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Orissa High Court judgments

32,451 judgments · page 843 of 1,623

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High Courts25 Jan 2007Dismissed

Biranchi Das and Budhia Singh Vs State of Orissa and Another

Orissa High Court · (2007) 103 CLT 561 : (2007) 1 OLR 491 Supp

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 91Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 23, 29, 29(4), 29(5)
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High Courts25 Jan 2007

National Insurance Co. Ltd. Vs Benudhar Upadhya and Another

Orissa High Court · (2007) 103 CLT 409 : (2007) 113 FLR 587 : (2007) 1 OLR 487 Supp

Employees Compensation Act, 1923 — Section 30
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High Courts25 Jan 2007

Rusinath Parida Vs Collector

Orissa High Court · (2007) 103 CLT 430 : (2007) 1 OLR 445

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High Courts24 Jan 2007Allowed

Kalinga Mining Corporation and Another Vs Arbind Construction Company Pvt. Ltd. and Others

Orissa High Court · (2007) 01 OHC CK 0062

Arbitration and Conciliation Act, 1996 — Section 11(4), 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 14(1), 4, 41
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High Courts24 Jan 2007

Purna Chandra Mallik Vs Smt. Renuka Jena and Others

Orissa High Court · AIR 2007 Ori 65 : (2007) 1 OLR 312

Partition Act, 1893 — Section 3, 4Transfer of Property Act, 1882 — Section 44
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High Courts24 Jan 2007Dismissed

Ram Krishna Padhy and Others Vs State of Orissa and Others

Orissa High Court · (2007) 103 CLT 686 : (2007) 1 OLR 587

Orissa Grama Panchayat Act, 1964 — Section 4(3)
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High Courts22 Jan 2007

Manoranjan Nayak Vs Regional Transport Officer and Others

Orissa High Court · (2007) CLT 805 Supp : (2007) 1 OLR 412 : (2007) OLR 805 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 457Motor Vehicles Act, 1988 — Section 51
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High Courts19 Jan 2007Dismissed

Pitabas Pentia Vs State of Orissa

Orissa High Court · (2007) CLT 375 (Suppl Crl) : (2007) 1 OLR 203 Supp : (2007) OLR 375 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 302, 304
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High Courts18 Jan 2007

Sri Samir Mohanty Vs State of Orissa and Others

Orissa High Court · (2007) 1 OLR 469 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
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High Courts18 Jan 2007

Capt. Pramod Chandra Mishra Vs State of Orissa and Another

Orissa High Court · (2007) 113 FLR 834 : (2007) 1 OLR 295

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High Courts18 Jan 2007

The New India Assurance Company Ltd. Vs Pandava Charan Lenka and Others

Orissa High Court · (2007) 1 OLR 459 Supp

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12
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High Courts18 Jan 2007

Niranjan Das Vs Union of India (UOI) and Others

Orissa High Court · (2007) 4 ARBLR 490 : (2007) 104 CLT 140 : (2007) 1 OLR 464 Supp

Arbitration Act, 1940 — Section 30, 33, 39
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High Courts18 Jan 2007

Ashwini Ku. Bohidar Vs Satyendranath Dash and Others

Orissa High Court · (2007) CLT 663 Supp : (2007) 1 OLR 283 : (2007) 1 OLR 207 : (2007) OLR 283

Civil Procedure Code, 1908 (CPC) — Section 20
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High Courts18 Jan 2007Allowed

G. Gouri Sankara Vs State of Orissa and Others

Orissa High Court · (2008) ACJ 1194 : AIR 2007 Ori 74 : (2007) 103 CLT 313 : (2007) 1 OLR 461 Supp

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High Courts18 Jan 2007

Orissa Mining Corporation Ltd. Vs Commissioner of Income Tax

Orissa High Court · (2007) CLT 808 Supp : (2007) 208 CTR 380 : (2007) 293 ITR 502 : (2007) 1 OLR 301

COMPANIES ACT, 1956 — Section 153, 396
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High Courts18 Jan 2007

Vishwa Industrial Company Pvt. Ltd. Vs Mahanadi Coalfields Ltd. and Others

Orissa High Court · AIR 2007 Ori 71 : (2007) 103 CLT 246 : (2007) 2 CTLJ 118 : (2007) 1 OLR 318

Contract Act, 1872 — Section 4, 7
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High Courts18 Jan 2007Dismissed

Padma Charan Nahak and Another Vs State of Orissa

Orissa High Court · (2007) 103 CLT 345 : (2007) 1 OLR 336 Supp

Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 109, 148, 149, 3, 302
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High Courts18 Jan 2007

Open Learning Systems and Gourimani Sahoo and Others Vs State of Orissa and Others

Orissa High Court · (2007) 104 CLT 81 : (2007) 1 OLR 663 Supp

Constitution of India, 1950 — Article 45, 47Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2
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High Courts17 Jan 2007

Jogendra Bhoi and Others Vs State of Orissa

Orissa High Court · (2007) 103 CLT 403 : (2007) 1 OLR 291 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34
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High Courts16 Jan 2007

Smt. Debasmita Mohanty Vs Smt. Ranjita Mohanty and Others

Orissa High Court · (2007) 1 OLR 311

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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