High Courts19 Jul 2001Allowed
Subhas Chandra Mishra Vs Lokpal and Another
Orissa High Court · (2001) 2 OLR 248
Orissa Lokpal and Lokayuktas Act, 1995 — Section 10(4)
COURT ARCHIVE
Orissa High Court judgments, 2001
425 judgments · page 10 of 22
High Courts19 Jul 2001Partly Allowed
New India Assurance Co. Ltd. Vs Manjulata Rout and Others
Orissa High Court · (2002) 1 LLJ 422 : (2001) 2 OLR 246
High Courts13 Jul 2001
Mohd. Azad Vs State of Orissa
Orissa High Court · (2001) 21 OCR 304
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 366, 376
High Courts13 Jul 2001
Rama Narayan Sahu Vs State of Orissa
Orissa High Court · (2001) 07 OHC CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 409, 471, 477APrevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts13 Jul 2001
Balangir District Rice Mill Association and Another Vs State of Orissa and Others
Orissa High Court · AIR 2002 Ori 12 : (2001) 92 CLT 633
Constitution of India, 1950 — Article 14, 226, 227Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5
High Courts13 Jul 2001Allowed
Baikuntha Bihari Mohapatra Vs State of Orissa
Orissa High Court · (2001) CriLJ 4151
Criminal Procedure Code, 1973 (CrPC) — Section 4(2), 452, 457, 482Wild Life (Protection) Act, 1972 — Section 11, 12, 39, 39(1), 50Wild Life (Protection) Amendment Act, 1991 — Section 44
High Courts13 Jul 2001Dismissed
Paragon Associates and Another Vs Pasupati Feeds
Orissa High Court · (2001) CriLJ 3737 : (2002) 1 OLR 157
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts13 Jul 2001Dismissed
Ekka Gouda alias Mohankuda and Others Vs State of Orissa
Orissa High Court · (2001) 07 OHC CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 198, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 109, 34, 494, 498(A), 506
High Courts12 Jul 2001
Bichitrananda Muduli Vs State of Orissa
Orissa High Court · (2001) 21 OCR 369 : (2001) 2 OLR 205
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts12 Jul 2001Dismissed
State of Orissa Vs Phipson and Co. Ltd.
Orissa High Court · (2002) 125 STC 284
High Courts12 Jul 2001
Commissioner of Income Tax Vs Vinay Kumar Sigtia
Orissa High Court · (2003) 262 ITR 686
Income Tax Act, 1961 — Section 32A, 32A(2)
High Courts12 Jul 2001Partly Allowed
Madhu Rana Vs State of Orissa
Orissa High Court · (2001) 92 CLT 796 : (2001) 92 CLT 490
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts11 Jul 2001Dismissed
State of Orissa Vs Mangala Store
Orissa High Court · (2002) 125 STC 337
Orissa Sales Tax Act, 1947 — Section 6
High Courts10 Jul 2001Dismissed
Kulamani Mohanty Vs Industrial Development Corporation of Orissa Ltd.
Orissa High Court · AIR 2002 Ori 38
Civil Procedure Code, 1908 (CPC) — Section 152Evidence Act, 1872 — Section 34
High Courts10 Jul 2001Dismissed
The United Insurance Co. Ltd. Vs Nakula Dalai and another
Orissa High Court · (2002) 2 ACC 272 : (2002) 1 ACC 515 : (2002) ACJ 515 : (2001) 92 CLT 390
Motor Vehicles Act, 1988 — Section 170
High Courts09 Jul 2001Allowed
Mahendra Pradhan and Others Vs State of Orissa
Orissa High Court · (2001) 21 OCR 356
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25, 29Penal Code, 1860 (IPC) — Section 116
High Courts09 Jul 2001
Tridebeswar Das Vs State of Orissa
Orissa High Court · (2001) CriLJ 4439
Arms Act, 1959 — Section 27Civil Procedure Code Amendment Act, 1973 — Section 341, 343Constitution of India, 1950 — Article 22
High Courts06 Jul 2001
Kamal Kumar Gochhayat and another Vs The Registrar, High Court of Orissa and others
Orissa High Court · (2001) 92 CLT 477
Constitution of India, 1950 — Article 226, 227Orissa District and Subordinate Courts Ministerial Services (Method of Recruitment and Conditions of Service) Rules, 1969 — Rule 6(3)
High Courts06 Jul 2001
Prof. D.N. Rao and Others Vs State of Orissa
Orissa High Court · (2001) CriLJ 3739 : (2001) 21 OCR 335 : (2001) 2 OLR 195
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 34, 354, 500, 506
High Courts05 Jul 2001Allowed
South Eastern Coal Fields Limited Vs State of Orissa
Orissa High Court · (2001) 124 STC 606
Central Sales Tax (Orissa) Rules, 1957 — Rule 12(5)Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(7)Orissa Sales Tax Act, 1947 — Section 23(1), 23(2), 24(1), 24(2)