COURT ARCHIVE

Orissa High Court judgments, 2014

824 judgments · page 42 of 42

High Courts02 Jan 2014Dismissed

Prafulla Ku. Dora and Co. Vs R.M., Bank of Baroda

Orissa High Court · AIR 2014 Ori 73 : (2014) 3 BC 359

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17

High Courts02 Jan 2014Dismissed

Orissa High Court · (2014) 117 CLT 1081 : (2014) 1 ILR 752 : (2014) 1 OLR 511 Suppl.

Orissa Hindu Religious Endowments Act, 1951 — Section 27

High Courts02 Jan 2014Disposed Off

Orissa High Court · (2014) 201 ECR 151

Bihar and Orissa Excise Act, 1915 - Section 14 89Constitution of India, 1950 - Article 14 21 47

High Courts02 Jan 2014Disposed Off

Orissa High Court · AIR 2014 Ori 50 : (2014) 117 CLT 630 : (2014) 1 OLR 391

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)General Clauses Act, 1897 — Section 9Limitation Act, 1963 — Section 12