Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)Motor Transport Workers Act, 1961 — Section 13, 19, 19(1), 19(2), 26

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High Courts12 May 1983Dismissed

Sri Madhab Sunder Gajapati Narayan Deb and Others Vs Jayshree Chemicals Ltd. and Others

Orissa High Court · (1983) 56 CLT 133

Arbitration Act, 1940 — Section 20, 41

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High Courts11 May 1983Allowed

Padmacharan Mohanty Vs Koili Bewa and Others

Orissa High Court · (1983) 55 CLT 561

Criminal Procedure Code, 1973 (CrPC) — Section 145Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 2, 3(1), 4(4), 51

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High Courts10 May 1983Allowed

M.J. Rao Vs State of Orissa and Others

Orissa High Court · (1983) 56 CLT 194

Bihar and Orissa Service Code, 1929 — Rule 3, 71, 75Constitution of India, 1950 — Article 14, 16

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High Courts09 May 1983Dismissed

Prafulla Kumar Mohapatra Vs State of Orissa and Others

Orissa High Court · (1983) 56 CLT 165

Constitution of India, 1950 — Article 14

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High Courts30 Apr 1983Dismissed

Kunjabehari Sahu Vs Satyabadi Sahu and Others

Orissa High Court · (1983) 56 CLT 144

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts29 Apr 1983Allowed

Smt. Radha Nayakani Vs Konchada Narayana Murty and Others

Orissa High Court · AIR 1983 Ori 233 : (1983) 56 CLT 1

Constitution of India, 1950 — Article 227Orissa House Rent Control Act, 1958 — Section 12

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High Courts19 Apr 1983Allowed

Jyoti Ranjan Samantray Vs State of Orissa and Another

Orissa High Court · (1983) 56 CLT 88

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 151National Security Act, 1980 — Section 3(2)

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High Courts18 Apr 1983

Dhruba Charan Lenka Vs The State

Orissa High Court · (1984) CriLJ 769

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 395

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High Courts13 Apr 1983

Gangaram Chhapolia Vs Chief Engineer (Projects) and Others

Orissa High Court · AIR 1983 Ori 262

Arbitration Act, 1940 — Section 33Limitation Act, 1963 — Section 5

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High Courts11 Apr 1983Allowed

Adikanda Behera Vs Daini Krishna Murthy Patra and Another

Orissa High Court · AIR 1983 Ori 238 : (1983) 55 CLT 575

Negotiable Instruments Act, 1881 (NI) — Section 118Registration Act, 1908 — Section 58(1), 59, 60, 60(2)

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High Courts08 Apr 1983Allowed

Chintamani Sahoo (deceased by LR.) and Others Vs Commissioner of Orissa Hindu Religious Endowments and Others

Orissa High Court · AIR 1983 Ori 205 : (1983) 56 CLT 47

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1908 — Article 134BLimitation Act, 1963 — Article 65, 96

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High Courts04 Apr 1983Allowed

State of Orissa Vs Ramesh Chandra Mahapatra and Others Ramesh Chandra Mohapatra and Others Vs State of Orissa

Orissa High Court · (1983) 56 CLT 60

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 112

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High Courts04 Apr 1983Allowed

Ananda Chandra Sahu (deceased by L.R.) and Others Vs Ananta Khuntia and Others

Orissa High Court · AIR 1983 Ori 250 : (1983) 55 CLT 505

Oaths Act, 1969 — Section 9

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High Courts04 Apr 1983Dismissed

State of Orissa Vs Purusottam Pradhan

Orissa High Court · AIR 1983 Ori 287 : (1983) 55 CLT 497

Arbitration Act, 1940 — Section 13, 30

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High Courts04 Apr 1983Dismissed

Arakhita Swain Vs Kandhuni Swain

Orissa High Court · AIR 1983 Ori 199 : (1983) 56 CLT 223

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Hindu Adoptions and Maintenance Act, 1956 — Section 16

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High Courts04 Apr 1983Dismissed

Kamaljit Singh Vs State of Orissa

Orissa High Court · (1983) 55 CLT 565

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 228(1), 397(2)Penal Code, 1860 (IPC) — Section 302, 309

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