High Courts22 Dec 2000Allowed
Debedhar Naik Vs State of Orissa
Orissa High Court · (2001) 92 CLT 483 : (2001) 1 OLR 122
Penal Code, 1860 (IPC) — Section 109, 212, 363, 366, 376
COURT ARCHIVE
Orissa High Court judgments, 2000
541 judgments · page 1 of 28
High Courts22 Dec 2000Allowed
Dhobeidhar Naik Vs State of Orissa
Orissa High Court · (2001) 92 CLT 483 : (2001) 1 OLR 122
Penal Code, 1860 (IPC) — Section 109, 212, 363, 366, 376
High Courts22 Dec 2000Allowed
Gorekhnath Giri and Another Vs State of Orissa
Orissa High Court · (2001) 20 OCR 462 : (2001) 20 OCR 249 : (2001) 1 OLR 228
Penal Code, 1860 (IPC) — Section 304, 323
High Courts22 Dec 2000
Kailash Chandra Sahu Vs State of Orissa
Orissa High Court · (2001) 20 OCR 341 : (2001) 1 OLR 452
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 379
High Courts22 Dec 2000
Sri Satyabadi Padhi Vs Nepal Chandra Kar
Orissa High Court · (2001) 20 OCR 441 : (2001) 1 OLR 238
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts22 Dec 2000
Orissa Consumers' Association and others and Sundargarh District Employers' Association Vs Southern Electricity Supply Company of Orissa Ltd. (SOUTHCO), Central Electricity Supply Co. Ltd., North Eastern Electricity Supply Co. Ltd. (NESCO), Western Electricity Supply Co. Ltd. (WESCO) and Orissa Electricity Regulatory Commission and others
Orissa High Court · AIR 2001 Ori 135 : (2001) 92 CLT 10
Electricity (Supply) Act, 1948 — Section 49(3), 57Electricity Regulatory Commission Act, 1998 — Section 41Orissa Electricity Reforms Act, 1995 — Section 26, 3(2), 39, 5, 5(1)
High Courts22 Dec 2000Allowed
Sanjeeb Kumar Marik Vs Bal Gopal Mishra and another
Orissa High Court · (2001) 91 CLT 411 : (2001) 1 OLR 260
Criminal Procedure Code, 1973 (CrPC) — Section 129, 132, 197, 202, 482Penal Code, 1860 (IPC) — Section 143, 149, 294, 323, 336
High Courts22 Dec 2000
Arun Kumar Sarangi Vs Madan Pattnaik and Others
Orissa High Court · (2001) 20 OCR 164 : (2001) 1 OLR 342
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts22 Dec 2000Allowed
Kedarnath Mallik @ Kedar Mallik Vs State of Orissa
Orissa High Court · (2001) 92 CLT 750 : (2001) CriLJ 1307 : (2001) 20 OCR 580 : (2001) 1 OLR 177
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 55, 57
High Courts22 Dec 2000Allowed
Binayak Chand Vs State of Orissa
Orissa High Court · (2001) 20 OCR 262
Penal Code, 1860 (IPC) — Section 376, 376(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts22 Dec 2000
Manas Ranjan Thakur Vs State of Orissa
Orissa High Court · (2001) 20 OCR 176 : (2001) 1 OLR 334
Penal Code, 1860 (IPC) — Section 376
High Courts22 Dec 2000Allowed
Brajabandhu Panda and Others Vs State of Orissa
Orissa High Court · (2001) 21 OCR 404 : (2001) 1 OLR 216
Penal Code, 1860 (IPC) — Section 148, 149, 325, 395, 397
High Courts21 Dec 2000Allowed
Kalidas Mohapatra, Rajkishore Routray, Basudev Mohanty and Shyamaghana Mishra Vs State of Orissa and Others
Orissa High Court · (2001) 92 CLT 605 : (2001) 2 OLR 508
Constitution of India, 1950 — Article 226, 227
High Courts21 Dec 2000
Bharati Ray Vs Director, Xavier Institute of Management and Others
Orissa High Court · (2001) 20 OCR 269 : (2001) 1 OLR 134
Constitution of India, 1950 — Article 141Protection of Human Rights Act, 1993 — Section 2
High Courts21 Dec 2000
Steel Authority of India Ltd., Rourkela Steel Plant Vs Assistant Labour Commissioner (Central) and Controlling Authority and Others
Orissa High Court · (2000) 85 FLR 71 : (2001) 1 OLR 127
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts21 Dec 2000Allowed
Arabinda Panda Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 233
Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 30Orissa Education Act, 1969 — Section 10, 27
High Courts19 Dec 2000Dismissed
Ranjan Das and others Vs State of Orissa
Orissa High Court · (2001) 91 CLT 475 : (2001) 20 OCR 150
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 173(2), 190Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts18 Dec 2000Allowed
M/s. Swastik Builders and Development Pvt. Ltd. Vs State of Orissa and others
Orissa High Court · AIR 2001 Ori 47
Constitution of India, 1950 — Article 226Orissa Development Authorities Act, 1982 — Section 103(3), 15, 16, 17, 18
High Courts15 Dec 2000
Orissa State Financial Corporation Vs Shri Sailendra Narayan Patnaik and Another
Orissa High Court · (2001) 1 OLR 87
Limitation Act, 1963 — Article 136 , 137State Financial Corporations Act, 1951 — Section 31, 32
High Courts15 Dec 2000Dismissed
Niranjan Soren Vs Senior Regional Manager, Hindustan Petroleum Corporation Ltd.
Orissa High Court · (2001) 92 CLT 218 : (2001) 1 OLR 131
Arbitration and Conciliation Act, 1996 — Section 2(1), 34, 34(1), 36, 42Civil Procedure Code, 1908 (CPC) — Section 2(1)