COURT ARCHIVE

Orissa High Court judgments, 2002

727 judgments · page 18 of 37

High Courts24 Jul 2002

Bhagaban Jena Vs Bimbadhar Kanhar and Another

Orissa High Court · (2002) 07 OHC CK 0068

Central Motor Vehicles Rules, 1989 — Rule 38C, 39ACivil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 110O, 173(1)

High Courts24 Jul 2002Dismissed

Rekha Dei Vs State of Orissa

Orissa High Court · (2002) 94 CLT 500 : (2002) OLR 401 Supp

Penal Code, 1860 (IPC) — Section 302

High Courts24 Jul 2002Allowed

Vundavilli Venkataraju Vs Kora Laxman Rao and Others

Orissa High Court · AIR 2002 Ori 214 : (2002) OLR 471 Supp

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24

High Courts24 Jul 2002

Sri Jitendra Kumar Pati Vs State of Orissa and Others

Orissa High Court · (2002) 07 OHC CK 0032

Constitution of India, 1950 — Article 16, 39Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9, 9(1)Orissa Revised Scale of Pay (For College Teachers) Rules, 1989 — Rule 2, 2(1)

High Courts23 Jul 2002

Gopal Gouda Vs State of Orissa

Orissa High Court · (2002) 94 CLT 479 : (2002) OLR 167 Supp

Penal Code, 1860 (IPC) — Section 302

High Courts23 Jul 2002Dismissed

Sri Padmalochan Panda Vs State of Orissa

Orissa High Court · (2002) 07 OHC CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406

High Courts23 Jul 2002Allowed

Santanu Naik Vs State of Orissa

Orissa High Court · (2002) 94 CLT 515 : (2002) OLR 399 Supp

Penal Code, 1860 (IPC) — Section 302

High Courts22 Jul 2002Dismissed

Y. Phanikumar Vs State of Orissa

Orissa High Court · (2002) 94 CLT 806 : (2002) OLR 398 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482

High Courts22 Jul 2002Dismissed

OCL India Ltd. and Another Vs The State of Orissa and Others

Orissa High Court · (2002) 07 OHC CK 0031

Central Sales Tax (Orissa) Rules, 1957 — Rule 22Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 12, 16(1), 17, 23, 23(4)

High Courts19 Jul 2002Allowed

Smt. Nirupama Sethi Vs Union of India (UOI)

Orissa High Court · (2004) ACJ 1212 : AIR 2003 Ori 10 : (2002) OLR 71 Supp

Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 21Railway Claims Tribunal Act, 1987 — Section 18

High Courts19 Jul 2002Dismissed

Narayan Behera @ Dheu Behera Vs State of Orissa

Orissa High Court · (2002) 94 CLT 575 : (2002) OLR 397 Supp

Penal Code, 1860 (IPC) — Section 302

High Courts19 Jul 2002Dismissed

Deepak Mohapatra Vs State of Orissa and Others

Orissa High Court · (2002) 94 CLT 570 : (2002) OLR 395 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482Penal Code, 1860 (IPC) — Section 498A

High Courts19 Jul 2002

Sri Sudarsan Das Vs The Chairman, Food Corporation of India and Others

Orissa High Court · (2002) 07 OHC CK 0022

Constitution of India, 1950 — Article 226, 227, 286Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts19 Jul 2002Allowed

Dr. Jaganath Das Vs Republic of India

Orissa High Court · (2003) 24 OCR 744

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts18 Jul 2002Dismissed

Satyendra Kumar Srivastava Vs Hindustan Aeronautics Limited and Others

Orissa High Court · (2002) 07 OHC CK 0080

Constitution of India, 1950 — Article 226

High Courts18 Jul 2002Dismissed

Prakash Roadlines Ltd. Vs Shree Jagannath Weavers' Co-operative Spinning Mills Ltd. and Others

Orissa High Court · AIR 2003 Ori 17 : (2002) 2 OLR 358

Civil Procedure Code, 1908 (CPC) — Section 9

High Courts18 Jul 2002

Mrs. Tarala Tripathy Vs Rambishal Tripathy

Orissa High Court · (2003) 25 OCR 21

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7Family Courts Rules, 1988 — Rule 5

High Courts18 Jul 2002

Krusna Chandra Mohanty Vs Sudhiralata Dei

Orissa High Court · (2003) 24 OCR 25

Hindu Marriage Act, 1955 — Section 10, 13

High Courts18 Jul 2002Dismissed

Prafulla Kumar Nathsharma Vs Jayant Nathsharma and Another

Orissa High Court · (2003) 24 OCR 28

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13

High Courts16 Jul 2002Dismissed

Peon ' Chatrubhuja Murmu Vs State of Orissa

Orissa High Court · (2002) 94 CLT 592 : (2002) OLR 47 Supp

Penal Code, 1860 (IPC) — Section 302