Criminal Procedure Code, 1973 (CrPC) - Section 457Mines And Minerals (Development And Regulation) Act, 1957 - Section 15, Section 21(4)Orissa Minerals (Prevention of Theft, Smuggling and Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007 - Rule 12(1), Rule 12(2)

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High Courts20 Jan 2017Dismissed

Aditya Narayan Mahasupakar Vs Chief Commissioner of Income Tax

Orissa High Court · (2017) 293 CurTR 73 : (2017) 392 ITR 131 : (2017) 246 Taxman 106

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 132(1), Section 153A

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High Courts20 Jan 2017Disposed off

Sri Khageswar Parida Vs State of Orissa

Orissa High Court · (2017) 171 AIC 881 : (2017) 7 FLT 211 : (2017) 66 OrissaCriR 618

Criminal Procedure Code, 1973 (CrPC) - Section 457Mines And Minerals (Development And Regulation) Act, 1957 - Section 21(4)Orissa Minerals (Prevention of Theft, Smuggling and Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007 - Rule 12(2)

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High Courts20 Jan 2017Dismissed

Bata Krushna Mohapatra Vs State of Orissa and others

Orissa High Court · (2017) 01 OHC CK 0018

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts20 Jan 2017

Subrat Kumar Behera Vs Indian Oil Corporation Ltd. and others.

Orissa High Court · (2017) 01 OHC CK 0017

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High Courts20 Jan 2017Disposed

Sri Bijoy Kumar Sahoo Vs State of Orissa

Orissa High Court · (2017) 01 OHC CK 0016

Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of propertyMines and Minerals (Regulation and Development) Act, 1957, Section 21(4),

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High Courts20 Jan 2017Dismissed

Manindranath Bhuyan Vs State of Orissa & another

Orissa High Court · (2017) 01 OHC CK 0015

Code of Civil Procedure, 1908, Section 80, Order 7Rule 3 - NoticeOrissa Tenancy Act, 1913, Section 23, Section 24 -

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High Courts20 Jan 2017Dismissed

Krushna Chandra Biswal Vs State of Orissa

Orissa High Court · (2017) AIRCC 1449 : (2017) 1 OJR 393

Civil Procedure Code, 1908 (CPC) - Section 100Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 51(1)

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High Courts19 Jan 2017Disposed Off

Smt. R. Waralaxmi Vs Southco

Orissa High Court · (2017) 153 FLR 178 : (2017) 1 LLJ 574

Constitution of India, 1950 - Article 226Orissa Civil Services (Pension) Rules, 1992 - Rule 5(a), Rule 56(4)(a)(i), Rule 70(A)

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High Courts19 Jan 2017Allowed

Smt. Nandita Sethi @ Behera Vs State of Orissa

Orissa High Court · (2017) CriLJ 1470 : (2017) 123 CutLT 655 : (2017) 1 OJR 374 : (2017) 66 OrissaCriR 570

Criminal Procedure Code, 1973 (CrPC) - Section 173(8), Section 190

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High Courts19 Jan 2017Disposed Off

Ram Chandra Das Vs State of Orissa

Orissa High Court · (2017) AIR(Orissa) 79

Constitution of India, 1950 - Article 226

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High Courts18 Jan 2017Disposed

State of Orissa and others Vs Laxman Kumar Behera

Orissa High Court · (2017) 01 OHC CK 0010

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtPrevention of Cor

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High Courts18 Jan 2017

Amt. Ashamani Majhi Vs Shri Rajiv Vishnoi,GM and another

Orissa High Court · (2017) 01 OHC CK 0009

Contempt of Courts Act, 1971, Section 11, Section 12 - Power of High Court to try offences committed or offenders found outside jurisdiction - Punishment for contempt of court

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High Courts17 Jan 2017Allowed

Pradip Kumar Dash Vs State of Orissa

Orissa High Court · (2017) CriLJ 2469 : (2017) sup1 CutLTCriminal 500 : (2017) 66 OrissaCriR 613

Criminal Procedure Code, 1973 (CrPC) - Section 311Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 7

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High Courts17 Jan 2017

School Management Committee, Arakhapur U.P.School Vs State of Orissa & others

Orissa High Court · (2017) 01 OHC CK 0008

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High Courts17 Jan 2017Dismissed

State of Odisha and others Vs Jogendra Biswal and another

Orissa High Court · (2017) 01 OHC CK 0007

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts16 Jan 2017Disposed Off

Mrs. Mamata Satpathy Vs Zonal Manager, LIC of India

Orissa High Court · (2017) AIR(Orissa) 54 : (2017) 123 CutLT 1136

Insurance Act, 1938 - Section 45

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