Orissa State Road Transport Corporation Employees (Classification, Recruitment and Condition of Service) Regulations, 1978, Regulation 136 (18), Regulation 110 (1)(2)(3), Section 7 (2)(c)

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High Courts23 Mar 2017Allowed

Ipsita Pratihari Vs State of Orissa

Orissa High Court · (2017) 03 OHC CK 0026

Code of Criminal Procedure, 1973, Section 41, Section 438, Section 79, Section 82, Section 83, Section 79(2),

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High Courts22 Mar 2017Allowed

Netrananda Sahu Vs State of Orissa

Orissa High Court · (2017) 03 OHC CK 0025

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 408 - Acts done by several

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High Courts22 Mar 2017Dismissed

State of Odisha and others Vs Pravakar Shasini

Orissa High Court · (2017) 03 OHC CK 0024

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro

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High Courts21 Mar 2017Dismissed

Rohit Bahadur Singh Vs Raghunath Mishra and another

Orissa High Court · (2017) 03 OHC CK 0059

Code of Civil Procedure, 1908, Order 9Rule 7

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High Courts21 Mar 2017Allowed

Kamala Jena & another Vs Smt. Sabitri Devi & others

Orissa High Court · (2017) 03 OHC CK 0058

Code of Civil Procedure, 1908, Order 26Rule 9

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High Courts21 Mar 2017Dismissed

Nilakantha Mishra Vs State of Odisha and others

Orissa High Court · (2017) 03 OHC CK 0057

Constitution of India, Article 226, Article 227 -Orissa Civil Services (Classification, Control and Appeal) Rules, 1962, Rule 29

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High Courts21 Mar 2017

State of Orissa Vs Miss. Manjulata Panigrahi

Orissa High Court · (2017) 03 OHC CK 0056

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

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High Courts21 Mar 2017

Kamal Kumar Nanda Vs State of Orissa(Vig.)

Orissa High Court · (2017) 03 OHC CK 0055

Code of Criminal Procedure, 1973, Section 161, Section 164, Section 239, Section 162(1), Section 2(d), Section 195

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High Courts21 Mar 2017Allowed

Rabindra Soren Vs Bachu Raghunath Prasad and another

Orissa High Court · (2017) 03 OHC CK 0054

Code of Civil Procedure, 1908, Order 1Rule 10

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High Courts20 Mar 2017Dismissed

Lokanath Panigrahi Vs Sub-Divisional Officer (Revenue) Gunupur and another

Orissa High Court · (2017) 03 OHC CK 0053

Code of Civil Procedure, 1908, Order 23Rule 1, Order 23Rule 1(3) -Evidence Act, 1872, Section 90 - Presumption as to docume

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High Courts20 Mar 2017

Ilarani Ray & others Vs Jayaprakash Rout & others

Orissa High Court · (2017) 03 OHC CK 0052

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

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High Courts20 Mar 2017

Gopal Bagri Vs Urban Cooperative Bank Ltd, Cuttack and others

Orissa High Court · (2017) 03 OHC CK 0051

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(12) - Enforcement of security interest

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High Courts20 Mar 2017

Kishore Kumar Choudhury Vs State of Orissa

Orissa High Court · (2017) 03 OHC CK 0050

Code of Criminal Procedure, 1973, Section 451, Section 457 - Order for custody and disposal of property pending trial in certain cases - Procedure by police upon seizure of property

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High Courts17 Mar 2017Dismissed

Nilambar Sahu, & Anr. Vs Jhuni Devi, & Ors.

Orissa High Court · (2017) 03 OHC CK 0049

Code of Civil Procedure, 1908, Order 26Rule 9

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