High Courts24 Mar 2000Allowed
Niranjan Mallick Vs State of Orissa
Orissa High Court · (2000) 18 OCR 603 : (2000) 1 OLR 564
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments, 2000
541 judgments · page 21 of 28
High Courts24 Mar 2000Allowed
Baikunthanath Barik (dead) after him Hemalata Barik and Others Vs Nilamani Barik (dead) after him Smt. Sabitri Barik and Others
Orissa High Court · (2000) 90 CLT 549 : (2000) 1 OLR 550
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts24 Mar 2000Allowed
Jainarayan Naik Vs Kalal Lochan Naik
Orissa High Court · (2000) 03 OHC CK 0019
Penal Code, 1860 (IPC) — Section 302Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24
High Courts24 Mar 2000Allowed
Debaraj Panda Vs New India Assurance Co. Ltd. and Others
Orissa High Court · (2000) 1 OLR 621
High Courts24 Mar 2000
Chakradhar Sahoo Vs Laxmidhar Sahoo and Others
Orissa High Court · (2000) 90 CLT 382
High Courts24 Mar 2000Dismissed
Kailash Chandra Parida Vs State of Orissa and Others
Orissa High Court · (2000) 03 OHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 319Evidence Act, 1872 — Section 3(1)Penal Code, 1860 (IPC) — Section 304, 307, 323, 324, 34
High Courts24 Mar 2000
Bichitrananda Swain and Others Vs Jatakrushna Swain
Orissa High Court · AIR 2000 Ori 145 : (2000) 1 OLR 548
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts23 Mar 2000
Rajkishore Mishra and Another Vs State and Another
Orissa High Court · (2000) 1 ALT(Cri) 21 : (2000) 89 CLT 587 : (2000) 2 DMC 375
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 498A
High Courts23 Mar 2000Dismissed
Chandra Sekhar Swain Vs State of Orissa and Another
Orissa High Court · (2000) 90 CLT 322
Constitution of India, 1950 — Article 254Electricity Regulatory Commission Act, 1998 — Section 14, 17(1), 17(2), 18, 18(1)Orissa Electricity Reforms Act, 1995 — Section 1(3), 3(1), 3(2), 4, 4(2)
High Courts22 Mar 2000Allowed
Bhubaneswar Dharua and Another Vs Kaibalya Mare and Others
Orissa High Court · (2000) 18 OCR 482
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts22 Mar 2000
Laxmirani Behera Vs Commissioner for Workmen's Compensation and Others
Orissa High Court · (2000) 87 FLR 151 : (2001) 1 LLJ 269
Workmens Compensation Act, 1923 — Section 2(1)
High Courts22 Mar 2000Allowed
Bhanu Bhola and Others Vs Sindhu Bhuyan (dead) after him Prafulla Kumar Bhuyan and Others
Orissa High Court · (2000) 1 OLR 616
High Courts22 Mar 2000Allowed
Swarup Kumar Sundara Vs State of Orissa and Others
Orissa High Court · (2000) 18 OCR 484
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 146(I)
High Courts22 Mar 2000Dismissed
Sarangadhar Nayak and Others Vs State of Orissa
Orissa High Court · (2000) 90 CLT 740
Penal Code, 1860 (IPC) — Section 140, 143, 380, 506Probation of Offenders Act, 1958 — Section 3
High Courts21 Mar 2000Dismissed
Dinabandhu Sahu and Another Vs State of Orissa
Orissa High Court · (2000) 03 OHC CK 0046
Evidence Act, 1872 — Section 11, 114Penal Code, 1860 (IPC) — Section 300, 302, 304, 326, 34
High Courts16 Mar 2000
Khara Kamidi Vs State of Orissa
Orissa High Court · (2000) 90 CLT 132 : (2000) CriLJ 3558 : (2000) 18 OCR 545
Penal Code, 1860 (IPC) — Section 342, 366, 376, 452
High Courts16 Mar 2000Allowed
Dambaru Gouda Vs State of Orissa
Orissa High Court · (2000) 89 CLT 702 : (2001) CriLJ 2993 : (2000) 18 OCR 571 : (2000) 1 OLR 454
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts16 Mar 2000Allowed
Dhana Harijan Vs State of Orissa
Orissa High Court · (2000) 89 CLT 554 : (2000) 1 OLR 457
Penal Code, 1860 (IPC) — Section 302
High Courts16 Mar 2000Allowed
Smt. Pramila Kumari Harichandan Ray Vs Jagamohan Mangaraj and Others
Orissa High Court · (2000) 90 CLT 375
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts16 Mar 2000Allowed
Dr. Bijaya Chandra Rath Vs Utkal University and Others
Orissa High Court · (2000) 90 CLT 623