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Orissa High Court judgments

32,463 judgments · page 695 of 1,624

High Courts29 Jun 2010Dismissed

Prasant Kumar Sahoo Vs State of Orissa

Orissa High Court · (2010) 2 ILR (Ori) 330

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 439Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364A
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High Courts29 Jun 2010

Ajit Kumar Pandey and Others Vs State of Orissa and Others

Orissa High Court · (2010) 110 CLT 425 : (2010) 2 OLR 464

Constitution of India, 1950 — Article 21AOrissa Subordinate Education (Method of Recruitment and Condition of Services) Rules, 1993 — Rule 8(1)Right of Children to Free and Compulsory Education Act, 2009 — Section 23(1), 23(2), 35(1)
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High Courts25 Jun 2010

Kushal Chatterjee Vs UCO Bank and Others

Orissa High Court · (2010) 110 CLT 565 : (2011) 1 LLJ 864 : (2011) 1 OLR 618 Supp

Constitution of India, 1950 — Article 226, 227UCO Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6(2), 6(6)
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High Courts24 Jun 2010Dismissed

Nabina Chadha Vs Smt. Usha Das

Orissa High Court · AIR 2011 Ori 5 : (2010) 110 CLT 836 : (2010) 2 ILR (Ori) 494

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100, 100(5)Transfer of Property Act, 1882 — Section 106, 111
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