High Courts02 May 2001
Arjun Charan Biswal Vs Trilochan Das, Director of Higher Education-in-Charge, Heads of the Department, Building, Bhubaneswar
Orissa High Court · (2001) 91 CLT 729
Contempt of Courts Act, 1971 — Section 12
COURT ARCHIVE
Orissa High Court judgments, 2001
425 judgments · page 14 of 22
High Courts01 May 2001Dismissed
State of Orissa Vs Chaitanya Gouda and Others
Orissa High Court · (2002) 1 OLR 639
High Courts01 May 2001Dismissed
Government of Orissa and Others Vs Duryodhan Mohanty and Others
Orissa High Court · (2001) 2 OLR 393
High Courts30 Apr 2001Allowed
Dulla alias Bidu Hansda Vs State of Orissa
Orissa High Court · (2007) 38 OCR 494
Penal Code, 1860 (IPC) — Section 302, 304, 506
High Courts30 Apr 2001Allowed
Chaitan Barik Vs State of Orissa
Orissa High Court · (2001) 04 OHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts30 Apr 2001Allowed
Orissa State Civil Supplies Corporation Ltd. Vs Janardan Samal
Orissa High Court · (2001) 92 CLT 554
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2), Order 9 Rule 9
High Courts30 Apr 2001
Naba Kishore Laha and Others Vs State of Orissa and Others Dwarikanath Mohanty Vs State of Orissa
Orissa High Court · (2001) 21 OCR 118 : (2001) 1 OLR 637
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 24, 25Orissa Law Officers Rules, 1971 — Rule 5
High Courts26 Apr 2001
Jagannath Minichem Private Ltd. Vs Orissa State Financial Corporation and Another
Orissa High Court · (2001) 2 OLR 68 : (2001) 2 OLR 67
State Financial Corporations Act, 1951 — Section 29(4)
High Courts26 Apr 2001
Shri Abhimanyu Mohanty Vs The Rourkela Steel Plant and Others
Orissa High Court · (2001) 2 OLR 417
High Courts25 Apr 2001Allowed
Shibanarayan Singh Deo Vs Barpali Notified Area Council and Another
Orissa High Court · (2001) 2 OLR 164 : (2001) 1 OLR 164
Orissa Municipal Act, 1950 — Section 269(6)
High Courts25 Apr 2001Dismissed
Bibhuti Bhusan Mishra and others Vs State of Orissa and others
Orissa High Court · (2001) 92 CLT 18
Constitution of India, 1950 — Article 226, 227, 229(2)Orissa High Court (Conditions of Service of Staff) Rules, 1963 — Rule 7
High Courts25 Apr 2001Dismissed
Kihirod Kumar Samal Vs Bhamarbar Bhuyan and Others
Orissa High Court · (2001) 20 OCR 692
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 311, 401
High Courts24 Apr 2001Dismissed
Suman Naik Vs Union of India (UOI)
Orissa High Court · (2001) 92 CLT 274 : (2001) CriLJ 3091
Criminal Procedure Code, 1973 (CrPC) — Section 145, 239, 415, 418, 420Penal Code, 1860 (IPC) — Section 120(B), 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts24 Apr 2001Allowed
Pabitra Pradhan Vs State of Orissa
Orissa High Court · (2001) CriLJ 3798 : (2001) 20 OCR 706 : (2001) 2 OLR 151
Penal Code, 1860 (IPC) — Section 304
High Courts24 Apr 2001Dismissed
Suman Naik and Satyananda Das Vs Union of India
Orissa High Court · (2001) 92 CLT 274 : (2001) CriLJ 3091
Criminal Procedure Code, 1973 (CrPC) — Section 145, 239, 482Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1)
High Courts20 Apr 2001
Tarini Tarpuline Productions Vs Commissioner of Income Tax
Orissa High Court · (2002) 254 ITR 495
Income Tax Act, 1961 — Section 271(1), 37, 37(1)
High Courts20 Apr 2001
Kusha Charan Parida and Others Vs Collector and Others
Orissa High Court · (2001) 2 OLR 66
Constitution of India, 1950 — Article 226, 227
High Courts20 Apr 2001Dismissed
Surendra Dash Vs Laxmidhar Sahoo and Another
Orissa High Court · (2001) 92 CLT 114
Births, Deaths and Marriages Registration Act, 1886 — Section 28, 9Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30
High Courts19 Apr 2001Dismissed
The New India Assurance Co. Ltd. Vs Sanju Behera and Others
Orissa High Court · (2003) ACJ 171 : (2001) 2 OLR 28
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts19 Apr 2001
Ramakrishna Pujhari Vs State of Orissa and others
Orissa High Court · (2001) 92 CLT 339 : (2001) 20 OCR 702
Criminal Procedure Code, 1973 (CrPC) — Section 107, 439(2)Penal Code, 1860 (IPC) — Section 302