High Courts10 Jul 2000Allowed
Rajan Barge Vs State of Orissa
Orissa High Court · (2000) 2 OLR 269
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments, 2000
541 judgments · page 13 of 28
High Courts06 Jul 2000
Mathuri Malik Vs Commissioner of Consolidation and Others
Orissa High Court · (2000) 2 OLR 296
Constitution of India, 1950 — Article 226, 227
High Courts06 Jul 2000
Purusottam Choudhury Vs Commissioner, Consolidation and Others
Orissa High Court · (2000) 2 OLR 202
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51Orissa Land Reforms Act, 1960 — Section 16
High Courts05 Jul 2000Dismissed
Jagabandhu Ghantiali Vs District and Sessions Judge and Another
Orissa High Court · (2000) 90 CLT 654 : (2000) 2 OLR 220
Orissa Service Code, 1939 — Rule 71
High Courts05 Jul 2000Allowed
National Trading Co. Vs Assistant Commissioner of Sales Tax, Cuttack-I Range and Others
Orissa High Court · (2001) 122 STC 212
High Courts04 Jul 2000Allowed
Satyananda Mali and Another Vs State of Orissa and Others
Orissa High Court · (2000) 2 OLR 180
Orissa Land Reforms Act, 1960 — Section 45B, 52
High Courts04 Jul 2000
Sailendra Kumar Singh Vs State of Orissa and Others
Orissa High Court · (2000) 2 ACC 527 : (2000) 90 CLT 200
Motor Vehicles Act, 1988 — Section 67, 80, 87
High Courts30 Jun 2000
Suryamani Mohanty and Others Vs Secretary to Government of Orissa, Panchayatiraj Department and Others
Orissa High Court · (2000) 2 OLR 177
Orissa Survey and Settlement Rules, 1962 — Rule 61
High Courts30 Jun 2000
Union of India (UOI) Vs Santosh Kumar Mund
Orissa High Court · AIR 2001 Ori 3
Railways Act, 1989 — Section 77, 78B
High Courts30 Jun 2000
Smt. Badani Kumari Patra and Another Vs Purna Chandra Jena and Others
Orissa High Court · (2000) 2 OLR 262
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 148A, 148A(3), 148A(4), 148B
High Courts28 Jun 2000Dismissed
Bidyadhar Chadei Vs State of Orissa and Others
Orissa High Court · (2000) 90 CLT 658 : (2000) CriLJ 3977
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 164, 167(1), 204Penal Code, 1860 (IPC) — Section 376
High Courts28 Jun 2000
Shantilata Pattanaik Vs London Baptist Mission Corporation and Another
Orissa High Court · (2000) 2 OLR 231
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 5(2), Order 8 Rule 5(4), Order 9 Rule 13
High Courts28 Jun 2000Allowed
P. Simadri alias Reddy Vs Giridhari Pradhan
Orissa High Court · (2001) CriLJ 1957 : (2000) 2 OLR 144
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
High Courts28 Jun 2000Allowed
Chittaranjan Parida Vs Executive Magistrate, Cuttack and Another
Orissa High Court · (2001) CriLJ 1899
Criminal Procedure Code, 1973 (CrPC) — Section 144, 188Penal Code, 1860 (IPC) — Section 188
High Courts27 Jun 2000
Bansidhar Rana and Others Vs Minati Bewa and Others
Orissa High Court · (2000) 2 OLR 360
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4(4)
High Courts27 Jun 2000Allowed
Bishikeshan Nag Vs The State of Orissa
Orissa High Court · (2000) 2 OLR 170
Penal Code, 1860 (IPC) — Section 302
High Courts26 Jun 2000
Gajendranath Sahu Vs Berhampur University and Another
Orissa High Court · (2000) 90 CLT 483 : (2000) 2 OLR 248
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12(2)Penal Code, 1860 (IPC) — Section 409
High Courts26 Jun 2000Allowed
Paradeep Phosphates Ltd. Vs Land Acquisition Collector and Others
Orissa High Court · AIR 2000 Ori 161 : (2000) 90 CLT 217
Land Acquisition Act, 1894 — Section 23
High Courts26 Jun 2000Dismissed
Union of India (UOI) Vs Smt. Jshna Kanhar
Orissa High Court · (2001) 1 ACC 77 : (2001) ACJ 871 : AIR 2000 Ori 147
Railways Act, 1989 — Section 124A
High Courts23 Jun 2000Allowed
Akshaya Kumar Senapati Vs State of Orissa
Orissa High Court · (2000) 06 OHC CK 0055
Bihar and Orissa Excise Act, 1915 — Section 47, 48Criminal Procedure Code, 1973 (CrPC) — Section 323