High Courts09 Dec 1999
State of Orissa Vs Rara alias Harihar Behera and Another
Orissa High Court · (2000) 18 OCR 77
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments, 1999
445 judgments · page 2 of 23
High Courts09 Dec 1999Dismissed
Prasana Kumar Swain Vs The State and Another
Orissa High Court · (1999) 12 OHC CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 45, 73Penal Code, 1860 (IPC) — Section 313, 334, 366
High Courts07 Dec 1999Allowed
Minaketan Samal Vs Prasanta Kumar Routray and Another
Orissa High Court · (2000) 1 OLR 253
High Courts07 Dec 1999
Pitabas Behera and Others Vs State of Orissa
Orissa High Court · (1999) 12 OHC CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 209, 407, 408, 482
High Courts07 Dec 1999
Oriental Insurance Co. Ltd. Vs Radhakrushna Mohapatra and Others
Orissa High Court · (2001) 1 ACC 339 : (2000) 89 CLT 817 : (2001) 1 ILR (Ori) 339
Motor Vehicles Act, 1988 — Section 149, 170, 173
High Courts07 Dec 1999
Guruprasad Rout and Others Vs Orissa Power Generation Corporation Ltd. and Others
Orissa High Court · (2000) 1 LLJ 1321 : (2000) 1 OLR 158
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts07 Dec 1999
Pradipta Kumar Pradhan Vs Sabilata Dei and Others
Orissa High Court · (2000) 1 OLR 420
Limitation Act, 1963 — Section 5
High Courts07 Dec 1999Dismissed
Oriental Insurance Co. Ltd. Vs Bodhu Singh alias Babula Singh and Another
Orissa High Court · (2000) 2 ACC 783 : (2001) ACJ 36 : (2000) 90 CLT 26
Employees Compensation Act, 1923 — Section 30
High Courts06 Dec 1999
Oriental Insurance Co. Ltd. Vs Shyamsundar Rohidas and Others
Orissa High Court · (2000) 2 ACC 599 : (2000) 90 CLT 49
Employees Compensation Act, 1923 — Section 2, 30
High Courts06 Dec 1999Allowed
Lokesh Chandra Pradhan Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 73 : (2000) 1 OLR 120
High Courts06 Dec 1999Allowed
Registrar, Orissa High Court Vs Dr. Manmath Kumar Mohapatra and Others
Orissa High Court · (2000) 89 CLT 108
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1), Order 14 Rule 2(2)
High Courts06 Dec 1999Allowed
Rajesh Ekka and Others Vs Controller of Examinations, Sambalpur University and Others
Orissa High Court · AIR 2000 Ori 82 : (2000) 1 OLR 605
Constitution of India, 1950 — Article 226
High Courts06 Dec 1999Allowed
Chitra Sen Khanda Vs Contoller of Examinations, Sambalpur University and Others
Orissa High Court · (1999) 12 OHC CK 0022
Constitution of India, 1950 — Article 14
High Courts06 Dec 1999Allowed
Sridhar Dash Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 46 : (2000) 1 OLR 111
High Courts02 Dec 1999
Sri Ajaya Kumar Sahu and Others Vs State of Orissa and Another
Orissa High Court · (2000) 18 OCR 687 : (2000) 18 OCR 11 : (2000) 1 OLR 89
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482
High Courts02 Dec 1999Allowed
Md. Abdul Zahur Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 255 : (2000) 18 OCR 169 : (2000) 1 OLR 21
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14(1), 3(2), 3(5)
High Courts02 Dec 1999
Prabhash Ch. Bebarta Vs State of Orissa
Orissa High Court · (2000) 1 OLR 59
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts01 Dec 1999Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Guru Charan Nath and Another
Orissa High Court · (2000) 3 LLJ 1464
Workmens Compensation Act, 1923 — Section 30
High Courts01 Dec 1999
Benudhar Gouda and Others Vs State of Orissa
Orissa High Court · (2000) 18 OCR 155
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts01 Dec 1999Dismissed
Bhabani Prasad Bhatta Vs Bishnu Prasad Agrawalla and Another
Orissa High Court · (2000) 18 OCR 75
Criminal Procedure Code, 1973 (CrPC) — Section 311