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Orissa High Court judgments

32,472 judgments · page 67 of 1,624

High Courts17 Jun 2025Partly Allowed

Dibakar Patra Vs State Of Odisha And Others Vs

Orissa High Court · (2025) 06 OHC CK 0926

Constitution of India, 1950 - Article 14, 16, 233, 234, 235, 309Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 - Rule 18(2), 19(1), 19(3), 21
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High Courts10 Jun 2025Allowed

Sri Sanatana Sahoo Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 06 OHC CK 0923

Constitution of India, 1950 - Article 162, 164Odisha Secretariat Data Entry Operators (Method of Recruitment and Conditions of Service) Rules, 2008 - Rule 2(b), 3, 4, 4(1), 4(4), 13
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High Courts23 May 2025Disposed Of

M/S Puja Enterprises Being Represented Through Its Proprietress Smt. Chanchal Jalan Vs State Of Odisha Represented Through Commissioner-Cumsecretary To Govt. Of Odisha, Health And Family Welfare Department, Bhubaneswar & Others Vs

Orissa High Court · (2025) 05 OHC CK 1174

Indian Penal Code, 1860 - Section 34, 326, 336, 420, 483, 486Drugs and Cosmetic Act, 1940 - Section 16, 16(1)(a), 17B, 17B(e), 18, 18(a)(i), 18(a)(vi), 19, 19(3)Drugs Rules, 1945 - Rule 46, 62, 66, 66(1), 66(2)
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