Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts12 Feb 2007Dismissed

Sri Nirakar Badhai Vs State Election Commissioner and Others

Orissa High Court · (2007) 103 CLT 545

Orissa Grama Panchayat Election Rules, 1965 — Rule 29

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High Courts12 Feb 2007Allowed

Sailendra Kumar Jora Vs District Magistrate and Others

Orissa High Court · (2007) 104 CLT 62 : (2007) 1 OLR 438

Constitution of India, 1950 — Article 22

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High Courts12 Feb 2007Allowed

Smt. Saraswati Pattnaik and Others Vs Shri Satrughna Nanda and Others

Orissa High Court · (2007) 1 OLR 670 Supp

Orissa Panchayat Samiti Act, 1959 — Section 44(C)(1), 44A, 44J(1), 44J(2), 44J(3)Orissa Zilla Parishad Act, 1991 — Section 32, 32(2)

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High Courts08 Feb 2007Allowed

Shree Annapurna Conductors Ltd. Vs Sales Tax Officer and Others

Orissa High Court · (2007) 103 CLT 693 : (2007) 1 OLR 489 : (2009) 20 VST 763

Constitution of India, 1950 — Article 226, 227

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High Courts08 Feb 2007Dismissed

State of Orissa and Others Vs Durga Charan Routray

Orissa High Court · AIR 2007 Ori 90 : (2007) 3 ARBLR 241 : (2007) 104 CLT 528 : (2007) 1 OLR 548 Supp

Arbitration and Conciliation Act, 1996 — Section 14, 2, 29, 31, 33Limitation Act, 1963 — Section 14, 29, 5

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High Courts08 Feb 2007

Branch Manager, Oriental Insurance Company Vs Smt. Kumari Palai and Another

Orissa High Court · (2008) ACJ 1548 : (2007) 103 CLT 668 : (2007) 1 OLR 540 Supp

Motor Vehicles Act, 1988 — Section 149

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High Courts08 Feb 2007Allowed

Bidyadhar Mishra Vs State of Orissa and Others

Orissa High Court · (2007) 103 CLT 633 : (2007) 1 OLR 543 Supp

Orissa Development Authorities Act, 1982 — Section 3(i), 83

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High Courts08 Feb 2007Allowed

Hi-Tek Powercon Pvt. Ltd. Vs The Asst. Commissioner of Commissioner Taxes, (TRS) and Others

Orissa High Court · (2007) 103 CLT 658 : (2007) 1 OLR 530 Supp : (2008) 14 VST 379

Constitution of India, 1950 — Article 14, 226, 227

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High Courts07 Feb 2007Dismissed

Sri Samarendra Nath Dash Vs Utkal University and Another

Orissa High Court · (2007) 1 OLR 508 Supp

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High Courts07 Feb 2007Allowed

Maheshwar Tandi and Another Vs State of Orissa

Orissa High Court · (2007) CLT 473 (Suppl Crl) : (2007) 1 OLR 363 Supp : (2007) OLR 473 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 300, 307, 324, 325, 34

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High Courts07 Feb 2007

Chaitaram Banjara and Others Vs State of Orissa

Orissa High Court · (2007) 1 OLR 427

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High Courts05 Feb 2007

Smt. Lilima Nayak Vs State of Orissa and Others

Orissa High Court · (2007) CLT 643 (Suppl Crl) : (2007) 1 OLR 526 Supp : (2007) OLR 643 (Suppl Crl)

Essential Commodities Act, 1955 — Section 6A

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High Courts05 Feb 2007Allowed

Kalia Barik Vs Tikeswar Deo and Another

Orissa High Court · (2007) CLT 803 Supp : (2007) 1 OLR 297

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Transfer of Property Act, 1882 — Section 17(2), 54

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High Courts02 Feb 2007Allowed

Sanjukta Sahu Vs State of Orissa and Others

Orissa High Court · (2007) 1 OLR 503 Supp

Constitution of India, 1950 — Article 226

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High Courts02 Feb 2007

Chittaranjan Sahu Vs The Chancellor, Utkal University and Others

Orissa High Court · (2007) 103 CLT 569 : (2007) 114 FLR 310 : (2007) 1 OLR 447

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