High Courts20 Jun 2000Allowed
Akhaya Naik Vs State of Orissa
Orissa High Court · (2000) 2 OLR 300
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments, 2000
541 judgments · page 15 of 28
High Courts20 Jun 2000Allowed
Bhagaban Mishra and Others Vs State of Orissa and Others
Orissa High Court · (2000) 90 CLT 709 : (2000) 2 OLR 137
Constitution of India, 1950 — Article 226, 227
High Courts19 Jun 2000Allowed
RudraPatra Vs State of Orissa
Orissa High Court · (2000) 90 CLT 576 : (2001) CriLJ 220
Penal Code, 1860 (IPC) — Section 302, 304 Part I, 307
High Courts19 Jun 2000Allowed
Budha Bhoi Vs Parsuram Bhoi and Others
Orissa High Court · (2000) CriLJ 4468
Criminal Procedure Code, 1973 (CrPC) — Section 145Orissa Hindu Religious Endowments Act, 1951 — Section 32
High Courts19 Jun 2000
Ganga Prasad Singh (having died) L.Rs. Kumudini Singh and Others Vs Ajodhya Prasad Singh and Others
Orissa High Court · (2000) 90 CLT 347 : (2000) 2 OLR 150
High Courts19 Jun 2000Allowed
Ananda Bhoi and Others Vs Juhan Munda
Orissa High Court · (2000) 2 OLR 40
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts19 Jun 2000Dismissed
State of Orissa and Another Vs Dhirendranath Khuntia
Orissa High Court · (2000) 90 CLT 213
Land Acquisition Act, 1894 — Section 18, 4(1), 54
High Courts19 Jun 2000
Basanti Prusty Vs Manorma Samantra
Orissa High Court · (2000) 06 OHC CK 0040
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts19 Jun 2000Dismissed
Sarat Chandra Rout Vs Hrusi Patra and Others
Orissa High Court · (2001) ACJ 775 : (2000) 3 LLJ 952
Workmens Compensation Act, 1923 — Section 3
High Courts19 Jun 2000Allowed
Sama Khadia and Another Vs Masi Munda and Another
Orissa High Court · (2000) 2 OLR 82
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts19 Jun 2000Allowed
Niranjan alias Tima Jena and Seven others Vs State of Orissa
Orissa High Court · (2001) 91 CLT 213 : (2000) 2 OLR 68
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120, 34
High Courts19 Jun 2000Allowed
Ghasiram Patra Vs State of Orissa
Orissa High Court · (2001) 91 CLT 507 : (2000) CriLJ 4293 : (2001) 74 ECC 550
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42(1), 42(2), 50, 52
High Courts19 Jun 2000
Keshaba Majhi Vs The State of Orissa
Orissa High Court · (2001) 91 CLT 261 : (2000) 2 OLR 116
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(a), 42, 42(1), 42(2), 50
High Courts19 Jun 2000Allowed
Mania alias Manoj Kumar Behera Vs State of Orissa
Orissa High Court · (2000) 90 CLT 869 : (2000) 2 OLR 75
Penal Code, 1860 (IPC) — Section 376
High Courts19 Jun 2000Allowed
Bansidhar Panda Vs Aparti Charan Panda (having died) Harekrushna Panda and Others
Orissa High Court · (2000) 2 OLR 166
High Courts19 Jun 2000Allowed
Mangal Munda Vs State of Orissa
Orissa High Court · (2001) 91 CLT 197 : (2000) 2 OLR 120
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts19 Jun 2000Allowed
Manoj Kumar Sahu Vs State of Orissa
Orissa High Court · (2000) CriLJ 5075
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 52, 55
High Courts19 Jun 2000Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Sanjukta Mallik and Others
Orissa High Court · (2001) 1 ACC 67 : (2001) ACJ 886 : (2000) 90 CLT 273
Motor Vehicles Act, 1988 — Section 112, 123, 124, 149, 170
High Courts19 Jun 2000
Land Acquisition Officer Vs Abala Biswal and Others
Orissa High Court · (2000) 2 OLR 467
Land Acquisition Act, 1894 — Section 18, 23(1A), 54
High Courts19 Jun 2000
Srimati Basanti Prusty Vs Srimati Manorama Samanta
Orissa High Court · (2000) 90 CLT 288
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27