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Orissa High Court judgments, 2020

158 judgments · page 7 of 8

High Courts29 Apr 2020Dismissed

Jadunath Sahu Vs State Of Orissa And Others

Orissa High Court · (2020) 04 OHC CK 0004

Orissa High Court (Appointment Of Staff And Conditions Of Service) Rules, 2015 — Rule 1,13, 13(a), 13(e), 20, 21Constitution Of India, 1950 — Article 14, 16, 229
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High Courts03 Apr 2020Dismissed

Radhakrishna Vs Aditya Birla Finance Ltd

Orissa High Court · (2020) 04 OHC CK 0001

Reserve Bank Of India Act, 1934 — Section 45IB, 45(I)(c), 45(I)(e), 45(I)(j), 45(J), 45JA, 45K, 45L, 45MB, 45MBA, 45N,Hire-Purchase Act, 1972 — Section 2(c)Industrial Development Bank Of India Act, 1964 — Section 2(i) to (xviii)(c)
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High Courts06 Feb 2020Allowed

Nirmala Nayak Vs State Of Odisha And Others

Orissa High Court · (2020) 02 OHC CK 0007

Odisha Home Guards Act, 1961 — Section 1(3), 2, 2(1), 3, 10, 11Indian Penal Code , 1860 — Section 21Odisha Home Guards Rules, 1962 — Rule 2(iv), 2(v), 14(1), 15, 16, 17, 19, 20
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