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Orissa High Court judgments

32,428 judgments · page 1,346 of 1,622

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High Courts14 Feb 1983Allowed

Ranka Sahu alias Rankanidhi Sahu and Another Vs Pratap Chandra Das and Others

Orissa High Court · (1983) 55 CLT 340

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5), 362, 369, 397
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High Courts11 Feb 1983

Kailash Chandra Sahu and Others Vs The State

Orissa High Court · (1983) 55 CLT 472 : (1984) CriLJ 772

Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 109, 140, 148, 149, 302
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High Courts11 Feb 1983

Maheswar Gouda and Others Vs The State

Orissa High Court · (1983) 55 CLT 275 : (1983) CriLJ 1029

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
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High Courts11 Feb 1983

Allad Naik and Another Vs The State

Orissa High Court · (1983) 55 CLT 254 : (1983) CriLJ 1032

Penal Code, 1860 (IPC) — Section 302, 34Evidence Act, 1872 — Section 154, 27
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High Courts09 Feb 1983Allowed

N.K. Misra Vs J.N. Sen Sarma, Official Liquidator, Rajendra Paper Mills Ltd.

Orissa High Court · (1985) 57 CompCas 637

Companies Act, 1956 — Section 454(1), 545(3)
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High Courts07 Feb 1983Allowed

State of Orissa Vs Shyam Sundar Panigrahi

Orissa High Court · AIR 1983 Ori 191 : (1983) 55 CLT 428

Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9, 115
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High Courts03 Feb 1983Allowed

Dileswar Patel and Others Vs Mst. Binodini Patel and Others

Orissa High Court · AIR 1983 Ori 185 : (1983) 55 CLT 282

Civil Procedure Code, 1908 (CPC) — Section 9Orissa Estates Abolition Act, 1951 — Section 39, 7, 8A
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High Courts01 Feb 1983Dismissed

Kshirod Chandra Misra and Others Vs Orissa Board of Secondary Education and Another

Orissa High Court · AIR 1983 Ori 176 : (1983) 55 CLT 344

Constitution of India, 1950 — Article 14Orissa Secondary Education Act, 1953 — Section 2
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High Courts28 Jan 1983Allowed

Gola Bag Vs State of Orissa

Orissa High Court · (1983) 55 CLT 235

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
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High Courts28 Jan 1983Allowed

D.B. Jena Vs Union of India (UOI) and Others

Orissa High Court · (1983) 55 CLT 290

All India Services Act, 1951 — Section 3(1)Police Service (Regulation of Seniority) Rules, 1954 — Rule 3, 3(3)Railway Establishment Code — Rule 137
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High Courts21 Jan 1983Dismissed

State of Orissa Vs P. Bainstaba Senapati

Orissa High Court · (1983) 55 CLT 216

Essential Commodities Act, 1955 — Section 7Evidence Act, 1872 — Section 154
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High Courts20 Jan 1983Allowed

Bibhudhendu Sarangi Vs Secretary, Board of Secondary Education and Another

Orissa High Court · AIR 1983 Ori 162 : (1983) 55 CLT 233

Orissa Secondary Education Act, 1953 — Section 21Orissa Secondary Education Regulations, 1953 — Regulation 39
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High Courts20 Jan 1983

M. Apparao and Another Vs State of Orissa

Orissa High Court · (1983) 55 CLT 312 : (1983) CriLJ 953

Penal Code, 1860 (IPC) — Section 302, 304, 34
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High Courts19 Jan 1983Dismissed

Harihar Misra Vs Haripada Panigrahi (dead) and after him Sailabala Panigrahi and Others

Orissa High Court · (1983) 56 CLT 21

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146, 151, 47Registration Act, 1908 — Section 75
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High Courts19 Jan 1983

Makunda and Others Vs State of Orissa

Orissa High Court · (1983) CriLJ 1025

Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 302, 307, 320, 323, 325
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High Courts19 Jan 1983

Tejuram Jain Vs Diwan Chand Chawala

Orissa High Court · (1983) 55 CLT 224 : (1984) CriLJ 779

Criminal Procedure Code, 1973 (CrPC) — Section 401, 454, 483, 484Penal Code, 1860 (IPC) — Section 406
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High Courts18 Jan 1983Allowed

Udyogsilpa Pvt. Ltd. Vs State of Orissa and Others

Orissa High Court · AIR 1983 Ori 168 : (1983) 55 CLT 549

Specific Relief Act, 1963 — Section 41
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High Courts17 Jan 1983Allowed

Shree Rani Sati Mining Traders Vs Sales Tax Officer and Others

Orissa High Court · (1983) 53 STC 322

Orissa Sales Tax Act, 1947 — Section 2(h), 5(2)(A)(a)(iii)
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High Courts17 Jan 1983Dismissed

Ganesh Swain and Others Vs Nakadi Swain and Others

Orissa High Court · AIR 1983 Ori 279

Evidence Act, 1872 — Section 35, 74(1)
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High Courts12 Jan 1983Dismissed

Smt. Sashi Rout Vs Gopabandhu Sarangi

Orissa High Court · (1983) 55 CLT 200

Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 378(4), 394, 394(1)Penal Code, 1860 (IPC) — Section 34, 352, 448, 500
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