High Courts11 Apr 2000Allowed
T. Esseswar Rao Patra Vs Rusava Mohanty and Another
Orissa High Court · (2000) 18 OCR 751
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
COURT ARCHIVE
Orissa High Court judgments, 2000
541 judgments · page 19 of 28
High Courts11 Apr 2000Dismissed
Gopal Kunda Vs State of Orissa
Orissa High Court · (2000) 18 OCR 692
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52, 57
High Courts10 Apr 2000Dismissed
Gopa Bariha Vs Republic of India
Orissa High Court · (2000) CriLJ 3591 : (2000) 18 OCR 728 : (2000) 4 RCR(Criminal) 399
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409, 477APrevention of Corruption Act, 1947 — Section 19, 5(1), 5(2)
High Courts10 Apr 2000
Welfare Thrift and Multipurpose Co-operative Society Ltd. and Another Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 134 : (2000) 90 CLT 560
Constitution of India, 1950 — Article 14
High Courts07 Apr 2000Dismissed
Santosh Kumar Mohanta and Others, etc. Vs Council of Higher Secondary Education, Orissa and Others
Orissa High Court · AIR 2000 Ori 105 : (2000) 89 CLT 760
Constitution of India, 1950 — Article 226
High Courts06 Apr 2000
Jagannath Sahoo and Another Vs State of Orissa
Orissa High Court · (2000) 18 OCR 739 : (2000) 2 OLR 18
Penal Code, 1860 (IPC) — Section 109, 302, 304, 337, 34
High Courts06 Apr 2000Allowed
Sitaram Rice Mill Vs Orissa State Financial Corporation
Orissa High Court · (2000) 90 CLT 237 : (2000) 1 OLR 618
State Financial Corporations Act, 1951 — Section 31
High Courts05 Apr 2000Allowed
Prafulla Pradhan Vs Suresh Pradhan and Others
Orissa High Court · (2000) 04 OHC CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5), 145(95)
High Courts05 Apr 2000Allowed
Sri Justice S.K. Ray Vs State of Orissa and Others
Orissa High Court · (2000) 04 OHC CK 0009
Constitution of India, 1950 — Article 310(2), 311, 311(2)Orissa General Clauses Act, 1937 — Section 5, 5(2)Orissa Lokpal (Conditions ot Service) Rules, 1984 — Rule 7
High Courts04 Apr 2000
Sarat Nayak and Others Vs State of Orissa
Orissa High Court · (2000) 18 OCR 632
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 323, 34, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts04 Apr 2000Allowed
Pratap Rudra Mishra alias Pratap Chandra Mishra Vs Susanta Kumar Hota, Inspector of Supplies
Orissa High Court · (2000) 89 CLT 725 : (2000) 18 OCR 644 : (2000) 1 OLR 526
Essential Commodities Act, 1955 — Section 7
High Courts04 Apr 2000
Lakhiram Agarwal Vs C.R. Dash, Food Inspector
Orissa High Court · (2000) 89 CLT 746 : (2000) 18 OCR 636 : (2000) 1 OLR 568
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 37B
High Courts04 Apr 2000Dismissed
Anita Padhy Vs Berhampur University and Others
Orissa High Court · AIR 2000 Ori 121 : (2000) 89 CLT 771
Constitution of India, 1950 — Article 226
High Courts04 Apr 2000Partly Allowed
Executive Engineer, Orissa Lift Irrigation Division Vs Presiding Officer, Labour Court and Others
Orissa High Court · (2000) 89 CLT 750 : (2000) 85 FLR 632 : (2000) 2 LLJ 421
Industrial Disputes Act, 1947 — Section 12(5), 2, 2(5), 25F
High Courts04 Apr 2000Allowed
Sri Dhirendranath Swain Vs Hadi Raul
Orissa High Court · (2000) 18 OCR 613
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(1), 144(4), 145(1)
High Courts03 Apr 2000
Raindara Kumar Mohanty alias Bada Kairu Vs State of Orissa and Others
Orissa High Court · (2000) 18 OCR 707
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 10, 14, 3(2), 3(5)
High Courts03 Apr 2000Allowed
Baladev Prasad Mohanty alias Chintoo Vs Purna Chandra Mohanty (Died) L.Rs. Rekha Das and Others
Orissa High Court · (2000) 1 OLR 623
Partition Act, 1893 — Section 2, 3, 4, 8
High Courts03 Apr 2000
Barish Chandra panda Vs Saria alias Sarada Dash and Another
Orissa High Court · (2000) 04 OHC CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 342Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304(B), 498(A)
High Courts03 Apr 2000Allowed
Rabindra Kumar Mohanty alias Bada Kairu Vs State of Orissa and Others
Orissa High Court · (2000) CriLJ 3294 : (2000) 1 OLR 535
National Security Act, 1980 — Section 3(2)
High Courts03 Apr 2000
Nagarjuna Sethi Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 108 : (2000) 1 OLR 580
Administrative Tribunals Act, 1985 — Section 4