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Orissa High Court judgments

32,463 judgments · page 614 of 1,624

High Courts22 Jan 2014Dismissed

Utkal Ranjan Mohanty Vs Chairman, Distance Education Council

Orissa High Court · (2014) 1 ILR 489 : (2014) 2 OLR 407 Suppl. : (2014) 2 OLR 407

All India Council for Technical Education Act, 1987 — Section 10, 10(1)(k), 2(g), 2(h)Constitution of India, 1950 — Article 32INDIRA GANDHI NATIONAL OPEN UNIVERSITY ACT, 1985 — Section 16(7)
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High Courts22 Jan 2014Dismissed

Sri Balaram Dhal Vs Union of India and Others

Orissa High Court · (2014) 117 CLT 1065 : (2014) 1 ILR 536 : (2014) 1 OLR 538

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 120(B) 120-B 201 379 411Railway Property (Unlawful Possession) Act, 1966 - Section 3(a)
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High Courts21 Jan 2014Allowed

Chana Badanaik Vs State of Odisha

Orissa High Court · (2014) 1 ILR 668 : (2014) 1 OLR 991 Suppl.

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302
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High Courts20 Jan 2014Disposed Off

Sri Murarinath Sharma Vs Allahabad Bank and Others

Orissa High Court · (2014) 118 CLT 268 : (2014) 1 OLR 664

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 24Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 17(7)
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High Courts20 Jan 2014Allowed

Surya Prakash Sahoo Vs Debts Recovery Appellate Tribunal

Orissa High Court · (2014) 1 ILR 395 : (2014) 1 OLR 111 Suppl.

Penal Code, 1860 (IPC) — Section 120-B, 419, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21
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