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Orissa High Court judgments

32,472 judgments · page 535 of 1,624

High Courts30 Mar 2016Allowed

Bellary Steels and Alloys Ltd. Vs O.C.L. India Ltd.

Orissa High Court · (2016) 03 OHC CK 0030

Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 227Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15(1), Section 16, Section 17, Section 18, Section 22, Section 22(1), Section 2
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High Courts29 Mar 2016Dismissed

Bhatter Solvent Extraction Udyog Ltd. Vs Regional Provident Fund Commissioner

Orissa High Court · (2016) 2 CLR 279 : (2016) 150 FLR 331 : (2016) LabLR 836 : (2016) 3 LLJ 472

Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 1, Section 14B, Section 14-B, Section 15, Section 17, Section 3, Section 6, Section 7-A, Section 7B, Section 7C, Section 7-I,
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High Courts28 Mar 2016Dismissed

Deepak Gupta Vs State of Orissa

Orissa High Court · (2016) 03 OHC CK 0029

Criminal Procedure Code, 1973 (CrPC) - Section 173 (8), Section 439Mines and Minerals (Development and Regulation) Act, 1957 - Section 21Penal Code, 1860 (IPC) - Section 120-B, Section 379, Section 409, Section 411, Section 420, Sect
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High Courts28 Mar 2016Dismissed

Rama Chandra Hansdah Vs Republic of India

Orissa High Court · (2016) 3 Crimes 83 : (2016) sup2 CutLTCriminal 43

Constitution of India, 1950 - Article 101, Article 101 (4), Article 101(4), Article 102Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120-B, Section 409, Section 420
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High Courts22 Mar 2016Dismissed

Nrusingha @ Narasingha Panda Vs Sri Nath Palka

Orissa High Court · (2016) 1 ILRCuttack 1158

Orissa Scheduled Areas Transfer of Immovable Property (by Scheduled Tribes) Regulations, 1956 — Regulation 2Orissa Scheduled Areas Transfer of Immovable Property (By Scheduled Tribes) Rules, 1959 — Rule 7(4)
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High Courts22 Mar 2016Dismissed

Chiranjib Biswal Vs Bishnu Charan Das and Others

Orissa High Court · (2016) CriLJ 2454 : (2016) 121 CutLT 953

Constitution of India, 1950 - Article 19(1)(a)Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 190 (1) (a), Section 2(d), Section 2(n), Section 200, Section 202, Section 204, Section 205, Section 251, Section 397, Section 482<
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High Courts16 Mar 2016Allowed

Prakash Naik Vs State of Orissa

Orissa High Court · (2016) 03 OHC CK 0025

Criminal Procedure Code, 1973 (CrPC) - Section 161Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 113-B, Section 145, Section 161, Section 8
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High Courts15 Mar 2016Disposed off

Pradosh Kumar Patnaik and Others Vs State of Orissa and Others

Orissa High Court · (2016) 3 CLR 752 : (2016) 149 FLR 487

Constitution of India, 1950 - Article 226, Article 32Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 1, Section 16, Section 16(1)(b), Section 16(1)(c), Section 2, Section 2(e), Section 7A, Section 7-A, Section 7A(3)
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