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Orissa High Court judgments

32,472 judgments · page 355 of 1,624

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High Courts10 May 2022Disposed Of

Chandan Kumar Behera @ Chandan Behera Vs State Of Odisha

Orissa High Court · (2022) 05 OHC CK 0043

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 37(1)(b)
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High Courts10 May 2022Allowed

Sabyasachi Mohanty Vs State Of Odisha & Others

Orissa High Court · (2022) 05 OHC CK 0037

Constitution of India, 1950 — Article 14, 226, 227
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High Courts10 May 2022Dismissed

Mohanlal Panch And Another Vs Sri Jagannath Mahaprabhu Bije Puri Marfat Sri Mandir Parichalana Committee, Puri And Others

Orissa High Court · (2022) 05 OHC CK 0036

Orissa Estate Abolition Act, 1951 — Section 3A, 6, 7, 8A, 9, 13E, 38BShri Jagannath Temple Act,1955 — Section 5
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High Courts10 May 2022Allowed

Orissa State Housing Board, Bhubaneswar Vs Sebati Dei @ Routray (Since Dead) Represented By Her Lrs.

Orissa High Court · (2022) 05 OHC CK 0035

Code of Civil Procedure, 1908 — Section 80, 151, Order 9 Rule 13Orissa Estates Abolition Act, 1951 — Section 8(1), 39Registration Act, 1908 — Section 17, 49
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High Courts09 May 2022Disposed Of

Sarat Pradhan And Another Vs State Of Orissa And Another

Orissa High Court · (2022) 05 OHC CK 0063

Indian Penal Code, 1860 — Section 34, 294, 323, 325, 354, 379, 452, 506
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High Courts09 May 2022Dismissed

Krushna Chandra Biswal Vs State Of Orissa And Others

Orissa High Court · (2022) 05 OHC CK 0062

Protection of Children from Sexual Offences Act, 2012 — Section 6, 33(5)
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High Courts09 May 2022Allowed

SVF Entertainment Pvt. Ltd Vs Republic of India (CBI)

Orissa High Court · (2022) 05 OHC CK 0061

Code of Criminal Procedure, 1973 — Section 305Companies Act, 2013 — Section 167(1)(b)
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High Courts09 May 2022Disposed Of

Narayan Malik & Anr Vs Sadashiv Malik & Ors

Orissa High Court · (2022) 05 OHC CK 0060

Code of Civil Procedure, 1908 — Order 21 Rule 4
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High Courts09 May 2022Disposed Of

Manmohan Srimali Vs D.D. Developers & Ors

Orissa High Court · (2022) 05 OHC CK 0059

Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
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High Courts09 May 2022Disposed Of

Saraswati Pradhan Vs Dhuruba Charan Pradhan And Another

Orissa High Court · (2022) 05 OHC CK 0058

Code of Civil Procedure, 1908 — Order 39 Rule 3
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High Courts09 May 2022Disposed Of

Rajdeep Das Vs Tanmaya Panda & Anr

Orissa High Court · (2022) 05 OHC CK 0057

Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
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High Courts09 May 2022Allowed

Christian Catholic Church of Berhampur Vs State Of Odisha & Ors

Orissa High Court · (2022) 05 OHC CK 0056

Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 6 Rule 17
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High Courts09 May 2022Disposed Of

Ramesh Behera Vs State Of Odisha

Orissa High Court · (2022) 05 OHC CK 0055

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B
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High Courts09 May 2022Disposed Of

Jayaram Panda Vs Project Director, M/S. National Highway Authority Of India And Others

Orissa High Court · (2022) 05 OHC CK 0054

Arbitration and Conciliation Act, 1996 — Section 31(3), 34
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High Courts09 May 2022Dismissed

Orissa State Co operative, Marketing Federation& Others Vs Government Of Orissa & Another

Orissa High Court · (2022) 05 OHC CK 0042

Industrial Disputes Act, 1947 — Section 25F
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High Courts09 May 2022Disposed Of

Sri Lingaraj Mohanty Vs Chief Manager, State Bank of India, Main Branch, Puri

Orissa High Court · (2022) 05 OHC CK 0041

Industrial Disputes Act, 1947 — Section 17B, 25
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High Courts09 May 2022Dismissed

M/s. Central Mine Planning & Design Institute Ltd Vs Presiding Officer, Central Government Industrial Tribunal, Bhubaneswar And Another

Orissa High Court · (2022) 05 OHC CK 0040

Industrial Disputes Act, 1947 — Section 7A, 7B, 7B(1), 10(1A)
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High Courts09 May 2022Disposed Of

Pradeep Kumar Das Vs Collector cum District Magistrate, Khurda & Others

Orissa High Court · (2022) 05 OHC CK 0039

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High Courts09 May 2022Dismissed

Kanhu Charan Panda Vs State Of Odisha

Orissa High Court · (2022) 05 OHC CK 0038

Indian Penal Code, 1860 — Section 302
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High Courts06 May 2022Disposed Of

Jyotiranjan Jena and Ors Vs Govt. Of Odisha And Ors

Orissa High Court · (2022) 05 OHC CK 0153

Constitution of India, 1950 — Article 14, 226, 227
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