High Courts25 Apr 2000Allowed
Mukte Sa and Ambika alias Thoro Kisan Vs State of Orissa
Orissa High Court · (2000) 1 OLR 600
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 34, 376(2)
COURT ARCHIVE
Orissa High Court judgments, 2000
541 judgments · page 18 of 28
High Courts21 Apr 2000Allowed
Debendra Nath Lenka Vs Anjana Paikray and Others
Orissa High Court · (2000) 18 OCR 666
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128, 482
High Courts21 Apr 2000
Sarat alias Sarat Kumar Parida and Others Vs Srimanta Baba Kunja Bihari Das
Orissa High Court · (2000) 90 CLT 308 : (2000) 18 OCR 702 : (2000) 2 OLR 205
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Apr 2000Dismissed
Mrs. Purnima Pattnaik, J.T.O. Vs Republic of India
Orissa High Court · (2000) 18 OCR 696 : (2000) 2 OLR 186
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 409, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts21 Apr 2000Allowed
Sushanta Kumar Patra alias Hemanta Kumar Das and Others Vs State of Orissa
Orissa High Court · (2000) CriLJ 2689 : (2000) 1 OLR 647 : (2000) 4 RCR(Criminal) 592
Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 7
High Courts21 Apr 2000Allowed
Panchanan Muduli and Others Vs State of Orissa
Orissa High Court · (2000) 1 OLR 595
Penal Code, 1860 (IPC) — Section 307, 323, 324, 506
High Courts21 Apr 2000
Arjuna Das Vs State of Orissa
Orissa High Court · (2000) CriLJ 3601 : (2000) 1 OLR 574
Penal Code, 1860 (IPC) — Section 325, 498A
High Courts21 Apr 2000Dismissed
Divisional Manager, United India Insurance Co. Ltd. Vs Bira Mallik and Another
Orissa High Court · (2000) 3 LLJ 1386
Motor Vehicles Act, 1939 — Section 147, 147(1)
High Courts21 Apr 2000Allowed
Sushanta Kumar Patra alias and Hemanta Kumar Das and Others Vs State of Orissa
Orissa High Court · (2000) 18 OCR 655
Criminal Procedure Code, 1973 (CrPC) — Section 482Immoral Traffic (Prevention) Act, 1956 — Section 2, 3, 4, 5, 6
High Courts21 Apr 2000Allowed
Prafulla Kumar Patel and Others Vs State of Orissa and Another
Orissa High Court · (2000) CriLJ 2724 : (2000) 18 OCR 660 : (2000) 1 OLR 649
Penal Code, 1860 (IPC) — Section 395
High Courts21 Apr 2000Allowed
Sudhansu Sekhar Sahoo alias Sudhansu Kumar Sahoo Vs State of Orissa
Orissa High Court · (2000) 90 CLT 543 : (2000) CriLJ 2896 : (2000) 18 OCR 650 : (2000) 1 OLR 688
Penal Code, 1860 (IPC) — Section 376
High Courts21 Apr 2000Allowed
Rabindranath Balliarsingh Vs State of Orissa
Orissa High Court · (2000) CriLJ 2535 : (2000) 1 OLR 612
Penal Code, 1860 (IPC) — Section 376
High Courts21 Apr 2000
Bhursa alias Bhursa Kira alias Prahallad Mallik Vs State of Orissa
Orissa High Court · (2000) CriLJ 2722 : (2000) 2 OLR 110
Penal Code, 1860 (IPC) — Section 376, 551
High Courts21 Apr 2000Allowed
Anda Padra Vs State of Orissa
Orissa High Court · (2000) 04 OHC CK 0001
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 79
High Courts20 Apr 2000Dismissed
Bancha Padhan and Another Vs Loka Pandi (having died) Surukha Pandiand Others
Orissa High Court · (2000) 90 CLT 234
Specific Relief Act, 1877 — Section 38, 54Specific Relief Act, 1963 — Section 38
High Courts20 Apr 2000
Smt. Chudamani Patra Vs State of Orissa and Others
Orissa High Court · (2000) 1 OLR 608
Constitution of India, 1950 — Article 226, 227
High Courts19 Apr 2000Dismissed
Oriental Insurance Co. Ltd. Vs Veena Sethi and Another
Orissa High Court · (2002) ACJ 843 : (2000) 90 CLT 588 : (2001) 3 LLJ 110
Workmens Compensation Act, 1923 — Section 3
High Courts19 Apr 2000
Parsuram Mishra Vs Padmalochan Nayak
Orissa High Court · (2000) 2 OLR 27
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106
High Courts18 Apr 2000
Md. Islam Vs State of Orissa
Orissa High Court · (2000) 04 OHC CK 0010
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 251, 309, 482Penal Code, 1860 (IPC) — Section 120(B), 161, 409, 420, 460
High Courts17 Apr 2000Allowed
Nabaghana Mohanty and Others Vs Dwarikanath Tripathy and Another
Orissa High Court · (2000) 18 OCR 748
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 143, 144, 145