High Courts27 Jul 2000Allowed
Rajani Dei Vs Narottam Sahoo and Others
Orissa High Court · (2000) 90 CLT 866
Evidence Act, 1872 — Section 137
COURT ARCHIVE
Orissa High Court judgments, 2000
541 judgments · page 11 of 28
High Courts27 Jul 2000Allowed
Makardhwaja Patra Vs Akrura Suna
Orissa High Court · (2001) 91 CLT 636
Civil Procedure Code, 1908 (CPC) — Section 115, 47Orissa Land Reforms Act, 1960 — Section 6(2), 67
High Courts27 Jul 2000Allowed
Central Ware Housing Corporation Vs K. Dandasi and Others
Orissa High Court · (2000) 90 CLT 533 : (2000) 2 OLR 264
Land Acquisition Act, 1894 — Section 18
High Courts26 Jul 2000Dismissed
New India Assurance Company Ltd. Vs Mitradatta Mishra and Others
Orissa High Court · (2002) ACJ 113 : AIR 2000 Ori 184
Motor Vehicles Act, 1988 — Section 168
High Courts26 Jul 2000Allowed
Poddar Machinery House Vs Orissa Sales Tax Tribunal and Others
Orissa High Court · (2000) 2 OLR 382 : (2000) 120 STC 585
High Courts26 Jul 2000Allowed
Orissa Minerals Development Company Ltd. Vs State of Orissa and Another
Orissa High Court · (2000) 2 OLR 306
Constitution of India, 1950 — Article 226, 227
High Courts25 Jul 2000
Abanindra Mohanty Vs Gouranga Panda
Orissa High Court · (2001) 21 OCR 332
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 341, 506
High Courts25 Jul 2000
Rabindra Bastia Vs Commissioner, Land Records and Settlement and Others
Orissa High Court · (2000) 90 CLT 468 : (2000) 2 OLR 440
Constitution of India, 1950 — Article 226, 227
High Courts24 Jul 2000Dismissed
Gagan Behari Panda Vs Suresh Chandra Pradhan and Others
Orissa High Court · (2000) 2 OLR 307
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 304B, 34, 498(A)
High Courts24 Jul 2000Dismissed
Subrata Kumar Mohanty Vs State Bank of India and Others
Orissa High Court · (2000) 90 CLT 415 : (2001) 3 LLJ 1332 : (2000) 2 OLR 255
Penal Code, 1860 (IPC) — Section 120B, 209, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(1)
High Courts24 Jul 2000
Smt. Bijaya Chatterjee Vs Commissioner, Land Records and Settlement and Others
Orissa High Court · (2000) 2 OLR 349
High Courts21 Jul 2000Dismissed
Purusottam Sahu Vs Balaram Panda and Another
Orissa High Court · (2000) 90 CLT 408
High Courts20 Jul 2000Allowed
Talcher Sarakarakhana Shramik Sangha Vs The Fertiliser Corporation of India Ltd. and others
Orissa High Court · (2001) 91 CLT 397 : (2001) 1 LLJ 1527
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6
High Courts20 Jul 2000
Gyanendra Nath Mohapatra and another Vs State of Orissa and others
Orissa High Court · (2001) 91 CLT 391
Constitution of India, 1950 — Article 226, 227
High Courts19 Jul 2000Dismissed
Bethel Green Growth Limited Vs Gospel For Area and Another Bethel Charitable Trust Vs Gospel For Area
Orissa High Court · (2000) 90 CLT 674 : (2000) 2 OLR 198
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4A
High Courts19 Jul 2000
Sri Chintamani Behera and Others Vs Land Acquisition Officer
Orissa High Court · (2000) 90 CLT 651 : (2000) 2 OLR 193
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 18, 20, 26(2)
High Courts19 Jul 2000Allowed
Orissa Mining Corporation Ltd. and Government of Orissa Vs M/s Ashok Transport Agency and others
Orissa High Court · (2001) 91 CLT 58
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 6(1), 6(2), 80(1), 80(2)Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3Road Transport Corporations Act, 1950 — Section 34
High Courts19 Jul 2000Dismissed
Land Acquisition Collector, Cuttack Vs Bholanath Acharya
Orissa High Court · (2001) 92 CLT 529
Land Acquisition Act, 1894 — Section 18, 4(1), 54
High Courts19 Jul 2000Allowed
Jubraj Bariha Vs State of Orissa
Orissa High Court · (2000) 07 OHC CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 439(2), 482General Clauses Act, 1897 — Section 10, 9Penal Code, 1860 (IPC) — Section 302
High Courts19 Jul 2000Dismissed
Bina Das Vs Laxman Jena
Orissa High Court · (2000) 90 CLT 471
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(4)