High Courts06 Sept 2002
State of Orissa Vs Kapila Sabar and Another
Orissa High Court · (2002) 2 OLR 565 : (2002) 1 OLR 565
Land Acquisition Act, 1894 — Section 54
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 12 of 37
High Courts06 Sept 2002Allowed
M. Adinarayan Vs State of Orissa
Orissa High Court · (2003) CLT 620 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304(2)
High Courts05 Sept 2002Dismissed
Chhabila Naik Vs Kanchani Patel
Orissa High Court · AIR 2003 Ori 27
Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts05 Sept 2002
Smt. Laxmi Oram @ Toppo Vs Birsa Oram
Orissa High Court · AIR 2003 Ori 16 : (2003) 1 CivCC 239 : (2002) 94 CLT 476 : (2003) 1 DMC 438 : (2002) OLR 321 Supp : (2003) 2 RCR(Civil) 134
Hindu Marriage Act, 1955 — Section 24
High Courts05 Sept 2002
Smt. Pranati Kumari Biswal Vs Bansidhar Biswal
Orissa High Court · (2002) 94 CLT 418 : (2003) 24 OCR 69
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 13
High Courts04 Sept 2002
Dharma Narayan Pattanaik alias Papu Vs District Magistrate and Others
Orissa High Court · (2003) 24 OCR 91
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Explosives Act, 1884 — Section 9
High Courts04 Sept 2002Allowed
Gyanaranjan Sahu Vs State of Orissa and Others
Orissa High Court · (2002) 2 OLR 561
High Courts04 Sept 2002
Sanatan Behera Vs Anjali Behera and Another
Orissa High Court · (2003) CLT 281 (Suppl Crl) : (2003) 23 OCR 79
Criminal Procedure Code, 1973 (CrPC) — Section 125, 386, 397, 401, 401(1)Evidence Act, 1872 — Section 50, 60
High Courts03 Sept 2002Dismissed
Subhransu Sekhar Samantray Vs The State
Orissa High Court · (2002) CriLJ 4463 : (2002) OLR 265 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 228, 240, 246, 482Penal Code, 1860 (IPC) — Section 415, 417, 493
High Courts03 Sept 2002Dismissed
State of Orissa Vs Pandu Laguri
Orissa High Court · (2002) 94 CLT 789 : (2003) 24 OCR 531 : (2002) OLR 323 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302
High Courts03 Sept 2002
Sri Guru Prasad Das Vs Republic of India
Orissa High Court · (2002) 94 CLT 421 : (2002) OLR 218 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482
High Courts03 Sept 2002
Gopal Krishna Patnaik Vs State of Orissa
Orissa High Court · (2003) 95 CLT 402 : (2002) OLR 268 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 216, 482
High Courts03 Sept 2002Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Pravati Kar and Another
Orissa High Court · (2002) 2 OLR 399
High Courts02 Sept 2002
Tapan Kumar Dalai Vs Union of India (UOI) and Others
Orissa High Court · (2002) 94 CLT 413 : (2002) OLR 563 Supp
Central Reserve Police Force Rules, 1955 — Rule 31Constitution of India, 1950 — Article 226, 227
High Courts30 Aug 2002Allowed
State of Orissa Vs Ram Naik Pradhan
Orissa High Court · (2002) 08 OHC CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts29 Aug 2002Allowed
Smt. Trupti Das Vs Rabindranath Mohapatra
Orissa High Court · (2003) 1 DMC 427
Hindu Marriage Act, 1955 — Section 10, 13
High Courts29 Aug 2002
Gokulananda Jena Vs Jadunath Jena and Others
Orissa High Court · (2002) 2 OLR 453
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1
High Courts29 Aug 2002Allowed
Arjit Kumar Patra Vs Vice Chancellor, Sambalpur University and Others
Orissa High Court · AIR 2003 Ori 34 : (2002) 94 CLT 733 : (2002) OLR 658 Supp
Constitution of India, 1950 — Article 226
High Courts29 Aug 2002Allowed
Kailash Chandra Nanda Vs State of Orissa and Others
Orissa High Court · (2002) 2 OLR 368
Constitution of India, 1950 — Article 226, 227
High Courts29 Aug 2002Allowed
Smt. Trupti Das Vs Sri Rabindranath Mohapatra
Orissa High Court · (2002) 2 OLR 419
Hindu Marriage Act, 1955 — Section 13