Constitution of India, 1950 - Article 226, 227Odisha Subordinate Forest Service (Method of Recruitment and Conditions of Service of Foresters) Amendment Rules, 2020 - Rule 6, 14

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High Courts08 Apr 2025Dismissed

Daktar Bhoi Vs State Of Odisha Vs

Orissa High Court · (2025) 04 OHC CK 1422

Indian Penal Code, 1860 - Section 34, 201, 302Evidence Act, 1872 - Section 6, 27

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High Courts08 Apr 2025x N.K.V. Bros. (P) Ltd. And Bimla Devi v. Himachal RTC

Assistant Engineer, Agriculture D.P.A.P., Phulbani Vs Arnapurna Nayak Vs

Orissa High Court · (2025) 04 OHC CK 1421

Indian Penal Code, 1860 - Section 279, 304AMotor Vehicles Act, 1988 - Section 166, 173(1)

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High Courts08 Apr 2025Dismissed

Divisional Manager Oriental Insurance Company Ltd Vs Asit Chandra Barik Vs

Orissa High Court · (2025) 04 OHC CK 1420

Motor Vehicles Act, 1988 - Section 173(1)

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High Courts08 Apr 2025Disposed Of

Oriental Insurance Company Ltd., Bistupur Branch Cuttack Vs Budhuni Mahanta Vs

Orissa High Court · (2025) 04 OHC CK 1419

Motor Vehicles Act, 1988 - Section 173(1)

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High Courts08 Apr 2025Disposed Of

Dr. Bibhuti Bhusan Lenka Vs State Of Odisha And Others Vs

Orissa High Court · (2025) 04 OHC CK 1418

Constitution of India, 1950 - Article 226

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High Courts08 Apr 2025Dismissed

Nimai Harichandan Panda Vs State Of Odisha And Another Vs

Orissa High Court · (2025) 04 OHC CK 1417

Constitution of India, 1950 - Article 14, 16, 226, 227

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High Courts08 Apr 2025Disposed Of

M/s. Indera Motors, Rourkela Vs Commissioner Of Commercial Taxes, CT And GST, Odisha And Others Vs

Orissa High Court · (2025) 04 OHC CK 1416

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High Courts08 Apr 2025Partly Allowed

Sunil Kumar Rout Vs Urban Co Operative Bank Ltd., Rourkela And Others Vs

Orissa High Court · (2025) 04 OHC CK 1415

Constitution of India, 1950 - Article 226, 227

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High Courts08 Apr 2025Disposed Of

Udayanath Barik Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 04 OHC CK 1414

Constitution of India, 1950 - Article 226, 227

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High Courts07 Apr 2025Dismissed

Siba Sankar Jena Vs State Of Orissa Vs

Orissa High Court · (2025) 04 OHC CK 1427

Code of Criminal Procedure, 1973 - Section 374(2)Indian Penal Code, 1860 - Section 420, 489(B), 489(C), 489(E)

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High Courts07 Apr 2025Allowed

E. Meerabai Patro Vs State Of Odisha And Others Vs

Orissa High Court · (2025) 04 OHC CK 1426

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High Courts07 Apr 2025Disposed Of

Ramakanta Khillar Vs Orissa Industrial Infrastructure Development Corporation & Others Vs

Orissa High Court · (2025) 04 OHC CK 1425

Constitution of India, 1950 - Article 226, 227

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High Courts07 Apr 2025Disposed Of

Pramod Kumar Sarangi Vs State Of Orissa Vs

Orissa High Court · (2025) 04 OHC CK 1424

Constitution of India, 1950 - Article 226, 227Odisha Civil Service (Pension) Rule 1992 - Rule 46, 46(3)Pension Rules, 1972 - Rule 41

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High Courts07 Apr 2025Disposed Of

Jagatpati Hansda Vs State Of Orissa represented through its Principal Secretary to Govt. Of Odisha, Home Department, Khordha Vs

Orissa High Court · (2025) 04 OHC CK 1423

Constitution of India, 1950 - Article 226, 227, 311(1), 311(2)(b)Indian Penal Code, 1860 - Section 312, 376(1), 417, 493, 506Odisha Civil Service (Classification, control and Appeal) Rule 1962 - Rule 18(ii)

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