Companies Act, 1956 — Section 442, 446, 446(1), 529A(1), 537Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19(22), 34, 34(1)

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High Courts19 Sept 2005

Ajodhya Bus Service Vs State Transport Authority and Others

Orissa High Court · (2005) 100 CLT 594 : (2005) 2 OLR 749

Orissa Motor Vehicles Rules, 1993 — Rule 84(2)Orissa Motor Vehicles Taxation Act, 1975 — Section 14, 18

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High Courts16 Sept 2005Dismissed

Smt. Chitta Parida Vs Union of India (UOI) and Another

Orissa High Court · (2005) 09 OHC CK 0059

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High Courts16 Sept 2005Allowed

Narasingha Charan Ray Vs Radhagobinda Deb Bije Markandeswar Sahi and Others

Orissa High Court · (2005) 100 CLT 700 : (2005) 2 OLR 523

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 58, Order 6 Rule 17, Order 9 Rule 9, 115

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High Courts16 Sept 2005Dismissed

Bivas Chandra Samanta Vs Hira ' Madan Mohan Biswal and Others

Orissa High Court · AIR 2006 Ori 1 : (2005) 2 OLR 666

Limitation Act, 1963 — Article 59, 3Specific Relief Act, 1963 — Section 34

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High Courts16 Sept 2005

Gitanjali Rath ' Satapathy Vs Satyabrata Satapathy

Orissa High Court · (2006) 2 CivCC 475 : (2006) 101 CLT 199 : (2006) 1 DMC 457 : (2005) 2 OLR 708

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Family Courts Act, 1984 — Section 10, 19Family Courts Rules, 1988 — Rule 37

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High Courts16 Sept 2005

New India Assurance Company Ltd. Vs Jyotsna Patra and Others

Orissa High Court · (2005) 4 ACC 696 : (2005) 2 OLR 583

Motor Vehicles Act, 1988 — Section 149(4), 170

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High Courts16 Sept 2005Allowed

Sri Gouranga Chandra Padhi Vs State of Orissa and Others

Orissa High Court · (2005) 09 OHC CK 0013

Orissa Grama Panchayat Act, 1964 — Section 25(1)

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High Courts14 Sept 2005Allowed

Baidyanath Prasad Vs Sales Tax Officer and Others

Orissa High Court · (2005) 09 OHC CK 0061

Orissa Value Added Tax (Amendment) Act, 2005 — Section 74(9)Orissa Value Added Tax Act, 2004 — Section 74(2), 74(8), 74(9), 76(1), 76(2)

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High Courts14 Sept 2005

Birla Tyres Employees' Union Vs Labour Commissioner-cum-Registrar of Trade Union-cum-State Implementation and Evaluation Officer and Others

Orissa High Court · (2005) 09 OHC CK 0060

Verification of Membership and Recognition of Trade Unions Rules, 1994 — Rule 11(2), 11(3), 2, 5, 9

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High Courts13 Sept 2005Allowed

Sri Krushna Chandra Sahoo Vs State of Orissa

Orissa High Court · (2005) CLT 961 (Suppl Crl) : (2005) 2 OLR 651 : (2005) OLR 961 (Suppl Crl)

Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302, 34

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High Courts13 Sept 2005

Suresh Sahoo Vs State of Orissa

Orissa High Court · (2005) 100 CLT 535

Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Penal Code, 1860 (IPC) — Section 294, 323

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High Courts12 Sept 2005Allowed

Kamalakanta Das Vs Govinda Chandra Patra

Orissa High Court · AIR 2006 Ori 4 : (2006) 3 BC 27 : (2005) 100 CLT 718 : (2005) 2 OLR 555

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 89, Order 21 Rule 90, 151

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