High Courts14 Aug 2002
Danardan Patra Vs State of Orissa
Orissa High Court · (2002) 2 OLR 443
Penal Code, 1860 (IPC) — Section 354, 375, 376
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 15 of 37
High Courts14 Aug 2002
Niladrinath Mohanty Vs Ashok Kumar Mohanty and Others
Orissa High Court · AIR 2003 Ori 55 : (2002) OLR 41 Supp
Specific Relief Act, 1963 — Section 38
High Courts13 Aug 2002
Sankarlal Agrawal Vs Special Judge (C.B.I.) and Others
Orissa High Court · (2003) 24 OCR 356
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 340, 482Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 191, 193
High Courts13 Aug 2002
Purna Chandra Biswal Vs State of Orissa
Orissa High Court · (2002) 08 OHC CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 114, 313
High Courts12 Aug 2002
Amarjit Keshari Das Vs State of Orissa and Another Avin Chandra Deo and Others Vs State of Orissa and Others
Orissa High Court · (2002) 2 OLR 406
High Courts09 Aug 2002
Rabi Chandra Behera Vs Sampurna Behera and Others
Orissa High Court · (2002) 94 CLT 423 : (2002) OLR 295 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482
High Courts09 Aug 2002Dismissed
Dhadi Parida (after him and) Sundari Parida and Others Vs The Commissioner of Consolidation and Others
Orissa High Court · (2002) 94 CLT 344 : (2002) 2 OLR 323
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37(2)
High Courts09 Aug 2002
Ramesh Chandra Mohapatra Vs Bishnupriya Mangaraj and Others
Orissa High Court · (2002) 94 CLT 628 : (2002) OLR 790 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151, 96
High Courts09 Aug 2002Allowed
Bairagi Sahu Vs State of Orissa
Orissa High Court · (2003) 24 OCR 351 : (2002) 2 OLR 389
Essential Commodities Act, 1955 — Section 7
High Courts07 Aug 2002Dismissed
Sadhu Gadnaik and Another Vs State of Orissa
Orissa High Court · (2003) 24 OCR 303
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts07 Aug 2002Dismissed
Souri Narayan Padhee Vs R.C. Mohapatra and Another
Orissa High Court · (2002) 94 CLT 273 : (2002) 2 OLR 334
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Aug 2002Dismissed
Kali Charan Basra Vs State of Orissa
Orissa High Court · (2002) 94 CLT 352 : (2002) OLR 293 Supp
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts07 Aug 2002Dismissed
Sandeep Mohanty and Another Vs Kumari Sarswati Kar and Another
Orissa High Court · (2002) 94 CLT 277 : (2002) OLR 292 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Aug 2002Allowed
Satyanarayan Agrawal and Another and Bharat Petroleum Corporation Limited and Another Vs Smt. Anguri Devi and Others
Orissa High Court · (2002) 94 CLT 630 : (2002) OLR 790 Supp
Constitution of India, 1950 — Article 226, 227Petroleum Rules, 1976 — Rule 144, 145, 157
High Courts07 Aug 2002Dismissed
Arjun Naik alias Khadia Vs State of Orissa
Orissa High Court · (2002) 08 OHC CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 452
High Courts05 Aug 2002Dismissed
Kondaru Laxminarayan Achary Vs State of Orissa
Orissa High Court · (2002) 08 OHC CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts05 Aug 2002Partly Allowed
Bhramar Patra and Another Vs State of Orissa
Orissa High Court · (2002) 94 CLT 556 : (2002) 2 OLR 386
Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Aug 2002Dismissed
Banwarilal Muralilal and Another Vs Indian Overseas Bank and Others
Orissa High Court · (2002) 94 CLT 730 : (2002) 2 OLR 354
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227, 326Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21
High Courts02 Aug 2002
The Oriental Insurance Company Ltd. Vs Pramila Moharana and Others
Orissa High Court · (2004) 1 OLR 259
Motor Vehicles Act, 1988 — Section 173
High Courts02 Aug 2002Partly Allowed
S. Laxminarayana Vs The State
Orissa High Court · (2002) 94 CLT 441 : (2002) OLR 791 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 316Penal Code, 1860 (IPC) — Section 304