High Courts16 Nov 2001Allowed
Jhumpa Panigrahi and Others Vs Smt. Tanu Gouda
Orissa High Court · (2003) CriLJ 385 : (2002) 1 OLR 104
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Orissa High Court judgments, 2001
425 judgments · page 3 of 22
High Courts13 Nov 2001Allowed
R. Srinibas Pattnaik Vs Registrar, District and Sessions Judge Court, Jeypore, Koraput
Orissa High Court · (2002) 93 CLT 36
High Courts13 Nov 2001Allowed
Sk. Rezani Vs State of Orissa and Others
Orissa High Court · (2002) 1 OLR 110
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts12 Nov 2001
Sessions Judge-cum-Special Judge and Others Vs State of Orissa
Orissa High Court · (2002) 1 OLR 252
Criminal Procedure Code, 1973 (CrPC) — Section 395, 460Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts12 Nov 2001Dismissed
William George Benedict (Bhakta Das) Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 112 : (2001) 92 CLT 613
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 439, 482Penal Code, 1860 (IPC) — Section 34, 376
High Courts12 Nov 2001
Binod Kumar Gupta and Another Vs State of Orissa and Others
Orissa High Court · (2001) 11 OHC CK 0013
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85
High Courts09 Nov 2001
Prakash Kumar Rout Vs Dhenkanal Gramya Bank and Others
Orissa High Court · (2002) 93 FLR 745 : (2002) 1 OLR 493
High Courts09 Nov 2001
Sri Madhusudan Sahu Vs Chairman, Paradip Port Trust and Another
Orissa High Court · (2002) 1 OLR 237
Paradip Port Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 10, 11, 12, 8, 9
High Courts08 Nov 2001Allowed
State of Orissa and Another Vs Gatikrushna Satapathy and Another
Orissa High Court · (2002) 93 CLT 116
Constitution of India, 1950 — Article 226, 227
High Courts07 Nov 2001Allowed
Bhubanananda Sethy Vs The Chairman and Disciplinary Authority, Puri Gramya Bank and Others
Orissa High Court · (2001) 2 OLR 692
Constitution of India, 1950 — Article 226, 227
High Courts07 Nov 2001
Haraparbati Thakurani Bije Vs Ramakanta Gupta
Orissa High Court · AIR 2002 Ori 89
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts07 Nov 2001
Nabeena Chandra Sahu Vs Debasis Sahu Debasis Sahu Vs Nabeena Chandra Sahu
Orissa High Court · (2002) 93 CLT 614
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts07 Nov 2001Allowed
Labangalata Panda Vs The State of Orissa and Others
Orissa High Court · AIR 2002 Ori 147 : (2002) 93 CLT 119 : (2001) 2 OLR 666
Constitution of India, 1950 — Article 226, 227Orissa Prevention of Land Encroachment Act, 1972 — Section 12(3), 16, 4, 6, 7
High Courts07 Nov 2001Allowed
Sanjib Kumar Pattnaik and Others Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 58
Orissa Aided Educational Institutions (Appointment of Lecturers Validation) Act, 1998 — Section 3(2)
High Courts07 Nov 2001Dismissed
Kanista Barik Vs State of Orissa
Orissa High Court · (2002) 93 CLT 96 : (2002) CriLJ 3701
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts06 Nov 2001Allowed
Chittu ' Sayed Iftekar Alli Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 39
Constitution of India, 1950 — Article 20(5), 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts05 Nov 2001Allowed
Ambika Prasad Das Vs Babita Jalli
Orissa High Court · (2001) 2 OLR 725
Criminal Procedure Code, 1973 (CrPC) — Section 197, 210
High Courts05 Nov 2001Allowed
Purna Chandra Patra Vs Dasharath Patra and Another
Orissa High Court · (2002) 1 OLR 363
Criminal Procedure Code, 1973 (CrPC) — Section 245(1)
High Courts05 Nov 2001
Amarnath Singh and Others Vs State of Orissa
Orissa High Court · (2002) 1 OLR 276
Arms Act, 1959 — Section 25, 39Penal Code, 1860 (IPC) — Section 395
High Courts05 Nov 2001Allowed
Republic of India Vs Babu Samal
Orissa High Court · (2002) 1 OLR 101
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482