Contempt of Courts Act, 1971 — Section 10, 12, 12(1), 13, 2, 2Criminal Procedure Code, 1973 (CrPC) — Section 488, 488(5)Penal Code, 1860 (IPC) — Section 499, 52, 62

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High Courts27 Feb 1975Dismissed

Sachidananda Misra Vs Executive Engineer, Earth Dam Division Balimela Dam Project and Another

Orissa High Court · AIR 1975 Ori 203 : (1975) 41 CLT 454

Arbitration Act, 1940 — Section 16, 30, 39(1)

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High Courts26 Feb 1975Dismissed

Parbati Debi Vs Prahallad Tripathy and Another

Orissa High Court · (1975) 41 CLT 582

Civil Procedure Code, 1908 (CPC) — Section 100(1)

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High Courts25 Feb 1975

Krushna Kumar Modi Vs District magistrate

Orissa High Court · (1975) CriLJ 1179

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 379, 411

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High Courts24 Feb 1975Dismissed

Umesh Mahanta and Others Vs Kali Charan Mahanta and Others

Orissa High Court · (1975) 41 CLT 861

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High Courts21 Feb 1975

Braja Sundar Das Vs Union of India (UOI)

Orissa High Court · (1976) 1 LLJ 362

Industrial Disputes Act, 1947 — Section 10, 12, 2

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High Courts19 Feb 1975Allowed

Bauri bandhu Naik and Others Vs Radhamoni Mohanty

Orissa High Court · (1975) 41 CLT 383

Transfer of Property Act, 1882 — Section 54

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High Courts19 Feb 1975Allowed

Kulsum Bibi Vs Ananta Prasad Rana

Orissa High Court · (1975) 41 CLT 447

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High Courts18 Feb 1975Dismissed

Collector Vs Chandrama Das and Others

Orissa High Court · AIR 1975 Ori 205 : (1975) 41 CLT 480

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High Courts17 Feb 1975Dismissed

Narayan Nanda Vs Sankar Sahu

Orissa High Court · (1975) 41 CLT 571

Limitation Act, 1963 — Article 55Transfer of Property Act, 1882 — Section 68(1)

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High Courts14 Feb 1975Dismissed

Sri Balaji Padhy Vs Smt. Kamini Padhy

Orissa High Court · (1975) 41 CLT 469

Criminal Procedure Code, 1973 (CrPC) — Section 488, 488(1) , 488(4), 488(5), 489(2)

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High Courts14 Feb 1975Allowed

Fakir ' Fakir Charan Naik Vs Nakhi Dei and Others

Orissa High Court · (1975) 41 CLT 324

Hindu Adoptions and Maintenance Act, 1956 — Section 18

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High Courts14 Feb 1975Dismissed

Teja Singh Vs Additional District Magistrate (Executive) and Others

Orissa High Court · AIR 1976 Ori 11 : (1975) 41 CLT 434

Constitution of India, 1950 — Article 226, 227

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