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Orissa High Court judgments, 2007

786 judgments · page 40 of 40

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High Courts04 Jan 2007

Nagarjuna Patnaik Vs Jaykay Construction, I/c. Susil Kumar Dogga and Another

Orissa High Court · (2007) 103 CLT 423 : (2007) 1 OLR 413 Supp

Civil Procedure Code, 1908 (CPC) — Section 151
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High Courts04 Jan 2007Dismissed

State of Orissa Vs Bansidhar Behera

Orissa High Court · (2007) 2 ARBLR 519 : (2007) 103 CLT 385 : (2007) 1 OLR 324

Arbitration and Conciliation Act, 1996 — Section 30, 33, 35
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High Courts04 Jan 2007

Chintamani Naik Vs Subhadra Naik and Others

Orissa High Court · (2007) 103 CLT 261 : (2007) 1 OLR 416 Supp

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
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High Courts04 Jan 2007Allowed

Gajendra Behera and Another Vs Secretary, Balasore-Bhadrak Central Co-operative Bank Ltd.

Orissa High Court · (2007) 2 ARBLR 463 : (2007) 103 CLT 231 : (2007) 1 OLR 370

Orissa Co-operative Societies Act, 1962 — Section 67, 68
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High Courts03 Jan 2007Dismissed

State of Orissa Vs Satia Pradhan and Others Bira Kishore Mahapatra Vs State of Orissa and Others

Orissa High Court · (2007) 1 OLR 406 Supp

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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High Courts03 Jan 2007Dismissed

Sri Hrushikesha Sen Vs Governor Reserve Bank of India and Others

Orissa High Court · (2007) 103 CLT 426 : (2007) 1 OLR 409 Supp

Constitution of India, 1950 — Article 226
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