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Orissa High Court judgments

32,472 judgments · page 512 of 1,624

High Courts08 Mar 2017Allowed

Shishir Kumar Sahoo Vs State of Odisha

Orissa High Court · (2017) LIC 1932

Constitution of India, 1950 - Article 14, Article 311Orissa Panchayat Samiti Act, 1959 - Section 40(1), Section 52Prevention of Corruption Act, 1988 - Section 13
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High Courts07 Mar 2017Disposed

Damodar Pradhan Vs United Bank of India & Others

Orissa High Court · (2017) 03 OHC CK 0069

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
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High Courts03 Mar 2017Allowed

Theeda Ramaswamy Vs State of Orissa

Orissa High Court · (2017) AIR(Orissa) 77 : (2017) 1 OJR 529 : (2017) 1 OriLawRev 1122

Civil Procedure Code, 1908 (CPC) - Order 30 Rule 1Contract Act, 1872 - Section 45
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High Courts02 Mar 2017Allowed

Essel Mining & Industries Ltd. Vs State of Odisha

Orissa High Court · (2017) AIR(Orissa) 74 : (2017) 123 CutLT 1048 : (2017) 1 OJR 538

Constitution of India, 1950 - Article 14Forest (Conservation) Act, 1980 - Section 2, Section 3Mines And Minerals (Development And Regulation) Act, 1957 - Section 13
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High Courts01 Mar 2017Allowed

State of Odisha Vs Sumitra Adhikari

Orissa High Court · (2017) AIRCC 1373 : (2017) 1 OriLawRev 1146 : (2017) 66 OrissaCriR 1068

Orissa Forest (Detention, Enquiry and Disposal of Forest Offence) Rules, 1980 - Rule 4(2)Orissa Forest Act, 1972 - Section 56, Section 82
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