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Orissa High Court judgments, 2005

613 judgments · page 30 of 31

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High Courts13 Jan 2005Dismissed

Bhajaman Parida Vs State of Orissa and Others

Orissa High Court · (2005) 2 OLR 161

Constitution of India, 1950 — Article 226, 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 12, 13, 13(1), 14, 15
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High Courts13 Jan 2005

Sheshadev Pradhan and Others Vs Chandra Prakash Jain and Another

Orissa High Court · (2005) 1 OLR 593

Talcher Thermal Power Station (Transfer and Acquisition) Act, 1994 — Section 11
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High Courts12 Jan 2005Allowed

Sanabudu Jhadia Vs State of Orissa

Orissa High Court · (2005) CLT 251 (Suppl Crl) : (2005) 30 OCR 775 : (2005) 1 OLR 312 : (2005) OLR 251 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 302
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High Courts12 Jan 2005

Smt. Charu Pattnaik Vs Commissioner, Land Records and Settlement and Others

Orissa High Court · (2007) CLT 728 Supp : (2007) 2 OLR 237 : (2007) OLR 728 Supp

ORISSA SURVEY AND SETTLEMENT ACT, 1958 — Section 22, 32
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High Courts12 Jan 2005

Dillip Chawda Vs Presiding Officer, Labour Court and Others

Orissa High Court · (2005) 105 FLR 50 : (2005) 2 LLJ 101 : (2005) 1 OLR 264

Industrial Disputes Act, 1947 — Section 10, 12Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2
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High Courts12 Jan 2005

Smt. Durshan Kaur and Others Vs Abhimanyu Sahoo and Another

Orissa High Court · (2005) 3 ACC 458 : (2005) 99 CLT 726

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High Courts11 Jan 2005Allowed

Shri Rasananda Mohanty Vs Mahendra Rout and Others

Orissa High Court · (2005) 01 OHC CK 0077

Motor Vehicles Act, 1988 — Section 149, 149(2), 173
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High Courts11 Jan 2005Dismissed

The Managing Director, Western Electricity Supply Co. of Orissa Ltd. and Another Vs Smt. Kunti Sa and Another

Orissa High Court · AIR 2005 Ori 188 : (2005) 99 CLT 201

Fatal Accidents Act, 1855 — Section 1(A)
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High Courts11 Jan 2005Dismissed

Divisional Manager, Oriental Insurance Co. Ltd. Vs Saroj Kumar Swain and Others

Orissa High Court · (2006) ACJ 2126 : (2005) 99 CLT 279 : (2005) OLR 447 Supp

Workmens Compensation Act, 1923 — Section 30, 4(1)
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High Courts11 Jan 2005

Oriental Insurance Co. Ltd. Vs Saroj Kumar Swain and Others

Orissa High Court · (2007) 1 ACC 395

Employees Compensation Act, 1923 — Section 30, 4
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High Courts07 Jan 2005Allowed

State of Orissa and Others Vs Suresh Ch. Nayak and Others

Orissa High Court · (2005) 99 CLT 333 : (2005) 1 OLR 292

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 4
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High Courts07 Jan 2005Dismissed

Sika Qualcrete Ltd. Vs The Orissa Bridge Construction Corporation Ltd. and Another

Orissa High Court · (2005) 3 BC 349 : (2005) 99 CLT 527 : (2006) 129 CompCas 660 : (2005) OLR 412 Supp

Companies Act, 1956 — Section 433, 434, 439
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High Courts07 Jan 2005Dismissed

Maa Chandi Stone Crushing Vs The Chief Engineer (Con) - I, East Coast Railway, BBSR and Others

Orissa High Court · AIR 2005 Ori 83 : (2005) 99 CLT 457 : (2005) OLR 433 Supp

Constitution of India, 1950 — Article 226
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High Courts07 Jan 2005Allowed

Tila Devi alias Tilotama Devi and Others Vs Smt. Kamla Devi

Orissa High Court · (2005) 99 CLT 793 : (2005) 1 OLR 163

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 8, 115Constitution of India, 1950 — Article 227
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High Courts07 Jan 2005Allowed

Indian Explosives Limited Vs The Assistant Commissioner of Sales Tax (Assessment) and Others

Orissa High Court · (2005) 99 CLT 405 : (2005) 1 OLR 273 : (2005) 141 STC 103

Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 23(4)Orissa Sales Tax Rules, 1947 — Rule 80
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High Courts07 Jan 2005

Krishna Chemicals and Diamond Chemical Industries Pvt. Ltd. Vs Orient Paper and Industries Ltd.

Orissa High Court · (2005) 99 CLT 324 : (2005) 128 CompCas 412 : (2005) OLR 415 Supp : (2005) 64 SCL 212

Companies Act, 1956 — Section 433, 434, 439
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High Courts07 Jan 2005

Laxminarayan Mohanty Vs State of Orissa and Others

Orissa High Court · (2005) 99 CLT 389 : (2005) OLR 423 Supp

Constitution of India, 1950 — Article 14Orissa Excise (Exclusive Privilege) Foreign Liquor Rules, 1989 — Rule 6A, 6A(2), 6A(5)
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High Courts05 Jan 2005Dismissed

Kishore Chandra Nath and Others Vs Kalinga Institute of Mining Engineering and Technology and Others

Orissa High Court · (2005) 01 OHC CK 0078

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Constitution of India, 1950 — Article 227
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High Courts05 Jan 2005

Juel Topno Vs State of Orissa

Orissa High Court · (2005) 30 OCR 770 : (2005) 1 OLR 406

Criminal Procedure Code, 1973 (CrPC) — Section 457
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High Courts05 Jan 2005Dismissed

Mayadhar Dash Vs State of Orissa and Others

Orissa High Court · (2005) 99 CLT 812

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