COURT ARCHIVE

Orissa High Court judgments, 2000

541 judgments · page 22 of 28

High Courts15 Mar 2000Dismissed

Manguli Muduli and Others Vs State of Orissa and Another

Orissa High Court · (2000) CriLJ 4176

Criminal Procedure Code, 1973 (CrPC) — Section 309, 320, 320(9), 321, 482Hindu Minority and Guardianship Act, 1956 — Section 4Majority Act, 1875 — Section 3

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High Courts14 Mar 2000Allowed

Mangru Bhagat Vs Bhawla Oram and Others and Bijli Bhagat

Orissa High Court · (2001) CriLJ 1999 : (2000) 1 OLR 541

Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 401

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High Courts14 Mar 2000

Anania Naik Vs State of Orissa

Orissa High Court · (2000) 18 OCR 699

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Penal Code, 1860 (IPC) — Section 371(1), 376, 376(2), 448, 450

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High Courts14 Mar 2000

Ananta Naik Vs State of Orissa

Orissa High Court · (2000) 89 CLT 693 : (2000) 1 OLR 477

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 376, 376(2), 448, 450, 511

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High Courts14 Mar 2000Allowed

Pratima Behera Vs State of Orissa and Others

Orissa High Court · (2000) 1 OLR 567

Criminal Procedure Code, 1973 (CrPC) — Section 204, 302, 319, 34

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High Courts13 Mar 2000Allowed

Smt. Sumitra Dei and Another Vs Nalu Chhatoi

Orissa High Court · (2000) 1 OLR 512

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9

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High Courts13 Mar 2000Allowed

Swarup Kumar Sundara Vs State of Orissa and Others

Orissa High Court · (2000) 1 OLR 482

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146

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High Courts13 Mar 2000Allowed

Malla alias Madan Sethi Vs State of Orissa and Others

Orissa High Court · (2000) CriLJ 3379 : (2000) 18 OCR 551 : (2000) 1 OLR 439

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)

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High Courts13 Mar 2000Allowed

Bhubaneswar Dharua and Another Vs Kaibalya Marei and Others

Orissa High Court · (2000) 1 OLR 539

Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 401

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High Courts10 Mar 2000Dismissed

Awadesh alias Awdhis and Another Vs State of Orissa

Orissa High Court · (2000) 03 OHC CK 0061

Evidence Act, 1872 — Section 154Probation of Offenders Act, 1958 — Section 3Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts10 Mar 2000Dismissed

Makar @ Harendranath Giri Vs State of Orissa

Orissa High Court · (2000) 89 CLT 757

Penal Code, 1860 (IPC) — Section 302, 304(2), 307

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High Courts10 Mar 2000

Chhatar Bhumij Vs State of Orissa

Orissa High Court · (2000) 90 CLT 14 : (2000) 18 OCR 617 : (2000) 1 OLR 451

Penal Code, 1860 (IPC) — Section 307

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High Courts10 Mar 2000

Awadesh ' Awdhis and Another Vs State of Orissa

Orissa High Court · (2000) 03 OHC CK 0015

Evidence Act, 1872 — Section 154Probation of Offenders Act, 1958 — Section 3Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts10 Mar 2000Dismissed

Makar alias Harendranath Giri Vs State of Orissa

Orissa High Court · (2000) 18 OCR 574

Penal Code, 1860 (IPC) — Section 302, 304, 307

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High Courts09 Mar 2000

Jagadamba Agency Pvt. Ltd. Vs Ambuja Cement Eastern Ltd. and Others

Orissa High Court · AIR 2000 Ori 119 : (2000) 89 CLT 655

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High Courts09 Mar 2000Allowed

Jainarayan Naik alias Kamal Lochan Naik Vs State of Orissa

Orissa High Court · (2000) 1 OLR 529

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302

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High Courts07 Mar 2000

Bhikari Charan Rath Vs State of Orissa and Another

Orissa High Court · (2000) 18 OCR 451

Criminal Procedure Code, 1973 (CrPC) — Section 140, 144, 145, 146

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High Courts07 Mar 2000Allowed

Purna Chandra Rout Vs State of Orissa and Others

Orissa High Court · (2000) 89 CLT 661 : (2000) 1 OLR 433

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)

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High Courts07 Mar 2000Dismissed

Gopal Krishna Badu Mohapatra and others Vs Girish Chandra Naik and others

Orissa High Court · (2001) 91 CLT 292

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Constitution of India, 1950 — Article 226 , 227

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High Courts07 Mar 2000Allowed

Lingaraj Panda and Another Vs The Consolidation Commissioner, Orissa and Others

Orissa High Court · (2000) 03 OHC CK 0016

Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36, 37(1)Orissa Land Reforms Act, 1960 — Section 4(2)

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