High Courts06 Mar 2000Dismissed
Smt. Priti Dash Vs Abhimanyu Behera and Others
Orissa High Court · AIR 2000 Ori 116
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
COURT ARCHIVE
Orissa High Court judgments, 2000
541 judgments · page 23 of 28
High Courts03 Mar 2000Dismissed
Bhikari Charan Awasti alias Bhiku and Another Vs State of Orissa
Orissa High Court · (2000) 89 CLT 716 : (2000) 89 CLT 533 : (2000) CriLJ 2642 : (2000) 18 OCR 448 : (2000) 1 OLR 571
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts02 Mar 2000Dismissed
Sasibhusan Das Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 95 : (2000) 89 CLT 598
Constitution of India, 1950 — Article 226, 309Government of Orissa Business Rules — Rule 8Orissa Subordinate Staff Selection Commission Rules, 1993 — Rule 3
High Courts02 Mar 2000
Nirmal Chandra Das and Another Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 677 : (2000) 18 OCR 424 : (2000) 1 OLR 558
Constitution of India, 1950 — Article 226, 227
High Courts02 Mar 2000Dismissed
Smt. Tulasi Panda Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 103 : (2000) 90 CLT 176
Constitution of India, 1950 — Article 19(1)Essential Commodities Act, 1955 — Section 3
High Courts29 Feb 2000Dismissed
Eastern Plantation Pvt. Ltd. Vs State of Orissa and Others
Orissa High Court · (2000) 02 OHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 550Prevention of Corruption Act, 1947 — Section 5(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts29 Feb 2000Allowed
Bhikari Charan Rath Vs State of Orissa and Another
Orissa High Court · (2000) 89 CLT 768 : (2000) 2 OLR 6
Criminal Procedure Code, 1973 (CrPC) — Section 145, 401
High Courts29 Feb 2000Allowed
Mohan Ch. Sahoo and Others Vs Government of Orissa and Another
Orissa High Court · (2000) 89 CLT 573 : (2000) 1 LLJ 1646 : (2000) 1 OLR 443
Industrial Disputes Act, 1947 — Section 12(5)
High Courts29 Feb 2000
Divisional Manager, New India Assurance Co. Ltd. Vs Pranab Sundar Sahoo and Another
Orissa High Court · (2002) 2 ACC 714
Motor Vehicles Act, 1988 — Section 149, 170
High Courts29 Feb 2000
Nalini Prava Dash Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 558 : (2000) 1 OLR 447
Constitution of India, 1950 — Article 226, 227
High Courts29 Feb 2000Dismissed
Divisional Manager, New India Assurance Co. Ltd., Cuttack Vs Pranab Sundar Sahoo and Another
Orissa High Court · (2001) ACJ 2014 : AIR 2000 Ori 146
Motor Vehicles Act, 1988 — Section 149(2), 166
High Courts25 Feb 2000Dismissed
Orissa State Civil Supplies Corporation Ltd. Vs Janardan Samal
Orissa High Court · (2001) 92 CLT 549 : (2000) 90 CLT 572 : (2000) 1 OLR 677
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2), Order 9 Rule 9
High Courts25 Feb 2000Allowed
Bijay Kumar Swain Vs Director, Institute of Physics and Another
Orissa High Court · (2000) 89 CLT 652 : (2001) 88 FLR 126 : (2000) 1 OLR 460
Constitution of India, 1950 — Article 226, 227
High Courts25 Feb 2000Dismissed
State of Orissa and Others Vs Krushna Chandra Swain
Orissa High Court · AIR 2000 Ori 132
Limitation Act, 1963 — Section 3
High Courts25 Feb 2000Allowed
Jayanta Naik alias Jayanta Kumar Nayak Vs State of Orissa
Orissa High Court · (2000) 18 OCR 454
Penal Code, 1860 (IPC) — Section 302
High Courts25 Feb 2000
Bimal Prasad Pattnaik Vs Union of India (UOI) and Others
Orissa High Court · (2000) 1 OLR 407
Constitution of India, 1950 — Article 226, 227
High Courts25 Feb 2000Dismissed
Paradeep Phosphates Employees' Union Vs State of Orissa and Others
Orissa High Court · (2001) 1 LLJ 1624
Industrial Disputes Act, 1947 — Section 17
High Courts25 Feb 2000
New India Assurance Co. Ltd. Vs Niranjan Sadangi and Others
Orissa High Court · (2000) 2 ACC 580 : (2001) ACJ 1996 : (2000) 89 CLT 779
Employees Compensation Act, 1923 — Section 3, 4A
High Courts23 Feb 2000Dismissed
Smt. Panchali Rout and Another Vs Madan Biswal and Others
Orissa High Court · (2000) 89 CLT 590
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 Feb 2000
Jagadish Dey Vs State of Orissa
Orissa High Court · (2000) 1 OLR 306
Constitution of India, 1950 — Article 226, 227