Constitution of India, 1950 — Article 14, 311(2)Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37(1)Orissa Estates Abolition Act, 1951 — Section 38B

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High Courts30 Mar 1989Allowed

M.K. Jhunjhunwala and Others Vs State of Orissa and Others

Orissa High Court · AIR 1989 Ori 219 : (1989) 68 CLT 288

Land Acquisition Act, 1894 — Section 17(4), 4, 5A, 6

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High Courts30 Mar 1989Allowed

Collector Vs Padmalochan Chandan

Orissa High Court · (1989) 68 CLT 204

Land Acquisition Act, 1894 — Section 18, 23, 4(1), 54

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High Courts30 Mar 1989

Smt. Sabitri Barik Vs Sri. Siba Barik

Orissa High Court · (1989) 67 CLT 806

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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High Courts30 Mar 1989Allowed

Kulamani Pradhan and Another Vs Srimanta alias Sumanta Kumar Jena and Others

Orissa High Court · (1990) ACJ 213

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High Courts29 Mar 1989Dismissed

Raghunath Gauda Vs Khira Gauda and Others

Orissa High Court · AIR 1990 Ori 16 : (1989) 2 OLR 77

Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts29 Mar 1989

Straw Products Limited and Another Vs Asstt. Collr. CE and Cus. and Another

Orissa High Court · (1989) 24 ECR 630

Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226Contract Act, 1872 — Section 72

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High Courts28 Mar 1989Dismissed

Naresh Chandra Das and Others Vs Nirmal Chandra Das and Others

Orissa High Court · AIR 1989 Ori 248

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7, Order 7 Rule 3

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High Courts27 Mar 1989Allowed

Bhagabati Sahu and Others Vs Trilochan Sahu and after him Lakhpati Sahu and Others Baikuntha Sahu and Another Vs Bihari Sahu and after him Bhagabati Sahu and Others

Orissa High Court · (1989) 2 OLR 174

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18

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High Courts27 Mar 1989Dismissed

Minaketan Patnaik Vs State of Orissa and Others

Orissa High Court · (1990) 69 CLT 78

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High Courts27 Mar 1989Allowed

Sales Tax Officer and Another Vs Nilachal Service Station and Another

Orissa High Court · (1989) 67 CLT 751

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8, Order 39 Rule 2A, Order 39 Rule 3Orissa Sales Tax Act, 1947 — Section 13A, 17

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High Courts21 Mar 1989Allowed

Tribikram Misra Vs State of Orissa and Another

Orissa High Court · (1989) 67 CLT 729

Penal Code, 1860 (IPC) — Section 164, 302

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High Courts20 Mar 1989

Iswar Chandra Patra Vs State and Another

Orissa High Court · (1989) 67 CLT 685 : (1989) CriLJ 2019 : (1989) 2 OCR 352

Criminal Procedure Code, 1973 (CrPC) — Section 452, 454Penal Code, 1860 (IPC) — Section 379

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High Courts20 Mar 1989Allowed

Smt. Kamala Panda Vs Krishna Cloth Stores and Another

Orissa High Court · AIR 1989 Ori 229 : (1989) 67 CLT 679

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 5(4), Order 38 Rule 6

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High Courts20 Mar 1989

Sailesh Padhan Vs Harabati Padhan and Another

Orissa High Court · (1990) CivCC 307 : (1989) 67 CLT 688 : (1989) CriLJ 1661

Criminal Procedure Code, 1973 (CrPC) — Section 125

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