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Orissa High Court judgments

33,604 judgments · page 1,634 of 1,681

High Courts30 Apr 1958Dismissed

Bhimsen Gochhikar Vs State of Orissa

Orissa High Court · AIR 1959 Ori 17

Constitution of India, 1950 — Article 19(1), 19(5), 31(2)Sri Jagannath Temple (Administration) Act, 1952 — Section 2Sri Jagannath Temple Act, 1954 — Section 15(5), 21(2), 21(3), 21(4), 24(2)
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High Courts11 Apr 1958Allowed

Satrughna Sahu Vs The State of Orissa and Others

Orissa High Court · AIR 1958 Ori 187 : (1958) 24 CLT 191

Constitution of India, 1950 — Article 31(2), 31(6)Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 2
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High Courts08 Apr 1958Dismissed

Labangalata Dei Vs Sk. Azizullah

Orissa High Court · AIR 1958 Ori 123 : (1958) 24 CLT 272 : (1958) 2 LLJ 623

Civil Procedure Code, 1908 (CPC) — Section 115Payment of Wages Act, 1936 — Section 1(5), 15, 17, 4(2)
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High Courts04 Apr 1958Dismissed

Benudhar Dalai Vs The State of Orissa

Orissa High Court · AIR 1958 Ori 197

Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226Orissa Estates Abolition Act, 1951 — Section 39, 5
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High Courts03 Apr 1958Allowed

Swaranalata Sarkar Vs State of Orissa and Another

Orissa High Court · (1958) 24 CLT 426

Constitution of India, 1950 — Article 226Orissa Maintenance of Public Order (Amendment) Act, 1950 — Section 13, 15Orissa Maintenance of Public Order (Amendment) Act, 1951 — Section 20
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