High Courts25 Sept 2001Allowed
Reddy Ramesh Pradhan and Another Vs State of Orissa
Orissa High Court · (2001) 21 OCR 516 : (2001) 2 OLR 569
Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 452
COURT ARCHIVE
Orissa High Court judgments, 2001
425 judgments · page 6 of 22
High Courts24 Sept 2001Allowed
Namita Patnaik ' Mohanty Vs Dillip Kumar Pattnaik
Orissa High Court · (2002) 1 DMC 248 : (2001) 2 OLR 514
Hindu Marriage Act, 1955 — Section 7
High Courts21 Sept 2001
Hemaprava Ray Vs Smt. Nayana Mohapatra and Others
Orissa High Court · (2001) 2 OLR 545
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts21 Sept 2001Dismissed
Satyasai Nayak Vs State of Orissa and Others
Orissa High Court · (2001) CriLJ 4574
National Security Act, 1980 — Section 14, 3, 3(4), 3(5), 5APenal Code, 1860 (IPC) — Section 307, 34
High Courts21 Sept 2001
The Union of India and Others Vs The State of Orissa and Others
Orissa High Court · (2001) 92 CLT 785 : (2001) 92 CLT 185
Constitution of India, 1950 — Article 226, 227, 285(1)Orissa Irrigation Act, 1959 — Section 21, 21(2), 4(9)
High Courts21 Sept 2001
Gobinda Chandra Kuanr and Others Vs State of Orissa
Orissa High Court · (2002) CriLJ 515 : (2001) 21 OCR 549 : (2001) 2 OLR 458 : (2002) 2 RCR(Criminal) 395
Criminal Procedure Code, 1973 (CrPC) — Section 323, 482Penal Code, 1860 (IPC) — Section 316, 323, 34, 341
High Courts21 Sept 2001Allowed
Nrusingha Charan Biswal and Others Vs Member, Board of Revenue, Orissa and Others
Orissa High Court · (2002) 93 CLT 217
Orissa Estates Abolition Act, 1951 — Section 22, 3, 3(1), 38B, 5
High Courts21 Sept 2001
The Sakhi Gopal Regulated Market Committee Vs Mahesh Ch. Hota and Others
Orissa High Court · (2001) 92 CLT 662
Evidence Act, 1872 — Section 3Land Acquisition Act, 1894 — Section 18, 4(1), 54Registration Act, 1908 — Section 57
High Courts21 Sept 2001Allowed
Rama Chandra Nayak Vs State of Orissa and Others
Orissa High Court · AIR 2002 Ori 25 : (2001) 2 OLR 461
Constitution of India, 1950 — Article 166Orissa Lokpal and Lokayuktas Act, 1995 — Section 3(1)
High Courts21 Sept 2001
Smt. Dipali Chakrabarti and Others Vs State of Orissa
Orissa High Court · (2002) 1 DMC 491 : (2001) 21 OCR 745 : (2001) 2 OLR 527
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 307, 324, 34, 498A, 504
High Courts20 Sept 2001Allowed
Birendranath Jha and Others Vs State of Orissa
Orissa High Court · (2001) 2 OLR 522
Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Sept 2001Allowed
Bai Majhi Vs State of Orissa
Orissa High Court · (2001) 21 OCR 554 : (2001) 2 OLR 536
Penal Code, 1860 (IPC) — Section 302
High Courts19 Sept 2001Allowed
Mamata Mohanty Vs Union of India and Others
Orissa High Court · (2001) 92 CLT 791
Civil Procedure Code, 1908 (CPC) — Section 26Constitution of India, 1950 — Article 226
High Courts19 Sept 2001
Gobinda Chandra Sahoo and Others Vs State of Orissa and Another
Orissa High Court · (2002) 1 DMC 421 : (2001) 21 OCR 588 : (2001) 2 OLR 533
Criminal Procedure Code, 1973 (CrPC) — Section 320, 321, 482Penal Code, 1860 (IPC) — Section 307, 34, 498A
High Courts19 Sept 2001
Nilamadhab Acharya Vs State of Orissa
Orissa High Court · (2001) 92 CLT 805
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(4), 482Penal Code, 1860 (IPC) — Section 294, 429, 506
High Courts19 Sept 2001Allowed
Balabhadra Panda Vs State of Orissa
Orissa High Court · (2001) 92 CLT 733 : (2002) CriLJ 57 : (2001) 2 OLR 453
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 12(2), 13(1), 7
High Courts14 Sept 2001Allowed
Govinda Chandra Chinera Vs State of Orissa
Orissa High Court · (2001) 21 OCR 445 : (2001) 2 OLR 447
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 80Penal Code, 1860 (IPC) — Section 201, 302
High Courts14 Sept 2001
Prrasanna Kumar Barada and Another Vs State of Orissa
Orissa High Court · (2001) 09 OHC CK 0005
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Penal Code, 1860 (IPC) — Section 148, 149, 294, 323, 324
High Courts13 Sept 2001Allowed
Daktar Naik Vs State of Orissa
Orissa High Court · (2001) 2 OLR 470
Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Sept 2001Dismissed
State Vs Ranjan Pradhan Ranjan Pradhan Vs State of Orissa
Orissa High Court · (2001) 09 OHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354, 354(3)Penal Code, 1860 (IPC) — Section 307, 376, 511