another Vs State of Orissa and Another

Orissa High Court · (2002) 94 CLT 703 : (2003) 24 OCR 135 : (2002) OLR 788 Supp

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts28 Oct 2002Dismissed

Pandaba Nayak Vs State of Orissa

Orissa High Court · (2002) 94 CLT 772 : (2003) 85 ECC 770 : (2003) 24 OCR 10 : (2002) OLR 783 Supp

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 41, 42, 43, 44

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