High Courts09 May 2000Dismissed
Hemanta Kumar Nayak and Others Vs State of Orissa
Orissa High Court · (2000) 90 CLT 338 : (2000) CriLJ 3267 : (2000) 1 OLR 652
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 438, 439
COURT ARCHIVE
Orissa High Court judgments, 2000
541 judgments · page 17 of 28
High Courts07 May 2000
Bipinibihari Pradhan Vs State of Orissa and Others
Orissa High Court · (2000) 90 CLT 595
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25G, 25L, 25N
High Courts05 May 2000
Smt. Abanti Jena Vs Smt. Priyambada Jena and Others
Orissa High Court · AIR 2000 Ori 156
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1Evidence Act, 1872 — Section 74Orissa Grama Panchayat Act, 1965 — Section 30
High Courts05 May 2000Allowed
Swamy Aroopananda Vs Bagmisri Nilamadhaba Bramha and Others
Orissa High Court · (2000) 90 CLT 756 : (2000) CriLJ 4296 : (2000) 2 OLR 159
Criminal Procedure Code, 1973 (CrPC) — Section 119, 199Penal Code, 1860 (IPC) — Section 499, 500
High Courts04 May 2000Dismissed
Andhra Pradesh Handloom Weavers Co-operative Society Ltd. Vs K. Venkateswar Rao and Another
Orissa High Court · AIR 2000 Ori 153 : (2000) 3 CivCC 503 : (2000) 90 CLT 384
Transfer of Property Act, 1882 — Section 106
High Courts04 May 2000Allowed
Prafulla Jena and Others Vs State of Orissa
Orissa High Court · (2000) 90 CLT 17 : (2000) CriLJ 2684 : (2000) 1 OLR 680
Penal Code, 1860 (IPC) — Section 395, 457
High Courts03 May 2000Dismissed
Union of India (UOI) Vs Steel Authority of India Ltd.
Orissa High Court · (2000) 2 OLR 218
Railway Claims Tribunal Act, 1987 — Section 23
High Courts02 May 2000Allowed
Gadadhar Nayak Vs State of Orissa
Orissa High Court · (2001) CriLJ 2995 : (2000) 18 OCR 754 : (2000) 2 OLR 49
Essential Commodities Act, 1955 — Section 7
High Courts02 May 2000Allowed
Banambar Misra and Another Vs State of Orissa
Orissa High Court · (2000) 90 CLT 630 : (2000) CriLJ 3260 : (2001) 1 DMC 231 : (2000) 18 OCR 720 : (2000) 1 OLR 670
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts02 May 2000Allowed
Trinath Benia Vs State of Orissa
Orissa High Court · (2001) 73 ECC 40 : (2000) 2 OLR 53
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts02 May 2000Allowed
K. Samba Reddy Vs State of Orissa
Orissa High Court · (2000) CriLJ 4466 : (2000) 2 OLR 107
Essential Commodities Act, 1955 — Section 7(1)
High Courts02 May 2000
Dhrubaraja Singh and Others Vs Niladri Singh and Others
Orissa High Court · (2000) 90 CLT 421
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts02 May 2000
Upendra Khuntia and Others Vs Smt. Bijayalaxmi Das and Another
Orissa High Court · (2000) 05 OHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 210, 319, 482Penal Code, 1860 (IPC) — Section 294, 323, 325, 34, 341
High Courts02 May 2000Allowed
Ranjit Senapati Vs State of Orissa
Orissa High Court · (2000) CriLJ 3264 : (2000) 2 OLR 335
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 41, 42, 50, 55
High Courts01 May 2000Allowed
Jiban Sarkar Vs State of Orissa
Orissa High Court · (2001) 21 OCR 104 : (2001) 1 OLR 514
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts01 May 2000
Ruben Banerjee, Arabinda Mishra and Chandrabanu Patnaik Vs State of Orissa and Others
Orissa High Court · (2000) 05 OHC CK 0011
Constitution of India, 1950 — Article 226
High Courts27 Apr 2000
Mohan Chandra Satapathy alias Mohan Satapathy and Others Vs Chasiram Goud alias Ghasiram Rout
Orissa High Court · (2000) 90 CLT 229 : (2000) 2 OLR 29
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 23
High Courts27 Apr 2000
Nilamani Sahu Vs Lingaraj Majhi and Others
Orissa High Court · AIR 2000 Ori 142
Orissa Land Reforms Act, 1960 — Section 23(2), 23AOrissa Merged States (Laws) Act, 1950 — Section 7
High Courts27 Apr 2000Dismissed
Sk. Zahural Islam Vs Tanweer Jahan Begum and Others
Orissa High Court · AIR 2000 Ori 140 : (2000) 3 CivCC 77 : (2000) 90 CLT 87
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 115
High Courts26 Apr 2000Allowed
Santilata Dei Vs Champa Bewa and Others
Orissa High Court · (2000) 2 OLR 156
Civil Procedure Code, 1908 (CPC) — Section 100