High Courts05 Nov 2001Allowed
Raghabendra Bose and Others Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 127
Constitution of India, 1950 — Article 226, 227Succession Act, 1925 — Section 276
COURT ARCHIVE
Orissa High Court judgments, 2001
425 judgments · page 4 of 22
High Courts05 Nov 2001Dismissed
Mihir Kumar Panda and Another Vs Brajendra Kumar Panda and State of Orissa
Orissa High Court · (2001) 21 OCR 684
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2), 482Penal Code, 1860 (IPC) — Section 34, 341, 395
High Courts05 Nov 2001
Pichharu Satnami Vs State of Orissa
Orissa High Court · (2002) 93 CLT 89
Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 384, 401
High Courts05 Nov 2001Dismissed
Somnath Dixit Vs Smt. Pratima Sahu and Another
Orissa High Court · (2001) 21 OCR 687
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 482Penal Code, 1860 (IPC) — Section 294, 34, 379, 448, 506
High Courts05 Nov 2001
Sarada Majhi Vs Sanjaya Majhi
Orissa High Court · (2002) 1 DMC 283 : (2001) 2 OLR 708
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts19 Oct 2001Dismissed
Ray Trading Company Vs Indian Red Cross Society and Others
Orissa High Court · (2002) 93 CLT 191
Constitution of India, 1950 — Article 226, 227
High Courts19 Oct 2001Dismissed
Gangadhar Labla Vs Presiding Officer, Labour Court and Others
Orissa High Court · (2002) 1 LLJ 484 : (2001) 2 OLR 718
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts18 Oct 2001Dismissed
Mahinder Singh Vs Pratima Kumari Mohapatra
Orissa High Court · (2002) 93 CLT 80 : (2001) 2 OLR 695
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Constitution of India, 1950 — Article 226, 227Orissa House Rent Control Act, 1967 — Section 7
High Courts18 Oct 2001Dismissed
Pranabandhu Pal Alias Pagal Vs Minati Moharana
Orissa High Court · (2002) CriLJ 1073
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts18 Oct 2001Dismissed
Murali Mohakur ' Mendidhar and Others Vs State of Orissa and Another
Orissa High Court · (2002) 93 CLT 357 : (2002) 1 OLR 326
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 202(1), 202(2)Penal Code, 1860 (IPC) — Section 147, 149, 323, 341, 354
High Courts18 Oct 2001Allowed
Rajendra Prasad Singh Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 346 : (2001) 2 OLR 683
Constitution of India, 1950 — Article 14, 16Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 7Orissa Education Act, 1969 — Section 27(2)
High Courts17 Oct 2001Dismissed
A. Rama Rao and Others Vs Raghunath Patnaik and Others
Orissa High Court · AIR 2002 Ori 77 : (2001) 2 OLR 657
Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 2(14)
High Courts15 Oct 2001Dismissed
Sadhu Patra alias Sadhu Charan Patra and Others Vs State of Orissa
Orissa High Court · (2002) CriLJ 863
Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 377(1), 397, 401, 402Penal Code, 1860 (IPC) — Section 149, 302, 376(2)
High Courts15 Oct 2001Dismissed
Gandharba Tandi Vs State of Orissa
Orissa High Court · (2002) 93 CLT 199
Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts15 Oct 2001
Daulat Sahu and Others Vs Sahadev Meher and Others
Orissa High Court · (2002) 93 CLT 294 : (2002) 1 OLR 129
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 151Criminal Procedure Code, 1973 (CrPC) — Section 145 , 146(1)
High Courts15 Oct 2001Allowed
Ramesh Pradhan and Another Vs State of Orissa
Orissa High Court · (2002) 1 OLR 132
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts12 Oct 2001Allowed
Purna Badnaik Vs State of Orissa
Orissa High Court · (2001) 2 OLR 654
Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Oct 2001Dismissed
Pramod Kumar Samal and Others Vs National Aluminium Company Limited and Others
Orissa High Court · (2002) 93 CLT 187 : (2001) 91 FLR 958 : (2002) 3 LLJ 657
Constitution of India, 1950 — Article 226, 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts11 Oct 2001Allowed
Rathia Behera and Another Vs State of Orissa
Orissa High Court · (2002) 93 CLT 184
Criminal Procedure Code, 1973 (CrPC) — Section 311, 312, 350Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963 — Rule 3Penal Code, 1860 (IPC) — Section 143, 147, 148, 294, 302
High Courts10 Oct 2001Dismissed
Radha Krushna Gantayat alias Kanhu Vs The State of Orissa
Orissa High Court · (2001) 2 OLR 566
Penal Code, 1860 (IPC) — Section 302, 304