High Courts28 Aug 2001
Sangram Keshari Bhuyan Vs State of Orissa
Orissa High Court · (2001) 21 OCR 552
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 34, 376, 448, 506, 511
COURT ARCHIVE
Orissa High Court judgments, 2001
425 judgments · page 8 of 22
High Courts27 Aug 2001Allowed
Kailash Nath Mohanty Vs State of Orissa
Orissa High Court · (2001) 2 OLR 482 : (2002) 126 STC 79
Orissa Sales Tax Act, 1947 — Section 12(4), 12(5), 8
High Courts27 Aug 2001Dismissed
Dillip Kumar Ray Vs Tata Finance Ltd.
Orissa High Court · (2001) 3 CivCC 690 : (2001) 92 CLT 539 : (2001) 2 OLR 425 : (2002) 1 RCR(Civil) 428
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 20Contract Act, 1872 — Section 28
High Courts24 Aug 2001
Land Acquisition Officer, Civil Vs Bachha Sethi
Orissa High Court · (2001) 2 OLR 578
Land Acquisition Act, 1894 — Section 23(2), 28
High Courts24 Aug 2001
Raja alias Pratyush Ranjan Mishra Vs State of Orissa
Orissa High Court · (2001) 21 OCR 443 : (2001) 2 OLR 484
Criminal Procedure Code, 1973 (CrPC) — Section 376, 439
High Courts23 Aug 2001
Land Acquisition Collector, Cuttack Vs Jayashree Das, Deb Prakash Das, Rabi Narayan Das, Santilata Mohanty, Urmila Lenka and Others, Harekrushna Samantaray, Bidulata Dei and Another, Bijaya Kumar Samantaray and Sai Prasad Das and Others
Orissa High Court · (2001) 92 CLT 512
Land Acquisition Act, 1898 — Section 18, 4, 54
High Courts23 Aug 2001
Konark Patnaik and Others Vs State of Orissa
Orissa High Court · (2001) 92 CLT 685
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts17 Aug 2001
National Insurance Co. Ltd. Vs S.K. Allauddin and Others
Orissa High Court · (2002) 1 ACC 432
Employees Compensation Act, 1923 — Section 21
High Courts17 Aug 2001Dismissed
National Insurance Co. Ltd. Vs Sk. Allauddin and Others
Orissa High Court · (2001) 2 OLR 585
Workmens Compensation Act, 1923 — Section 21
High Courts16 Aug 2001Dismissed
Bilasini Upadhyaya Vs Usharani Biswal
Orissa High Court · (2001) 92 CLT 501
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 23A, Order 43 Rule 1(U)
High Courts16 Aug 2001
Mrs. Laxmipriya Das, Sashikanta Parida and others Vs State of Orissa and others
Orissa High Court · (2001) 92 CLT 402 : (2001) 2 OLR 358
Orissa Aided Educational Institutions (Appointment of Lecturers Validation) Act, 1998 — Section 3, 3(1)Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9Orissa Education Act, 1969 — Section 7
High Courts16 Aug 2001Dismissed
State of Orissa and Others Vs Rajendra Singh Bhatia
Orissa High Court · AIR 2002 Ori 75 : (2001) 92 CLT 587 : (2001) 2 OLR 588
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 35A, 96Orissa Forest Contract Rules, 1966 — Rule 16, 34(1), 35
High Courts16 Aug 2001
New India Assurance Co. Ltd. Vs Smt. Rama Dei and Others
Orissa High Court · (2003) ACJ 687 : (2001) 2 OLR 583
Motor Vehicles Act, 1988 — Section 141, 173
High Courts14 Aug 2001Dismissed
Smt. Usha Sinha Vs State of Orissa
Orissa High Court · (2001) 21 OCR 346
Criminal Procedure Code, 1973 (CrPC) — Section 19, 482Essential Commodities (Special Provisions) Act, 1981 — Section 3, 7Essential Commodities Act, 1955 — Section 12(A), 12(B), 12(I), 3, 7
High Courts14 Aug 2001
Bhagabat Pradhan Vs Union of India (UOI) and Others
Orissa High Court · AIR 2002 Ori 98
Constitution of India, 1950 — Article 226
High Courts14 Aug 2001
Premananda Sarangi and Others Vs State of Orissa and Others
Orissa High Court · (2001) 92 CLT 525
Constitution of India, 1950 — Article 14, 16
High Courts14 Aug 2001Allowed
G. Rama Rao Reddy Vs State of Orissa and Others
Orissa High Court · (2001) 21 OCR 375 : (2001) 2 OLR 486
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts13 Aug 2001Allowed
Mandal alias Madhusudan and Khandet alias Khandual Vs State of Orissa
Orissa High Court · (2001) 2 OLR 386
Penal Code, 1860 (IPC) — Section 201, 302
High Courts13 Aug 2001Partly Allowed
Dhanraj Gupta Vs State of Orissa
Orissa High Court · (2001) 92 CLT 343 : (2001) 2 OLR 318
Criminal Procedure Code, 1973 (CrPC) — Section 401Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16(1), 16(IA), 6Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts13 Aug 2001
Mandai alias Madhusudan and Khandet alias Khandual Vs State of Orissa
Orissa High Court · (2001) 2 OLR 386
Penal Code, 1860 (IPC) — Section 201, 302, 34