High Courts15 Jul 2002Allowed
Srimati Dei and Others Vs Baidhar Barik
Orissa High Court · (2002) 2 OLR 211 : (2002) 1 OLR 211
Limitation Act, 1963 — Article 65Transfer of Property Act, 1882 — Section 44
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 19 of 37
High Courts15 Jul 2002
Promod Kumar Mishra and Bibekananda Meher and Another Vs Gopalji Panigrahi and Others Gopalji Panigrahi Vs State of Orissa and Others
Orissa High Court · (2002) 07 OHC CK 0084
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 100, 190, 200, 202, 209Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts15 Jul 2002
Grid Corporation of Orissa Limited Vs Orissa Power Generation Corporation Limited and Another
Orissa High Court · (2002) 07 OHC CK 0030
Constitution of India, 1950 — Article 226, 227Orissa Electricity Reforms Act, 1995 — Section 26
High Courts15 Jul 2002
Surendra Prasad Singh and Another Vs State and Others
Orissa High Court · (2002) 07 OHC CK 0021
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 23, 25, 25(1), 25(2)Criminal Procedure Code, 1973 (CrPC) — Section 319, 482
High Courts11 Jul 2002Dismissed
Chakradhar Mohapatra Vs The Vice-Chancellor and Chairman, Board of Management, O.U.A.T. and Another
Orissa High Court · (2002) 94 CLT 494 : (2002) OLR 80 Supp
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227
High Courts11 Jul 2002
Shyama Sagaria Vs State of Orissa
Orissa High Court · (2002) 07 OHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 131Evidence Act, 1872 — Section 106, 114, 154Penal Code, 1860 (IPC) — Section 302, 394
High Courts11 Jul 2002
Paradeep Phosphates Employees' Union and Others Vs Union of India (UOI) and Another
Orissa High Court · (2002) 07 OHC CK 0025
Industrial Disputes Act, 1947 — Section 18(1), 19(1)
High Courts10 Jul 2002Allowed
Rajashree Mohapatra Vs State of Orissa and Others
Orissa High Court · (2002) 07 OHC CK 0094
Constitution of India, 1950 — Article 14, 16, 226
High Courts10 Jul 2002Allowed
Indra Kirsani Vs State of Orissa
Orissa High Court · (2002) 2 OLR 276
Penal Code, 1860 (IPC) — Section 302
High Courts10 Jul 2002Allowed
Smt. Hiramani Panda Vs State of Orissa and Another
Orissa High Court · (2002) 2 OLR 252
Penal Code, 1860 (IPC) — Section 117
High Courts10 Jul 2002Dismissed
K. Mochiram Patra Vs The State and Others
Orissa High Court · (2002) 07 OHC CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(4), 125(5), 127, 482
High Courts10 Jul 2002Allowed
T. Chalapati Rao Vs The State
Orissa High Court · (2002) 94 CLT 219 : (2002) OLR 526 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482
High Courts10 Jul 2002Dismissed
Golak Chandra Bhol Vs Bhaskar Baral and Another
Orissa High Court · (2002) 94 CLT 207 : (2002) OLR 67 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(1)
High Courts10 Jul 2002Dismissed
Malatilata Samal and Others Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 290 : (2002) CriLJ 3913 : (2002) 2 OLR 216
Constitution of India, 1950 — Article 226, 227Orissa Forest Act, 1972 — Section 56(2)
High Courts10 Jul 2002Dismissed
Jayaprakash Nanda and Jajranglal Agrawal Vs General Manager, Orissa State Warehousing Corporation and Others
Orissa High Court · AIR 2002 Ori 199 : (2002) 94 CLT 578 : (2002) OLR 352 Supp
Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 2002Dismissed
Bhagawan Bhoi Vs State of Orissa and Others
Orissa High Court · AIR 2002 Ori 201 : (2002) 94 CLT 137 : (2003) 24 OCR 59 : (2002) 2 OLR 206
Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2002Dismissed
Special Land Acquisition Officer, Rengali Irrigation Project Vs Birabar Sahoo and Others
Orissa High Court · (2002) 07 OHC CK 0092
Land Acquisition Act, 1984 — Section 18, 23, 4(1), 54
High Courts09 Jul 2002
Prafulla Kumar Mallick Vs State of Orissa and Another
Orissa High Court · (2003) CLT 194 (Suppl Crl) : (2002) 2 OLR 699
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Orissa Forest Act, 1972 — Section 66Penal Code, 1860 (IPC) — Section 34, 454
High Courts09 Jul 2002Partly Allowed
Land Acquisition Officer-cum-Collector, Kalahandi Vs Baladev Chandrakar
Orissa High Court · (2002) 94 CLT 262 : (2002) 2 OLR 228
Land Acquisition Act, 1898 — Section 4(1)
High Courts09 Jul 2002Dismissed
Special Land Acquisition Officer, Rengali Irrigation Project Vs Nandu Barik
Orissa High Court · (2002) 07 OHC CK 0006
Land Acquisition Act, 1894 — Section 18, 23, 4(1), 54