COURT ARCHIVE

Orissa High Court judgments, 2001

425 judgments · page 18 of 22

High Courts20 Mar 2001Dismissed

The New India Assurance Co. Ltd. Vs Surendra Chandra Nayak and others

Orissa High Court · (2002) 2 ACC 282 : (2002) 1 ACC 461 : (2002) ACJ 461 : (2001) 91 CLT 630

Motor Vehicles Act, 1939 — Section 110, 96(2)Motor Vehicles Act, 1988 — Section 149(2), 170

Read judgment

High Courts16 Mar 2001Allowed

Prabhudaya Harijan Vs State of Orissa

Orissa High Court · (2001) CriLJ 2987 : (2001) 20 OCR 524 : (2001) 1 OLR 563

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 323

Read judgment

High Courts16 Mar 2001Dismissed

Prasanta Kumar Das Vs State of Orissa and Others

Orissa High Court · (2001) 92 CLT 568 : (2001) CriLJ 2449 : (2001) 20 OCR 541

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 210, 378, 397, 401, 435

Read judgment

High Courts16 Mar 2001

Central Electricity Supply Company of Orissa Limited Vs The Orissa Electricity Regulatory Commission

Orissa High Court · (2001) 1 OLR 538

Orissa Electricity Reforms Act, 1995 — Section 28, 28(4)

Read judgment

High Courts14 Mar 2001

Akapati Bhaskar Patro Vs Trinath Sahu and another

Orissa High Court · (2001) 91 CLT 652 : (2001) 21 OCR 15 : (2001) 1 OLR 502

Criminal Procedure Code, 1973 (CrPC) — Section 456Penal Code, 1860 (IPC) — Section 441Specific Relief Act, 1963 — Section 6

Read judgment

High Courts14 Mar 2001Dismissed

Miss Anurag Mohanty Vs Union of India and others

Orissa High Court · (2001) 92 CLT 202

Administrative Tribunals Act, 1985 — Section 14, 14(1)Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts14 Mar 2001Dismissed

C.P. Majhi Vs Union of India and Another

Orissa High Court · AIR 2001 Ori 118 : (2001) 92 CLT 94

Constitution of India, 1950 — Article 226, 227, 316, 317

Read judgment

High Courts13 Mar 2001Dismissed

Rabinarayan Mohanty and others Vs Bhubaneswar Development Authority and others

Orissa High Court · (2001) 92 CLT 395 : (2001) 91 CLT 573 : (2001) 1 OLR 493

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts13 Mar 2001Allowed

Subhranta Kumar Mohanty Vs State of Orissa and Others

Orissa High Court · (2001) 92 CLT 158 : (2001) 1 OLR 619

Constitution of India, 1950 — Article 226, 227Orissa Education Act, 1969 — Section 3

Read judgment

High Courts13 Mar 2001Allowed

Gayadhar Bala Vs Smt. Tilottama Bala and Balaram Das

Orissa High Court · (2001) 2 OLR 573

Criminal Procedure Code, 1973 (CrPC) — Section 202(2), 482

Read judgment

High Courts13 Mar 2001

Umesh Ch. Mansingh and Others Vs State of Orissa

Orissa High Court · (2001) 20 OCR 520

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 209, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7

Read judgment

High Courts12 Mar 2001