High Courts28 Jan 2000Dismissed
Gangadhar Bhuyan and Others Vs Bijay Kumar Mishra
Orissa High Court · (2000) 89 CLT 830 : (2000) 1 OLR 488
Penal Code, 1860 (IPC) — Section 379Probation of Offenders Act, 1958 — Section 3, 4
COURT ARCHIVE
Orissa High Court judgments, 2000
541 judgments · page 26 of 28
High Courts28 Jan 2000Allowed
Dr. Nishant Poddar Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 77 : (2000) 89 CLT 264 : (2000) 1 OLR 392
Constitution of India, 1950 — Article 226
High Courts28 Jan 2000Allowed
Narmada Deo Vs State of Orissa and Others
Orissa High Court · (2000) 1 OLR 193
High Courts28 Jan 2000
Smt. Namita Bose Vs Deepak Kumar Bose
Orissa High Court · (2000) 01 OHC CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 173(8), 200, 202Penal Code, 1860 (IPC) — Section 406
High Courts28 Jan 2000Allowed
Subas Rout and Another Vs The State of Orissa
Orissa High Court · (2000) 01 OHC CK 0014
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts28 Jan 2000Allowed
Subas Rout and Another Vs State of Orissa
Orissa High Court · (2000) 01 OHC CK 0010
High Courts27 Jan 2000Allowed
Surendra Nag Vs State of Orissa
Orissa High Court · (2000) 18 OCR 411
Penal Code, 1860 (IPC) — Section 366, 376
High Courts25 Jan 2000Allowed
Trinath Behera Vs Rama Chandra Sethy and Others
Orissa High Court · AIR 2000 Ori 92
Representation of the People Act, 1951 — Section 83(1)
High Courts25 Jan 2000Allowed
Sabitri Mallick and Others Vs Haladhar Bhuyan and Another
Orissa High Court · (2001) ACJ 2002 : (2000) 1 OLR 347
Motor Vehicles Act, 1988 — Section 173
High Courts24 Jan 2000Dismissed
Jane Marie Hatton Vs South Eastern Railway Womens Organisation, Calcutta and Others
Orissa High Court · (2000) 01 OHC CK 0011
High Courts21 Jan 2000Allowed
Laxmidhar Mahalik and Others Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 79 : (2000) 89 CLT 316 : (2000) 1 OLR 226
Orissa Land Reforms Act, 1960 — Section 22, 23
High Courts21 Jan 2000Dismissed
All India Freedom Fighter's Organisation Vs State of Orissa and Another
Orissa High Court · AIR 2000 Ori 100 : (2000) 89 CLT 306
Constitution of India, 1950 — Article 14
High Courts16 Jan 2000
Abdul Gan and Another Vs State of Orissa
Orissa High Court · (2001) 20 OCR 280
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304(B), 34, 498(A)
High Courts15 Jan 2000Allowed
Debaki Sahu and Others Vs Administrator, Sri Jagannath Temple and Others
Orissa High Court · (2001) ACJ 1972 : (2000) 1 OLR 363
Motor Vehicles Act, 1988 — Section 147
High Courts15 Jan 2000Allowed
Bahadul Gountia alias Biswal Vs Khuriram Meher and Others
Orissa High Court · (2000) 1 OLR 411
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Jan 2000
Debaki Sahu and Others Vs Administrator, Sri Jagannath Temple Puri and Others
Orissa High Court · (2002) 2 ACC 602
Motor Vehicles Act, 1988 — Section 147
High Courts15 Jan 2000Allowed
Jasobanta Sahu alias Jasobanta Kumar Sahu Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 355 : (2000) CriLJ 2517 : (2000) 18 OCR 148 : (2000) 1 OLR 166
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 3(2)
High Courts15 Jan 2000
Sri Radhanath Das Vs Consolidation Officer and Others
Orissa High Court · (2000) 89 CLT 233
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36Orissa Hindu Religious Endowments Act, 1951 — Section 41
High Courts14 Jan 2000
Hemanta Kumar Sahoo Vs Jasobanta Sahoo and Another
Orissa High Court · (2000) 18 OCR 408
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts14 Jan 2000Dismissed
Mitsui Babacock Energy (India) Pvt. Ltd. (MBE IPL) Vs Union of India (UOI) and Others
Orissa High Court · AIR 2000 Ori 170
Constitution of India, 1950 — Article 14, 226