COURT ARCHIVE

Orissa High Court judgments, 2001

425 judgments · page 19 of 22

High Courts05 Mar 2001Allowed

Manasi Manjari Mohapatra Vs State of Orissa and others

Orissa High Court · (2001) 91 CLT 528

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Constitution of India, 1950 — Article 226, 227Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 28

Read judgment

High Courts02 Mar 2001Dismissed

Raja ' Sandeep Acharya Vs State of Orissa and others

Orissa High Court · (2001) 91 CLT 606 : (2001) CriLJ 1972

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21, 22, 22(5), 226, 227National Security Act, 1980 — Section 12(1), 3, 3(2)

Read judgment

High Courts02 Mar 2001Dismissed

Arun Kumar Guru Vs Orissa Forest Development Corporation Ltd.

Orissa High Court · (2001) 3 CivCC 114 : (2001) 91 CLT 693 : (2001) 1 OLR 684

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Constitution of India, 1950 — Article 226, 227Orissa Forest Corporation Service Rules, 1986 — Rule 3

Read judgment

High Courts02 Mar 2001Dismissed

Prasanta Kumar Majhi Vs Managing Director, Orissa Mining Corporation, Bhubaneswar and others

Orissa High Court · (2002) ACJ 942 : (2001) 91 CLT 535 : (2001) 91 FLR 274 : (2001) 2 LLJ 77

Workmens Compensation Act, 1923 — Section 30

Read judgment

High Courts28 Feb 2001Allowed

Sashi Bhusan Ram Vs State of Orissa and Others

Orissa High Court · (2002) 93 CLT 392 : (2002) 94 FLR 275 : (2002) 1 OLR 377

Orissa Police Manual Rules, 1940 — Rule 826, 834, 836, 837

Read judgment

High Courts27 Feb 2001

Simanchal Padhy, State of Orissa and others Vs State of Orissa and others and Subash Chandra Panda

Orissa High Court · (2001) 91 CLT 584

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 32 Rule 1, Order 39 Rule 1, Order 39 Rule 2, 80Constitution of India, 1950 — Article 226 , 227

Read judgment

High Courts27 Feb 2001Dismissed

Board of Secondary Education, Orissa, Cuttack Vs Gayatri Hota and others

Orissa High Court · AIR 2001 Ori 131 : (2001) 91 CLT 499 : (2001) 1 OLR 398

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts27 Feb 2001Dismissed

Somanath Dwibedi Vs State of Orissa

Orissa High Court · (2001) 91 CLT 513

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts26 Feb 2001

Sri Bibhu Prasad Das Vs Cuttack Municipal Corporation and Another

Orissa High Court · (2001) 1 OLR 371

Orissa Municipal (Amendment) Act, 1997 — Section 73(2), 73B

Read judgment

High Courts26 Feb 2001Allowed

The Managing Director, Orissa Forest Development Corporation Limited Vs State of Orissa and others

Orissa High Court · (2001) 92 CLT 303

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25

Read judgment

High Courts26 Feb 2001Allowed

Purnananda Behera Vs Sabitri Behera and others

Orissa High Court · (2001) 92 CLT 43

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts26 Feb 2001Dismissed

Iswar Chandra Mahanta Vs Orissa State Co-operative Agriculture and Rural Development Bank Ltd. and another

Orissa High Court · (2001) 91 CLT 601 : (2001) 90 FLR 925

Constitution of India, 1950 — Article 226

Read judgment

High Courts23 Feb 2001Dismissed

Prafulla Das Vs Arakshita Behera and Others

Orissa High Court · (2001) 1 OLR 661

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts23 Feb 2001

Smt. Sanghamitra Singh Vs Kailash Chandra Singh

Orissa High Court · AIR 2001 Ori 151 : (2001) 91 CLT 404

Family Courts Act, 1984 — Section 19, 7Hindu Marriage Act, 1955 — Section 13, 25, 30, 9

Read judgment

High Courts23 Feb 2001Allowed

Arjuna Charan Mishra Vs State Bank of India and others

Orissa High Court · (2001) 91 CLT 418 : (2001) 2 LLJ 605 : (2001) 1 OLR 432

Constitution of India, 1950 — Article 226, 227State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 32(4), 49, 50(1)

Read judgment

High Courts20 Feb 2001Allowed

Faku alias Fakir Khan Vs State of Orissa

Orissa High Court · (2001) 02 OHC CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 302, 304, 325, 341, 506

Read judgment

High Courts20 Feb 2001Allowed

Hemanta Kumar Sahu and Sribachha Naik Vs State of Orissa

Orissa High Court · (2001) CriLJ 2799 : (2001) 20 OCR 511 : (2001) 1 OLR 596

Penal Code, 1860 (IPC) — Section 34, 366, 376

Read judgment

High Courts20 Feb 2001Allowed

Jogindra Singh Vs State of Orissa

Orissa High Court · (2001) 92 CLT 655 : (2001) CriLJ 2401 : (2001) 20 OCR 407 : (2001) 1 OLR 404

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52, 55, 57

Read judgment

High Courts20 Feb 2001Dismissed

State of Orissa Vs Sadana Gouda and others

Orissa High Court · (2001) 92 CLT 293 : (2001) 20 OCR 558 : (2001) 1 OLR 464

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 395

Read judgment

High Courts20 Feb 2001Allowed

Raju Qurasi Vs State of Orissa

Orissa High Court · (2001) 91 CLT 543 : (2001) CriLJ 1949 : (2001) 77 ECC 308

Arms Act, 1959 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

Read judgment