High Courts15 Dec 2000Dismissed
Sana alias Sanatan Datamudia Vs State of Orissa
Orissa High Court · (2000) 12 OHC CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 9Explosives Act, 1884 — Section 9(B)
COURT ARCHIVE
Orissa High Court judgments, 2000
541 judgments · page 2 of 28
High Courts15 Dec 2000Dismissed
Smt. Kuntala Mohanta Vs Union of India (UOI) and Others
Orissa High Court · (2001) 1 OLR 269
Orissa Civil Services (Rehabilitation Assistance) Rules, 1990 — Rule 16, 16(1)
High Courts14 Dec 2000Allowed
Smt. Basanta Manjari Das Vs Life Insurance Corporation of India and Others
Orissa High Court · (2001) 1 OLR 115
Constitution of India, 1950 — Article 226, 227
High Courts14 Dec 2000Dismissed
Akshaya Kumar Barik Vs Bhaskar Sahoo and Others
Orissa High Court · (2001) 1 OLR 74
Constitution of India, 1950 — Article 227
High Courts14 Dec 2000Dismissed
Pramila Das Vs Harinarayan Pratihari and Another
Orissa High Court · (2001) 20 OCR 285 : (2001) 1 OLR 78
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts13 Dec 2000Allowed
Jitendra Kumar Bisoyi Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 119
Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 10
High Courts13 Dec 2000Dismissed
Surendra Dash Vs Laxmidhar Sahoo and Another
Orissa High Court · (2001) 1 OLR 65
Births, Deaths and Marriages Registration Act, 1886 — Section 28, 9Constitution of India, 1950 — Article 226, 227Orissa Municipal Act, 1950 — Section 16(1)
High Courts13 Dec 2000Allowed
Sankarananda Nayak Vs State of Orissa
Orissa High Court · (2001) 20 OCR 334 : (2001) 1 OLR 107
Criminal Procedure Code, 1973 (CrPC) — Section 399, 401Penal Code, 1860 (IPC) — Section 465, 477A
High Courts12 Dec 2000Allowed
Sampad alias Srustidhar Mallick and Another Vs State of Orissa
Orissa High Court · (2001) CriLJ 793 : (2001) 20 OCR 157 : (2001) 3 RCR(Criminal) 144
Penal Code, 1860 (IPC) — Section 376(2)
High Courts12 Dec 2000Allowed
Ramesh Haldar Vs State of Orissa
Orissa High Court · (2001) 92 CLT 27 : (2001) 20 OCR 31 : (2001) 1 OLR 245
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts12 Dec 2000Dismissed
Bijay Kumar Sahoo Vs Sarat Chandra Naik and others
Orissa High Court · (2001) 91 CLT 579 : (2001) 20 OCR 137
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Penal Code, 1860 (IPC) — Section 323, 426
High Courts12 Dec 2000Allowed
Dwarika alias Tarini Patra and Another Vs State of Orissa
Orissa High Court · (2001) 20 OCR 288 : (2001) 1 OLR 55
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1), 42(2), 50
High Courts12 Dec 2000Allowed
Bhaskar Kumar Karan alias Bhaskar Chandra Karana Vs State of Orissa
Orissa High Court · (2001) CriLJ 900 : (2001) 20 OCR 113
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 50, 52, 55
High Courts11 Dec 2000Allowed
Nabakishore Behera Vs Bhagabat Naik and others
Orissa High Court · (2001) 91 CLT 347 : (2001) 1 OLR 69
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(1), 401, 87Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts11 Dec 2000Allowed
Bijay Kumar Behera and others Vs State of Orissa and others
Orissa High Court · AIR 2001 Ori 164 : (2001) 91 CLT 249 : (2001) 1 OLR 168
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 149, 3, 4, 4(3)
High Courts11 Dec 2000
Sabitanjali Pattanaik Vs Priyabrata Pattanaik
Orissa High Court · (2001) 91 CLT 181
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, 104, 96Hindu Marriage Act, 1955 — Section 13 , 13(1)
High Courts11 Dec 2000Dismissed
Ranjit Kumar Swain Vs Director, Central Rice Research Institute and others
Orissa High Court · (2001) 91 CLT 383
Constitution of India, 1950 — Article 226, 227
High Courts11 Dec 2000
Tata Sponge Iron Ltd. Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 99 : (2001) 122 STC 354
High Courts11 Dec 2000Dismissed
Giria ' Giridhari Parida and others Vs State of Orissa
Orissa High Court · (2001) 91 CLT 639 : (2001) 20 OCR 384 : (2001) 1 OLR 254
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 306(4), 307, 307(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Dec 2000
Saria Sahu and others Vs State of Orissa and others
Orissa High Court · (2002) ACJ 278 : (2001) 91 CLT 232 : (2001) 1 OLR 265
Constitution of India, 1950 — Article 21, 226, 227