High Courts30 Jan 2001Dismissed
Dr. Biswanath Murmu and others Vs State of Orissa and others
Orissa High Court · AIR 2001 Ori 76 : (2001) 91 CLT 436
Constitution of India, 1950 — Article 14, 15(1), 15(4), 16, 16(1)
COURT ARCHIVE
Orissa High Court judgments, 2001
425 judgments · page 21 of 22
High Courts30 Jan 2001Allowed
Rohit Chauhan Vs Chairman, Admission Sub-Committee, Joint Entrance Examination-E and M-2000, University College of Engineering, Burla, District - Sambalpur
Orissa High Court · AIR 2001 Ori 125 : (2001) 91 CLT 454 : (2001) 1 OLR 305
Constitution of India, 1950 — Article 226, 227, 6Orissa Miscellaneous Certificate Rules, 1984 — Rule 3Representation of the People Act, 1951 — Section 80
High Courts24 Jan 2001Allowed
Yobati Nial Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 477
Constitution of India, 1950 — Article 226, 227
High Courts23 Jan 2001Allowed
Sk. Samsa ' Sk. Samsuddin Vs State of Orissa and others
Orissa High Court · (2001) 91 CLT 721 : (2001) CriLJ 1952 : (2001) 20 OCR 468 : (2001) 1 OLR 274
Constitution of India, 1950 — Article 21, 22(5), 226, 227National Security Act, 1980 — Section 12, 13, 8
High Courts19 Jan 2001Allowed
Rabi Shankar Tripathy Vs Minerals and Metals Trading Corporation of India Ltd. and Others
Orissa High Court · (2001) 1 OLR 361
Constitution of India, 1950 — Article 226, 277M.M.T.C. Employees Conduct, Discipline and Appeal Rules, 1975 — Rule 25(13), 26
High Courts19 Jan 2001Dismissed
Banalata Sahoo Vs State of Orissa and Others
Orissa High Court · (2001) 92 CLT 136
Arbitration and Conciliation Act, 1996 — Section 11
High Courts19 Jan 2001Dismissed
Pawan Kumar Agarwal and Sumit Kumar Agarwal Vs State of Orissa and others
Orissa High Court · AIR 2001 Ori 91 : (2001) 91 CLT 558
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat (Amendment) Act, 1997 — Section 44, 94Orissa Grama Panchayat Act, 1964 — Section 150, 152
High Courts19 Jan 2001
Satrughana Mishra and others Vs Water and Land Management Institute (WALMI), Cuttack and another
Orissa High Court · (2001) 91 CLT 327 : (2001) 2 LLJ 1330 : (2001) 1 OLR 348
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts19 Jan 2001Allowed
Purnachandra Jena Vs State of Orissa and others
Orissa High Court · (2001) 92 CLT 253 : (2001) 92 CLT 252 : (2001) 1 OLR 329
Arbitration and Conciliation Act, 1996 — Section 11, 16Limitation Act, 1963 — Section 14
High Courts19 Jan 2001Allowed
Rabi Shankar Tripathy Vs The Minerals and Metals Trading Corporation of India and others
Orissa High Court · (2001) 92 CLT 707 : (2001) 91 CLT 331
Constitution of India, 1950 — Article 226, 227
High Courts19 Jan 2001Allowed
Krushna Chandra Swain Vs State Bank of India
Orissa High Court · (2001) 91 CLT 238 : (2001) 1 OLR 295
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 33, 151
High Courts19 Jan 2001Dismissed
Sri Sri Lingaraj Mahaprabhu Vs Sudam Charan Kanungo and others
Orissa High Court · (2001) 91 CLT 445
Orissa Estates Abolition Act, 1951 — Section 3Orissa Hindu Religious Endowments Act, 1951 — Section 68
High Courts18 Jan 2001Allowed
Bhagaban Panda and six Ors. and Sanatan Acharya Vs State of Orissa
Orissa High Court · (2001) 92 CLT 147 : (2001) 20 OCR 453 : (2001) 1 OLR 352
Criminal Procedure Code, 1973 (CrPC) — Section 145, 320(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
High Courts16 Jan 2001Dismissed
Indu Construction Vs Director General of Works, C.P.W.D., New Delhi and others
Orissa High Court · (2001) 92 CLT 232
Constitution of India, 1950 — Article 226, 227
High Courts15 Jan 2001
Smt. Anjali Bala Giri Vs State of Orissa and others
Orissa High Court · (2001) 92 CLT 329 : (2001) 1 OLR 201
Constitution of India, 1950 — Article 226, 227
High Courts12 Jan 2001Allowed
Banamali Singh Vs State of Orissa
Orissa High Court · (2001) 92 CLT 168 : (2001) CriLJ 1313 : (2001) 20 OCR 437 : (2001) 1 OLR 249
High Courts10 Jan 2001Allowed
Parthadev Ray Vs The State of Orissa and Others
Orissa High Court · (2001) 92 CLT 71 : (2001) 1 OLR 145
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 2001
Kamalini Biswal Vs State of Orissa and Others
Orissa High Court · (2002) 1 ACC 629 : (2002) ACJ 629 : (2001) 92 CLT 141 : (2001) 1 OLR 673
Constitution of India, 1950 — Article 12, 21, 226
High Courts05 Jan 2001
Bipin Bihari Sahu Vs Dr. Rajendra Kumar Sahu and Others
Orissa High Court · (2001) 2 OLR 214
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, 96
High Courts04 Jan 2001Dismissed
Sukumar Panigrahi, Durga Prasad Tripathy and another Vs State of Orissa and another
Orissa High Court · (2001) 92 CLT 55 : (2001) CriLJ 1912 : (2001) 20 OCR 473 : (2001) 1 OLR 194
Criminal Procedure Code, 1973 (CrPC) — Section 190, 197, 200, 202, 204Penal Code, 1860 (IPC) — Section 307, 323, 324, 332, 34