High Courts25 Sept 2002
Orissa State Handloom Development Employees Union and Another Vs State of Orissa and Others
Orissa High Court · (2002) 09 OHC CK 0022
Constitution of India, 1950 — Article 226, 41
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 10 of 37
High Courts25 Sept 2002Allowed
Besra Munda Vs State of Orissa
Orissa High Court · (2002) 2 OLR 616
Penal Code, 1860 (IPC) — Section 302
High Courts25 Sept 2002
Epari Raghuram Patra and Sons Vs Commissioner of Income Tax
Orissa High Court · (2004) 192 CTR 569
Income Tax Act, 1961 — Section 185(1)
High Courts24 Sept 2002
Raghunath Sahoo and Satrughna Sahoo Vs State of Orissa
Orissa High Court · (2002) 2 OLR 490
Bihar and Orissa Excise Act, 1915 — Section 47Evidence Act, 1872 — Section 45
High Courts24 Sept 2002
Bidhubhusan Mohanty Vs State of Orissa
Orissa High Court · (2003) CLT 51 (Suppl Crl) : (2002) 2 OLR 459
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 187Penal Code, 1860 (IPC) — Section 279, 337
High Courts24 Sept 2002Allowed
Gauri Shankar Padhi and Others Vs State of Orissa
Orissa High Court · (2003) CLT 397 (Suppl Crl) : (2003) OLR 397 (Suppl Crl) : (2002) 2 OLR 640
Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Sept 2002Allowed
Padmabati Rout and Banalata Parhi and Another Vs State of Orissa and Others Babita Das Vs State Administrative Tribunal and Others Pratima Das Vs Deputy Registrar, Orissa Administrative Tribunal and Others Hemalata Dhada Vs Orissa Administrative Tribunal and Others
Orissa High Court · (2002) 2 OLR 546
Administrative Tribunals Act, 1985 — Section 5(6)
High Courts23 Sept 2002
New India Assurance Co. Ltd. Vs S. Transport Pvt. Ltd. and Others
Orissa High Court · (2002) 2 OLR 710
Motor Vehicles Act, 1988 — Section 140
High Courts23 Sept 2002
Jahan Rout and Others Vs Ananda Kishore Das and Another
Orissa High Court · (2002) 09 OHC CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts23 Sept 2002
State of Orissa and Dayanidhi Bisoi Vs Dayanidhi Bisoi and State of Orissa
Orissa High Court · (2002) 94 CLT 642 : (2003) CriLJ 123 : (2002) 2 OLR 495
Evidence Act, 1872 — Section 27
High Courts23 Sept 2002Dismissed
Ladara Munda and Others Vs State of Orissa
Orissa High Court · (2003) CLT 276 (Suppl Crl) : (2003) OLR 276 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts20 Sept 2002
Kusasan Samal and Others Vs Chandramani Pradhan (dead) after him Panchei Bewa and Others
Orissa High Court · AIR 2003 Ori 157
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(2), 11, 9Easements Act, 1882 — Section 28
High Courts19 Sept 2002
Akahana @ Akhaya Kumar Sethi, Liakat Ali Khan and Raju Sahu Vs State of Orissa
Orissa High Court · (2003) 24 OCR 30
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Sept 2002
Akhana @ Akhaya Kumar Sethi, Liakat Ali Khan and Raju Sahu Vs State of Orissa
Orissa High Court · (2003) 24 OCR 30
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Sept 2002Allowed
Abul ' Sk. Karim Box Vs State of Orissa
Orissa High Court · (2003) 95 CLT 376 : (2002) OLR 495 Supp
Penal Code, 1860 (IPC) — Section 302, 376
High Courts18 Sept 2002Dismissed
State of Orissa Vs T. Surjya Dora and Another
Orissa High Court · (2003) 24 OCR 18
Penal Code, 1860 (IPC) — Section 307, 323
High Courts18 Sept 2002
Niranjan Behera Vs State of Orissa
Orissa High Court · (2003) 24 OCR 98
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 376(2), 450, 457
High Courts17 Sept 2002
State of Orissa Vs Raghu Naik
Orissa High Court · (2003) CLT 869 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 107Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 326
High Courts17 Sept 2002
Durowelds Private Limited and Others Vs The Tata Iron and Steel Company Ltd. (TISCO)
Orissa High Court · (2002) 94 CLT 726 : (2002) OLR 765 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Sept 2002
Gantei Bisoi and Others Vs State of Orissa
Orissa High Court · (2003) 95 CLT 108 : (2002) OLR 758 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 407, 482