COURT ARCHIVE

Orissa High Court judgments, 2001

425 judgments · page 17 of 22

High Courts26 Mar 2001Dismissed

Judhistir Naik and others Vs Golekha Chandra Lenka and others

Orissa High Court · (2001) 91 CLT 725

Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation (Amendment) Act, 1963 — Article 64, 65, 27Limitation Act, 1908 — Article 47, 28

High Courts26 Mar 2001Allowed

Divisional Manager, Boudh Commercial Division, Forest Development Corporation Ltd. Vs Janakalata Barik and Others

Orissa High Court · (2001) 2 ACC 555 : (2002) ACJ 1187 : (2001) 1 OLR 533

Motor Vehicles Act, 1988 — Section 149(2)Workmens Compensation Act, 1923 — Section 149(2)

High Courts26 Mar 2001Dismissed

Smt. Hiramani Swain (dead), Chaitan Swain and others Vs Ramesh Chandra Senapati and others

Orissa High Court · (2001) 3 CivCC 486 : (2001) 91 CLT 808 : (2001) 1 OLR 648

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Evidence Act, 1872 — Section 90

High Courts26 Mar 2001

Raghunath Mohanty Vs Juti Dei Juti Dei Vs Raghunath Mohanty

Orissa High Court · (2001) 1 OLR 555

High Courts26 Mar 2001

Gokul Chandra Kanungo Vs State of Orissa and others

Orissa High Court · (2001) 92 CLT 63 : (2001) 1 OLR 583

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226 , 227

High Courts26 Mar 2001

Janaki Ballav Singh Vs Management of Central Horticulture Experiment Station and Another

Orissa High Court · (2001) 1 OLR 659

Constitution of India, 1950 — Article 226, 227

High Courts26 Mar 2001

Smt. Manjubala Pattanayak Vs State of Orissa and Others

Orissa High Court · (2001) 1 OLR 530

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Orissa Survey and Settlement Act, 1958 — Section 16, 43

High Courts26 Mar 2001Allowed

Gauri Bewa and others Vs Parsuram Biswal and others

Orissa High Court · (2001) 92 CLT 15

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts26 Mar 2001Allowed

Pradyut Kumar Mohanty Vs Dilip Singh Meheta

Orissa High Court · (2001) 2 CivCC 566 : (2001) 92 CLT 378 : (2001) CriLJ 2322 : (2001) 20 OCR 722 : (2001) 1 OLR 607 : (2001) 3 RCR(Criminal) 225

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts23 Mar 2001Dismissed

Judhistir Nayak Vs Chairman-cum-Managing Director and others

Orissa High Court · (2001) 92 CLT 239

Constitution of India, 1950 — Article 226, 227United Bank of India (Officers) Service Regulations, 1979 — Regulation 47

High Courts23 Mar 2001

Smt. Nisamani Behera Vs State of Orissa and Others

Orissa High Court · (2001) 1 OLR 625

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 14

High Courts23 Mar 2001

Purusottam Singh Thakur Vs State of Orissa and Another

Orissa High Court · (2001) 1 OLR 438

Penal Code, 1860 (IPC) — Section 500, 501

High Courts22 Mar 2001Allowed

Habibullah Khan Vs State of Orissa

Orissa High Court · (2001) 92 CLT 285 : (2001) 21 OCR 79 : (2001) 1 OLR 520

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 170, 173, 173(8), 190(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts22 Mar 2001

Collector Vs Kamala Nayak and Others Pramoda Kanta Mohapatra Vs State of Orissa and Others

Orissa High Court · (2001) 2 OLR 284

Administrative Tribunals Act, 1985 — Section 19, 22

High Courts22 Mar 2001Dismissed

Kalandi Charan Dash Vs State of Orissa and Others

Orissa High Court · (2001) 2 OLR 267

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)

High Courts22 Mar 2001

Chhala Munda Vs State of Orissa

Orissa High Court · (2001) 20 OCR 727 : (2001) 1 OLR 552

Penal Code, 1860 (IPC) — Section 302, 304

High Courts22 Mar 2001

Bidyadhar Sahoo and Others Vs State of Orissa and Others

Orissa High Court · (2001) 1 OLR 548

Constitution of India, 1950 — Article 226, 227

High Courts21 Mar 2001Dismissed

Kartikeswar Sahu and Bhagabat Charan Jena Vs State Bank of India and others

Orissa High Court · (2001) 92 CLT 209

Constitution of India, 1950 — Article 226, 227

High Courts21 Mar 2001Dismissed

Krushna Prasad Samal Vs Deputy General Manager (O) Sakthi Sugars Ltd. and Another

Orissa High Court · (2001) 1 OLR 631

Constitution of India, 1950 — Article 226, 227

High Courts20 Mar 2001Dismissed

State of Orissa Vs Prasanna Kumar Panda

Orissa High Court · (2001) 92 CLT 815 : (2001) 92 CLT 315 : (2001) 20 OCR 747 : (2001) 1 OLR 541

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 409