COURT ARCHIVE

Orissa High Court judgments, 2001

425 judgments · page 13 of 22

High Courts18 May 2001Dismissed

Benudhar Mohanty Vs State of Orissa and Others

Orissa High Court · (2001) 92 CLT 496

Constitution of India, 1950 — Article 226, 227Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12, 12(2)

Read judgment

High Courts18 May 2001Dismissed

M/s. Indian Charge Chrome Ltd. and another Vs Union of India and others

Orissa High Court · (2001) 05 OHC CK 0010

Companies Act, 1956 — Section 3, 3(c), 3(d), 3(g), 3(h)Constitution of India, 1950 — Article 136, 14, 19(6)(i), 19(l)(g), 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(2), 11(4), 11(4), 11(l)

Read judgment

High Courts18 May 2001Dismissed

Kanaklata Mallick Vs Collector, Kendrapara and Others

Orissa High Court · AIR 2001 Ori 161 : (2001) 92 CLT 677

Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1965 — Section 115, 115(1), 115(2)

Read judgment

High Courts18 May 2001Dismissed

Manorama Badu Mohapatra and Others Vs Girish Chandra Naik and Others

Orissa High Court · (2001) 92 CLT 716

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Constitution of India, 1950 — Article 136, 226, 227, 32

Read judgment

High Courts15 May 2001

Ramahari Pradhan and Another Vs Bijaya Kumar Mohapatra and Others

Orissa High Court · (2002) ACJ 1170 : (2001) 92 CLT 625 : (2001) 2 OLR 158

Motor Vehicles Act, 1939 — Section 110

Read judgment

High Courts15 May 2001

Smt. Susila Sahani Vs State of Orissa and Others

Orissa High Court · (2001) 2 OLR 69

Orissa Grama Panchayat Act, 1964 — Section 24(2), 24(3)

Read judgment

High Courts15 May 2001Allowed

Krupasindhu Rath Vs Grid Corporation of Orissa Ltd. and Others

Orissa High Court · (2001) 92 CLT 795 : (2001) 92 CLT 775

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts15 May 2001Allowed

Kantilata Sarangi Vs State of Orissa and Others

Orissa High Court · (2001) 92 CLT 7261

Constitution of India, 1950 — Article 226, 227Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 5(8), 5(9), 8(2), 9(5)

Read judgment

High Courts11 May 2001