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Orissa High Court judgments

32,421 judgments · page 1,362 of 1,622

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High Courts17 Sept 1981Allowed

Himansu Majumdar Vs State of Orissa

Orissa High Court · (1982) 53 CLT 483 : (1982) 51 STC 33

Orissa Sales Tax Act, 1947 — Section 23(4)(c)(i), 5(1)
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High Courts10 Sept 1981

State of Orissa Vs Indersons Motors

Orissa High Court · (1982) 50 STC 192

Penal Code, 1860 (IPC) — Section 420
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High Courts10 Sept 1981

State of Orissa Vs Bhagabati Timber

Orissa High Court · (1982) 53 CLT 76 : (1982) 50 STC 134

Orissa Sales Tax Act, 1947 — Section 4, 9
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High Courts10 Sept 1981

State of Orissa Vs Balaji Hotel

Orissa High Court · (1982) 53 CLT 392 : (1983) 53 STC 431

Orissa Sales Tax Act, 1947 — Section 24(1)
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High Courts09 Sept 1981Allowed

Sri Harekrushna Mahatab Vs Republic of India Sri M.K. Rahaman Vs Union of India (UOI) and Another

Orissa High Court · (1981) 52 CLT 473

Constitution of India, 1950 — Article 163(3)Criminal Procedure Code, 1973 (CrPC) — Section 401, 468, 482, 561APenal Code, 1860 (IPC) — Section 120B, 161, 302, 342
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High Courts09 Sept 1981Allowed

Bizi Industries Vs Superintendent of Central Excise and Others

Orissa High Court · (1981) 52 CLT 552 : (1986) 8 ECC 22 : (1983) 3 ECR 135 : (1982) 10 ELT 109

Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 3, 37, 37(2)(17), 4, 4(4)
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High Courts07 Sept 1981Allowed

Modern United Trading Company Vs State of Orissa and Another

Orissa High Court · (1989) 68 CLT 780

Prevention of Food Adulteration Act, 1954 — Section 14, 16, 16(1), 19, 19(2)
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High Courts05 Sept 1981Allowed

Orissa State Co-operative Marketing Federation Ltd. Vs Associated Marketing Co.

Orissa High Court · AIR 1982 Ori 1 : (1982) 53 CLT 150

Arbitration Act, 1940 — Section 2, 20
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High Courts04 Sept 1981

Kartika Sahu and Others Vs State of Orissa

Orissa High Court · (1981) 52 CLT 543 : (1981) CriLJ 1762

Criminal Procedure Code, 1973 (CrPC) — Section 107
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High Courts03 Sept 1981Allowed

Narasingh Bariha Vs Abhimanyu Behera

Orissa High Court · AIR 1982 Ori 17

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 131, 5
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High Courts01 Sept 1981Dismissed

State of Orissa Vs Gobinda Pradhan and Others

Orissa High Court · (1981) 52 CLT 501

Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15(2), 2, 3, 3(1), 4
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High Courts01 Sept 1981

Tima Mali and Others Vs Kartika Meher and Others

Orissa High Court · AIR 1981 Ori 216 : (1981) 52 CLT 431

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 99
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High Courts31 Aug 1981Allowed

Mst. Sarabai Agarwalla and Others Vs Haradhan Mohapatra and Another

Orissa High Court · AIR 1982 Ori 9 : (1981) 52 CLT 535

Civil Procedure Code Amendment Act, 1976 — Section 97(2)Civil Procedure Code, 1908 (CPC) — Section 2(2), 47
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High Courts28 Aug 1981Allowed

The Cuttack Municipality and Others Vs Mohammed Wasi

Orissa High Court · (1981) 52 CLT 397

Limitation Act, 1963 — Article 113Orissa Municipal Act, 1950 — Section 349, 77
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High Courts28 Aug 1981

Executive Engineer, Rural Engineering Division, Puri Vs Construction India

Orissa High Court · AIR 1982 Ori 18 : (1981) 52 CLT 458

Arbitration Act, 1940 — Section 30Limitation Act, 1963 — Section 29
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High Courts27 Aug 1981

Orient Paper and Industries Ltd. and Another Vs Sales Tax Officer and Others

Orissa High Court · (1982) 50 STC 211

Constitution of India, 1950 — Article 226
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High Courts27 Aug 1981Allowed

Gangadhar Jena and Others Vs State of Orissa

Orissa High Court · (1981) 52 CLT 393

Penal Code, 1860 (IPC) — Section 323, 324, 380, 443, 453
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High Courts26 Aug 1981Dismissed

Bijli alias Pundhini Luhara and Others Vs Gouri Sankar Misra and Others

Orissa High Court · (1981) 52 CLT 389

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106, 114
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High Courts26 Aug 1981Dismissed

Smt. Bina Debi Vs Tapati Sengupta and Others

Orissa High Court · AIR 1981 Ori 222 : (1981) 52 CLT 493

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Succession Act, 1925 — Section 263, 283(1), 295
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High Courts26 Aug 1981Dismissed

Banchanidhi Panda Vs Baishnab Charan Rout

Orissa High Court · AIR 1982 Ori 8 : (1982) 53 CLT 32

Civil Procedure Code, 1908 (CPC) — Section 115Orissa Money Lenders Act, 1939 — Section 18B
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