Constitution of India, Article 14, Article 226, Article 227 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom

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High Courts19 Jul 2017Allowed

Smt. Chhine Sahoo Vs Kaldar Sahoo and others

Orissa High Court · (2017) 07 OHC CK 0020

Delhi Rent Control Act, 1958, Section 14(6) - Protection of tenant against eviction

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High Courts19 Jul 2017

Smt. Bhagyabati Rout & Another Vs State of Odisha

Orissa High Court · (2017) 07 OHC CK 0019

Code of Criminal Procedure, 1973, Section 439, Section 161, Section 162, Section 173(8), Section 160, Section 17

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High Courts19 Jul 2017Dismissed

Meera Patra Vs Rekha Pradhan and others

Orissa High Court · (2017) 07 OHC CK 0018

Code of Civil Procedure, 1908, Order 23Rule 1, Order 6Rule 17 -Securitisation and Reconstruction of Financial Assets and Enforcement of Security In

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High Courts19 Jul 2017

Shashi Bhusan Tripathy Vs The Chief Information Commission, Odisha, Bhubaneswar and others

Orissa High Court · (2017) 07 OHC CK 0017

Right to Information Act, 2005, Section 20, Section 2(f), Section 2(j), Section 6(i) - Penalties - Definitions - Definitions - Request for obtaining informat

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High Courts19 Jul 2017Dismissed

Shankar Prasad Agrawalla, & Ors. Vs State of Orissa, & Ors.

Orissa High Court · (2017) 07 OHC CK 0016

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High Courts19 Jul 2017

Silicon Institute of Technology, Bhubaneswar, & Ors. Vs State of Odisha, & Ors.

Orissa High Court · (2017) 07 OHC CK 0015

Orissa Professional Educational Institutions Regulations (Regulation of Admission and Fixation of Fee) Act, 2007, Section 9, Section 9(3), Section 9(5)

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High Courts17 Jul 2017Dismissed

Sri D. Tarini Patro, & Ors. Vs M.Jagannath Rao

Orissa High Court · (2017) 07 OHC CK 0014

Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

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High Courts17 Jul 2017Allowed

Budhiman Biswal Vs State of Orissa & Another

Orissa High Court · (2017) 07 OHC CK 0013

Code of Civil Procedure, 1908, Section 96, Order 41Rule 17 - Appeal from original decree

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High Courts17 Jul 2017

Amaresh Ku. Jayaswal Vs State of Orissa (Vig.)

Orissa High Court · (2017) 07 OHC CK 0012

Code of Criminal Procedure, 1973, Section 91 - Summons to produce document or other thingOrissa Special Courts Act, 2006, Section 17

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High Courts17 Jul 2017

Ajaya Kumar Panda Vs State of Orissa and others

Orissa High Court · (2017) 07 OHC CK 0011

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts15 Jul 2017

Bimal Sahis Vs Chief General Manager, State Bank of India and others

Orissa High Court · (2017) 07 OHC CK 0010

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts15 Jul 2017Allowed

Chintamani Padhi Vs Management of UCO Bank and others

Orissa High Court · (2017) 07 OHC CK 0009

Indian Penal Code, 1860, Section 471, Section 467, Section 477A, Section 409 - Using as genuine a forged document - Forgery of valuable security, wil

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High Courts14 Jul 2017Dismissed

Anadi Rout and others Vs Dhirendra Nayak and others

Orissa High Court · (2017) 07 OHC CK 0008

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts13 Jul 2017Dismissed

Assessing Officer-cum-Executive Vs Appellate Authority Electrical Inspector and another

Orissa High Court · (2017) 07 OHC CK 0007

Limitation Act, 1963, Section 3, Section 14, Section 29 (2) - Bar of limitation - Exclusion of time of proceeding bona fide in court without jurisdiction - Savings

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High Courts11 Jul 2017

Md. Moinuddin Vs Utkal University, represented by its Registrar & another

Orissa High Court · (2017) 07 OHC CK 0006

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