Bihar and Orissa Excise Act, 1915 — Section 22, 22(1), 29, 29(1), 29(2)Constitution of India, 1950 — Article 226Orissa Excise Exclusive Privileges Rules, 1970 — Rule 6, 6A, 6A(1), 6A(3)

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High Courts28 Feb 2005Dismissed

Shri Nilachal Tandi and Others Vs Tapan Kumar Banerjee and Others

Orissa High Court · (2005) 1 OLR 565

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 20Limitation Act, 1963 — Section 5

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High Courts28 Feb 2005Dismissed

Sri Jayadev Swain Vs Vatsala Raghu and Another

Orissa High Court · (2005) 30 OCR 710 : (2005) 1 OLR 699

Constitution of India, 1950 — Article 215, 225Contempt of Courts Act, 1971 — Section 19, 20Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts28 Feb 2005Dismissed

Prasanta Kumar Patri and Another Vs Registrar, Utkal University and Others

Orissa High Court · (2005) 02 OHC CK 0008

Information Bulletin Recruitment Rules — Rule 11, 18, 7

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High Courts25 Feb 2005

Shri Pravash Kumar Sahoo and Another Vs Shri S.M. Pattnaik

Orissa High Court · (2005) 99 CLT 417 : (2005) 30 OCR 746 : (2005) OLR 553 Supp

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 15, 2(b)

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High Courts25 Feb 2005

Tejram Patel Vs Krutanjali Patel Krutanjali Patel and Others Vs Tejram Patel

Orissa High Court · (2005) 30 OCR 729 : (2005) 1 OLR 707

Hindu Marriage Act, 1955 — Section 13, 24

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High Courts25 Feb 2005

Pravash Kumar Sahoo and Another Vs S.M. Pattnaik

Orissa High Court · (2005) 2 CivCC 70

Contempt of Courts Act, 1971 — Section 14(1), 15

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High Courts25 Feb 2005Dismissed

Sachikanta Routray Vs Pyari Mohan Routray

Orissa High Court · (2005) OLR 632 Supp : (2006) 68 SCL 233

Companies Act, 1956 — Section 10F, 169, 190, 284, 284(4)Constitution of India, 1950 — Article 136, 27

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High Courts24 Feb 2005Dismissed

Ashif Khan Vs Prasanta Kumar Das and Others

Orissa High Court · (2005) 99 CLT 534 : (2005) OLR 630 Supp

Hyderabad Municipal Corporation Act, 1955 — Section 671Limitation Act, 1908 — Section 5Orissa Municipal Act, 1950 — Section 19, 399

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High Courts23 Feb 2005Allowed

Udayanath Sahoo Vs State of Orissa and Another

Orissa High Court · (2005) CLT 341 (Suppl Crl) : (2005) 2 DMC 310 : (2005) 30 OCR 718 : (2005) 1 OLR 389

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(1), 397(2), 397(3), 401

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High Courts23 Feb 2005Dismissed

Sri Sarbeswar Swain Vs Allahabad Bank and Others

Orissa High Court · (2005) 106 FLR 939 : (2005) 2 OLR 56

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High Courts23 Feb 2005Allowed

S. Jayaswami and Another Vs State of Orissa and Another

Orissa High Court · (2005) 2 ALD(Cri) 23 : (2005) 4 BC 469 : (2005) 2 CivCC 138 : (2005) 99 CLT 424 : (2005) CriLJ 2896 : (2005) 30 OCR 779 : (2005) 30 OCR 714 : (2005) 1 OLR 384 : (2005) 4 RCR(Criminal) 704

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 34, 406, 420

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